Girdhari Vs Bhondu @ Barati
.... the process of the Court.” 14. As such, by virtue of Section 32 of the Code, inherent powers are vested in the Revenue Courts to pass necessary orders as may be necessary for the ends of justice or to prevent the abuse of process of the Court which is also vested with the Civil Courts by v ...
Chhattisgarh High Court
M/s Bihar Foundry & Casting Ltd Vs Commissioner Of Central Excise, Ranchi Commissionerate, Ranchi
.... namely Sponge Iron from (i) M/s Tata Sponge Iron, Orissa, Bihar Sponge Iron Ltd., Chandil, M/s Kusum Powernet (P) Ltd., Kelajhad, Orissa, etc. (ii) Entries as ‘Punjab’ and quantity mentioned against it appear to be the total dispatches / sales of ingots through its consignment agent M/s Bihari ...
Jharkhand High Court
Harika Resins Pvt Ltd And Anr. Vs Commissioner Of Customs, Central Excise And Service Tax, Guntur
.... the specific consignmentwise entries. This diary contained despatches made both in the name of M/s Kalyan Chemicals as well as M/s HRPL. It was also found that certain despatches by M/s HRPL purportedly as trading despatches, example - vide invoice No. T-364 dated 18.01.2003 showing sale of MTO ...
Customs, Excise And Service Tax Appellate Hyderabad
Harika Resins Pvt Ltd And Anr. Vs Commissioner Of Customs, Central Excise And Service Tax, Guntur
.... ving bills of M/s Kalyan Chemicals, M/s HRPL use to give the bills under the name of M/s Prasad Chemicals in the same/ similar manner as in the name of M/s Kalyan Chemicals. He also stated that the address of M/s Prasad Chemicals is indicated as Kabela area, Vijayawada, but the goods were actual ...
Customs, Excise And Service Tax Appellate Tribunal Hyderabad
Union Of India Vs Narendra Ratanchand Jain Residing At Kothari Niwas And Anr
.... such a clarification should have come through the witness himself. Prosecution has not chosen to re-examine PW-1 to get that clarified. Prosecution, even when one assumes that the copy of evidence was not available on the same day, nothing stopped prosecution from applying to the Court to recall ...
Bombay High Court
Fr. Issac Mattammel Cor-Episcopa Vs St. Mary’s Orthodox Syrian Church & Ors
.... iciaries, even by a majority, to usurp its property or management. The Malankara Church is in the form of a trust in which, its properties have vested. As per the 1934 Constitution, the parishioners though may individually leave the Church, they are not permitted to take the movable or immovable ...
Supreme Court Of India
Manoj Jain Vs Union Of India And Others
.... Excise. (5) The Superintendent of Central Excise shall after due verification of the application form, or an intimation under sub-rule (5A), as the case may be, grant a certificate of registration in Form ST-2 within seven days from the date of receipt of the application or the intimation. ...
Madhya Pradesh High Court (Gwalior Bench)
Sampad Narayan Mukherjee Vs Union of India & Ors.
.... eeding for prosecution launched before any Court of law in respect of offences under the Act of 1962. Section 138B (2) stipulates that, the provisions of sub-Section (1) shall so far as may be apply in relation to any proceeding under the Act of 1962, other than a proceeding before a court, as t ...
Calcutta High Court
NATIONAL TRAINING POWER INSTITUTE Vs @has DEPUTY DIRECTOR and 2 ORS
.... ation of 18.10.2013 merely states that the petitioner institute have been earning a taxable income is evident from the reply dated 04.10.2013. But whereas from the said reply it cannot be concluded that there was any such indication by the petitioner that they have earned any taxable income. On t ...
GAUHATI HIGH COURT
Pushpa Devi Bangur Vs M.B. Commercial Co. Ltd.
.... nd. 15. In the case of Jai Singh & Ors. (supra) the Hon''ble Apex Court held that High Court, under Article 227 of the Constitution of India, has the jurisdiction to ensure that all subordinate Courts as well as statutory or quasi-judicial Tribunals exercise the powers vested in them within t ...
CALCUTTA HIGH COURT
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