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Wanchoo, C.J.@mdashThis is an application by Rajmal and Manmal for review of judgment of the Ijlas-i-Khas of the former State of Jodhpur and has come up to us for disposal in view of the provisions of Ordinance No. XL. …
Wanchoo, C.J.@mdashThe following question has been referred to by a learned Single Judge of this Court to a larger Bench for decision-- . "Whether the High Court or the subordinate courts have power under the Code of C…
V.P. Iyagi, J.@mdashThis is a reference made by the learned uistrict Magistrate, Bikaner, recommending that the order discharge recorded in favour of the accused on 29-5-62 Dy the Additional Munsitt-Magistrate, First cl…
KAN SINGH J. - This is a reference u/s 66(1) of the Indian Income Tax Act, 1922, and raises a short question whether the loss amounting to Rs. 21,770 sustained by the assessee as a result of sale of certain Government s…
B.R. Arora, J.@mdashThe Revenue, by these four applications made u/s 27(5) of the Wealth-tax Act, has prayed that the Income Tax Appellate Tribunal, Jaipur Bench, Jaipur, may be directed to state the case and refer the …
Palshikar, J.@mdashThis petition is directed against the order dated 11.1.1999 passed by learned Special Judge, Sessions Court, Anti Corruption, Kota whereby he declined to accept the final report submitted by the polic…
Bansal, J.@mdashThis appeal is directed against the judgment dated July 25, 1997 passed by learned Addl. Sessions Judge, Dausa whereby the appellants-Babu Khan and Lallu Khan have been convicted and sentenced to undergo…
Rajesh Balia, J.@mdashThe Tribunal has referred the following questions of law arising out of this appellate order in ITA No. 162/Jp/1996 relating to the asst. yr. 1994-95 in the case of applicant-assessee : 1. Whether…