Vattipalle Eswariah Vs Vattipalle Rameswarayya and Others
.... )Cal. 178, that it was not open to a Judge to admit an appeal and at the same time to restrict the grounds on which it was to be heard, but it was of the opinion that if the appeal involved questions which were severable the Judge could dismiss the appeal in part and admit it in part under Order 41, ...
Madras High Court
COMMISSIONER OF INCOME TAX, MADRAS Vs MESSRS. HARVEYS LTD.
.... niture which belong to him and are used for the purposes of his business. The Commissioner rightly observes that the original cost of any particular asset is entirely a question of fact, and like any other question of fact depends upon the evidence produced to prove it. The mere production of docume ...
Madras High Court
Mohan Singh and Another Vs Shiv Charan Singh and Others
.... emption was made a custom of pre-emption could not be deemed to exist in the village in dispute. In view of the wording of Section 5 the wajib-ul-arz recording a custom, contract or declaration about the right of pre-emption must be a wajib-ul-arz with respect to the mahal or village in which the pr ...
Allahabad High Court
Tolaram Champalal Vs Jewanram Gangaram
.... e portion remaining unshipped as the case may be. 7. The references to this clause and to the international situation, when regard is had to the place of origin of the goods, indicate that the defendants will maintain that the goods have not been shipped owing to war, within the meaning of the c ...
Calcutta High Court
Parameshwar Prasad Vs Walji Chhatri
.... apply at all. 4. The argument addressed on behalf of the appellant has not in my opinion succeeded in displacing this finding which gets strong support from the fact that the holders of this property, that is to say the objector himself and his predecessors-in-title, have been treating this land ...
Patna High Court
Lachmeshwar Prasad Shukul and Ors. Vs Girdhari Lal Chauduri and Ors.
.... d be no revisional power for interference with the order. And even if there were an appeal, we should not interfere with the non-exercise of a mere discretion by the High Court, unless some question of principle were involved. But unfortunately the difficulty is far more fundamental. 10. Power to ...
Federal Court
The Public Prosecutor Vs Ramaswami Nadar
.... one breath that the injury was fatal and in the next that it was not an injury in a fatal or vital part. If the injury is necessarily fatal, it is obvious that the part of the body upon which it has been inflicted is a vital part. 3. The real question for decision is, what was the respondent try ...
Madras High Court
Sher Ali Vs Hamid Ali and Another
.... erse. That would only have been so however had the mutwalli set up a title adverse to that of the claimants. The decision that the claim of the plaintiffs in the suit was not barred by limitation turned not upon the fact that no demand for possession had been made but on the fact that the nature of ...
Allahabad High Court
Akshoy Kumar Saha Vs Naba Kumar Singh Dhuduria
.... e petitioner that he was not guilty of any offence in connection with this matter nor had any allegation of bad faith been made against him. It is therefore contended that the currency notes should have been allowed to remain with him and that the order of the learned Magistrate dated 29th November ...
Calcutta High Court
Babu Upendra Nath Basu Vs Pandaya Gulab Sarkar
.... urt acting under the rule to which I have referred dismissed the appeal, after certification by the Registrar that the order for security had not been complied with. The appellant filed a petition asking for three months further time which was rejected. Later, the appellant sought to proceed in form ...
Patna High Court
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