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Dalveer Bhandari, J.@mdashThis appeal is directed against the Judgment of the Learned Additional Sessions Judge, Delhi, by which the appellantMahabir Parsad was convicted under Sections 363, 366 and 376, IPC.Brief facts…
Dalveer Bhandari, J.(1) The petitioner has preferred this writ petition with the prayer that the appointment of respondent No. 4 Shri S.K. Ghosh as Chairman andManaging Director of Bhalco, w.e.f. 14.2.1997 be quashed.(2…
Inder Sen Israni, J.@mdashThese two appeals arise out of the same award dated August 24, 1985 passed by the Motor Accident ClaimsTribunal, Jaipur, therefore, they are decided by this one judgment.2. It will suffice for …
M.S.A. Siddiqui, J.(1) This is a petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure seeking relief for theissue of the writ of mandamus to the respondents to …
R.L. Gupta, J.(1) In this petition filed under Article 226 of the Constitution, the petitioner, a partnership firm, prays for quashing the demand of Rs. 54,90,089.00raised by letter dated 24/03/1992 issued by the Assist…
Usha Mehra, J.(1) This is a third round of litigation started by the petitioner (Madan Lal Anand), challenging the legality of the detention order dated 30thSeptember, 1988 of the Conservation of Foreign Exchange and. P…
Allowed
Mohammad Rafiq, J.@mdashThis application for suspension of sentence has been preferred by accused appellants Kaluram and Ajay Kumarwho have been convicted for offence under Sec. 302 read with Section 34 of IPC and sente…
D.K. Kapur, J.@mdashThe question referred to us for the assessment years 1961-62 and 1962-63 is as follows :Whether, on the facts and in the circumstances of the case, the losses claimed by the assessee in the transacti…
Tarun Agarwala, Presiding Officer1. We have heard the learned counsel for the parties. The controversy involved in the present appeal is squarely covered by the decisions of thisTribunal dated September 29, 2021 in Appe…