Subba Rao (N.) Vs State of Andhra Pradesh and Others
.... the petitioner to defend himself at the first stage, that is, the enquiry under Rule 17(b)(i) of the Madras Civil Services (Classification, Control and Appeal) Rules which corresponds to Rule 55 of the Civil Services (Classification, Control and Appeal) rules which was concerned in Kapur Singh v. Un ...
Andhra Pradesh High Court
Thumu Govardhana Rao and Others Vs Bolineni Ramachandraiah
.... Reddi, the learned Advocate for the respondent, invited my attention to a decision of a single Judge of this Court in Potta Sitharamiah Vs. V. Virraju, , The learned Judge held at p. 60 (of Andh WR) : (at p. 508 of AIR), that if the mistake is one of the lawyer, in deserving case.s it might be co ...
Andhra Pradesh High Court
REPAKA SEETHARAMASWAMY AND ANOTHER Vs COMMISSIONER OF Income Tax, HYDERABAD.
.... asonable cause failed to comply with a notice under sub-section (4) of section 22 or sub-section (2) of section 23. So, it appears to me that the penalty u/s 28 of the Act was called for in this case." The Tribunal in its order held as follows : "Moreover, it was contended that there was no wi ...
Andhra Pradesh High Court
RAMDAYAL GASHIRAM Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
.... particular debt became bad." Therefore, no question of law arises for reference as mentioned in the petition as regards item 1 and the contention of the learned advocate on this point is untenable. Item 2. Remittances from the Bombay business. This is discussed in paragraph 6 of the Tribunals ...
Andhra Pradesh High Court
Subramanian Namboodiri Vs Purushothaman Namboodiri
.... e of redemption to be deposited by either party who may seek redemption of his share of the property. The price for redemption of that share can include only the proportionate mortgage amount and value of improvements, if any, and it cannot include the costs awarded by the decree. The lower court wa ...
High Court Of Kerala
Kesavan and Another Vs State of Kerala
.... herefore accused 1, 4 and 5 acted as they did when they were under the reasonable apprehension that death or grievous (sic) would otherwise be the result. This finding appears to be a fair finding evidence, and neither side has attempted to canvass it before me. (sic) gard to the second incident, ...
High Court Of Kerala
Flora Hilda Wilson Vs State of Kerala and Another
.... ection. This mode of ascertainment of the suitable candidate docs not by itself import permanency in the tenure of the service of the candidate chosen; even for a temporary vacancy, the appointing authority may resort to such method, as it deems necessary to ensure the best choice. 4. There is no ...
High Court Of Kerala
Raja Bahadur Sir Bansilal and Sons Vs C.R. Desai
.... he provisions in Sub-sections (3A) and (3B) of Section 13 jurisdiction is conferred on the Tribunal also to consider and decide whether the "premises consist of not more than two floors". Now, the language of Sub-sections (3A) and (3B) does not specifically confer any such jurisdiction on the Tribun ...
Bombay High Court
The Union of India (UOI) Vs Bai Saraswatibai Natwarlal Desai
.... ether the plaintiffs are entitled to interest on damages. On this question admittedly there is a conflict of opinion. Some High Courts including the Nagpur High Court have held that interest on damages cannot be granted. Some other High Courts including this, in one case, have held that the grant of ...
Bombay High Court
Ramkrina Ramnath Shop Vs Union of India and Others
.... , at the owner''s risk. Two rates are provided for this type of goods, and the owner did not pay the special rate for railway risk but elected to send the goods at his own risk as stated in his forwarding note. Section 74-C therefore applies to the facts of this case and unless the plaintiff proves ...
Bombay High Court (Nagpur Bench)
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