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S.H. Kapadia, J.@mdashThe assessee is a Banking Company. The Assessment Years with which we are concerned with in this Reference are 1983-84 to 1986-87 for which the relevant accounting periods ended on 31st December of…
1. The present appeal has been preferred by the appellant against the judgment and order dated 14.3.2014 passed by the Additional District & Sessions Judge, Court No.2, Deoria in S.T. No. 3 of 2012, arising out of Case …
T.K. Chandrashekhara Das, J.@mdashThe orders passed by the Tahsildar, Palghar in Case No. Adiwasi 1512-63 and the appellate order passed by the Maharashtra Revenue Tribunal at Bombay in REV.TRB. 16 of 1983 dated 24th Ju…
S.S. Nijjar, J.@mdashThis judgment will dispose of Civil Writ Petition No. 126 of 1991 and Civil Writ Petition No. 1527 of 1991. It is admitted by both the sides that both the writ petitions are identical, in that chall…
Dr. B.P. Saraf, J.@mdashBy this reference u/s 27(1) of the Wealth-tax Act, 1957, the Income Tax Appellate Tribunal has referred the following questions of law to this court for opinion at the instance of the Revenue : …