Queen-Empress Vs Venkataratnam Pantulu
.... 1. We are not prepared to hold that the Chief Presidency Magistrate was wrong in refusing a copy of the charge-sheet to the prisoner''s attorney at the present stage of the proceedings. 2. The petition is dismissed. 3. Gordon, Attorney for Petitioner. ...
Madras High Court
Rangayya Chetti Vs Thanikachalla Mudali and Others
.... inction in principle between his case and that of the other defendants just referred to. For if the son''s share is property which the father has power to dispose of for his own benefit in the restricted sense explained by West, J., in the passage quoted above, how can the share of any other undivid ...
Madras High Court
Kandasami Pillai Vs Murugammal
.... the former, in what cases and to what extent the Court will enforce them." It must be admitted that the point is one of some difficulty. For although the doctrine of the ancient law-givers enunciated in the texts in question is grounded on the sound considerations adverted to by Petheram, C.J., and ...
Madras High Court
Queen-Empress Vs Mahabir
.... s wanting in this case. Having regard to his conduct subsequently to the alleged murder I am unable to rely upon his evidence. 7. The greatest difficulty in the case arises from the fact that the accused made two statements in which he confessed having murdered Musammat Jugni and her son by strik ...
Allahabad High Court
W. H Wilson Vs The Madras Municipality
.... carriages drawn by horses or other beasts of burden. A perambulator used for children is within the operation, though it may be exempted under the proviso to Section 153. 2. The case of Williams v. Ellis (1880) L.R. Q.B.D. 175 is distinguishable for the reason that, in the statute there under con ...
Madras High Court
Wilson Vs The Madras Municipality
.... Section 153: A tax at a rate not exceeding the rates specified in Tax on vehicles and Schedule B may be imposed on the vehicles and animals animals. mentioned therein kept or let out for hire or used within the City. Such tax shall be ...
Madras High Court
Srinivasa Ayyangar Vs Seetharamayyar and Others
.... Court, was realized within the meaning of the 295th section Pallonji Shapurji Mistry v. Jordan ILR 12 Bom. 400 and was therefore liable to rateable distribution among those who applied before the payment into Court. 2. In Manikkam''s case the application was not made till after the payment into ...
Madras High Court
Queen-Empress Vs Tirunarasimha Chari
.... ation in language between Section 297 of the old Code and Section 435 of the present Code. Under the old Code powers of revision were granted to the High Court in judicial proceedings only, and the enacting of Section 520 would seem to imply that, but for that section orders u/s 518 would be " judic ...
Madras High Court
In Re: Tirunarasimha Chariar Vs
.... Section 297 of the old Code and Section 435 of the present Code. Under the old Code, powers of revision were granted to the High Court in Judicial proceedings only, and the enacting of Section 520 would seem to imply that but for that section orders u/s 518 would be "Judicial proceedings." Section ...
Madras High Court
Paya Matathil Appu alias Kesava Nambi Vs Kavumel Amina and Others
.... ned specifically in Section 91 of the Transfer of Property Act as belonging to the class of persons entitled to redeem and that under a lease, as defined in Section 105, he is not described as taking an interest in the property but only a right to possession. 3. In our opinion the word ''interest ...
Madras High Court
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