COMMISSIONER OF INCOME TAX, MADRAS Vs K. M. CT. MURUGAPPA CHETTIAR.
.... o accept the statement of the assessee that this remittance represented a loan to the aduthal, but the statement was accepted by the Assistant Commissioner on appeal. On the 9th February 1936, the sum of $ 5,000 was remitted from Malacca to Sigappi Achi. This remittance was made by a hundi drawn by ...
Madras High Court
Ganga Bashi and Others Vs Jamna and Others
.... efendant from interfering with that right. It was found that the plaintiff''s father, grandfather and great-grand father had per-formed these pageants for many years with the aid of voluntary subscriptions from the Hindu community. The Court held that the performances were purely voluntary and that ...
Allahabad High Court
Chaube Mahendra Rao and Others Vs Lala Bishambhar Nath and Others
.... without support from other decisions of Indian High Courts though authority and practice to the contrary is also to be found. On this difficult and important question their Lordships are not in agreement with the view taken by the Chief Court. They do not consider that it takes sufficient account o ...
Allahabad High Court
Gobinda Mohun Roy Vs Magneram Bangur and Co.
.... .C. 217. That case related to an action for the purpose of recovering certain real estate in England. The defendant pleaded the Statute of Limitation and his main defence seems to have been that at the commencement of the action he had been in continuous possession for more than twelve years. Summon ...
Calcutta High Court
Kalimaddin Mea and Others Vs Eakutennesa Bibi and Others
.... would belong to Krishna Kishore. The solenamah, there-fore, amounted really to a transfer of a five-sixteenths share in the Hissya by Krishna Kishore to Saroda and Saroda took that interest in the state as it existed in the year 1293 B.S. I am not satisfied that the rights of Saroda were not create ...
Calcutta High Court
Bhuneshwar Prasad and Others Vs Rommoy Roy
.... hose tenants who offered it voluntarily. In support of the contention that the Magistrate must have misunderstood the petitioners, learned Counsel has referred me to para. 10 of the petition in revision made by these petitioners to the Deputy Commissioner. 6. It seems to me, however that the misu ...
Patna High Court
Ram Sarup Sah and Others Vs Mukhi Singh and Others
.... re shall be a suit by a money-lender, that the suit shall be in res. peot of a loan and that the appeal shall arise out of such a suit. When these conditions are satisfied the duty of an Appellate Court is plain that it must give effect to the Section notwithstanding anything to the contrary cont ...
Patna High Court
In Re: Neelakantan Nambisan Vs
.... ana Rao, J.@mdashThe petitioner was an ordinary director and the evidence does not warrant the conclusion that he was knowingly and wilfully a party to the default to maintain the requisite cash reserve. The conviction u/s 277-L of the Indian Companies'' Act is therefore set aside and the fine if le ...
Madras High Court
Puliyath Govinda Nair Vs Parekalathil Achutan Nair
.... aswami Pillai v. Kuppuswami Pillai (1910) M.W.N. 547, Gobind Das v. Sarju Das I.L.R.(1908) All. 268, Maniram Seth v. Seth Rupchand (1906) 16 M.L.J. 300 : L.R. 33 IndAp 165 : ILR 33 Cal. 1047 and Mukhi Lal v. Gul Muhammad AIR 1933 Lah. 209. Reliance was placed by the learned Counsel for the petitione ...
Madras High Court
Kunwar Jaswant Singh Vs Executive Officer, Municipal Board
.... joins: No objection shall be taken to a valuation or assessment, nor shall the liability of a person to be assessed or taxed be questioned in any other manner or by any other authority than as provided in this Act. 3. Section 160(1) declares the method by which a tax-payer who is aggrieved may ...
Allahabad High Court
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