Rani Harshamukhi Dasi Vs Naba Krishna Ray Choudhury and Another
.... first Appellate Court. In the opinion of Jack J., the suit though not competent u/s 34, Public Demands Recovery Act was maintainable under the provisions of Section 37 of the Act as the plaintiff alleged fraud against the defendants in the matter of obtaining the decree u/s 105, Ben. Ten. Act. The l ...
Calcutta High Court
Hamed Gazi and Others Vs Sadat Ali Sikdar and Others
.... he consent of her husband''s sapindas. On a suit instituted by the plaintiff to recover the estate from the daughters of his adoptive father, the question was raised as to whether the adoption was a valid one in law. The Judicial Committee answered the question in the affirmative and held that the a ...
Calcutta High Court
Sampat Lal and Others Vs Kaluram Brijmohan and Others
.... urt had territorial jurisdiction, that is not a matter which pan be canvassed here except in a suit which the Court has jurisdiction to entertain. Therefore the point for decision here is not whether the Bombay High Court had territorial jurisdiction over the previous suit, but whether the plaintiff ...
Patna High Court
Commissioners of Arrah Municipality Vs Inder Chand
.... that occasion was that "two annas six pies per square foot per year be levied on the platform abutting on the Municipal drains" in a certain area described in the Resolution. It was further resolved that fees on the platform on Municipal roads, lanes, drains or lands within the rest of the area ...
Patna High Court
Bhagwandas Purshottamdas Kapadia Vs Chunilal Dahyabhai
.... may under exceptional circumstances which shall be fully set out in the minutes of the said Board, alter a making-up price which has been fixed. When the making-up price is so altered, all accounts shall be readjusted and payment shall be made or received at the altered price. 5. The Board of Dir ...
Bombay High Court
Pratapchand Ramchand and Co. Vs Jehangirji Bomanji Chinoy
.... ding of various alterations, such as in the firm name, the principal place of business, the opening of branches, changes in the names and addresses of partners, and changes in and dissolution of a firm. In each of those Section s the word used is '' may'' and not '' shall''. They are permissive and ...
Bombay High Court
Muthuvenkatapathy Reddi Vs Kuppu Reddi and Others
.... h Chandra Ghose v. Bireswar Haldar (1935) 39 M.W.N. 829 and National Insurance Co., Ltd. v. Ezekiel Aaron David ILR (1937) 2 Cal. 606. In the judgment in the latter decision reference was made to the decision in Chathurvedula Subbayya v. Simha Venkata Subba Reddi (1935) M.W.N. 937. 4. Sulaiman, C ...
Madras High Court
Pakkiri Muhammad Tharaganar Vs U.T. Syed Sahib
.... e and therefore come within the matters covered by Section 47 of the Code of Civil Procedure. 2. That observation is however merely an obiter dictum since the learned Judges in that case were dealing with revision petitions which were in the end allowed. If the orders were passed on n alters aris ...
Madras High Court
Mazhar Ali Khan Vs Mt. Kulsum Begam
.... m Mt. Kulsum, the mother, but the answer to this is that the learned Judge has not appointed Mt. Kulsum guardian of the minor''s person or property. He has merely said that his reason for rejecting the application was that Mt. Kulsum was the proper person to have control of the minor. 2. Learned ...
Allahabad High Court
Nathu Chaudhury and Others Vs Emperor
.... etitioners have all been charged in this charge with offences of criminal intimidation committed as part of the same transaction? In my view it certainly cannot. There is nothing at all in the charge from which it can be said that the alleged incidents of 10th July and of 24th July form part of the ...
Patna High Court
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