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R.K. Rastogi and Ashok Srivastava, JJ.@mdashThis is an appeal against the judgment and order dated 28.5.1999, passed by Sri Ram Kishore-I, then Second Additional Sessions Judge/Special Judge (S.C./S.T. Act), Jalaun at O…
G.P. Mathur, J.@mdashThis petition u/s 482, Code of Criminal Procedure has been filed for quashing the complaint and the summoning order dated February 3, 1994. 2. The complaint-Respondent No. 2 Nirbhai Mehrotra was in…
V.V. Kamat, J.@mdashThis is a petition u/s 256(2) of the Income Tax Act, 1961, praying for a reference of the following two questions : "1. Whether, on the facts and in the circumstances of the case - (a) the Tribunal…
1. Learned Counsel for both side are present. Both sides are requesting for time, for filing written submissions. These Petitions of old year 2015 andare to be decided, at an earliest.2. Hence, learned Counsels for bot…
Bhaskar Raj Pradhan, JMs. Manita Pradhan, learned counsel desires to appear for respondent and undertakes to file Vakalatnama during the course of the day. Permitted.Call for the lower court records. On receipt of the l…