Latest Judgements
Filters
Reset filtersFound 0 result
Showing 2591- 2600 of 0 result for ""
Updated just now
Harvinder Pal Singh Vs State of Punjab
T.P.S. Mann, J.@mdashBy way of present appeal, the appellant is challenging his conviction and sentence u/s 307 IPC. Vide impugned judgment and order dated 16.1.1997, learned Additional Sessions Judge, Jalandhar had con…
Acts
Digvijay Tiles and Potteries Ltd. Vs Commissioner of Income Tax
M.S. Shah, J.@mdashIn this reference at the instance of the assessee, the following question is referred for our opinion in respect of assessment year 1979-80:- "Whether, on the facts and in the circumstances of the ca…
Ramgopal Polytex Ltd. Vs Stone On Net India Pvt. Ltd. and Another
M.R. Shah, J.@mdashRule. Shri C.H. Vora, learned Advocate waives service of rule on behalf of respondent No. 1-original plaintiff. 2. Shri Mihir Joshi, learned Senior Advocate seeks permission to delete respondent No. …
Citation
Acts
Dy. C.I.T Vs Gujarat Filaments Ltd.
@ K.S. Jhaveri, J.@mdashWhile admitting the appeal on 04.12.2000, the following substantial question of law was formulated for our consideration; "Whether, on the facts and in the circumstances of the case, the Inc…
Acts
Commissioner of Income Tax Vs N.C. Mehta
A.R. Dave J. 1. At the instance of the revenue, the following question has been referred to this Court for its opinion under the provisions of sec. 256(2) of the Income Tax Act, 1961 (hereinafter referred to as ''the A…