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Rangnekar, J.@mdashThese are two cross appeals. The question in Second Appeal No. 841 is, whether certain Sheri lands which were included, in the suit by the plaintiffs as being part of the joint family property, were j…
Hon''ble Shri Justice Rajendra Menon 1. Challenging the order-dated 11.4.1989 passed by the Disciplinary Authority dismissing the petitioner from service and the order-dated 19.1.1996, passed by the appellate authority…
Dixit, J.@mdashBy this application under Articles 226 and 227 of the Constitution of India the Petitioner prays for the issue of a suitable direction to prohibit: the authority appointed u/s 15(1) of the Payment of Wage…
T.P. Naik, J.@mdashNon-applicant No. 2 Rambaran filed a complaint in the Court of the Magistrate, 1st Class, Baikenthpur, under Sections 500 and 506 (second part) of the Indian Penal Code against non-applicant No. 1 Gah…
Dixit, C.J. This is a reference u/s 66 (1) of the Indian Income Tax Act at the instance of the Commissioner, Income Tax, made by the Appellate Tribunal, Bombay. It arises out of the assessment made on M/s. Trilokchand …
Dismissed