Wealth Tax Officer Vs Om Prakash
.... ed with the determination of the fact as to whether a prima facie case, had been made out or not. According to Shri Sawhney, the Court was not to appraise the evidence with a view to form an opinion of conviction or acquittal at the aforesaid stage and therefore, the standard test, proof and judgmen ...
High Court Of Punjab And Haryana At Chandigarh
Alkesh Subodhchandra Shah Vs State of Gujarat and Another <BR> Kaushikkumar Keshavlal
.... . Viewing the matter from this angle it appears that the orders under challenge cannot be said to be interlocutory orders against which the revision application would not be maintainable before this court. 16. In Haryana Land Reclamation and Development Corporation Ltd. v. State of Haryana, Crl. ...
Gujarat High Court
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