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M.K. Mudgal, J.@mdashThe appellant/defendant has filed the appeal on 6.6.2012 u/s 96 of the CPC being aggrieved with the judgment and decree dated 11.4.2012 passed by the Court of District Judge East Nimar, Khandwa decr…
Sabyasachi Mukharji, J.@mdashFor the assessment year 1957-58, for which the relevant valuation date was 31st March, 1957, M/s. Banarashi Prasad Kedia filed a return of net wealth in the status of a Hindu undivided famil…
D.R. Dhanuka J. 1. By this reference u/s 66(1) of the Indian Income Tax Act, 1922, the Income Tax Appellate Tribunal has referred the following question to this court for opinion. "Whether, on the facts and the circum…
S.P. Srivastava, J.@mdashThe proceedings initiated against Rajeev Pathak, a Sub-Inspector in Central Bureau of Narcotics and posted in the office of the Narcotics Commissioner, Gwalior, culminated in the imposition upon…