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Sri Krishna Vs Union of India (UOI)
R.C. Lahoti, J.@mdashThis order shall govern the disposal of CWP Nos. 3177/98 and 3276/98. In both the writ petitions respective Petitioners are aggrieved by the orders of the CEGAT passed u/s 129E of the Customs Act, 1…
Mahinder Vs State (NCT of Delhi)
Ajit Bharihoke, J.@mdashThis appeal is preferred by the appellant Mahinder against the impugned judgment dated 17.03.1997 convicting him u/s 302 IPC for committing murder of Ram Singh, and the consequent order on senten…
M/s D.P. Jagan Hardware Private Limited. Vs M/s D.P. Jagan & Sons and another.
1. By medium of this petition, the petitioner has prayed for setting aside the order passed by the trial court on 2.4.2016 whereby the application filed by it for rejection of the plaint came to be dismissed. 2. The ba…
Most. Indu Devi and Another Vs State of Bihar and Others
Barin Ghosh, J.@mdashHeard learned counsel for the parties. 2. Late Anirudh Prasad Sah, who died on 16th December, 2001, was appointed as P.A.C.S. Manager in the year 1977. Such Managers collectively filed a writ petit…
Commissioner of Income Tax, Bombay City-I Vs Automobile Products of India Ltd.
Desai, J.@mdashIn this reference the following two questions stand referred to us by the Income Tax Appellate Tribunal for out opinion: "(1) Whether, on the facts and in the circumstances of the case, the sum of Rs. 24…