Monoranjan Dey Vs Dhirendra Chandra Paul and Another
.... is decided by an order that would be a "case decided" within the meaning of Section 115. This point was further examined in Baldevdas Shivlal and Another Vs. Filmistan Distributors (India) P. Ltd. and Others, wherein it has been observed that a case may be said to be decided if the Court adjudic ...
Gauhati High Court
Cururajagouda Venkana Gouda Vs Tahsildar, Mundargi
.... rance lawfully subsisting on the land on the date of vesting and the amount under the mortgage or the encumbrance in respect of such land and the amount determined thereon shall be a charge on the amount of compensation payable in respect of such land. Sub-section (2) thereof states that if the tota ...
Karnataka High Court
Ramachandra Nemanna Vs Vimlabai and Another
.... is alive and during the life time of the husband of the first respondent it is not at all open for the first respondent to maintain the application in question under Sec. 4(f) of the Act: (2) that it was also further contended that the transaction being one of sale out and out and there being a s ...
Karnataka High Court
A.S. Ramesh Vs Secy. and Spl. Tahsildar, Land Tribunal. Mudigere and Others
.... other Nagaraj. I find it difficult to accept this contention. It cannot be said that Nagaraj is a member of the family of the petitioner within the meaning of the provisions of the Karnataka Land Reforms Act, 1961, on more than one ground. It is stated in the petition that the petitioner is aged 22 ...
Karnataka High Court
Stretch Fibres (India) Ltd. and others Vs Union of India and others
.... oms Act read with the public notice dated February 28, 1979. According to him, merely because the import of the goods is legal and permissible and is in conformity with the import policy, it does not necessarily follow that the petitioner was entitled to claim exemption from payment of duty under th ...
Bombay High Court
Rajiya Vs Sayyed Munir Ahmad Hassen and Another
.... earing the parties by his judgment and order dated September 30, 1976 held that the petitioner is not entitled to an order of maintenance after the date of divorce. It was further held that the petitioner-wife is not entitled to recover maintenance amount as per the previous orders passed by the sai ...
Bombay High Court
Shankar Kaluji Patil and Another Vs Hammersmith Industrial Premises Co-operative Society Ltd. and Others
.... On 7th June, 1976, the 3rd respondent passed an order directing the petitioners to deposit Rs. 6,000/- for payment to the 2nd respondent within 15 days. Thereupon, on 29th June, 1976, the petitioners filed the present petition for an appropriate writ to set aside the arbitration case on the file of ...
Bombay High Court
Commissioner of Income Tax Vs Sri Ram Gopal
.... interest accrued during the previous year relevant to the assessment year in question, the assessee would undoubtedly be liable for tax in respect of the entire amount. If, however, the conclusion is reached that during some of the previous years a part of the total amount of interest had accrued, t ...
Rajasthan High Court (Jaipur Bench)
State of Rajasthan Vs Chandalal and Others
.... witness the occurrence, and, therefore, they cannot be relied upon The reasons for this conclusion are contained in para 15 of the judgment of the trial court. The names of these two witnesses are not mentioned in the FIR Ex D 1), which was lodged immediately after the occurrence, & instead the ...
Rajasthan High Court (Jaipur Bench)
Additional Commissioner Of Income Tax Madras-I Vs P. V. S. K. Palaniappa Nadar and Sons.
.... he above lines, the Tribunal pointed out as follows: In any event, therefore, there is no mistake apparent from the record which results in the irresistible conclusion that the rate of depreciation allowable on the machinery used by the assessee was only 7% and no other. In the present case, we h ...
Madras High Court
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