Indra Narain Manna Vs Sarbasova Dasi
.... mise under which the widow surrendered all rights of succession to the immovable property to the plaintiff reversioner and the plaintiff transferred a portion of such property to the daughters and the plaintiff and the daughters each gave a small portion of the land to the widow for her life. This t ...
Calcutta High Court
Rameshwar Singh Vs Emperor
.... ords "or show of force or by criminal intimidation" have been added. In the present case the finding of the Magistrate is that the accused were members of an unlawful assembly u/s 143, Penal Code, and they have been convicted under that section though, no separate sentence has been passed; so the co ...
Patna High Court
Jagarnath Therani Vs The Commissioner of Income Tax
.... ion this was not a loss in the nature of capital expenditure but was a loss incidental to the conduct of the business and allowance should be made on this account. 7. Basa kharach is stated by the Commissioner of Income Tax to be the boarding expenses, of servants and bidagri to be payment to a s ...
Patna High Court
Rameshwar Singh Vs Emperor
.... "or show of force or by criminal intimidation" have been added. In the present case the finding of the Magistrate is that the accused were members of an unlawful assembly u/s 143, Penal Code, and they have been convicted under that section though no separate sentence has been passed; so the convicti ...
Patna High Court
Rameshar Singh and Others Vs Emperor
.... possible to hold that the accused were not guilty of the offence of criminal trespass into the house which was occupied by Bidyamati Koer. 5. The learned Counsel and the learned vakil appearing on behalf of the accused have pointed out certain defects in the procedure adopted by the Magistrate a ...
Patna High Court
Rameshar Singh and Others Vs Emperor
.... he house which was occupied by Bidyamati Kuer. 5. The learned Counsel and the learned Vakil appearing on behalf of the accused have pointed out certain defects in the procedure adopted by the Magistrate at the trial of the case. It has been urged that the Magistrate committed grave irregularity i ...
Patna High Court
Basayya Ayappa Sarghnachayar Vs Allayya Maharudrayya Ganachari
.... nsidered the appeal before him on its merits holding that the plaintiff had not shown sufficient cause for his non-attendance on November 30. But if the proper order had been made by the trial Judge under Order XVII, Rule 2, it would be the trial Judge who would have to decide on the application to ...
Bombay High Court
Manikka Padayachi and Others Vs King Emperor
.... tion the evidence adduced in the case, could possibly on such evidence conclude that the accused was guilty, then it must be taken that the charge is groundless, and in such a case the duty of the inquiring Magistrate is clear to discharge the accused. From this therefore it follows that except in c ...
Madras High Court
Chinna Vavanan alias Kanakathu Meera Levai Rowther, by the Official Receiver Vs Chettiappa Chetti (by the Aauthorised Agent, Lakshmana Chetti) and Others
.... uction. The cases relied upon by him do not support the contention that the defendant, in whose favour there is no decree, is entitled to keep the property which he purchased in execution of the decree against another defendant even if the decree be upset either in appeal or in any subsequent procee ...
Madras High Court
In Re: Mania Manicka Padayachi and Others Vs
.... the evidence adduced in the case could possibly on such evidence conclude that the accused was guilty, then it must be taken that the charge is groundless, and in such a case the duty of the enquiring Magistrate is clear to discharge the accused. From this, therefore, it follows that except in case ...
Madras High Court
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