K.S. Meenakshy Vs Komalakumari and Others
.... ost to which claim is subsequently put forward by the teacher relieved earlier is co-related to the point of time at which he was relieved for want of vacancy. In that context reference to Rule 5 of the same Chapter (XIV A) which reads as follows would be some assistance: Unqualified teachers app ...
High Court Of Kerala
Ibrahim Ahmed Kokani and Another Vs State of Maharashtra
.... t, the conviction for an offence u/s 2(ix)(a) cannot be sustained. Further it is pointed out by Mr. Ganatra that the seizure of 298 bottles was made u/s 10(4) of the Food Adulteration Act. While relying upon the provisions of section 10(4) of the Food Adulteration Act, Mr. Ganatra argued that what i ...
Bombay High Court
State of Orissa Vs Udayanath Sahu
.... he learned assessing officer should determine the T. T. 0. and tax to be paid rateably... 4. Section 4(1) of the Act is the charging section. In the case of State of Orissa v. Harekrushna Sahu (page 180 infra) (1976) 1 CWR 68, this Court indicated how the liability to pay sales tax under the Act ...
Orissa High Court
State of Orissa Vs P. Sreerangam and Sons
.... and, accordingly he, assessed the same at seven per cent. The Appellate Assistant Commissioner confirmed the assessment. In second appeal, the Tribunal accepted the assessee''s contention and held that silver ornaments did not come within the purview of entry in serial No. 27 and as such would b ...
Orissa High Court
Smt. Kallo Bai and others Vs Gopal Dey and others
.... d be deemed to have incurred upon his own upkeep. This leaves up a balance of Rs. 10/- per day, which the deceased was probably spending upon the upkeep of his wife and minor children. In other words, 1 is net income comes to Rs 300/- per month and Rs. 3,600/- per year. 3. In Lachman Singh and Or ...
High Court Of Punjab And Haryana At Chandigarh
Balwant Singh Gill and Others Vs Gurdev Singh Brar and Others
.... or within such further time an may be allowed by the Court, the costs of proving such fact or facts shall be paid by the party so neglecting or refusing. whatever the result of the suit may be, unless the Court otherwise directs; Provided that any admission made in pursuance of such notice is to ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Income Tax Vs Dr. R.C. Gupta and Co.
.... here to mention that while determining the quantum of penalty, the IAC took into consideration the concealed profit on the sale of cycle parts as well as two more items of concealed profit and thus imposed the penalty of Rs. 9,700 on concealed income of Rs. 32,969. The assessee filed appeal before t ...
Rajasthan High Court (Jaipur Bench)
Commissioner of Income Tax Vs Tiwari Jhumar Lal <BR> Tiwari Jhumar Lal
.... ircumstances, the process-server submitted a report to the assessing authority, who as a matter of further precaution directed the inspector of the department to accompany the process-server with the direction that if the service of the notice is not possible in the ordinary manner, the same may be ...
Rajasthan High Court (Jaipur Bench)
Madhusudan Chhotalal Patel and anr Vs Special Land Acquisition Officer and ors
.... at the acquisition forms part of a Town .Planning Scheme which envisages not only a road, a walking platform, a service platform along the river Sabarmati between the two termini Mahatama Gandhi Bridge and Ellis Bridge along with a neighbourhood center, Public Garden and a playground. The High Court ...
Supreme Court Of India
Commissioner of Income Tax Vs Mother India Fire and General Insurance Co. Ltd.
.... esent an investment. We have, therefore, to find out whether the deposit in the present case would fall within the category of "investments" contemplated by rule 5(b) of the First Schedule to the income tax Act 1961. 6. The word "investment" has been defined in rule 7(1)(ii) of the First Schedule ...
Madras High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!