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N.A. Britto, J.@mdashThis is a complainant''s appeal against the acquittal of the accused u/s 138 of the Negotiable Instruments Act, 1881 (Act, for short). 2. The case of the complainant was that he was the Proprietor …
Immaneni Panduranga Rao, J.@mdashThe Government have preferred this appeal against the award of compensation at Rs. 40,000/- per acre for the area of 79cents in R.S.No. 459/3A and 24 cents in R.S.No. 459/4B of Gunupudi …
T.N.C. Rangarajan, J.@mdashThese two special appeals are directed against the orders of the Commissioner of Commercial Taxes revising the appellate orders exercising his powers u/s 20 of the Andhra Pradesh General Sales…
Syed Shah Mohammed Quadri, J.@mdashIn this reference, u/s 256(1) of the Income Tax Act, 1961, the following question is referred to this court for opinion : "Whether, on the facts and in the circumstances of the case,…
1. These writ petitons constitute a batch between the similarly placed petitioners in all respects and the common respondents. They also sprout out queries of synonymous lex and factum. The antonym is individual grievan…
1. This appeal is preferred against the award of the Tribunal made in MVOP No.76 of 1992, dated 5-12-1994 wherein the Tribunal has dismissed the claim of the petitioners on untenable grounds. Initially the claim was lai…
M.N. Rao, J.@mdashThis contempt case concerns the alleged non-compliance of the decree granted by a Division Bench of this Court (to which one of us, M. N. Rao, J., was a party) on a compromise memo in L.P.A. No. 265 of…