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M. Katju and O. Bhatt, JJ.@mdashIn this case, learned standing counsel was granted six weeks time to file counter-affidavit by order dated 12.9.2000. Thereafter on 6.2,2000, he was granted three weeks and no more time t…
O.P. Garg, J.@mdashHeard Sri Amar Nath Srivastava, learned counsel for the petitioner. Respondent No. 2. Smt. Nanhi had filed a petition No. 33 of 1996 u/s 13 of the Hindu Marriage Act (hereinafter referred to as ''the …
S.C. Mohapatra and V.P. Goel, JJ.@mdashThis is an appeal by the owner of a bus which is a public sector undertaking u/s 173 of the Motor Vehicles Act, 1988, against an award in respect of injury to the body and property…
1. The Income Tax Appellate Tribunal, Allahabad Bench, Allahabadi has referred the following two questions of law for the opinion of this court u/s 256(2) of the Income Tax Act, 1961 (hereinafter referred to as "the Act…
N.N. Mithal, J.@mdashThis second appeal, which is directed against the order of 1st Addl. District Judge, Gorakhpur in a Civil Revision arises out of a suit in which certain preliminary issues were raised and were dispo…
R. M. SAHAI, J. - The petitioner is the proprietor of the Fir, namely, M/s. Chandrapal Birbhan Singh and carries on manufacturing of khansari sugar. The petitioner exercised option under the provision to S. 3 of the U.P…
R. L. Gulati, J. - The assessee had set up a straw board business on 14th March, 1970 and closed its accounts on 12th April, 1970. The question arise as what was the previous year of this business. The tribunal has foun…
1. This appeal arises out of a suit in which the plaintiffs claimed possession of an occupancy holding. The holding at one time belonged to one Parbhu. He died before the present Tenancy Act came into force. He was succ…