Sri Raja Inuganti Venkata Rajagopala Rama Suryaprakasa Rao Vs Sree Chelikani Butchi Venkata Rao and Another
.... such anticipatory protection. As observed already, the Zamindar of Polavaram is not shown, to have taken any steps whatever beyond issuing the notice of 1929 and there is nothing like an imminent danger of the plaintiff being called upon to pay the amount to him against which any equitable protectio ...
Madras High Court
Pandiri Satyanandam and Others Vs Paramkusan Mangayya and Others
.... t shall be given through the Court by the defendant to the plaintiff and there is a form (No. 3) in Appendix II to Civil P. C, which runs thus: Take notice that the defendant has paid into Court Ksand says that the sum is sufficient to justify the plaintiffs'' claim in full. 5. But when the de ...
Madras High Court
Ramdeo Prasad Singh Vs Sheonandan Mahaseth and others
.... y on the decision of the District Judge. Now the first question which conies to he decided in this case is whether the cancellation of the order subsequent to the advance of the money makes any difference. It might in ray judgment have a bearing on the matter had the cancellation had any connection ...
Patna High Court
Emperor Vs Deorao Bhivaji
.... ing with an excisable article, and the other sub-section deals with the possession of material for manufacturing that article. It is, I think, plain that the offences dealt with by the two sub-sections are quite distinct. It does not necessarily follow that excisable articles in an accused''s posses ...
Bombay High Court
Chinnathayee Vs Lakshmi Achi and Others
.... y reason of the previous decisions, still inasmuch as she was a party to the final decree, and as the property in question was ordered to be sold and as the property was also actually sold in execution of the decree, and the sale was confirmed, and as she did not within the prescribed time take the ...
Madras High Court
V. Ramaswami Ayyar and Others Vs S.S. Krishnasa and Sons and Others
.... 1930 the appellant''s learned Advocate admits that after the decision in the main appeal there is nothing to press in this appeal. It is dismissed with costs. The petitioner in Civil Revision Petition No. 1005 of 1930 is another decree-holder against defendant 5 in the first appeal just disposed of. ...
Madras High Court
Mt. Qudsia Jan Vs Zahid Husain and Others
.... bmit the record, with a statement of the reasons for its doubt, to the High. Court. 3. The Commissioner did entertain a doubt and has submitted the case with his own opinion to the effect that the suit is cognizable by the civil Court. Sub-Section (4), Section 267 further provides that: On any ...
Allahabad High Court
Tarini Charan Chakravarty and Another Vs Devendra Lal Dey and Others
.... rty held in common by the purchaser and the co-sharers of his vendor is what forms the subject-matter of the conveyance. To give effect to the former view would be to affirm the principle that a plaintiff can institute a suit for partition in respect of property in which he has no interest at all. T ...
Calcutta High Court
Nihora Kahar Vs Emperor
.... = 15 Cr. L.J 190 = 41 Cal (sic) 43, whereas Mr. B.C., appearing on behalf of the Crown in chiefly upon the case of Karali Prasad Garu v. Emperor, 1917 Cal 824 = 35 IC 984 = 44 Cal 358, and also on the decision of Court in Jadav Mahton v. Emperor, 1921 pat 217 I an opinion that the last two cases ap ...
Patna High Court
Dhir Narain Chand and another Vs Shiva Sahay Chaudhury
.... rtaking for the judgment-debtor to appear, (although the penalty may have been the amount of the debt) then the present appellants would be excused, because, although under the Hindu law the sons are liable for the father''s debts, including the debts of surety, yet an exception to that rule are cas ...
Patna High Court
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