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Showing 1- 10 of 4,205 results for "CAL-RG-3525"
Court : This is an application under Section 34 of the Arbitration and Conciliation Act, 1996, as amended by Act 3 of 2016 (in short, ‘the Act of1996’) for setting aside of the award dated July 9, 2018 made by the s…
Court : This is an application under Section 34 of the Arbitration and Conciliation Act, 1996, as amended by Act 3 of 2016 (in short, ‘the Act of1996’) for setting aside of the award dated July 9, 2018 made by the s…
Kumar Kait, J1. The present petition has been filed under Sections 11 (5) & 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of soleArbitrator to adjudicate the disputes with respondent.2. As per…
A.K. Sikri, Acting Chief Justice 1. This Intra-Court appeal impugns the order dated 19.03.2010 of the learned Single Judge dismissing W.P.(C) No. 610/2010 preferred by the appellant. The said writ petition was preferre…
1. Heard learned counsel for the parties. Tax Appeal No. 21 of 2009 has been preferred by the revenue as the revenue''s appeal has been dismissed by the Customs, Excise and Service Tax Appellate Tribunal, East Zonal Ben…
Sudhakar, CJ[1] This PIL focuses on securing an absconding convict. The PIL was registered suo moto by this Court on the basis of a report that the accused inthis instant crime was the Administrator of a children home, …
1. PRESIDENT-Heard learned Counsels for the parties. The short point involved in the present litigation is about transfer of telephone. The complainant was residing at Delhi while in service there. The learned Counsel f…
(CHAIRMAN) - This will dispose of two appeals, bearing Nos. 3 and 4/Cal/1989 moved by Shri Chandan Kumar
.P. Mukerji, JThis is a reference application under Section 256(1) of the Income Tax Act, 1961. In the statement of the case drawn up by the Income Tax appellatetribunal, further to the direction of this Court, ten ques…
1. The following question was framed when the appeal was admitted: i) Whether the learned Tribunal committed any substantial error of law in holding that the assessee was entitled to follow hybrid system of accounting …