Deutsche Stahl-Metallhande Isgesells. Haft Vs Jamna Auto Industries
.... st be a question of law involved or the arbitrator may state the award wholly or in part in the form of a special case. It appears to us that such question of law must be in relation to the subject-matter of the reference or the merits of the controversy between the parties and not in relation to pr ...
Delhi High Court
Junior Labour Inspector (Central) Vs Authority Under the Payment of Wages Act and Others
.... xcluded from the term "wages". In this case the bonus is payable under the Payment of Bonus Act and not under the terms of employment. Such a bonus, therefore, is clearly outside the purview of the Payment of Wages Act. 2. Moreover, the Payment of Bonus Act itself provides a remedy if an employer ...
Madhya Pradesh High Court
Janardan Rao Vs Municipal Council, Sausar
.... tax" is a combination of the property tax and the profession tax, and this composite tax is subject to the same maximum as applicable to the profession tax. There is hardly any need for me to elaborate the point any further as their Lordships of the Supreme Court have defined the precise nature of a ...
Madhya Pradesh High Court
In Re : Roja Kamalam Vs
.... visional Magistrate confirmed the conviction and remanded the case to the Sub-Magistrate, observing that the matter should be dealt with under the provision of the Probation of Offenders Act, if the age was found to be 20. 2. There can be no remand of a case for the purpose of passing a proper se ...
Madras High Court
Mohd. Mustafa Vs Commissioner of Gift Tax
.... pital from the account of the assessee to the accounts of his three sons represented gifts taxable under the Gift-tax Act ?" 6. It is contended for the assessee that there can be no gift under the Mohamedan law unless there has been delivery of the property gifted, and inasmuch as, in the instant ...
Allahabad High Court
Shambhu Dayal and Others Vs Pt. Basdeo Sahai
.... totally rejected on the same ground. Further, according to the statement of Mavasi Lal the demand was made prior to his being examined as a witness for the plaintiff before the arbitrator and the reply that the plaintiff opposite party gave to the demand was that he could not pay the amount unle ...
Allahabad High Court
Commissioner of Sales Tax, U.P., Lucknow Vs Parson Tools and Plants, Kanpur
.... les being ultra vires as held by the High Court no application for restoration of the appeals was maintainable as the appeals could not be deemed to have been dismissed in default. The assessee then filed revisions against the original orders passed by the Appellate Authority dismissing the appeals. ...
Allahabad High Court
Commissioner, Sales Tax Vs Pradeep Products
.... ing and arranging one''s self for the day''s activities or for a special occasion. 7. In Plastic Products Ltd. v. Commissioner of Sales Tax, U.P., Lucknow [1967] 19 S.T.C. 480, a Bench of this court held that the dictionary meaning is very wide and toilet requisites cover a large variety of artic ...
Allahabad High Court
J. Devaraja Rao and Others Vs Income Tax Officer, Anantapur and Another
.... used in the texts it s important to bear in mind the on text in which these passages occurred. As observed already these texts refer to the exceptions to the general rule that a son is liable to pay the debts of this father. As pointed by the Privy Council in AIR 1943 142 (Privy Council) most of t ...
Andhra Pradesh High Court
L. Rama Goud (died) Lrs. Gopinath and Others Vs Raju Bai and Others
.... ch the court is bound to pass is that the attachment ceases. In other words, when the court passes an order dismissing an execution petition for the default of the decree-holder, the only property and legal order which the court can pass is that the attachment shall cease. There is no discretion lef ...
Andhra Pradesh High Court
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