In Re: V.K.R. St. Kasi Viswanatha Chettiar Vs
.... hmana Rao, J.@mdashThe petitioner was one of the Managing Directors eo nomine and the evidence does not warrant the conclusion that he was knowingly and wilfully a party to the default u/s 76(1) of the Indian Companies Act. The conviction of the petitioner is therefore set aside and the fine if levi ...
Madras High Court
Sk. Khoda Bux and Others Vs Mozaharul Haque and Others
.... terfering with the right of the first party until the matter was finally decided. In so far as the rule is directed to the quashing of the entire proceedings it must be discharged. Upon the findings of the learned Magistrate he undoubtedly had jurisdiction to institute such proceedings. It is clear ...
Calcutta High Court
Sk. Alla Rakha Vs Liakat Hossain
.... Vs. Giridharilal Nagar, is no authority for the proposition that in no circumstances can there be a criminal liability under Sections 403 to 409, Penal Code, in partnership cases. On the contrary, it was held by the learned Judges that the words of Section 405 are large enough to include the case ...
Calcutta High Court
Ado Das Vs Bansi Das and Others
.... cree-holder may have received any sum. 3. I might have taken the view that at any rate notionally the decree-holder received a sum equal to the amount for which he (the decree-holder) purchased one of the properties. The present petitioner will therefore be entitled to credit for that amount, or ...
Patna High Court
Bai Kaba Vs Ramniklal Sunderlal Inamdar
.... alienated land or to the holders of unalienated land only, shall be deemed to affect alienated land, or the rights of holders of alienated land. It is said that, although Section 65 does not use the expression "unalienated land," nevertheless by reason of the definition of '' occupant'' it is in ter ...
Bombay High Court
Holford Stewart Vs George Alfred Francis Hancock
.... lliam Arthur Singer''s car had passed the appellant''s car and had drawn up at a distance of say 90 feet from the appellant''s car, Singer said that when he looked back, he could not see the appellant''s car from where he was. Furthermore the jury might think that conditions existed at or about the ...
Privy Council
Ivaturi Veera Subramanyam and Others Vs President, District Board
.... he charge of the vestry or hundred or justices, as they presumably then were, the same historic reason which exempts local bodies from liability for not repairing the road would probably exempt them from liability for not cutting down dangerous trees. But this is not at all certain. Trees are not pl ...
Madras High Court
Paleti Chandrayya and Others Vs Yeruva Chinnappa Reddi and Others
.... this Court that the prayer No. (e) may be amended or a prayer may be added that respondent 1 be directed to refund the moneys which he has drawn from Court in pursuance of the order dated 21st September 1937 and I give him leave accordingly to amend the said petition by adding the necessary prayer. ...
Madras High Court
Kuppu Govinda Chettiar Vs Uttukottai Co-operative Society
.... and we find it impossible to find any reason for ignoring the plain words of the provisions of law which are applicable to the present case and in particular, the second clause of Section 48 of the Act which is as clear as possible. It says that no suit can be instituted against a society when a liq ...
Madras High Court
Sait Sogmull Lachiram Firm of Tenali Vs Vallabhaneni Parandhamayya and Others
.... it to make a proper distribution. Proof u/s 11 is ordinarily in a proceeding between the petitioning creditor and the insolvent, but proof u/s 49, which is proof proper in insolvency, is one to which objection can be taken by the Official Receiver or any of the creditors. 6. Section 34 defines d ...
Madras High Court
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