Abdul Majid and Others Vs Altab Ali and Others
.... the transfer. 2. At the same time, in connexion with an application u/s 26-F, Ben. Ten. Act, it is incumbent upon the applicant to show that he possesses the requisite status to enable him to file the application. It is therefore necessary for a person who filed an application for pre-emption un ...
Calcutta High Court
Bejoy Kumar Kundu Vs Sitanath Kundu and Others
.... uld pass a sentence which a Magistrate of the second class mad not the power to pass. That question was considered and decided by a Full Bench of the Allahabad High Court in Queen-Empress v. Pershad (1885) 7 All. 414. The majority of the Full Bench held that in such a case the Magistrate could pass ...
Calcutta High Court
Mrs. Zohada Begum Saheba Vs Haji Dawood Ayed, Firm and Others
.... beyond the prescribed distance." This decision was followed by a single Judge of the same Court in Jagannatha Sastri v. Sarathambal Ammal AIR (1923) Mad 321. On behalf of the opposite party, it was con-''tended that defendant 1 has acted mala fide and that her conduct shows her intention of dela ...
Patna High Court
Chhatranath Das and Others Vs Kashinath Das and Others
.... the Act of 1877 nor the corresponding sections of the preceding Acts had the effect of rendering a document, which was not" compulsorily registrable under the Act of 1864, inadmissible in evidence under the succeeding Acts, without registration. Learned Counsel for the respondents referred to the re ...
Patna High Court
J.C. Eno Limited Vs Vishnu Chemical Co.
.... s, in my judgment, the real test which has got to be applied not only to the use of words in the same language, but to the use of words in any other language which may be a colourable imitation of words in the language from which the evidence may establish that they were in fact taken. If the Court ...
Bombay High Court
Ambedas Kashibhai Amin Vs Vadilal Chhaganlal Choksey
.... plead. Clearly that rule applies to all Courts in the Presidency, and it is to be noticed that in the Edition of the High Court Rules of 1901, Rules 45 and 40 of the present Rules appear next to each other, Rule 45 being Rule 33 of the 1901 Rules and Rule 40 being Rule 34. The Rules appear in the sa ...
Bombay High Court
In Re: Bangaru Reddi Vs
.... ngathayi and about the way in which he killed her in the early morning of 15th September. In the Court of the Sub-Magistrate of Gingee who held the preliminary inquiry and also before the learned Sessions Judge, the appellant denied, that he had made any confession at all. He went so far as to tell ...
Madras High Court
In Re: Prem Narain, Advocate Vs
.... cution of his decrees for costs. This application was dismissed on 16th May 1930, because the applicant had failed to file along with the application certified copies of the decrees which he sought to execute. Meanwhile an appeal had been taken by the plaintiffs in Suits Nos. 217 and 218 of 1929 to ...
Allahabad High Court
Ramanuj Das Vs Ram Samukh Das and Another
.... s there is no force in the contention that the plaintiff-appellant was prejudiced by the production of these account books at a stage of the proceedings. 2. The other argument is that there can be no set off in a Revenue Court. There seems to be underlying this argument a confusion about the exac ...
Allahabad High Court
Syed Yawar Bakht Chowdhury and Others Vs Emperor
.... hree accused convicted and sentenced by the learned Additional Sessions Judge have appealed to this Court. Their appeals were heard together and will be disposed of by this one judgment. 6. It has been contended on behalf of the appellants, that the defence objection to the juryman selected u/s 2 ...
Calcutta High Court
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