The Correspondence, RBANMS Educational Institution Vs B. Gunashekar & Another
.... against the tenure-holder, proposed transferor of these lands.” (emphasis supplied) There was no agreement between the appellant and the respondent in connection with the suit land. The doctrine of part-performance could have been availed of by Pishorrilal against his proposed vendor ...
Supreme Court Of India
Shri Mukund Bhavan Trust And Ors Vs Shrimant Chhatrapati Udayan Raje Pratapsinh Maharaj Bhonsle And Another
.... property or any part of, or share or interest in, such property shall be deemed to have notice of such instrument as from the date of registration or, where the property is not all situated in one sub-district, or where the registered instrument has been registered under sub-section (2) of secti ...
Supreme Court Of India
Balasani Lingam Vs Adepu Bhadrachalam
.... en placed by the learned counsel for the petitioner, that judgment, itself, has given an indication that in certain cases, it is permissible to recall the witness, invoking Order 18 Rule 17 CPC. Some of the circumstances in which such recall is warranted, are summarised as: 1) Application has to ...
High Court For The State Of Telangana:: At Hyderabad
Novartis AG & Anr Vs Zydus Healthcare Limited & Anr
.... the first hearing so that bogus litigation can be shot down at the earliest stage. The Penal Code is also resourceful enough to meet such men, (Cr. XI) and must be triggered against them. In this case, the learned Judge to his cost realised what George Bernard Shaw remarked on the assassination ...
Delhi High Court
Nurul Huda Vs Najir Hussain And 12 Ors
.... in Raj Kumar v. Union of India, (1968) 3 SCR 857: AIR 1969 SC 180. Therein this Court ruled that when a public servant has invited by his letter of resignation the determination of his employment, his service normally stands terminated from the date on which the letter of resignation is accepted ...
Gauhati High Court
Asha Devi Vs Priya Sood And Others
.... cution petition could not be served for a considerable period of time. Learned counsel for the petitioner submits that all judgment debtors stand served at present and the matter is now fixed for evidence of the objectors on 17.09.2021. On account of Covid-19 pandemic, hearing in the Courts ...
High Court Of Himachal Pradesh
Jamna Devi Vs Ayodhya Prasad
.... before conclusion of the trial, as held by this Court in the judgment of Saleem Bhai v. State of Maharashtra. The plea that once issues are framed, the matter must necessarily go to trial was repelled by this Court in Azhar Hussain case. 23.15 The provision of Order VII Rule 11 is mandator ...
Delhi High Court
Sudhir Kumar @ S. Baliyan Vs Vinay Kumar G. B.
.... tter had been misplaced or was not immediately available. The form prescribed for filing affidavit of documents requires a litigant in a commercial suit to, even if not immediately possessed of a relevant document, disclose the same. A litigant who fails to do so and also does not satisfy the Co ...
Delhi High Court
Dahiben Vs Arvindbhai Kalyanji Bhanusali (Gajra)(D) Thr Lrs & Ors
.... uit, either before registering the plaint, or after issuing summons to the defendant, or before conclusion of the trial, as held by this Court in the judgment of Saleem Bhai v. State of Maharashtra (2003) 1 SCC 557. The plea that once issues are framed, the matter must necessarily go to trial wa ...
Supreme Court Of India
Alok Nath Chandra Vs State Bank Of India & Ors
.... cannot be treated as a document. In the context above this issue is decided. Issue No. 2:- This issue is not pressed during trial. Hence, it is decided holding that suit is not barred by the principles of acquiescence, estoppels and waiver in absence of any evidence to the contrary on ...
Calcutta High Court
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