Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Raju Engineering Co.
.... (Madras) Ltd., Therefore the decision of the Tribunal is correct that the taxing authorities cannot levy any tax in exercise of the authority to, charge such agreements as sales. The petition questions the jurisdiction of a statutory tribunal to hold ultra vires parts of the statute, under which i ...
High Court Of Kerala
Beevi Amma Vs Devassia
.... in the sale has not been delivered to the purchaser. We think we can. "The said property" must mean the entire property sold, and when the possession of the whole of that property has not passed, but only of a portion thereof, the possession of the "said property" should be considered as not having ...
High Court Of Kerala
Variathu Vs State of Kerala
.... ffidavits before the Deputy Commissioner as well as before the Tribunal and it cannot be disputed that they are evidence. Our answer to the first question, therefore, is that there are evidence on record to show that the assessee and his brother were tenants-in-common in respect of the properties st ...
High Court Of Kerala
Ramjeevan Vs Devendra Nath
.... t." This passage from Halsbury bears me out that the undertaking is in pending proceedings Such an undertaking at the conclusion of the case; ceased to exist. 9. In a compromise which is embodied in a Court''s decree the parties as between themselves argue to do certain things. No question of any ...
Madhya Pradesh High Court (Gwalior Bench)
Murlidhar Vaish Vs Khaj Baksh
.... eing within three years of that date. I cannot accept the argument of Shri Patankar that since 15-12-1954, there was no execution application pending, the application made on that day for a transfer of the decree to another Court could not be a step in aid. I do not see anything in the language of A ...
Madhya Pradesh High Court (Gwalior Bench)
Ram Juwan Vs Devendra Nath Gupta
.... This passage from Halsbury bears me out that the undertaking is in pending proceedings. Such an undertaking at the conclusion of the case, ceased to exist. In a compromise which is embodied in a Court''s decree the parties as between themselves agree to do certain things. No question of any u ...
Madhya Pradesh High Court (Gwalior Bench)
State Vs Ramanlal Jamnadas Gandhi
.... be used as evidence of the facts stated therein. 7. Under Rule 5 of the Rules, "standards of quality of the various articles of food specified in Appendix B to these rules are as defined in that Appendix". Clause (1) of Rule 7 refers to the duties of the Public Analyst and it provides that on ...
Bombay High Court
The Swadeshi Industries Ltd. Vs Its Workmen
.... the conclusion of the Appellate Tribunal that there is no evidence to show that these 230 workmen or any of them were actually employed in the cotton section or ever worked in the cotton looms before the strike commenced and that consequently none of these workmen was a person employed in a public ...
Supreme Court of India
Textile Machinery Corporation Ltd. Vs Its Workmen
.... rves in question had in fact been used as working capital. What the statement purports to do is merely to collate the relevant figures and set them out as deduced from the balance-sheet and nothing more. It has been held by this Court that before an employer can claim any return on liquid reserves b ...
Supreme Court of India
The Management of the Trichinopoly Mills Ltd. Vs The National Cotton Textile Mill Workers'' Union and Others
.... dispute would facilitate the decision of the dispute then pending. Besides, it appears that in dealing with the dispute for the year 1948 the appellate tribunal had accepted the statement for the first time submitted before it showing the appellant''s claim for rehabilitation at Rs. 1,75,000 and it ...
Supreme Court of India
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