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Rajiv Sahai Endlaw, J.@mdashThe plaintiff has instituted this suit under Order 37 of the CPC (CPC) on the basis of a dishonoured cheque of the defendant No. 1, a partnership firm of which the defendants No. 2 to 4 are p…
1. Three questions have been canvassed before us by learned Counsel for the Revenue. The first is with regard to the deletion by the Tribunal of an addition of Rs. 1,79,435, allegedly being unexplained deposits in the a…
S.D. Pandit, J. (1) This suit is filed by Anz Grindlays Bank against three defendants. It is the case of the plaintiff that on or about 2nd of April, 1992 plaintiff purchased from defendants 2 & 3 9% NHCP 1987 (B-S…
Sultan Singh, J. (1) This appeal u/s 39 of the Delhi Rent Control, Act, 1985 (for short the Act) is directed against the judgment and order dated 1st March, 1980 of the Rent Control Tribunal confirming the order dated …
R.C. Lahoti, J. (1) This appeal is by defendant No.3 in the original suit feeling aggrieved by an order dated 7.1.94 whereby the learned Single Judge has rejected an application under Order 47 Rule 1 of the CPC filed b…
Desai, J. - In this application three questions are sought to be referred to us u/s 256(2) of the Income Tax Act, 1961. As far as the first question for the assessment year 1664-65 is concerned, Mr. Joshi has drawn our …
Kailash Gambhir, J.@mdashBy this petition, the petitioners seek to challenge the order dated 15.5.2012 passed by the learned ASJ, thereby setting aside the order passed by the learned trial court, discharging the petiti…
Manmohan Sarin, J. (1) This revision petition is filed against an order dated 26.4.1995, by which the learned Civil Judge, dismissed the suit for permanent injunction, filed by the petitioner. The learned Civil Judge h…