The Corporation of Madras Vs The Secretary of State for India in Council
.... n that it is not necessary to read into the meaning of the;, word ''wagon'' any condition that the particular structure shall be capable of carrying any load other than itself. I see no reason why a heavy superstructure upon wheels should not be described as a vehicle." If a steam roller were not in ...
Madras High Court
Raghubar Dayal Vs Kallu
.... icious prosecution, 3. Their Lordships said that the principle laid down was sound enough if properly understood, but was not of universal application. They said: In India the police have special powers in regard to the investigation of criminal charges, and it depends very much on the result ...
Allahabad High Court
Brahamdeo Narain Rai and Others Vs jaikishun Chaudhury and Others
.... tes of the mortgages in favour of Puran Rai were subsequent to the date on which the payment of the dues on the handnote was demanded; but it is the admitted case of both parties that the mortgage debts had fallen due prior to the execution of the sale deed of 1928. 9. In my view, therefore, ther ...
Patna High Court
Lala Rajbali Lal and Others Vs Partappur Co. Ltd.
.... n Shiva Shankar v. Kali Ojha AIR (1929) Pat 392 that in order to bar the acquisition of right of occupancy or of the right of a non-occupancy raiyat in respect of proprietor''s private or zirat lands it is necessary that such lands should be held under a lease for a term of years or under a lease fr ...
Patna High Court
Harakhanth Ohdar and Others Vs Ganpat Rai and Others
.... termination in cases like the present is but one of intention to be ascertained with reference, to the terms of the particular grant. If the grant is to persons who are incapable of forming a Hindu joint family, they can of course take only as tenants in common (see the cases considered in Janakiram ...
Patna High Court
Ruttonji Ardeshir Wadia Vs The Assistant Development Officer
.... put in the notification as evidence on their side but it cannot, in my opinion, be urged that that was conclusive proof for the purpose of defeating the claimant''s right to compensation under clause 16 of the kowl, '' In admitting evidence the lower Court will have of course to bear in mind that t ...
Bombay High Court
Smetham, Byrne and Lambert Vs Darashaw Eruchshaw Karanjawalla
.... Co., relating to) an appeal from Civil Suit No. 389 of 1931 in the Court of the First Class Subordinate Judge of Poona the applicant being Mr. D. B. Narayan Vithal Sayana, Mr. Justice Kania considered the meaning of Rule 534 and Rules 83 and 89 of the High Court Rules. Mr. Justice Kania came to the ...
Bombay High Court
Haidar Ali Vs Emperor
.... case on the point is a Full Bench ruling of the Calcutta High Court: Tara Prosad Laha v. Emperor (1903) 30 Cal 910. Their Lordships held that the word "complaint" referred to in Section 199, Criminal P.C., means a "complaint" as defined by Section 4, Clause (h) of the Code. In the case before me th ...
Allahabad High Court
Seth Kishori Lal Vs Th. Kalyan Singh and Others
.... the two villages have been treated by the decree as entirely separate entitles and it cannot be said that a person who has an interest in Arnia has any interest in Somna. Nor can it be said that Gopi Lal has any interest in Somna. There was a mortgage executed of Mauza Arnia by Bhagirath in favour ...
Allahabad High Court
Sukumar Chandra Mukherjee and Another Vs Nagendrabala Dasi
.... fixity of rent the defendants tried to meet an apparent reduction. This is due to the fact that in some of the documents the rent is set out as being Rs. 15-12-3. In order to meet this, they put forward a story of erosion by the action of a tank and a consequent reduction in rent. This story was di ...
Calcutta High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!