Israil Vs Husain Khan and Another
.... rcumstances of that case which have not been given in the short report, their Lordships must have been satisfied that re-counting was justified. This course of reasoning on the part of the learned District Judge to distinguish the judgment of the Supreme Court does not appear to be well-justified ...
High Court Of Punjab And Haryana At Chandigarh
Dina Nath and Others Vs Tarn Chand and Sons and Others
.... 71 and beginning of 72 has been taken to be 70 years in large number of cases. The deceased was 32 years old only at the time of the accident. In other words his life was cut short by 38 years. He was working as an office Superintendent in the Agricultural University, Ludhiana. drawing total amount ...
High Court Of Punjab And Haryana At Chandigarh
Jagan Nath Vs Ganesh and Others
.... swer the same. The specific statutory provision is contained in Section 145 of the Indian Evidence Act. that a witness may be cross-examined as to previous statements made by him in writing or reduced into writing, and relevant to matters in question, without such writing being shown to him or being ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Wealth-tax Vs Daljit Singh
.... h-tax Act ? (ii) that the said return not being a delayed return u/s 14(1), no penalty for furnishing delayed return u/s 14(1), Wealth-tax Act, was exigible ? and (iii) that penalty for total failure to furnish return u/s 14(1), Wealth-tax Act, is not exigible in a case where a notice u/s 14( ...
High Court Of Punjab And Haryana At Chandigarh
Baldev Singh Vs State of Punjab and Others
.... dered for regularisations if they became eligible on satisfying the conditions spelled out in the Presidential Order. It was not that they acquired a vested right to be regularised but indeed they became only eligible to be considered for such regularisation. 11-A. Herein a sharp line must be dra ...
High Court Of Punjab And Haryana At Chandigarh
Harnam Singh and Others Vs State of Punjab and Others
.... nfidence in the society formed after amalgamation as their interest was only to the extent of share money or the deposits made by them in the society or loans advanced to the society. 7. The first point which arises for our consideration is whether the Petitioners who had bank account with Tarn T ...
High Court Of Punjab And Haryana At Chandigarh
Boota Ram Constable and Others Vs State of Punjab and Others
.... such cases might well vitiate it because the remedy provided by law would be rendered negatory and therefore, such a violation may lead to serious consequences, Where, however, no such remedial procedure is provided and in fact a constitutional bar is interposed against any other remedy then non-del ...
High Court Of Punjab And Haryana At Chandigarh
Bal Kishan and Another Vs The State Transport Commissioner Haryana, Chandigarh and Others
.... ns of the Act and they are considered on the merits, particularly in the light of evaluation of the claim of the respective parties, the transport authorities are exercising quasi-judicial powers and are discharging those functions are (as?) quasi-judicial orders (Tribunals?) which are subject to th ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Income Tax Vs Pretty Cycle Industries
.... swer the question referred to us in the affirmative, i.e., in favour of the assessee and against the revenue. The Tribunal taking into consideration the material on the record, recorded a categorical finding that the loss in export trading account was not determinable up to 31st March, 1971, as impo ...
High Court Of Punjab And Haryana At Chandigarh
Dr. Paramjit Singh Grewal Vs Commissioner of Income Tax and Another
.... in respect of the relevant assessment year......" 5. It is not disputed that in the present case the penalty can be imposed on the petitioner under Clause (i) of Sub-section (1) and not under Clause (iii) of that sub-section. It is evident from a reading of the section that the penalty imposable ...
High Court Of Punjab And Haryana At Chandigarh
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