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A.M. Bhattacharjee, J.@mdashThe Notification No. 713/H, dated 28th September, 1964, purporting to exempt the Government from payment of court-fees has been challenged by the petitioner in this writ petition as illegal, …
Permod Kohli, C.J.@mdashThe petitioners have called in question the constitutional validity of clause (zzzzn) of sub-section (105) of section 65 of the Finance Act, 1994 as inserted by the Finance Act, 2010 introducing …
Deshpande, J.@mdashThe petitioner was employed as an operator with the respondent, where she served for about seven years. She went on leave from August 10, 1971 to August 16, 1971 as she was pregnant. Delivery appears …
Desai, J.@mdashThe following question has been referred to us for our consideration by the Income Tax Appellate Tribunal u/s 256(1) of the Income Tax Act, 1961 : "Whether, on the facts and in the circumstances of the …
Desai J. 1. The appellants before us are the original petitioners in Misc. Petition NO. 765 of 1972. They have preferred this appeal from the decision of Nain J. in the said petition dismissing the same with costs. 2.…
Chandurkar, J.@mdashThe assessee-company which was carrying on business as travel agents joined hands with some other travel agents'' firms and a new company known as M/s. Travel corporation of India Pvt. Ltd., which is…
Pendse, J.@mdashThis joint Secretary to the Government of India by order dt. February 18, 1988 Passed in exercise of powers conferred by S. 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activi…
1. By this petition, Eurrestra Industries Limited has sought a declaration that the learned Umpire Shri Y. V. Chandra-chud, the retired Chief Justice of India, has entered upon the reference and that Shri K. Balasubrama…