Khemraj Chaggan Lal Vs Commissioner of Income Tax
.... opinion, however, there is no material in this case to support the finding of the Income Tax Appellate Tribunal that the assessee has concealed the particulars of his income or deliberately furnished inaccurate particulars of his income in the quantum proceeding. In the order u/s 28 (1) (c) of the I ...
Patna High Court
Jorhat Local Board Vs Ambika Charan Saikia
.... , has been withheld by the Board, and there is no provision anywhere which has been brought to my notice to the effect that the Board was entitled to withhold the said money of the Provident Fund of the Plaintiff. Article 2 of the Limitation Act prescribes ninety days'' limitation from the date when ...
Gauhati High Court
Dumban Vayyapuri Vs State of Kerala
.... the case of strangulation. Again in the case of hanging saliva would be flowing out of the mouth down on the chin and chest and in the case of strangulation no saliva would be seen. Here no trail of saliva was seen on the deceased. Emphysematous patches on the surface of the lungs would not be prese ...
High Court Of Kerala
S. R. VENGOO IYER Vs COMMISSIONER OF Income Tax, BANGALORE.
.... 2(11)(c) of the Income Tax Act cannot be of any help to the assessee, for the previous year under it could be claimed only where the accounts of the business be made up for 12 months, and in the case before us the accounts of Ramaswami & Co., which was started on October 1, 1949, were settled f ...
High Court Of Kerala
Vasu Vs State of Kerala
.... r erroneous." Failure to do this in this particular case, however, does not vitiate the proceedings. We have to examine the evidence carefully and find out how far the evidence of this boy P.W. 1 is believable and acceptable. 10. It is well-settled that although legally there is no bar in acce ...
High Court Of Kerala
Francis Vs State of Kerala
.... accused did not go back to their house after leaving the toddy shop and when he left for his house the 1st accused told him that he will not go home without questioning Bastian. Even at the toddy shop, we have the evidence of P.W. 5, Antony, that after Bastian and the 1st accused shook hands, the 1s ...
High Court Of Kerala
Ittyathi Vaidyan Vs Antony
.... oceedings is proper under the circumstances. Answering both the points in the negative, he has made this reference for quashing the order. So far as the first point is concerned, the view taken by the learned District Magistrate, namely, that the question of the existence of the public right coul ...
High Court Of Kerala
Manohar Bhima Sirvi and Another Vs Gangaram Varmaji Tamoli
.... have come up in second appeal with the contention that after all, it was a controversy between on the one hand, the legal representatives of a party to the suit in which the decree was passed, and on the other, the legal representatives of another party to the same suit. Therefore, it had to be dec ...
Madhya Pradesh High Court (Indore Bench)
Hiralal Rupdeo Mandloi Vs Deepa Bondar and others
.... s joint and the claim also was not one apportionable as between the defend ant-Respondents. In other words, there was a single inseparable cause of action against all the three Defendants one of whom died and was not appropriately substituted. Thus, on the face of it, the entire appeal had abated on ...
Madhya Pradesh High Court (Indore Bench)
S.S. Pandey Vs State of Madhya Pradesh and Others
.... ient time before that date he has - (1) formally applied for leave and been refused it, or (2) ascertained in writing from the sanctioning authority that leave if applied for would not be granted, in either case the ground of refusal being the requirements of the public service, then the Go ...
Madhya Pradesh High Court
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