Ledu Molla Vs Emperor
.... have told the Jury that in his opinion the approver should be disbelieved on account of these circumstances. In this connection it is said that the Jury were misdirected as to the failure of the prosecution to call as a witness the C.I.D. Inspector, Akhoy Kumar Gupta, who had interviews with the ap ...
Calcutta High Court
Ledu Molla and Others and Asmatali Mirdha and Others Vs Emperor
.... a witness of truth and he could not therefore have told the Jury that in his opinion the approver should be disbelieved on account of these circumstances. In this connection it is said that the Jury were misdirected as to the failure of the prosecution to call as witness the C.I.D. Inspector, Akhoy ...
Calcutta High Court
Thakur Prasad Sahu Vs Mohammed Musa and Others
.... mstance. It is perfectly clear that, although there may be two possible readings of the document, there is nothing suspicious in the fact that the figure 8 might possibly be read as the figure 9, because any alteration of the document could not be an alteration in favour of the plaintiff by whom tha ...
Patna High Court
Ramprashad Sahu and Another Vs Mt. Basantia
.... very cogent reason of convenience in favour of a different interpretation." The Court will not ordinarily introduce into a deed words which are not to be found there nor strike out of a deed words which are there in order to make the sense different, Whyte v. Burndy (1847) 16 L.J.Q.B. 156. Words wi ...
Patna High Court
Thakur Prasad Sahu Vs Mohammad Musa and Others and Kali Prasad Sahu and Others
.... e. It is perfectly clear that, although there - may be two possible readings of the document, there is nothing suspicious in the fact that the figure 8 might possibly be read as the figure 9, because any alteration of the document could not be an alteration in favour of the ''plaintiff by whom that ...
Patna High Court
Ram Prashad Sahu and Another Vs Musammat Basantia
.... n of convenience in favour of a different interpretation." The Court will not ordinarily introduce into a deed words which are not to be found, there, nor strike out of a deed words which are there in order to make the sense different, Whyte v. Burnby (1847) 16 L.J.Q.B. 156, words will be construed ...
Patna High Court
Narsingacharya Gopalacharya Shurpali Vs Tulsabai Rambhat Dandavati
.... The sale by Raghunath in 1913 to the second defendant without the permission of the District Court was voidable at the instance of any other person affected thereby. The only person affected at the time of the unauthorised sale was the minor, and when she came of age, she would be entitled to file ...
Bombay High Court
Commissioner of Income Tax Vs Sir Purshottamdas Thakordas
.... s remuneration Rs. 1,88, 750, It will be noted that in his return of income when claiming exemption for this sum, the assessee refers to it as an extraordinary source of income. He does not refer to it as being income not arising from business or the exercise of his profession, vocation or occupatio ...
Bombay High Court
Natarajan and Others Vs P. M. A. Muthiah Chetty (Deceased) and Others
.... Mitakshara Law, an illegitimate son is entitled to maintenance, as long as he lives, in recognition of his status as a member of his father''s family, and by reason of his exclusion from inheritance and that such a maintenance should be a charge on the family property. Muthusami Iyer and Best, JJ., ...
Madras High Court
Shanmuga Mudali Vs Kumaraswami Mudali
.... first 49 members gain is a portion of the interest thus lost by the other subscribers. The remaining portion of the interest earned is retained by the stake-holders as their profit. 13. The fact that emerges from this description is that while chance determines the disposal of the interest earned ...
Madras High Court
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