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Sujoy Paul Judge 1. Petitioner is aggrieved by his transfer from Sahasram to Hasilpur on the ground that his four children are studying in different classes and his transfer to a remote place. This is settled in law th…
Indrani Datta, J. Heard on admission. Admit. With the consent of the parties, the matter is heard finally at motion stage. This revision has been preferred by the Appellants u/s 397/401 of Code of Criminal Procedure…
M. Venugopal, J.@mdashThe Civil Revision Petitioner/Appellant/Respondent/Tenant has preferred this Civil Revision Petition as against the order dated 12.10.2009 in R.C.A. No. 754 of 2008 passed by the Learned VIII Judge…
N.V. Balasubramanian, J.@mdashThe appellant (hereinafter called as assessee) has filed this appeal against the order of Income Tax Appellate Tribunal made in I.T.(SS)A No.372/Mds/97 dated 21.11.1996 raising the followin…