Superintendent and Remembrancer of Legal Affairs Bengal Vs Tarak Nath Chatterjee
.... o any statement of reasons for legislation, unless it be where a section is ambiguous, and cannot be construed without some such reference to outside sources. There is no ambiguity however, in Section 193, which clearly covers a case such as this. The result is that the point upon which the learned ...
Calcutta High Court
Ramkinkar Singh Vs Kumar Jogendra Nath Singh and others
.... to that distinguished Judge, I do not disagree with the general preposition that if an interlocutory order was such as raised the question of jurisdiction and the order would do an irreparable damage to the complaining party, then an application such as this would lie. But with great respect to the ...
Patna High Court
Prabhu Charan Ram Vs Emperor
.... ment of the Bihar and Orissa Highways Act in 1926 and that the Act has no retrospective effect. The Act was enacted, among other things, for the "prevention of obstruction and encroachments on Government roads." S. 4. empowers the Local Government to make rules for the prevention of obstructions and ...
Patna High Court
Ram Rattan Sao and another Vs Emperor
.... lity, the encroachment consisting of a tinshed which extended about three feet beyond the drain. 2. The ground on which the learned Deputy Commissioner has recommended that the sentence and the conviction be set aside is that the alleged encroachment has been in existence for the last 40 or 50 ye ...
Patna High Court
Narain Pasi Vs Nanu Mistri and Others
.... he same case that even though it is quite true that as a general rule a Court is loath to prevent an appellant from pursuing the remedy allowed to him by law merely on the ground of poverty, yet each case must stand on its own facts and there might be cases in which a party, because he is poor, shou ...
Patna High Court
Jyotindra Mohan Choudhury Vs Bridhideyee Bibi
.... 501 9 0 (ii) Interest for Kartiek 1 to Kartick 30, 1340 ... ... 5 0 10 (iii) Costs ... ... ... 4 7 9 Total Rs. 511 1 7 7. The auction-purchaser contended successfully be ...
Calcutta High Court
Mr. K.C. Mukherji, Official Receiver and Another Vs Khajemali Khan and Others
.... extent of Pratap''s undivided share on a declaration that the property was secular, or possession of the entire garden which it was asserted should be allotted in its entirety to Pratap''s heirs on partition, and in the alternative for refund of the premium paid and of the costs incurred in making ...
Calcutta High Court
Gopal Bhaurao Jape Vs Jagannath Pandit Vasudeorao Pandit Maharaj
.... the remedy may be barred, the right may exist, but it is clear that it does not refer at all to a defendant. The object of the Indian Limitation Act is to prevent a party from putting forward stale or antiquated demands, and I am unable to conceive that a ground of defence can become stale or barred ...
Bombay High Court
Devchand Totaram Kirange Vs Ghanashyam Sakharam Chavdhari
.... cribed. Messengers were sent with a notice of it to a certain number of villages, the leading man in each of which had to endorse the messenger''s book with a kind of receipt of the notice. In other cases, according to the evidence, " chits " were sent to villages where weekly bazaars are held, and ...
Bombay High Court
Y. Mahabaleswarappa Vs M. Gopalaswami Mudaliar
.... nt Act of the Commonwealth of Australia, was a Court, and it was found instructive to compare its powers with those of the tribunal which it had succeeded the Board of Appeal. The orders of the Board of Appeal, it was pointed out, on questions of fact, were expressly declared to be final and conclus ...
Madras High Court
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