Kishan Chand Dass Vs M/S Kuoni Travel (India) Private Ltd
.... he plaintiffs are entitled to physical possession of the area that has come to their share and the defendant M/s Kuoni Travels which is in possession of its portion as a tenant, is bound to hand over the possession, but with an intent to unjustly enrich themselves, the defendant has deprived the ...
Delhi High Court
Kirtikumar Fulchand Vora (IN THE MATTER BETWEEN) Smt. Renuka Anantrai Vora and Ors. Vs Kirtikumar Fulchand Vora and Anr.
.... on file a certificate with the Reserve Bank of India. Mr. Halai relies on five invoices, which are annexed to the affidavit in surrejoinder and states that the 2 kilos of gold were sold in five equal tranches of 500 gm. on 21st February, 1997, 22nd April, 1997 and 3rd March, 1997. The price varied f ...
BOMBAY HIGH COURT
Uco Bank, Formarally United Commercial Bank Vs Asaram
.... and Rs.12/per sq. feet for basement and mezzanine floor, as alleged. Learned counsel for respondents/original claimants have admitted in cross examination that said rate of rent as proposed by them in their application made to the original respondent present appellant UCO Bank only for renewal of th ...
bombay high court (aurangabad bench)
The Commissioner Vs Tmt. Subbuthayammal and Others
.... Considerable delay of procedural red tape in the process of their making decision is a common feature. Therefore, certain amount of latitude is not impermissible. If the appeals brought by the State are lost for such default no person is individually affected but what in the ultimate analysis suffer ...
Madras High Court
Debprasad Bhattacharya Vs Pranab Chandra
.... ted two decisions one is reported in Shaw Wallace and Co. Ltd. Vs. Bholanath Mandanlal Sherawala and Others, AIR 1975 Cal 411 : 79 CWN 830 and another is reported in Manohar Lal Chopra Vs. Rai Bahadur Rao Raja Seth Hiralal, AIR 1962 SC 527 : (1962) 1 SCR 450 Supp . 6. Mr. Ghosal, learned co ...
Calcutta High Court
Prem Sarin and Others Vs National Insurance Company Ltd.
.... was handed over to the defendant wherein date of commencement of the tenancy was kept blank and the date of expiry of tenancy was also kept blank. In that agreement the space for monthly rent was kept blank and it did not contain any signature of either of the parties. He admitted in course of cros ...
Gauhati High Court
Sunita Tannery and Others Vs Beekay Niryat (P) Ltd.
.... that if a carrier or other bailee wrongfully and mistakenly delivers the chattel to the wrong person or refuses to deliver it to the right person, he can be sued for conversion. It was further held therein that the action of detinue can be initiated only upon a wrongful detention of the plaintiff'' ...
Calcutta High Court
Thomas M. Varghese Vs Sonia Susan Thomas
.... W 1 had signed on the acquittance register. PW 1 testified that the amount of Rs. 5,626/- received by her from the school was taken by RW 1. Her testimony regarding the entrustment of money to RW 1 remains credible in spite of cross-examination. RW 1 has flatly denied the receipt of the said amount. ...
High Court Of Kerala
Sri Pinaki Ranjan Maity and Others Vs Sabuj Kumar Sahoo and Others
.... the river Rasulpur. (8) Dinda''s Kobala dated 9.4.1944 is not binding upon the plaintiffs because that sale Deed was made long after plaintiffs'' induction and as such the Dinda had not acquired any right, title and interest in the properties. (9) Till the order dated 14.01.1951 u/s 145 of Cri ...
Calcutta High Court
Lalitha and Nithya, Rep. by Next Friend Mother Vs Singaram, Angalam, Jaya and Manimaran
.... unarguably and unequivocally display and demonstrate that ''B'' scheduled property, namely the tractor, which stood in the name of the deceased Manoharan is presumed to be the exclusive property of Manoharan only. No doubt it is a rebuttable presumption. It has to be seen as to how far the Plaintiff ...
Madras High Court
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