Chain Raj Mehta Vs Smt. Shanta Shukla
.... grant of interim injunction is a discretionary relief. Thus it is that the discretion must be exercised reasonably and not arbitrarily or capriciously, Hence, if it is not made out that the Courts below have acted arbitrarily or with caprice in refusing to grant interim injunction, their discretion ...
Rajasthan High Court (Jaipur Bench)
Commercial Taxes Officer, Anti-Evasion Vs Bhagchand Rewachand and Another
.... the department. 3. In view of the concession made on behalf of the revenue before the Board of Revenue that chauper as sold by the assessee is used as cattle feed, the questions which are sought to be referred no longer arise, so far as the facts and circumstances of this case are concerned. 4 ...
Rajasthan High Court (Jaipur Bench)
State of Rajasthan Vs Mehta Chetan Das Kishandass
.... been preferred, (b) by a decree or order from which no appeal is allowed, or (c) by a decision on a reference from a Court of Small Causes and who, from the discovery of new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not b ...
Rajasthan High Court
Workmen of Coimbatore Pioneer ''B'' Mills Ltd. Vs Presiding Officer, Labour Court, Coimbatore and Ors
.... d to before the Labour Officer. 2. On appeal, the High Court upheld the Labour. Court''s refusal to grant reinstatement of the workers, but modified the Labour Court''s award by substituting "two months,'' Pay" for a month''s pay" payable to the workers in lieu of re-instatement apart from other ...
Supreme Court Of India
The Madras English Baptist Church Vs The Government of Tamil Nadu and Others
.... atriculation examination ; or (ii) holds the Secondary School Leaving Certificate and has been declared eligible by the Syndicate under conditions prescribed by the University authorities concerned for such course or courses of study ; or (iii) has passed an examination of any other University ...
Madras High Court
The State Transport Authority, Madras Vs S. Chinnaraju
.... can be any ex gratia grant of time by a statutory authority like the appellant herein. 7. Even assuming for the sake of argument that under Rule 163 (b) the appellant was bound to give four months time by his proceedings dated 9-5-1978 itself and therefore his conduct in granting two months time ...
Madras High Court
S. Radhakrishna Vs Commissioner of Income Tax, Tamil Nadu
.... ands appurtenant thereto the income of which is chargeable under the head ''Income form house property'', which in the two years immediately preceding the date on which the transfer took place, was being used by the assessee or a parent of his manly for the purposes of his own or the parent''s own r ...
Madras High Court
Commissioner of Income Tax, Tamil Nadu-IV Vs V.K. Ramachandran
.... the organisation was a trade or business it did not case to be one because of philanthropy animating the undertaking. The result was that the distinction between a trade and a profession was practically annihilated in view of the definition. Learned counsel for the Commissioner contended that this ...
Madras High Court
T.V. Srinivasan Vs Commissioner of Wealth-tax
.... xceeds the sum of rupees one lakh, the assessee would not be eligible for the deduction of the debt, at any rate up to a limit of a lakh, as it would be secured on a property which was exempt from assessment to that extent. 13. Section 5(1) itself in its opening portion makes it clear that certai ...
Madras High Court
The State Transport Authority Vs S. Chinnaraju
.... te the finding of the learned Judge that there can be any ex gratia grant of time by a Statutory authority like the appellant herein. 7. Even assuming for the sake of arguments that under Rule 163(b) the appellant was bound to give four months'' time by his proceedings dated 9th May, 1978, itself ...
Madras High Court
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