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G.T. Nanavati, J.@mdashThe following question is referred to this court by the Income Tax Appellate Tribunal u/s 256(1) of the Income tax Act, 1961 : "Whether, on the facts and in the circumstances of the case, the gr…
S.D. Dave, J.@mdashSince common questions of law and facts arise, at the request and with the consent of the learned advocates appearing for the parties, all these five petitions are being disposed of by this common jud…
Srinivasan, J.@mdashThe only question in this appeal is whether under Ex.A-1 the legatee gets absolute estate or a life estate over the propertybequeathed to her. One Mandaiyan @ Siddhi Reddy executed Ex.A-1 on 14.5.194…
A.P. Ravani, J.@mdashThe petitioner has been detained under the provisions of Gujarat Prevention of Anti-Social Activities Act, 1985 (for short ''PASA'') pursuant to the order dated April 4, 1988 passed by the Commissio…
N.H. Bhatt, J.@mdashThis is an appeal by the original debtors of the Insolvency Petition No. 8 of 1971 of the City Civil Court at Ahmedabad. It was an application given on behalf of the present respondents Nos. 1 and 2 …