Kali Nath Saha and Another Vs Manindra Nath Das and Others
.... from redeeming the property. In suits No. 25/36 and No. 75/29 no question was raised as regards the right of redemption : moreover, those suits related only to about 50 bighas of land. The decisions in those suits, therefore, do not, in my opinion, preclude the plaintiffs from claiming redemption i ...
Calcutta High Court
Mathura Singh and Others Vs Palakdhari Rai and Others
.... nds in question not for payment of the principal but to secure payment of the interest on it. So far as appears from the documents themselves, the payment of principal is not secured on the land. That being so, I see no objection to giving the plaintiff a money decree for the amount of principal whi ...
Patna High Court
Balappa Tammanna Tammannavar Vs Dyamappa Bhusappa
.... by the Privy Council that " the time requisite" means the time properly required and not the time actually required. Here there may have been some delay in applying for the copy, of. the decree, but the appeal was filed very shortly after the application for the copy; so that the actual delay in app ...
Bombay High Court
Nunna Satyanarayanamurthy and Another Vs Avva Krishnamoorthy and Others
.... arge as a plea that the suit, as framed, is not maintainable. Turning to the plaint itself, it is clear that the contention of defendants 10 and 11 that the suit, even as framed, is not maintainable is not correct. It is true the plaintiff in para. 6 of the plaint says that the plaintiff, with the o ...
Madras High Court
Narayanan Chettiar Vs Chidambaram Chettiar
.... furnish security for the decree amount. If he had dealt with the application on its merits and had decided to grant it merely prescribing conditions under Order 9, Rule 13, no appeal would have been entertained. No such order was passed and the learned Subordinate Judge has dismissed the applicatio ...
Madras High Court
The Commissioner of Income Tax Vs J.M. Muhammad Ismail Rowther
.... for the purpose of being sold and the proceeds applied as income, but it was apprehended that if an assessee converted foreign income into some form of capital, for instance, bonds, and having realised the assets in this country had applied the proceeds as income the Court would hold that what had b ...
Madras High Court
The Commissioner of Income Tax Vs The Salem District Urban Bank, Limited
.... stinct from a joint family, firm and company. The whole expression seems to me to mean "every human beings, Hindu undivided family, company, firm and other association of human beings." One cannot give to the word ''individuals'' in the expression ''association of individuals'' a different meaning t ...
Madras High Court
Nunna Satyanarayanamurthy and Another Vs Awa Krishnamoorthy and Others
.... harge as a plea that the suit, as framed, is not maintainable. 5. Turning to the plaint itself, it is clear that the contention of defendants 10 and 11 that the suit, even as framed, is not maintainable is not correct. It is true the plaintiff in paragraph 6 of the plaint says that the plaintiff, ...
Madras High Court
COMMISSIONER OF INCOME TAX, MADRAS Vs J. M. MUHAMMAD ISMAIL ROWTHER.
.... d foreign income into some form of capital, for instance bonds, and having realized the assets in this country had applied the proceeds as income the Court would hold that what had been brought into this country was in fact income and not capital. The decision of the Bombay High Court was approve ...
Madras High Court
COMMISSIONER OF INCOME TAX, MADRAS Vs SALEM DISTRICT URBAN BANK LTD.
.... It seems to me quite clear on the context that it cannot do so. Individual where first used, must mean human being, because it is used as something distinct from a joint family, firm and company. The whole expression seems to me to mean every human being, Hindu undivided family, company, firm and ot ...
Madras High Court
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