M/S Derolion Solvent Products Ltd Vs Commissioner Of Comm. Tax Raipur
.... assessment under section 12(8) of the Act and the existence of such reason is sine qua non for the issuance of notice. 16. In the case of Ritu Investments P. Ltd. v. Deputy Commissioner of Income-tax, [2012] 345 ITR 214 (Delhi), dealing with the power of reassessment of assessing authority ...
Chhattisgarh High Court
Bhawani Shankar Sahu Vs State Of Chhattisgarh
.... prior to his and the appellant reaching the place of incident, the police party and the other persons had already reached there. He has also stated that at the instance of police, he had gone to Kadamghati where the dead-body was recovered. 19. Likewise, PW-4 Ganpat Sao, has also not suppo ...
Chhattisgarh High Court
Shivkumar @ Muthul Vs State Of Chhattisgarh
.... accused persons had taken the deceased Hulas along with them and subsequently they returned along with his dead-body, they were required to explain under Section 313 of CrPC as to how and under what circumstances he died. However, it has been contended on behalf of the appellant that, according ...
Chhattisgarh High Court
Narsingh Kumar Sinha Vs Chhattisgarh State Electricity Board
.... was died on 20.07.1999 and the application of the petitioner for compassionate appointment was dismissed by the respondent authorities on 27.06.2008 and the petitioner filed this petition in the month of November, 2016. Hon'ble Apex Court observed in the case of “Debabrata Tiwari” (supra) observ ...
Chhattisgarh High Court
Tara Sahu Vs State Of Chhattisgarh
.... of the Panchayat Services and also require him to submit within such time as may be specified a written statement of defence and also to state whether he desires to be heard in person. 7(3) The person against home inquiry is to be held shall for the purpose of preparing the defence be per ...
Chhattisgarh High Court
Lakhan Lal Sahu Vs State Of Chhattisgarh
.... in the mind of the competent authority. Mere existence of Clause 27 in the agreement entered into between the parties, would not suffice the aforesaid mandatory requirement by vaguely mentioning other “actions as deemed fit.” As already pointed out above in so far as penalty of black listing and ...
Chhattisgarh High Court
Shilly Thomas Vs State Of Chhattisgarh
.... by High Court of Madhya Pradesh in the matter of Ali Hussain Asgar Ali v. State of M.P. and another reported in 1984 JLJ 67 and in Battilal v. Union of India and others reported in (2005) 3 MPHT 32 (DB) has held thus: “12. In the matter of Ali Hussain Asgar Ali v. State of M.P. and anothe ...
Chhattisgarh High Court
Ravishankar @ Ravikumar Vs State Of Chhattisgarh
.... the trial Court has awarded the sentence of RI for one year and fine of Rs.1000/- to the applicant. Considering the age of the applicant and as he is facing criminal trial since 2009, learned counsel only emphasized that sentence may be modified suitably by enhancing the fine amount as the appl ...
Chhattisgarh High Court
Javed Memon Vs State Of Chhattisgarh
.... 6. In the matter of Manendra Prasad Tiwari v. Amit Kumar Tiwari and Another reported in 2022 SCC OnLine SC 1057, it has been held that the scope of interference and exercise of jurisdiction under Section 397 of the CrPC to quash the charges framed by the trial court, the principle is reiter ...
Chhattisgarh High Court
Mahendra Munda @ Chokoi Vs State Of Chhattisgarh
.... n rendered by the Supreme Court in the matter of Vipul Rasikbhai Koli Jankher v. State of Gujarat 2022 LiveLaw (SC) 288, the sentence awarded to the appellant by the trial Court is liable to be reduced. 13. The Supreme Court, in the matter of Vipul Rasikbhai (supra), has relied upon its ear ...
Chhattisgarh High Court
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