Found 0 result
Showing 91- 100 of 0 result for ""
1. The judgment appealed against was delivered on November 3rd and an application for copies of judgment and decree was made on the samedate. Copies were ready on December 12th and the appeal was presented on January 12…
Alfred Henry Lionel Leach, C.J.@mdashIn these appeals the Court is concerned largely with the effect of Section 51(1) of the ProvincialInsolvency Act and several interesting questions of law are involved.2. In O.S. No. …
This petition is directed against an order dated 25.11.2008 passed by the M.P. State Cooperative Tribunal, Bhopal in Second Appeal No. 82/08, Annexure P/1, by which the second appeal preferred by the Petitioner against …
Badar Durrez Ahmed, J.@mdashThis appeal u/s 260A of the Income Tax Act, 1961 is directed against the order dated 30-1-2008 passed by the Income Tax Appellate Tribunal in ITA No. 996/Delhi/2005 pertaining to the assessme…
N. Paul Vasanthakumar, J.@mdashThe prayer in the writ petition is to quash the order of punishment imposed against the Petitioner postponing the increment for one year with cumulative effect by order dated 3.4.2006 of t…
R.L. Gupta, J. (1) This appeal has been filed by the appellant against his conviction and sentence u/s 21 of the Narcotic Drugs and Psychotropic Substance Act (hereinafter referred to as the NDPS Act)for being found in…
1. The petitioners in these petitions are the legal representatives of the defendant (deceased) in O.S. No. 27 of 1933 on the file of the lower Courtand the sole respondent in Appeal No. 400 of 1942 on the file of this …
1. It has been objected on behalf of the respondent) that the order of lower Appellate Court remitting the case to the Court of First Instance for afinding on the issue as to title Was made without jurisdiction and that…