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K.A. Swami, C.J.@mdashThe Income Tax Appellate Tribunal was directed to make a reference u/s 256(2) of the Income Tax Act, 1961, in T.C. P. No. 285 of 1978, the following question for a decision of this court :Whether, …
Janarthanam, J.@mdashThe appellant was the accused in S.C. No. 111/1985 on the file of Court of Session, Thanjavur West. He was foundguilty under Ss. 302, 392 and 201, IPC, convicted thereunder and sentenced to imprison…
Venkatasubba Rao, J.@mdashA question of some interest has been raised in this appeal. The Lower Courts have held that no forfeiture wasincurred and in my opinion rightly.2. It is unnecessary to quote the relevant clause…
Kulwant Sahay, J.@mdashThis is an application in revision on behalf of the complainant against the order of the District Magistrate of Gaya, discharging the accused u/s 253, Clause (2) of the Code of Criminal Procedure.…
Pandrang Row, J.@mdashMy learned brother has prepared a judgment dealing with both the points that arise in this appeal, namely, the questionof fact whether there was a form of marriage gone through by the first respond…
1. We think the law is correctly stated in the opinion expressed by Sir Bahshyam Aiyangar in his judgment in the Full Bench case of PeriasamiMudaliar v. Seetharama Chettiar ILR (1903) M. 243. The sons of the deceased ha…