Bhajan Singh Vs The State of Rajasthan
.... nant on account of his displeasure against the petitioner for his arrest in the case u/s 380 IPC. He further pointed out that the present complaint has been lodged after inordinate delay, that the fact of recovery of ''Kada'' from the person of the complainant was not mentioned in the application fi ...
Rajasthan High Court
State of Rajasthan Vs Sarajjuddin and Another
.... such limitations, conditions and restrictions a may be imposed in the resolution. As will be noticed, the resolution which was passed by the RTA on December 4, 1975 gives a very restricted power to the Secretary, RTA by delegation namely, of issuing temporary permits u/s 62(1)(c) of the Motor Vehicl ...
Rajasthan High Court
Banarsi Das and Sons Vs Commissioner of Sales Tax
.... essee has some force. The Tribunal has merely drawn an inference against the assessee that since it did not produce the vouchers of sales before the authority at the time of survey, it cannot be accepted that it made all local purchases. It is true that the assessee has to prove its case u/s 12-A of ...
Allahabad High Court
Rajesh Brick Field Vs Commissioner of Sales Tax
.... he parties I am of the opinion that until and unless a finding is recorded to the effect that 1,75,000 bricks were sold by the assessee to the firm, Modern Kumar Rice Mill, the same could not be treated as a sale. Since the Tribunal has not recorded any finding that 1,75,000 bricks were sold by the ...
Allahabad High Court
S.M. Abdur Rahim Vs State of Bihar and Another
.... an on a police report (hereinafter referred to as a complaint case), it is made to appear to the Magistrate, during the course of enquiry or trial held by him, that an investigation by the police is in progress in relation to the offence which Is the subject-matter of the inquiry or trial held by hi ...
Patna High Court
Kamla Prasad Mishra Vs State of Bihar and Others
.... ld by the family either individually or jointly shall be deemed to be owned and held by the family. It is thus clear that partition amongst the members of the family cannot do away with the effect of definition of the family as already noticed. It is thus clear that whether there is a partition or n ...
Patna High Court
S.M. Abdur Rahim Vs State of Bihar and Another
.... erred to as a complaint case), it is made to appear to the Magistrate, during the course of enquiry or trial held by him, that an investigation by the police is in progress in relation to the offence which is the subjectmatter of the inquiry''or trial held by him, the Magistrate shall stay the proce ...
Patna High Court
Kumar Kalyan Prasad and Another Vs Kulanand Vaidik and Others
.... ... (3) ... ... ... ... ... (4) ... ... ... ... ... 8. In the first instance, a mere reference to the plain language of the provision aforesaid would indicate that the word "dispossessed" has not been used in the narrowly constricted sense of the actual physical possession of immoveable pr ...
Patna High Court
Bhupinder Singh Vs The Appellate Officer and Others
.... er and it reads as follows: Order The witness was summoned to appear today to give evidence on behalf of Sh. Bhupinder Singh. In spite of service the witness has not turned up today. This witness has been summoned by Sh. Bhupinder Singh along with the record to prove the allotment of property ...
Delhi High Court
State of Gujarat Vs Velo Alias Kasam Jusab
.... hould be released on bail. Therefore, in my view Section 167(2) of the Code which provides that if the Magistrate is satisfied that adequate grounds exist for detaining the accused in the judicial custody, that does not mean that the Magistrate is required to pass a speaking order on every date when ...
Gujarat High Court
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