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P.C. Verma, J.@mdashBoth these appeals u/s 173 of the Motor Vehicles Act, 1988 (for short "the Act") arise out of the same Motor Accident and similar questions are involved for determination in these appeals, therefore,…
1. By means of this reference, the Income Tax Appellate Tribunal has required the opinion of the High Court on the question, formulated as under: Whether, on the facts and in the circumstances of the case, the Income T…
Alok Singh, J.@mdashIn view of the filing of certified copy in the earlier Criminal Revision No. 183 of 2013 which was permitted to be withdrawn with liberty to file afresh, exemption from filing certificate copy in the…
Sudhanshu Dhulia, J.@mdashHeard Mr. Sidhartha Singh, Advocate with Mr. Kuldeep Rawal, Advocate for the petitioners, Mr. Shobhit Saharia, Advocate for the Respondent Nos. 1 & 2, Mr. Lok Pal Singh, Advocate with Mr. T…