CHATTU RAM(DECEASED)THROUGH LRS. vs. COMMR. OF INCOME TAX, BIHAR

PDF · subscribers
C.A. No.-011842-011842 - 1995Supreme Court08 December 19951 pages
For Respondent: RR-EX-PARTE

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 PETITIONER: STATE OF HARYANA Vs. RESPONDENT: TRILOK CHAND & ORS. ETC. ETC. DATE OF JUDGMENT08/12/1995 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J) CITATION: JT 1995 (9) 345 1995 SCALE (7)252 ACT: HEADNOTE:

JUDGMENT: O R D E R Leave granted.

In view of the order passed by this Court giving peremptory time to bring the Legal Representatives on record within six weeks from July 28, 1995, no steps have been taken. As a result, the appeals as against respondent No.2 stand dismissed without any further reference to the Court. Since the appeals have been dismissed against one of them and the award being common and indivisible, the appeals stand abated as against all. The appeals are dismissed. No costs.

Recent GST High Court judgments

Search GST case law →