Food Inspector Vs K. Narayanan Nair
.... not justified in acquitting the accused on this ground. 8. In Prem Ballab and Another Vs. The State (Delhi Admn.), it was held by the Supreme Court that there is no rule of law that conviction cannot be based on the sole testimony of a Food Inspector; that it is only out of a sense of caution ...
High Court Of Kerala
Birkha Vs State of M.P.
.... sed solely on the statement of Bisram who is the subject of the offence. Bisram who was the student of the appellant did not mention to anybody the actual commission of the offence by the accused and did not report the matter to the Principal or his parents. These facts coupled with the absence of a ...
Madhya Pradesh High Court
State of Madhya Pradesh Vs Chandan Singh
.... t. The burden, if any, on the prosecution stands fully discharged in view of the Circumstances as they exist. In my opinion, therefore, the statement Ex. P-5 cannot be rejected as being involuntary and is relevant and admissible in evidence. The articles which have been seized are admittedly the ...
Madhya Pradesh High Court
Commissioner of Income Tax (Central) Vs Tiwari Jhumarlal Saruplal
.... am and Another, or in Kalawati Devi Harlalka Vs. Commissioner of Income Tax, West Bengal and Others, . 11. It may be observed that Section 297(2)(d)(i) does not contain the expression "proceedings for assessment", which finds place in Clause (a) of Section 297(2) of the new Act. A perusal of ...
Rajasthan High Court
Nagji and Another Vs The State
.... at Mst. Fatti was ever married to Nagji, It is improbable and not warranted by the evidence on reccord to hold that Mst. Fatti voluntarily went with Nagji and Dudji. I have considerd the arguments carefully. P.W. 7 Mst Fatti had stated that she was working at Sukhnadi. At about meals time Nagji, Dud ...
Rajasthan High Court
State Vs Appuswami and Another
.... and gave one of such bottles to the 1st accused and obtained his acknowledgement Ex. P3, which as already stated was attested by P. W.2, and he sent the second bottle to the Public Analyst, Guindy and produced the third bottle (M. O. I) in the Court, and received the analyst''s report, Ex.P4, which ...
Madras High Court
Commissioner of Income Tax, Madras Vs V. Mandiram Pillai
.... r for effecting a transaction on revenue account, loss arising from depreciation in its value on account of alteration in the rate of exchange would be a trading loss, but if the amount is held as a capital asset, loss arising from depreciation would be a capital loss." 8. Reference was then made ...
Madras High Court
Bipat Vs 1st Addl. Dist. Judge, Gonda and Others
.... rent of Rs. 36/- and that his month of tenancy commenced on 1st of every calendar month. The second paragraph contains recitals to the effect that the petitioner was a chronic defaulter in payment of rent and that a sum of Rupees 1836/- was due from him. Thereafter, the relevant part of third paragr ...
Allahabad High Court (Lucknow Bench)
Shiv Balak Singh and Others Vs Ram Kishore and Others
.... adverse possession. This plea is essentially based on fact and as such cannot be permitted to be raised for the first time at the second appellate stage. So far as Article 139 is concerned I am permitting the appellant to raise the same as the appellants have confined their arguments only on the bas ...
Allahabad High Court
Sahu Govind Prasad Vs Wealth-tax Officer and Others
.... ts on the question whether the definition of the term "Jewellery", given in the Explanation added to Section 5(1)(viii), would apply to the assessment year 1965-66, a period prior to its amendment by the Finance (No. 2) Act of 1971, the question was debatable and, hence, no rectification could valid ...
Allahabad High Court
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