Kashmiri Lal Vs The Dy. Commissioner, Sonepat and Others
.... charge under Sections 304-A, 323, 326 etc. of the Indian Penal Code. These may not cause any of the problems to an Panch as mentioned in Section 102(1). These are not exhaustive and are given only for the purpose of illustration. An offence involving moral turpitude may possibly in each case cause e ...
High Court Of Punjab And Haryana At Chandigarh
Devi Dass Vs Mohan Lal
.... current finding of both the Courts below, the tenant-Petitioner has come up in revision petition to this Court. 3. The learned Counsel for the Petitioner has contended that the finding of the Authorities below on issue No. 3 is wrong and is illegal. According to him, earlier also applications for ...
High Court Of Punjab And Haryana At Chandigarh
Man Mohan Nath and another Vs Smt. Kesra Devi and others
.... was no more a tenant of the Plaintiff and was only a statutory tenant and his sub tenants, that is, the present Appellant''s could also not be treated as tenants under the Plaintiff In brief the submission is that a statutory tenant has no interest in the premises occupied by him and has no estate t ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Income Tax, West Bengal II, Calcutta Vs Kalyanji Mavji and Company
.... eceding clauses of Section 10(2). The submission is that where repairs are effected to buildings and machinery a deduction u/s 10(2) is permissible only in respect of current repairs, and repairs which are not "current repairs" are not intended to be the subject of relief. The Act, it is contended, ...
Supreme Court of India
Commissioner of Income Tax, Tamil Nadu-IV Vs M.S. Sahadevan <BR>Commissioner of Income Tax, Madras
.... epreciation are first distributed over certain categories, namely, (i) Building, (ii) Furniture and Fittings, and (iii) Machinery and Plant. In the case of machinery an plant there are two types of provisions. There is the general rate of 7 per cent. and certain special rates are to be applied to th ...
Madras High Court
W. Selvarani Vs The Administrator-General and Official Trustee and Others
.... t authority to extend the period of probation "at any time before the expiry of the period of probation referred to in Rule 27". Necessarily, therefore, if this power of extension was to be exercised, it should have been done in this case before 30th September, 1976. But what was contended by the le ...
Madras High Court
Kundan Lal Vs Surendra Nath and Others
.... Thus the Court is obliged to afford the applicant an opportunity to rectify the defects before the application could be rejected under Clause (a) of Rule 5, namely, where it is not framed and presented in the manner prescribed by Rules 2 and 3. 4. Rule 3 of Order 33, C. P. C. where it lays down ...
Allahabad High Court (Lucknow Bench)
State of U.P. Vs Vishwanath Kapoor and Others
.... seal. Can such a Society which is registered under the Societies Act be said to be a corporation established by the Act or a corporation established under the Act? In other words will such Society be said to be a Society created by the U. P. Co-operative Societies Act or created under the said Act? ...
Allahabad High Court (Lucknow Bench)
Chander Sain Vs State
.... I have nothing to doubt their testimony. 9. Much has been sought to be made out from the side of the Petitioner from the admission made by P.W. 1 Shri Shakil Abid in cross-examination that the bus was stopped just 2 feet away from the place of impact. It was not got clarified if that distance wa ...
Delhi High Court
J.S. Sodhi Vs Amarjit Kaur
.... d that a divided household promotes partisanship, and it is difficult to get unbiased evidence. (21) The question whether the respondent treated the husband with cruelty is a single question only to be answered after all the facts hive been taken into account. The personalities of the parties are ...
Delhi High Court
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