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B.J. Divan, C.J.@mdashIn this case at the instance of the Revenue the following question has been referred to us for our opinion:- "''Whether, on the facts and in the CITcumstances of the case, various amounts totallin…
Divan, C.J.@mdashIn these two reference which arise out of the same order of the Tribunal two questions have been referred to us at the instance of the Commissioner of Income Tax and three questions have been referred t…
This Judgment has been overruled by : Raju Kakara Shetty Vs. Ramesh Prataprao Shirole and Another, (1991) 1 JT 128 : (1991) 1 SCALE 26 : (1991) 1 SCC 570 : (1991) 1 SCR 51 : (1991) 1 UJ 356 1. This Revision Application…
S.S. Subramani, J.@mdashLandlord in R. CO.P. No. 2857 of 1990, on the file of XVI Judge, Court of Small Causes, Madras, is the revisionpetitioner.2. Petitioner herein filed R. CO.P. No. 2857 of 1990 against the responde…
R.A. Mehta, J.@mdashThe main question involved in this appeal is whether the appellants-debtors who are partners along with respondents 7, 8 and 9 can be said to have committed any act of insolvency and could be adjudge…