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Damodar Electronics and Controls Vs Commissioner of Income Tax
G. Sivarajan, J.@mdashThis is a reference at the instance of the assessee u/s 256(1) of the Income Tax Act, 1961. The following three questions were referred to this court for its decision : " 1. Whether, on the facts …
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Chamar Vashram Chhaganbhai Vs Parmar Suresh Ramji and Others
A.S. Qureshi, J.@mdashThe petitioner herein is the father of respondent No. 2 Deval alias Devuben, a minor of 16 years. Mr. B.M. Gupta, the learned Counsel for the petitioner challenges the impugned judgment and order d…
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Bipinchandra P. Singwala Vs Navin Fluorine Industries and Another
M.P.Thakkar, J.@mdashAn employee whose service was terminated on August 14, 1975 raised in industrial dispute which was referred to the Labour Court at Surat under Sections 9 and 10(1)(c) of the Industrial Disputes Act,…
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Aher Devsi Natha and Others Vs Rathiban Nathubhai and Another
J.N. Bhatt, J.@mdashThis Special Criminal Application raises the following two interesting question pertaining to the right to claim maintenance by the mother: 1. Whether the step mother is included within the expressi…
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Merlin Thomas Vs C.S. Thomas
Thankappan, J.@mdashBoth the appeals are filed against the order of the Family court, Kottayam at Ettumanoor in O.P. (G & W) No. 554/2000. The custody of a minor child, Arya Rose Mary, aged 6 years, is the subject m…
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Damodaran Vs Arpookkara Grama Panchayat
Thottathil B. Radhakrishnan, J.@mdashPetitioner adopted a child as evidenced by Exts.P1 and P2. Admittedly, at the time of adoption, the petitioner was not informed of any registration of the birth of the said child wit…
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