Smt. Sushila Devi Sharma Vs Commissioner of Income Tax
.... ow that Mangal Datt Shastri was a genuine person who had received the loan from the assessee in the year 1955 and had returned the same in cash on 4th of September, 1959. 5. On behalf of the assessee reliance in respect of her case was placed primarily on the circumstance that in the returns file ...
Allahabad High Court
Raghunath Prasad Vs Smt. Kesari Devi
.... ission with out the permission in writing of landlord. The finding is that the tenant did not obtain any such permission. (i) to diminish its value or utility or (ii) to disfigure it. 9. The learned District Judge, has found that the, alterations effected by the defiant did not change the f ...
Allahabad High Court
Tikam Chand and Others Vs State
.... ekhay. Pratham drisht mein hi abhiyuktgan Tikamchand, Bhagwandas, Nannumal, Motumal aur Thakurdas Putragan Dev-mal kay virudh apradh Dhara 3/7 E.C. Act ka banta hai. Abhiyuktganon kay virudh abhiyog chalayay janay ki swik-ritipradanki jatihai. (V. N. Channa Zila Magistrate, Agra 10/5) 5. The a ...
Allahabad High Court
Raj Bahadur Chand Vs Pragati Sheel Shiksha Samiti and Another
.... on 36 of the Amending Act. The lower appellate court allowed the appeal on October 25, 1976 prior to the coming into force of the Amending Act, on January 1, 1977, when the Amending Act came into force, no proceedings was pending. The present revision was filed In this Court on January 31, 1977 afte ...
Allahabad High Court
Md. Idris Vs State of Bihar and Others
.... band of such female who is belew 18 years. Then Court is called upon to decide the question as to who should be the guardian of such female child, the parent or the husband. Now in the instant case, admittedly when the offence of kidnapping is alleged to have been committed, respondent No. 5 was not ...
Patna High Court
Sunita Sharma Vs The Administrator, Delhi Administration and Another
.... ith a view to preventing the detenu from smuggling goods viz. watches and dealing in smuggled goods. In other words whereas the order of detention passed by the Administrator was passed only on one ground, namely, smuggling of watches, the impugned order mention two district ground i.e. smuggling wa ...
Delhi High Court
K.T. Doctor Vs Commissioner of Income Tax, Gujarat IV
.... the trustees could be sued in court for their default in case they had not for any length of time or ever carried on all or any of the business or industries so empowered to be carried on as per the instrument of trust. The Tribunal held that the fourth part of clause V would not mean a trust unless ...
Gujarat High Court
Commissioner of Income Tax Vs Ochhavlal Laljibhai Dharia
.... tion is a rule of evidence or not, it seems to us that the proper approach to adopt would be to consider whether fact A from the proof of which a presumption is required to be drawn about the existence of fact B, is inherently relevant in the matter of proving fact B and has inherently any probative ...
Gujarat High Court
Commissioner of Income Tax, Gujarat-III Vs Ochhavlal Laljibhai Dharia
.... ion is a rule of evidence or not, it seems to us that the proper approach to adopt would be to consider whether fact A from the proof of which a presumption is required to be drawn about the existence of fact B, is inherently relevant in the matter of proving fact B and has inherently any probative ...
Gujarat High Court
Abdul Samad Vs The Executive Committee of the Marigaon Mahkuma Parishad and Others
.... rieved person may approach the Government by an application for revision against an order of settlement of Bazar or Hat made by the Executive Committee of Mohkuma Parishad. This view of the Division Bench has been confirmed in Civil Rule 92 of 1978, Lachhi Ram Choudhury v. Chief Executive Councillor ...
Gauhati High Court
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