Sardari Lal and Another Vs The State of Punjab and Others
.... er of a similar kind, quashed the proceedings by quoting with approval a decision rendered by Tek Chand, J., in Faqir Chand Sultani Ram and Another Vs. Bhana Ram Mansa Ram and Others, and another in Alihusen Najarali Vs. The State of Gujarat, . The former decision contains the following quotat ...
High Court Of Punjab And Haryana At Chandigarh
Punjab Film and News Corporation Vs Regional Provident Fund Commissioner and Others
.... n abeyance automatically till the final decision of the Central Government. In all statutes, wherever there is a similar provision or provision of appeal or revision, the original order passed by the authority does not stand automatically stayed or remains in abeyance merely by the filing of an appe ...
High Court Of Punjab And Haryana At Chandigarh
Patiala Bus Sirhind (P.) Ltd. Sirhind Vs State Transport Appellate Tribunal and Others
.... granted in any region or any area within a region is sufficient for or in excess of the needs of the region or of such area, whether such representation is made in connection with a particular application for the grant of a contract carriage permit or otherwise, the Regional Transport Authority may ...
High Court Of Punjab And Haryana At Chandigarh
Jarnail Singh Vs State of Punjab and Another
.... the appeal filed by him against the order of his conviction and in spite of his request that no departmental action be taken against him till the decision of the appeal. His appeal was accepted and his conviction set aside but he was not reinstated. In the writ petition filed by him it was held that ...
High Court Of Punjab And Haryana At Chandigarh
Devi Singh Vs Smt. Sushila Devi
.... ceedings under this Act, on a petition for dissolution of marriage by a decree of divorce, except in so far as the petition is founded on the grounds mentioned in Clauses (ii), (vi) and (vii) of Sub-section (1) of Section 13, the court may, if it considers it just so to do having regard to the circu ...
Rajasthan High Court
The Assistant Collector of Central Excise, Preventive, Madras Vs K.S. Chandrasekharan
.... on 21-8-1979, observing that the Government of India carefully considered the submission made by the accused in his revision application at the time of the personal hearing and examined the records, that the statement alleged to have been made by the accused before PW 2 has to be ignored, that Mr. ...
Madras High Court
Saigal Industries Vs Central Board of Excise and Customs and Another
.... ise duty for the time being leviable on a like article if produced or manufactured in India ''means would be leviable on a like article if produced or manufactured, which would be leviable on the class or description of articles to which the imported article belongs and where such duty is leviable a ...
Madras High Court
Kwality Coated Products Vs Government of India and Another
.... question arose whether buy the adhesion of such plastic material or some tar product to the surface of the jute cloth, a new kind of jute goods could be said to have been manufactured. Dealing with this contention Roy. J. of the Calcutta High Court observed as follows : "Merely coating jute clot ...
Madras High Court
Assistant Collector of Central Excise, Vellore Vs Subramania Chettiar
.... been completed, one cannot say that a product has been manufactured. In other words, the definition of "manufacture" in Section 2(f) of the Act suggests that the process which is regarded as incidental or ancillary must have some relation to the manufacture of the finished product. For example, in ...
Madras High Court
Assistant Collector of Central Excise, Customs House, Pondicherry and Another Vs New Horizon Sugar Mills (P) Ltd., Pondicherry
.... tion of a like nature directing the respondents therein, namely, the Assistant Collector of Central Excise, Pondicherry and the Union of India, Ministry of Finance (Department of Revenue and Insurance), New Delhi, to grant the respondent herein its claim for rebate of Rs. 6,59,104 under the terms of ...
Madras High Court
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