Boganatham Arunachalam Chetty and Another Vs Boganatham Krishnaveni Ammal and Another
.... to cases where a widow has been actually guilty of any specific act of waste or mismanagement but extends to cases where reasonable apprehension of waste is made out is clear from the decision in Hurry doss Dutt v. Sreemutti Uppoornah Dossee (1856) 6 M.I.A. 433. The Right Honourable Pemberton Leigh ...
Madras High Court
Ganesh Lal Vs Sharafuddin Ahmad and Others
.... 14, Agra Tenancy Act. I should not for a moment dispute that and it may possibly be that the Collector in passing his order of 4th March 1932 erred in basing it upon the agreement of the parties. The difficulty with which I am faced is that there is in fact an order of the Collector which order was ...
Allahabad High Court
Babu Sailendra Nath Ghose and Another Vs Trustee to estate of late Babu Matilal Mallick and Another
.... e learned Additional District Judge was himself of the opinion that these items could not be recovered in a rent suit. The plaintiffs attempted to evade the difficulty by saying that this sum might be included in and was less than damages payable under] Section 68, Ben. Ten. Act. This view appears t ...
Calcutta High Court
Mohunt Ratan Narayan Giri Vs Ashutosh Nundy and Others
.... id math on the ground that he was not a fit and proper person to act as such and for the appointment of a new mahant. There was also a prayer that Triloke Chandra Giri should furnish accounts of his dealings with the property of the math. The plaintiffs further asked for the settling of a scheme of ...
Calcutta High Court
Abu Husain Shaikh and Others Vs Emperor
.... precision, whether such place be an entire district or a particular street in a town and whatever the nature of the prohibited act may be. For instance, if it is intended to prohibit access to a certain place within a particular locality, such as a certain street within the Municipality of Howrah, ...
Calcutta High Court
Sm. Sarbasundari Dassi Vs Sm. Nandarani Dassi and Others
.... this order the Court will consider the action that should be taken against him. The remainder of the application relates to the costs of the attorney and the commissioner of partition who was appointed in the partition suit. It is argued on behalf of Jogendra that no costs should be payable on the ...
Calcutta High Court
Lala Har Narain Lal Bahal Vs Mathura Prasad
.... i and Others Vs. Babu Ram and Rati Singh and Another Vs. Kunwar Damodar Lal, . In Husain Bhai and Another Vs. Beltie Shah Gilani, the facts were that the execution Court passed an order staying the execution of a decree for a period of roughly ten weeks on payment of Rs. 5000 by the judgment- ...
Allahabad High Court
Sibendra Sekhar Roy Vs Emperor
.... d carry the license which he should show on demand to any police officer or Magistrate. Condition No. 11 was to the effect that no weapons should be carried by any persons in the procession. It seems to me to be clear from the terms of the license that a general duty was imposed upon the licensee to ...
Calcutta High Court
Dhanukdhari Singh and Others Vs Ramratan Singh and Others
.... ourt is required by Section 12 to take into consideration the circumstances of the judgment-debtor, the amount of the decree and the capacity of the judgment-debtor to pay the instalments on due dates. From the discussions on this question, which are heard from time to time in this Court, it would a ...
Patna High Court
The President, Co-operative Credit Society Vs Sanam Narasimha Rao and Others
.... into during the last ten months. 6. The Full Bench, which consisted of Wallis, C.J. and Oldfield and Seshagiri Aiyar, JJ., held that the second order amounted to a rejection of the Zamindarini''s claims On the ground that it had been filed late. The Court was there considering a particular order ...
Madras High Court
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