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B.S. Dhillon, J.@mdashThe assessee firm carries on business in sale of cycle and cycle parts. The previous year for the assessment year 1972-73 ended on 31st March, 1972. The method of accounting regularly employed by t…
V.P. Gupta, J.@mdashThis appeal has been filed by Kartar Singh u/s 54 of the Foreign Exchange Regulation Act, 1973 (hereinafter called the Act), against the order of the Appellate Board dated May 2, 1983, whereby the or…
K.S. Garewal, J.@mdashThe appellant has been convicted for possession of 5 Kg of opium which is non-commercial quantity, He has been in custody since February 14, 2000, firstly an undertrial and after conviction on Augu…
J.S. Narang, J.@mdashThe short question involved is as to whether the respondents are justified in with-holding amount payable on account of death- cum-retirement gratuity and leave encashment as the charge-sheet has be…