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Rajeev Daga and Another Vs Ambalal Sarabhai Enterprise Ltd.

Calcutta High Court G.A. No. 266 of 2014 and C.S. No. 297 of 1989

Debangsu Basak, J.@mdashIn a suit for possession and mesne profit, a Special Officer was appointed by the Order dated October 20, 1993. The Special Officer held a meeting on October 21, 1993 and made an inventory. The m…

Haibut Khan Vs The Emperor

Calcutta High Court Rev. No. 747 of 1905

1. This is a rule, calling upon the District Magistrate to show cause why his order sanctioning the prosecution of the applicant, under sec. 211, I. P. C, and the order of the Deputy Magistrate committing the applicant …

Maina Khemka Vs Union of India (UOI)

Bombay High Court Writ Petition No. 1336 of 2004

1. Rule. Returnable forthwith. 2. Mr. A.S. Rao, Advocate waives service for the respondents. 3. By consent of the learned Counsel for the parties, rule is heard finally at this stage. 4. The learned Counsel for the p…

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Naik N.M. Vs Colaba Land Mills

Bombay High Court Special Civil Application No. 1064 of 1958

Tambe, J.@mdashThis is an application under Art. 227 of the Constitution of India wherein the petitioners pray for quashing the orders made on 6 February, 1958, by the industrial court, Bombay (opponent 3 herein), dismi…

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Samiur Rahaman and Brothers Vs The Commissioner of Income Tax

Patna High Court Misc. Judl. Case No''s. 46 and 47 of 1963

1. These are two references made by the Income Tax Appellate Tribunal u/s 66(1) of the Income Tax Act relating to the assessment years 1964-55 and 1955-66. Originally, assessment was completed for those two years u/s 28…

Citation Acts

Commissioner of Income Tax Vs Larsen and Toubro Ltd.

Bombay High Court Income Tax Appeal Nos. 424, 425 and 483 of 2012

1. When these matters were called out, one of us Justice B.P. Colabawalla), indicated to both the assessee and the Revenue that he holds shares of the assessee, M/s. Larsen and Toubro Ltd. but both the sides fairly stat…

Citation Acts