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Manmohan Kishan Malik Vs Avtar Kishan Malik (Deceased) though Legal Representatives and Others
Rajiv Sahai Endlaw, J.@mdashThe suit though bears number of the year 2008 was instituted in 1991 in this Court. On 20th September, 2001 the following preliminary issue was framed on the question of maintainability: Whe…
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Acts
SIXTEENTH Income Tax OFFICER Vs M. A. CHANDY.
Per Shri. B. M. Kothari, Accountant Member - The Revenue has filed this appeal against the order passed by the C. I. T. (Appeals) for A. Y. 1981-82 raising the following grounds of appeal :- "On the facts and in the ci…
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Acts
The Bombay Diocesan Trust Association Pvt. Ltd. & Ors. Vs Rev. Dr. P. B. Amolik & Ors.
1. Heard learned counsel for the parties. At their request and with their consent these matters are disposed of by common judgment and order. 2. Even otherwise, the challenge in each of the appeals is to the judgment a…
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Mandabai Ramkrishna Tumsare and others Vs Ramlal Hiramanji Hiwarkar and others
S.W. Puranik, J.@mdashAn important question regarding the procedure to be adopted while recording evidence of the parties in a civil suit and the order in which cross examination of witnesses is to be recorded, has been…
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Acts
Municipal Corporation of Gr. Bombay Vs P.V. Sabestian alias Cherian and Another
Allowed
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Pradeep Jain Vs Ameena Begum and Another
Rajiv Sahai Endlaw, J.@mdashThe plaintiff has sued for specific performance of an Agreement dated 27th May, 2008 of sale of property bearing No. RZ-502/21-22 ad measuring 60 sq. yds. comprised in Khasra No. 450, Tuglaka…
Acts
Additional Commissioner of Income Tax Vs Thyagasundara Mudaliar
Ismail, J.@mdashThough these two tax cases raise a similar question and deal with the same assessment year 1969-70, the facts are slightlydifferent, and we shall deal with the facts separately. Tax Case No. 387 of 1974 …
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