Found 4,205 results
Showing 21- 30 of 4,205 results for "CAL-RG-3525"
Dr. M.K. Sharma, J.@mdashThe petitioner was awarded a contract by the respondent for restoration work of Vigyan Bhawan , New Delhi. During the execution of the aforesaid work , disputes arose between the parties with re…
Siba Prasad Rajkhowa, J.@mdashPursuant to the order of this Court passed on 2-5-1989 in F.M.A.T. No. 1077 of 1989, the petitioner Company submitted replies before Assistant Collector of Central Excise, Dum Dum Division …
Bhaskar Bhattacharya, J.@mdashThis mandamus-appeal is at the instance of a writ-petitioner and is directed against the order dated 19th March, 2001 passed by the learned Single Judge thereby dismissing the writ-applicat…
counsel for the Income Tax Dept. appears and submits that out of the 3 companies, they have submitted report in respect of 2 companies.However, they are advised to submit the combined report for all the Companies. The c…
Vijender Jain, J.@mdashThis is an application filed by the defendant under Order 6 Rule 17 read with Section 151 CPC for amendment of written statement. Mr. Vashisht, learned counsel for the applicant/defendant has cont…
1. At the time of hearing of the application for stay of the order impugned, we have heard out the appeal itself by treating it as on day''s list as the appeal can be disposed of on pure questions of law. 2. This appea…
Pradeep Nandrajog, J.@mdashTaking note of the pleadings of the parties, vide order dated 26.2.1996, following issues were framed: 1. Whether the plaint has been signed, verified and instituted by a person duly authoriz…
1. The subject matter of challenge in the appeal is a judgment and order dated 16th April, 2001 pertaining to the assessment years 1990-91 and 1991-92. The learned Tribunal held, inter alia, as follows: "When we look a…
Mohd. Shamim, J.@mdashThis is an application by the defendant under Order 13, Rule 2 and Section 151 of the CPC for permission to place on record the documents annexed with the application. 2. It has been urged for and…
S.K. Mahajan, J. IA. No. 11923/99 1. This order will dispose of the application of the defendant for amendment of the written statement filed under Order 6, Rule 17 read with Section 151 of the Code of Civil Procedure…