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Arvind Kumar Tripathi, J.@mdashHeard Sri Anil Kumar Tripathi, learned Counsel for the revisionist and Sri Bireshwar Nath, learned Counsel for respondent. This criminal revision has been filed by Rama Kant Dubey, son of …
Hon''ble Dilip Gupta, J.@mdashThe petitioner was working as Class IV employee in the U.P. Jal Nigam. 2. The dispute in the present petition is about the age of superannuation. According to the petitioner, it should be …
1. The Income Tax Appellate Tribunal, Allahabad Bench, Allahabad has referred the following question of law u/s 256(1) of the Income Tax Act, 1961 for opinion of this Court:- Whether, on the facts and in the circumsta…
M.C. Jain, J.@mdashThe two appeals are connected with each other as they relate to the same incident, though the Appellants were tried separately. We propose to decide these two appeals by common judgment. 2. In Crimin…
Tarun Agarwala, J.@mdashIn this group of petitions, the petitioners have prayed for the quashing of the notices issued u/s 248(1) of the Cantonments Act, 2006 (hereinafter referred to as ''the Act'') for stopping the co…
1. The Income Tax Appellate Tribunal, Delhi has referred the following question of law u/s 27(1) of the Wealth Tax Act, 1957 (hereinafter referred to as the Act) for opinion to this Court:- Whether, on the facts and i…
M.C. Jain, J.@mdashThe Appellants, namely, Ram Sajeevan, Ram Kishore, Hem Chand and his father Daya Shanker challenge the judgment and order dated 31.10.1981, passed by Sri L. S. Shukla, the then v. Ith Additional Sessi…
Hon''ble Shri Kant Tripathi, J.@mdashHeard learned counsel for the appellant Mohd. Umar and learned AGA for the State and perused the record. 2. By this appeal, the appellant Mohd. Umar has impugned the judgment and or…