Porrits and Spencer (Asia) Limited Vs Union of India and another
.... mmerce, conversant with the subject, generally read and understand. It is contended by the petitioner that the theory of common parlance is applicable even in a case where there are no competing entries under which a particular item is sought to be taxed. Reliance has been strongly placed on the Guj ...
Delhi High Court
Parkash Sharma Vs Krishan Lal
.... by the maker of the instruments. In order to find out whether an instrument contains an unconditional undertaking to pay money Section 4 may have to be read alongwith the second paragraph of section 5 of the said Act which for the sake of convenience is reproduced as below : "A promise or orde ...
Jammu & Kashmir High Court
Muma Mir and Ors. Vs Ghulam Nabi Sheikh and Ors.
.... m the order that the Magistrate has applied his mind and considered the affidavits, The crucial question is whether the order in the present case satisfies the test. The material portion of the order reads thus: " I have gone through the record of the case closely, vide AIR 1958 Punjab 47 the mag ...
Jammu & Kashmir High Court
Harnam Singh Vs Darshan Singh and Anr.
.... the form of writing is instrument within the meaning of this section as well as Section 3 and is chargeable with duty unless exempted under the schedule. The expression : "subject to the provisions of the Act" occurring in sec. 3 makes it obligatory to take notice of sec. 11 and treat a notarial act ...
Jammu & Kashmir High Court
Jagan Nath Vs Brij Lal and Anr.
.... o Raj Bahadur Singh v. Pirthvipal Singh and others, A I. R, 1942 Oudh 24. In this case execution of the decree had been stayed by the appellate court, but before such an order could be communicated to the executing court, property of the judgmentdebtor had been put to sale. The High Court held that ...
Jammu & Kashmir High Court
Commissioner of Income Tax Vs Mohd.Amin Tramboo
.... t has no other significance. It does not limit or restrict the meaning of the expression 'total income' which has to be understood as it is defined in clause 45 of Section 2 of the Act. Under that definition, the total income means 'total amount of income referred to in section 5 computed in the man ...
Jammu & Kashmir High Court
Revanna, S. Vs Returning Officer, Gubbi and Others
.... erred to in the evidence of Returning Officer in E.P. Nos. 29 and 54 of 1978 is similar to Ex. R. 7 in Parikshitraj''s case (supra). Ex. R-4 was received, by the Returning Officer on 4-3-1978 between 10.30 a.m., and 11 a.m., as spoken to by the Returning Officer. It contained instructions of the Com ...
Karnataka High Court
Shah Mansur Peer Dargah and Another Vs State of Karnataka and Others
.... which was not made within three months from the date of the commencement of the Act or the creation of the Trust as provided by sub-section (8) of S. 25 of the Act was barred by time and was not maintainable and the order made thereto was wholly without'' jurisdiction. Sri Murlidhar Rao, learned ...
Karnataka High Court
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