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State Vs Baboo Singh and Another
D.P. Uniyal, J.@mdashThis revision has been filed by the State of UP against the order of the Additional Sessions Judge, Bulandshahr by which he set aside the order of the Tahsildar (Assistant Collector) awarding damage…
Rai Amar Nath Agarwal Vs Tahsildar Assistant Collector and Others
V.D. Bhargava, J.@mdashThis is a writ petition under Article 226 of the Constitution filed by Rai Amar Nath Agarwal against the Tehsildar, Sadar, district Mirzapur, the Chairman, Land Management Committee, village Pathe…
Commissioner of Income Tax Vs Ram Niwas Agrawal
H.N. Seth, J.@mdashFor the assessment year 1962-63, the ITO acting u/s 271(i)(c) of the I.T. Act, imposed a penalty of Rs. 25,031 on the assessee. Eventually, in appeal, the Income Tax Appellate Tribunal quashed the imp…