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Dawson Miller, C.J.@mdashThis case comes before us u/s 66 of the Income Tax Act upon a case stated by the Commissioner of Income Tax. The assessee, the Maharaja Bahadur of Hatwa, complains in respect of two items upon w…
Ratnam, J.@mdashThe assessee is the proprietor of a rice mill and has been carrying on the business of purchasing and selling paddy, rice andgunny bags. For the assessment year 1965-66, the assessee submitted a return o…
1. This civil revision petition is directed against the order of the learned subordinate Judge, Tiruvannamalai in E. P. No. 30/88 dated 4-5-1990,directing the petitioner to pay the stamp duty for the present market valu…
Srinivasan, J.@mdashThough in our view the reference to the Full Bench is unnecessary in this case, we have proceeded to hear the appeal, as theentire case is placed before us. We have also taken into account the fact t…
V. Ramaswami, J.@mdashThis appeal has been filed against the order in Application No. 2736 of 1978. The said application was filed by theplaintiff in C. S. No. 10 of 1977 for declaration that the attachment effected by …
1. The applicant is the auction purchaser of the property bearing No.64, Dr. Rengachari Road, Chennai-600018 in the auction held on 6.11.2000by the court. He was the successful bidder in the auction. He purchased the pr…
R.L. Gupta, J.@mdashThis judgment will dispose of Suit No. 2761/91 and Suit No. 3947/91. The proceedings in the first suit were commenced on an application under Sections 14, 17 and 29 of the Arbitration Act on behalf o…
Rowland, J.@mdashIn this first appeal the defendant appellant was an auction purchaser of the rent-claimed tenures and the main question is, from what date he became liable for the rent. The landlord had obtained an ear…