Debendra Nath Haldar and Others Vs G.A. Aratoon
.... eferred to in a later decision of the Division Bench of the Calcutta High Court in Amar Chundra Banerjee v. Guru Prosunno Mukerjee (1900) 27 Cal. 488. In that case it was held that an application by the transferee of a decree for execution after substitution of his name can bo entertained only by th ...
Patna High Court
Bankey Benari Prasad and Another Vs Mahendra Prasad and Others
.... ough Section 11 in terms says that they are incompetent to contract. Lastly, if Section 70, Contract Act, applied to minors, then Section 68 of the Act appears to be wholly redundant. Section 68 deals with claim for necessaries and is in these terms: If a person incapable of entering into a contr ...
Patna High Court
COMMISSIONER OF INCOME TAX, BIHAR and ORISSA Vs PANDIT DHANESHWARDHAR MISRA.
.... the widow died. Application was made by the assessee for payment of this allowance to him, and this was sanctioned. The Income Tax authorities now claim to tax this annual sum of Rs. 4,500, but the assessee claims that such sum is not liable to Income Tax as it is in fact and in law agricultural in ...
Patna High Court
B.N. Chowdappa Chetti Vs President, Panchayat Board
.... notification of the 19th February, 1938. Pending inquiry into the matter, the Government suspended the operation of the notification and allowed the mill owners to run their mills in the premises they then occupied. On the I6th January, 1939, the Government passed an order which in effect rejected ...
Madras High Court
Sri Kallalagar Devasthanam Vs The District Collector
.... e right of suit only arises when the Board has decided to modify or cancel a scheme which it has settled under Sub-section (1). The wording of Section 63 makes it quite clear that the power of settling a scheme in the first instance vests exclusively in the Board which may refuse to exercise the pow ...
Madras High Court
C. Thiruvengada Mudaliar Vs M. Rajabadar Mudaliar and Others
.... unnecessary. Appellant had no personal complaint to make against the Committee''s choice, and ex-hypothesi was willing to be associated with respondent 2 in the management of the temple for the rest of their lives. He was evidently determined to bring the question of the validity of respondent 2''s ...
Madras High Court
Vishwanath Bhartiya Vs Ram Naran Das Jagannath
.... f the delivery order should operate as delivery of the goods nor was there any acknowledgment that Jwala Prasad Pannalal held the goods on behalf of the defendant. In these circumstances the contention of the plaintiff that the goods were in fact delivered to the defendant must fail. It was further ...
Allahabad High Court
Muthuswami Thevar alias Mappilaiswami Thevar Vs Rajakumar B. Rajaram Pandian
.... respondent claimed to be in possession of the entire village and the Joint Magistrate has declared him to be entitled to possession of an undivided 5-8ths of the village. This is not permissible u/s 145 of the Criminal Procedure Code and the order declaring the respondent to be entitled to possessi ...
Madras High Court
Akhauri Haliwant Sahay and Another Vs Deo Narain Mali and Others
.... ed to in several cases. Thus, in Ramphul Sahoo v. Misree Lall (75) 24 W.R. 97. Mitter J., in dealing with the question whether the suit, which was for the removal of a drain built by the defendant upon plaintiff''s land was barred by time observed: If the plaintiff had been dispossessed from any ...
Patna High Court
Gaya Prasad Singh Vs Jagadish Chandra Deo Dhabaldeb
.... the land comprised in his holding shall declare the amount of compensation reasonably payable to the plaintiff for the misuse and also where the misuse is, in the opinion of the Court, capable of remedy, shall fix a period during which it shall be open to the defendant to pay the amount of compensat ...
Patna High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!