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Citedby 73 docs - [View All]
Commissioner Of Income-Tax, ... vs Madhukant M. Mehta on 12 August, 1980
K.I. Suratwala And Co. vs Mahmud Bidi Works Sholapur And ... on 29 April, 1970
Deputy Commissioner Of Income Tax vs Bajaria Bros. (Also Bajaria Bros. ... on 24 August, 1995
Suvarna Cements Limited And Anr. vs Union Of India And Ors. on 10 December, 2001
Commissioner Of Income-Tax, ... vs Alagappa Cotton Mills on 25 January, 1984

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Section 25 in The Indian Partnership Act, 1932
25. Liability of a partner for acts of the firm. Every partner is liable, jointly with all the other partners and also severally, for all acts of the firm done while he is a partner.