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1. This petition is placed before me in accordance with the direction of the learned Chief Justice in view of the difference between Mr. Justice Shah and Mr. Justice Kolse-Patil on the question whether the Excise author…
1. These three criminal applications are directed against the order passed by Chief Judicial Magistrate, Amravati taking cognizance and registering the offence u/s 138 of the Negotiable Instruments Act, 1881 and u/S. 42…
Kuppuswami Ayyar, J.@mdashThis is a petition to revise the order of the Sessions Judge of South Malabar in Cri. App. No. 24 of 1943 confirming the conviction and sentence awarded by the Additional First Class Magistrate…
Dr. B.P. Saraf, J.@mdashThis is a cross reference under s. 256(1) of the IT Act, 1961, both at the instance of the assessee and the Revenue. The following questions have been referred by the Tribunal to this Court for i…