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Dev Darshan Sud, J.@mdashThis revision petition is filed against the concurrent findings of the two courts below convicting the Petitioner for offences u/s 138 of the Negotiable Instruments Act ordering that a sum of Rs…
S. Sankarasubban, J.@mdashPetitioner in this Original Petition is employed as a Watchman at the Avanipuram Devaswom, Varkala Group, under the Travancore Devaswom Board. Petitioner has completed 19 years of service and t…
Mitter, J.@mdashThis is an appeal from an order of the District Judge of Nadis granting letters of administration with the will annexed to the respondent Haridas Mitra. It appears that the case made by the propounder of…
G. Sivarajan, J. The following question of law is referred to this court u/s 256(1) of the Income Tax Act, 1961, at the instance of the revenue : "Whether, on the facts and in the circumstances of the case and in the …
C.N. Ramachandran Nair, J.@mdashThe question raised is whether driving of bore-well is civil construction work entitling the petitioner to pay tax at compounded rate at 2% u/s 7(7) of the K.G.S.T. Act. We have heard Cou…