Jagdish Bahadur Vs Mahadeo Prasad and Others
.... of the CPC had no application to appeals arising out of execution proceedings by virtue of the provisions of Rule 12 of that Order. 8. There is a Bench decision of this Court which was not brought to the notice of the learned Judge of this Court who has made this reference. It is reported in Har ...
Allahabad High Court
Parmanand Vs Emperor
.... the appellant''s speech was that freedom could not be obtained by sitting in the Anand Bhawan behaving like sanyasis. The first witness for the defence admits that that sentence was spoken by the appellant. I imagine that can mean nothing except that a policy of nonviolence is of no value in attaini ...
Allahabad High Court
Jumma and Others Vs L. Madhusoodan Dayal and Others
.... uses in disr pute after Chhanga. The defendants never admitted that their possession was in the same capacity as was the possession of Chhanga. They, in the written statement, denied in clear terms that they were the tenants of the plaintiffs. The written statement must be read as a whole, and, when ...
Allahabad High Court
Hari Charan Kundu Vs Kaushi Charan Dey
.... this connection, we think that the law has been more correctly stated by Harrison J. in M.M. Khan v. Emperor AIR (1931) Lah. 662. In that case it was held that persons appointed as Special Commissioners under Act 37 of 1850 to hold an enquiry relating to public servants constituted a "Court" within ...
Calcutta High Court
MUSSAMMAT HASHEN BANU BIBI and OTHERS Vs COMMISSIONER OF INCOME TAX, BENGAL.
.... ome tax Act. In the application to us it was represented that a question of law arose namely as to whether the market values of the stocks and shares beginning at the end of the year formed the basis of computation of the income or whether it should be on some other basis. We are not informed tha ...
Calcutta High Court
MANAGER, RADHIKA MOHAN ROY WARDS ESTATE, IN RE. @RESPONDENT Vs
.... at all material for our purposes. It is also not disputed that the rents upon which interest was paid by the tenants were due in respect of lands which were used by them for agricultural purposes and which are assessed to revenue in British India. The whole question, therefore, narrows down to this, ...
Calcutta High Court
Emperor Vs Mukund Martu Bhujale
.... cation nor any copy of such documents is before the Court. We are asked to stand this case over for a week in order that the documents may be secured. We desire to say that, although we adopt that course in this case, we are not going to adopt such a course in future. Those applying in revision to t ...
Bombay High Court
Raja Bhagwan Baksh Singh Vs Secretary of State
.... land, nor any grant of land made by the proprietor, shall release such land from the liability to pay revenue. But not only is the incidence of the revenue universal, it is also generally fixed at a sum varying from 40 to 45 percent. of the total income. If in addition to this percentage the pro ...
Privy Council
E.P. Kumaravel Nadar Vs T.P. Shanmuga Nadar and Others
.... unadha Patro and Others Vs. Govinda Patro (dead) and Others, , this Court held that it had no power u/s 115 of the CPC to interfere in revision with the decision of a Revenue Court, and since that case was deckled this Court has not revised decisions of Revenue Courts unless the case was of a natu ...
Madras High Court
The Commissioner of Income Tax Vs Harveys, Limited
.... s assets it is open to the Income Tax authorities to refuse to accept that price and to ascertain what the true value is. 12. On behalf of the company the learned Advocate-General has contended that the Court cannot go behind the contract and in support of this argument has quoted, the decision o ...
Madras High Court
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