Hausila Vs State
.... that three dacoits were breaking open the main door and two were standing in front of the door in the Sehan with their guns. The statement that two of the dacoits were armed with guns is inconsistent with case of the prosecution as set out in the first information report itself in which it was spec ...
Allahabad High Court
Ram Nath and Others Vs Board of Revenue and Others
.... should have been so on the date of vesting. Where it is found that tank has been formed out of bigger plot major portion of which was tenancy it becomes necessary to find out whether tank was formed before or after date of vesting. If entire area was land on date of vesting then Petitioner became s ...
Allahabad High Court
Hakam Singh and Others Vs Commissioner of Income Tax
.... read in the context of filing a return. This concept has been taken care of by providing that the assessee should have filed the return prior to the issue of notice. They then held that merely because the return has been filed under the advice, suggestion or even at the behest, otherwise than by a n ...
Allahabad High Court
State of U.P. Vs Laxmi and Others
.... conclusion that it was difficult to place reliance on the dying declaration of Hari Das. Consequently, he acquitted the accused-opposite parties by the judgment under appeal. 6. Having heard the learned Deputy Government Advocate at some length, we are of opinion that the present appeal must fai ...
Allahabad High Court
Ishwardayal Singh and Mahendra Singh Vs The State of Bihar
.... ntended that Madhu Limaye''s case (supra) was a case u/s 397(2) and not u/s 397(3). In my opinion, there is absolutely no difference in principle. In either case the revision would be barred in the High Court. In the present case the argument advanced on behalf of the petitioners is that both the of ...
Patna High Court
Claridges Hotel P. Ltd. and another Vs Income Tax Officer, Company Circle X, New Delhi and another
.... the communication of law. The audit department, though not competent to expound, is fully within its power to communicate to the ITO that on a particular law point, a pronouncement by a competent court or Tribunal has already been given which the ITO has failed to take note of or abide. Such communi ...
Delhi High Court
Parveen Kumar Vs The State
.... Exhibit Public Witness Public Witness 9A). (6) Admittedly Dr. H.P. Garg, who had opined that the injuries were grievous, has not been produced. The learned trial Court''s finding that Dr. Garg''s writing having been proved, the absence of the hospital records relating to the treatment given to Ra ...
Delhi High Court
Batna Ram Vs State of Himachal Pradesh
.... 60 days, then even in serious and ghastly types of crimes the accused will be entitled to be released on bail. Such law may be a "paradise for the criminals," but surely It would not be so, as it is sometimes supposed to be, because of the Courts. If would be so under the command of the Legislature ...
High Court of Himachal Pradesh
Kochu Velu Vs Joseph
.... my of the High Court of Madras has in Sitharama v. Ayyaswami, (supra) marshalled all the dictionary definitions of the term "casual" in an attempt to consider which of the definitions is suited to the Workmen''s Compensation Act. The popular definition of casual which may be acceptable in the contex ...
High Court Of Kerala
Commissioner of Income Tax Vs M/S. Gool C. Dalal and Perin C. Dalal
.... and appealed to the AAC of IT who upheld the assessment order. As their prayer for separate assessment was not granted necessary questions of law were referred to the High Court. In a short judgment the High Court pointed out that the assessees had become residuary legatees in the year 1929 when th ...
High Court Of Kerala
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