Mahangu Lal Vs Emperor
.... al, (1883) 6 All 26 = 1883 AWN 208 (FB), In re Rajendra Chandra Roy, (1885) 11 Cal 737, In re Dinonath Mullick, (1886) 12 Cal 133 and In re Krishanji Pandurang Joglekar, (1899) 23 Bom 32. But the section itself is clear on the point. Cl. (2), S. 107 lays down distinctly that proceedings, shrill not ...
Patna High Court
Aghileswara Aiyar Vs Shamu Ayyar and Others
.... ttam lease. If the document in the present case cannot be distinguished having regard to its terms from Ex. B in Ganghadaran Pattar v Pattinhara Kovilakath Manavikraman 42 Ind. Cas. 268 : 33 M.L.J. 512 : 6 L.W. 491 the argument that the present document is also a lease from year to year should be up ...
Madras High Court
N. Thangavelu Mudaliar and Another Vs Chengalvaroya Gurukkal
.... is charge is of course one which the defendants had to prove, but they did not attempt to do so by any affirmative evidence. They called none. They contented themselves with a cross-examination of the plaintiff and putting in a document to which I shall refer later. They further contended before us ...
Madras High Court
Ayilur Gramom Harihara Pattar's son Aghileswara Ayyar Vs Nochur Gramom Gopala Pattar's son Shamu Ayyar and Others
.... it evidenced a Vernupattam lease. If the document in the present case cannot be distinguished having regard to its terms from Ex. B in Ganghadaran Pattar v. P.K. Manavikraman 1918 Mad 453, the argument that the present document is also a lease from year to year should be upheld. But there is one imp ...
Madras High Court
Commissioner of Income Tax Vs Shri Vijayananda Gajpati Raj Bahadur
.... he view expressed by the Income Tax officer came to the conclusion that the monthly allowance was such an income. This view has also been followed by the Madras High Court in Commissioner of Income Tax, Madras v. Narayana Gajapathi 1934 Mad. 608. A similar view has been recently expressed by the Lah ...
Allahabad High Court
B. Bhanes Chandra Singh and Another Vs Babunandan Singh and Others
.... ith vegetables and on a portion there was a bela (a place for tethering cattle) of the defendants, and on a portion there were trees and bamboo clumps. It was said that the defendants were the tenants of the plaintiff and Section 273 was applicable. It seems that in the Court below proper'' attentio ...
Allahabad High Court
Raj Singh and Others Vs Seth Kishan Lal and Others
.... upon the plaintiff and that, as the plaintiff has failed to establish that the members of the family were separate, we must proceed on the finding that all the defendants were members of a joint Hindu family and that the mortgagors were not the absolute owners of the whole, property which they purpo ...
Allahabad High Court
COMMISSIONER OF INCOME TAX, U. P. Vs MAHARAJ KUMAR OF VIZIANAGARAM.
.... the Hindu undivided family." The Bench, differing from the view expressed by the Income Tax Officers, came to the conclusion that the monthly allowance was such an income. This view has also been followed by the Madras High Court in the case of the Commissioner of Income Tax, Madras v. Sri Raja Vyr ...
Allahabad High Court
B. Phanes Chander Singh and Another Vs B. Nandan Singh and Others
.... t was sown by vegetables and on a portion there was a bela (a place for tethering cattle) of the Defendants and on a portion there were trees and bamboo clumps. It was said that the Defendants were the tenants of the Plaintiff and S. 273 was applicable. It seems that in the Court below proper attent ...
Allahabad High Court
COMMISSIONER OF INCOME TAX, U. P. and C. P. Vs VIJAYANANDA GAJAPATHI RAJU.
.... xpressed by the Income Tax Officer came to the conclusion that the monthly allowance was such an income. This view has also been followed by the Madras High Court in Commissioner of Income Tax, Madras v. Narayana Gajapathi. A similar view has been recently expressed by the Lahore High Court in Krish ...
Allahabad High Court
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