Mokoond Lal Singh Vs Nobodip Chunder Singha and Another
I do not think there is any substantial difference in the law applicable to a case such as this, between
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Tulsi Sahu and Others Vs Mahadeo Das and Another
establish his right to have such instrument registered; but the provisions of this section of the older law
M.M. Isphani Ltd. Vs Commr. of Excess Profits Tax, West Bengal
Tribunal u/s 21, Excess Profits Tax Act, read with Section 66(1), Income Tax Act, of a certain question of law
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Kajo and Others Vs Fuseehun
twelve years old, and has arrived at puberty in the sense in which that term is used in the Mahomedan law
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Prokash Chandra Kundu Vs Emperor
good on the grounds, first, that there having been no search in accordance with the provisions of the law
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Narendra Gopal Das Vs The State
In this rule the petnr. has challenged his conviction & sentence u/s I7(l), Criminal Law Amendment
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Sophy Auerbach Vs Shivaprosad Agarwalla
That wife is still alive and is still the wife of the defendant according to Hindu law which is the personal
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Ananda Marga Pracharaka Sangha Vs Commissioner of Income Tax
@mdashIn this reference u/s 256(2) of the Income Tax Act, 1961, the following questions of law have been
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Bibhuti Charan Chakraborty Vs Tapan Kumar Sinha
It is well settled in law that the power of the High Court under Article 227 would not be exercised by
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