Northern India Rubber Mills (Sales) Vs The State of Punjab and Others
.... pared in different thicknesses by mere contact folding of the rubberised canvas. From this description, it is clear that ''rubber transmission belting'' is manufactured by the superimposition of rubber compound on either side of canvas. The question is, whether ''rubber transmission belting'' is ...
High Court Of Punjab And Haryana At Chandigarh
Kapur Weaving Factory Vs The State of Punjab
.... ourt. R. S. Narula, J. (as the learned Chief Justice then was), after considering earlier judgments of the Supreme Court came to the conclusion that the material available to the department in respect of the dealings of the assessee could not be utilised by the Assessing Authority unless and until t ...
High Court Of Punjab And Haryana At Chandigarh
Paul Electric Company Vs The Assistant Excise and Taxation Commissioner (Inspection)
.... d with the help of pully shafts for pumping water from the centrifugal pump with the help of electric motor. The counsel for the State says that only centrifugal pump would be exempt from sales tax and not the electric motor which was sold separately. This stand of the counsel for the State is not c ...
High Court Of Punjab And Haryana At Chandigarh
The State of Punjab Vs Gurdip Singh and Others
.... a discretion to withdraw or not to withdraw, it is for him to apply an independent mind and exercise his discretion. In doing so, he acts as a limb of the judicative process, not as an extension of the executive. 6. In The State of Bihar Vs. Ram Naresh Pandey, the Supreme Court took the view ...
High Court Of Punjab And Haryana At Chandigarh
Bhagwant Singh Vs Surjit Kaur
.... ee. Though we are well aware of the rule that, in a peculiar context, the words ''shall'' and ''may'' may be used as, interchangeable terms, nothing has been brought to our notice by the learned Counsel for the respondent, which may compel one to construe the word ''shall'' as ''may'' in this provis ...
High Court Of Punjab And Haryana At Chandigarh
Chattar Singh and Others Vs The State of Haryana
.... r Sections 160, 323 and 109, I. P. C. be registered, in pursuance whereof on 4-7-77 an F. I. R. under Sections 323, 160 and 109 I. P. C. was registered in police Station, Guhla the F. I. R. being verbatim copy of the Daily Diary information. Thereafter, the case was investigated and challan was put ...
High Court Of Punjab And Haryana At Chandigarh
State of Punjab Vs Bhagwan Dass Jain
.... y the Food Inspector and before they are delivered at the office of the Public Analyst. If in transit there is some mischief played and the seals on both are tampered with, the Public Analyst who receives both the food sample as well as the specimen of the impression of the seal will not be able to ...
High Court Of Punjab And Haryana At Chandigarh
Banwari Lal Vs Iqbal Singh
.... se by the Petitioner, he opened a general and provision store in it but later he changed the business and started dealing in marble stone, marble chips, etcetera. It is, therefore, to be seen what the words ''General and Provision Stores'' mean. The word ''Provision'' has been defined in Webster''s ...
High Court Of Punjab And Haryana At Chandigarh
Ramel Dass Vs Dharam Singh and Others
.... fter the dismissal of that R.S.A. Consequently, it was contended that in view of the dismissal of the earlier R.S.A. against this very judgment, this appeal is liable to be dismissed on this ground alone. 2. The learned Counsel for the Appellant, contended that though an appeal against this veryj ...
High Court Of Punjab And Haryana At Chandigarh
Har Narain Vs Ram Lal and Others
.... pplication. This was finally resolved by the Railway Board''s policy letter,--vide impugned annexure ''G'' which also calls for notice in extenso: NORTHERN RAILWAY Headquarter Office : Baroda House, New Delhi. No. 522-E|15(EIC). Dated 31st July, 1968. Subject : Channel of promotion ...
High Court Of Punjab And Haryana At Chandigarh
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