Found 0 result
Showing 2471- 2480 of 0 result for ""
Ajay Kumar Mittal, J.@mdashAt the instance of the Revenue, the Income Tax Appellate Tribunal, Delhi Bench "D", Delhi (for short "the Tribunal"), has referred the following questions of law u/s 256(1) of the Income Tax A…
The challenge in this appeal is to the order dated February 2, 1999, passed by the Income Tax Appellate Tribunal, Delhi Bench "A", Delhi, vide which the penalty u/s 271(1)(c) was deleted. 2. After hearing counsel for t…
Ujagar Singh, J.@mdashThe District Magistrate, Amritsar passed a detention order qua the Petitioner on September 21, 1987 u/s 3(2) read with Section 14(2) of National Security Act, 1980 (approved on September 25, 1987) …
Mr. Ameer Ali, J. The two actions which have given rise to the present consolidated appeal relate to the inheritance of one Sankarmurthi Mudaliar, a Hindu inhabitant of the Tinnevelly District in the Madras Presidency,…
Pritpal Singh, J. 1. The petitioner Sukhminder Singh was convicted under section 304A, Indian Penal Code, by the trial Magistrate and he was sentenced to undergo 11/2 year''s rigorous imprisonment and to pay a fine of…