Ramachandra Rau and Others Vs Kandasami Chetti and Others
.... nt that has been referred for our consideration. 2. The question referred assumes there was a dissolution and asks whether subsequent to such dissolution Seshayyar had power to endorse the notes. 3. Our answer to this question must be in the negative, as, with the dissolution of the nidhi, the ...
Madras High Court
Paloor Rajam Chetti Vs C. Seshiah and Others
.... atute or under the Code. The power given in the former enactment is "to make and issue general rules for regulating the practice and procedure of such courts;" in the latter enactment "to make rules consistent with the Code to regulate any matter connected with the procedure of the courts subject to ...
Madras High Court
Assanulla Khan Bahadur Vs Tirthabashini and Others
.... m) payable by the zemindar on account of his mouza. But besides the Government revenue, the zemindar has to pay other dues to the Government or to its officers, amongst which the chowkidari tax, the item in dispute, is one, and with a view to leave the zemindars clear profit from the mouza settled i ...
Calcutta High Court
Ambalavana Pandaram Vs Vaguran and Others
.... s in the absence of any statutory provision requiring the signatures of both parties. 2. We are of opinion that the registration in the present case is sufficient to bring the present suit within the provisions of Article 116, and consequently the claim for rent for faslis 1295 and 1296 is not ba ...
Madras High Court
Bejai Bahadur Singh; Bejai Bahadur Singh Vs Bhupindar Bahadur Singh; Kounsal Kishore Parshad Mal Bahadue
.... and that besides these persons Babu Lachhman Saran Singh was also a near heir. He (Lachhman), the report says, writes "that Rajah Daljit Singh had two sons, Rajah Harihar Sahai and Babu Sheo Baksh Singh; that Rajah Harihar Sahai had four sons, Rajah Pirthipat, Babu Duniapat, Babu Gurdat Singh, and B ...
Privy Council
Administrator-General Vs Prem Lal Mullick and others
.... Mullick were, according to the very letter of the enactment, persons having power to transfer the estates vested in them in that capacity to the Administrator-General under the provisions of Section 31. Indeed, it was hardly disputed, in the argument for the Respondent, which, to a great extent, con ...
Privy Council
Premlal Mullick and Others Vs The Administrator-General of Bengal
.... rding to the very letter of the enactment, persons having power to transfer the estates vested in them, in that capacity, to the Administrator-General, under the provisions of Section 31. Indeed it was hardly disputed, in the argument for the respondent, which, to a great extent, consisted in a repe ...
Privy Council
Gurusami Pillai and Others Vs Sivakami Ammal
.... ported by the statements of other persons who were in a position to know the facts. 19. As to the passages in the partition-deeds which so strongly affected the mind of the Subordinate Judge, the learned Judges discuss them, not with reference to their bearing* on the disputed question of Sinnatt ...
Privy Council
Mir Mahomed Mozuffer Hossein and Another Vs Kishori Mohun Roy and others
.... d in detail in the schedule against each lot. The lots of this property were Nos. 1 and 2. Under the heading in the schedule, " Detailed description of encumbrances on the property," there is against each of these lots a statement that Amirunnissa had mortgaged the property by a deed of mortgage dat ...
Privy Council
Shib Nath Chong Vs Sarat Chunder Sarkar
.... ave taken action under the provisions of Section 560, Code of Criminal Procedure. To sanction or direct a prosecution, and also to proceed to award compensation u/s 560, Code of Criminal Procedure, was, we think, an improper exercise of his discretion. Queen v. Rupan Rai 6 B.L.B. 296. By such action ...
Calcutta High Court
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