Karnail Singh and Others Vs Kapur Singh and Another
.... gislature in its wisdom has thought that suits of certain type a should be decided in stages and though the suit in such cases can be regarded as fully and completely decided only after a final decree is made, the decision of the court arrived at the earlier stage also has a finality attached to it. ...
High Court Of Punjab And Haryana At Chandigarh
Sarwan Singh and Another Vs Banti and Others
.... ers, , in which a view contrary to that of the Patna High Court has been taken. 6. After hearing the counsel for the parties at a eat length, I do not find any merit in this petition. Shri Ram Murti Chadha, Advocate for the plaintiffs in the trial Court has stated on oath that he attended the C ...
High Court Of Punjab And Haryana At Chandigarh
Santosh Kumari Vs Mohan Lal
.... ial offence leading to an earlier decree of judicial separation or restitution of conjugal rights cannot be used to deprive the petitioner of his rights under S. 13(1A) irrespective of guilt. The expression "petitioner not in any way taking advantage of his/her own wrong in S. 23(1)(a) does not appl ...
High Court Of Punjab And Haryana At Chandigarh
Des Raj Vs Sham Lal
.... ed can normally be put, then, when in a given lease-deed a building is identified as ''shop'' without any more, such premises cannot be used as ''godown''. 16. Now the question that arises for consideration is as to whether the demised `building'' when variously described as ''shop'' or as ''godo ...
High Court Of Punjab And Haryana At Chandigarh
Tara Chand Chandani Vs Shashi Bhushan Gupta
.... ercentage of the paid up capital or the working capital or the gross or net income or profits; and (c) in the case of a valuer for the purposes of direct taxes and duties the fees may be based on a percentage of the value of the property valued. 6. From the perusal of these provision of the c ...
High Court Of Punjab And Haryana At Chandigarh
Ram Kali and Another Vs Pardip Kumar and Others
.... operty qua the plaintiffs and the vendor. According to the learned counsel, on the admitted facts, ft could not be held that the suit land was ancestral in the hands of vendor Anand Parkash. It is the common case of the parties that Anand Parkash acquired the property from Mithan Lal by way of ft vi ...
High Court Of Punjab And Haryana At Chandigarh
Om Parkash Vs Municipality, Bhatinda and Another
.... cipal Committee provides certain facilities to the land-owners by way of providing the streets etc. so as to develop the land of the, land-owners and restrict the use of the land provided for the roads and other public purposes by the owners to the extent provided in the scheme and the owners are ne ...
High Court Of Punjab And Haryana At Chandigarh
Official Liquidator, Khosla Fans (India) P. Ltd. (In Liquidation) Vs Ramesh Khosla and Others
.... ngs in a court of first instance analogous to a suit initiated by means of a petition similar to a plaint. 8. Mr. Bhagirath Dass, learned counsel for the respondents, has relied on a decision of their Lordships of the Supreme Court in S.V. Kondaskar, Official Liquidator and Liquidator of the Col ...
High Court Of Punjab And Haryana At Chandigarh
Smt. Meera Jaiswal Vs Commissioner of Wealth-tax
.... assessee stands excluded in the computation of the net wealth of an assessee." 6. In view of this authoritative pronouncement made by their Lordships of the Supreme Court, the question posed for our decision has prima facie to be answered in favour of the assessee. 7. Mr. Awasthy, the learned ...
High Court Of Punjab And Haryana At Chandigarh
Atlas Cycle Industries Ltd. Vs Commissioner of Income Tax
.... e assessee that " Ram Mandir " was in fact a recreation centre for its employees and the same had been constructed by the assessee in the interest of industrial peace, which in turn advanced the interests of its business. In Commissioner of Income Tax, Kerala Vs. Malayalam Plantation Ltd., , spea ...
High Court Of Punjab And Haryana At Chandigarh
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