Jagan Nath Vs Har Pal Singh
.... and agrees, expressly or impliedly, that, in the event of his failing to pay according to his con- tract, the mortgagee shall have a right to cause the mortgaged property to be sold and the proceeds of sale to be applied, so far as may be necessary, in payment of the mortgage-money, the transaction ...
Allahabad High Court
Ramji Das Laxman Das Vs Commissioner of Income Tax
.... e as having been advanced by them, was not taken from them. In the third place, the statement did not specify the period during which the lending had been carried on. In other words, there is nothing to state that those statements refer to the year 1961-62 in particular. That is the year in question ...
Allahabad High Court
Arya Kanya Pathshala Association Vs Girdhari Lal Vaish Halwai
.... of this expression under the Income Tax Act of 1842 (English) Lord Mac Naghten in the case of Mayor Etc. of Manchester v. M. Adam 1896 AC 500 observed, "it is a little difficult to define the meaning of the term "institution" in the modern acceptation of the word. It means, I suppose, an undertaking ...
Allahabad High Court
Bakshi S.B.P. Sinha and Others Vs The Bihar State Bar Council and Another
.... e Bar Council and since the electoral roll itself was defective, the entire election was rendered void. The earlier decision of the learned single Judge that the Bar Council has power to alter the dates of poll was affirmed this time by the Division Bench. Neither of these authorities, in my conside ...
Patna High Court
Girdhari Lal Vs G.C. Jain and Another
.... ss. Rajinder Kumar denied that he had independent means. In his affidavit he stated that he had no income from Rana General Traders as the other partners have expelled him from the partnership. But he did not produce the partnership deed and the deed of dissolution of Rana General Traders, where adm ...
Delhi High Court
L. Bansi Dhar and Sons Vs Commissioner of Income Tax, Delhi
.... t an existing property. It comes into being only if and when death occurs. Ex hypothesis the insured is not alive at the time such property comes into existence. It cannot Therefore, be said that such property which is to come into existence is future belongs to the insured. This is also in consonan ...
Delhi High Court
Shri Lal Bansidhar and Sons Vs The Commissioner of Income Tax, Delhi
.... der a life policy are property because it is certain that the deceased would die sometime in the future and it is also, Therefore, certain that compensation would be payable under the policy on the death of the insured. The mere fact that the compensation could not be payable to the deceased inasmuc ...
Delhi High Court
Commissioner of Income Tax Delhi-V Vs R. Dalmia (Decd.)
.... cceptability or falsity of the Explanation given by the assessed. In the leading decision of Commissioner of Income Tax, West Bengal I, and Another Vs. Anwar Ali, , the Supreme Court laid down the principle that before penalty can be imposed the entirety of circumstances must reasonably point to ...
Delhi High Court
SHREE BANSIDHAR SPINNING AND WEAVING MILLS P. LTD. Vs Income Tax OFFICER, COMPANIES CIRCLE-VII, AHMEDABAD, AND ANOTHER.
.... uld have been granted by him. Thus, even if the assessee furnishes his statement regarding depreciation, it is for the ITO concerned and that duty is enjoined upon him under the provisions of the Act, to work out the correct figure of depreciation for himself starting from the actual cost and, if ne ...
Gujarat High Court
Shree Bansidhar Spinning and Weaving Mills P. Ltd. Vs Income Tax Officer, Companies Circle-VII, Ahmedabad and Another
.... ould have been granted by him. Thus, even if the assessee furnishes his statement regarding depreciation, it is for the ITO concerned and that duty is enjoined upon him under the provisions of the Act, to work out the correct figure of depreciation for himself starting from the actual cost and, if n ...
Gujarat High Court
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