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Chagla, C.J. (1) The assessee before us is one Dwarkadas Vassanji. He was a partner in the firm of Purshottam Laxmidas and his share was 12 annas. In 1941 business was commenced by a firm of the name of Vasantsen Dwark…
P.R. Borkar, J.@mdashThis is an appeal preferred by original accused Nos. 1,2,5 and 6 being aggrieved by the judgment and order passed by 2nd Additional Sessions Judge, Shrirampur District Ahmednagar, in Sessions Case N…
B.H. Marlapalle, J.@mdashHeard the learned Counsel for respective parties. The Village Panchayat Shrisoli Pr. Nashirabad, tq. & Dist. Jalgaon has 13 elected members and the petitioner came to be elected as Sarpanch.…
Shrihari P. Davare, J.@mdashHeard respective Learned Counsel for the parties. 2. With the consent of the Learned Counsel for the parties taken up for final hearing. 3. Parties hereinafter are referred to as, "complain…
V.R. Kingaonkar, J.@mdashChallenge in this appeal is to judgment rendered by learned District Judge, Parbhani, in an appeal (RCA No. 104/1980), whereby and whereunder judgment of learned Civil Judge (J.D.), Basmath, in …
R.J. Kochar, J.@mdashHeard both the learned Advocates for the parties at length. 2. Rule, returnable forthwith by consent of the parties. 3. A cry for gender justice is the subject matter of this civil revision applic…