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Vimadalal, J.@mdashThis is a reference at the instance of the Commissioner u/s 256(1) of the Income Tax Act, 1961, relating to assessment year 1962-63, corresponding to the accounting year ended March 31, 1962. The asse…
V.S. Desai, J. (1) This is an appeal from the order passed by Mr. Justice K. K. Desai dismissing the Notice of Motion taken out by the plaintiff''s in suit No. 303 of 1960 in the Ordinary Original Civil Jurisdiction of…
V.S. Desai, J.@mdashThis reference arises on a statement of the case u/s 66(4) directed to be made by this court by its order dated 26th June, 1959. By that order this court had called upon the Tribunal to draw up a sta…
1. The only point in this appeal is whether the transaction in question is a sale or merely an agreement for sale. 2. The plaintiffs had applied to the Debt Relief Court for settlement of their debts and eventually tha…
S.T. Desai, J.@mdashThis reference u/s 66(I), made at the instance of the assessees, one of whom is Bhor Industries Ltd., Bombay, and giver others who are shareholders, raises certain interesting questions. The assessme…
Gokhale, J. (1) This is an appeal by the original defendant against a decree passed in respondent''s favour by the Bombay City Civil Court in Suit No. 1106 of 1956. The suit came to be filed in the following circumstan…
M.N. Chandurkar , J.@mdashIn respect of the assessment year 1959-60 the assessee - Associated Cement Companies Ltd., claimed exemption of profits u/s 15C of the income tax Act, 1922, amounting to, Rs. 8,74,036. This was…
Ramaswami, C.J.@mdashIn this case the assessee is a public limited company with a paid-up share capital of Rs. 5,00,000/-. It deals principally in goods manufactured by the Dalmia Jain Group, namely, the Rohtas Industri…
1. This petition under Article 226/227 of the Constitution is directed against the order dated 31.8.2016 passed by the Central Administrative Tribunal, Guwahati Bench, whereby it has passed certain directions against th…
Dismissed