In Re: T. Palaniswami Goundan and Others Vs
.... pellant 8 has been sentenced to rigorous imprisonment for six months u/s 323, I.P.C., for causing hurt to P.W. 12 and the sentences have been directed to run concurrently. 3. That the appellants created the disturbance and are guilty of rioting u/s 147, I.P.C., was not disputed in this Court, nor ...
Madras High Court
T.S. Pichu Ayyangar Vs Sri Perarulala Ramanuja Jeer Swamigal, Dharmakartha and Manager of Sri Alagia Nambirayar Temple
.... f the Board to frame a scheme u/s 63 it can set aside the order refusing to settle a scheme and if it does so this must imply a power to frame a scheme. This does not follow. The Act may vest in the Board the power to frame a scheme and in the Court only the power to modify or cancel it, and'' this ...
Madras High Court
Pavayi and Others Vs Palanivela Goundan and Others
.... stances. A mortgaged several properties under a deed dated 28th April, 1887. He then sold one of them to B who mortgaged it to C and in a mortgage suit by C the property was sold and purchased by D. After the sale had taken place A paid part of the principal as well as interest under the mortgage to ...
Madras High Court
Soundararajappa Mudaliar Vs Krishna Aiyar, by guardian Raghavendra Rao and Another
.... difference that the first defendant is a stranger to the family of the plaintiff. The lower courts have been led astray by the decision in Narla Ramakrishnayya Vs. Myneni Venkataranga Rao and Another, . That was a case in which a certain hereditary office had been abolished u/s 6(1) of the Act. ...
Madras High Court
Lakshmi Narain Vs Harish Chander and Others
.... be decided in his favour and he shall not be made a party to any subsequent suit between the landholder and the third person for the recovery of the amount so paid or for the determination of the proprietary right in the holding. 2. According to the provisions of Clause (1), the question of the ...
Allahabad High Court
Midnapore Zemindary Co. Ltd. Vs Raja Bijoy Singh Dudhuria and Others
.... 191). The kabuliat (Ex.M (1)-B 197) executed by James Dalrymple and John Watson Laidley is sought to be explained on the basis that at that time it was thought that a proprietor was liable to pay additional revenue for the lands which were found on comparison of the revenue survey map and the Diara ...
Calcutta High Court
Mir Akhatar Hossain Vs Gurupada Haldar and Another
.... he plaintiff wishes to claim a permanent injunction, it would appear prima facie that, although this property is in the possession of the plaintiff, it would be of very little value to him unless he is able to obtain the permanent injunction for which he is now suing. As things now stand, without su ...
Calcutta High Court
Sir Jamshedji Jeejibhoy, Bart. Vs Sorabji Byramji Warden
.... l in the meantime pay interest every month on the first day of each English month at the rate of six per cent, per annum with compound interest at the same rate with quarterly rests on all arrears of interest not paid on the due date." 10. By Section 58, Clause (a), of the Transfer of Property Ac ...
Bombay High Court
Thomas Bear and Sons (India) Limited Vs Prayag Narain
.... e there will be found some remarks by Lord Cranworth L.C. very relevant to this matter. He also pointed out (at p. 197) that the adoption by a rival trader of a mark which would cause his goods to bear the same name in the market, may be as much a violation of the rights of the first owner as the ac ...
Bombay High Court
Thomas Bear and Sons (India) Ltd. Vs Prayag Narain and another
.... is matter. He also pointed out (at p. 197) that the adoption by a rival trader of a mark which would cause his goods to bear the same name in the market, may be as much a violation of the rights of the first owner as the actual copy of his device. This same view was taken in Johnston V. Orr Ewing, ( ...
Privy Council
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