Mallikarjunagowda Rudragowda Patil Vs Venkawa Ramchandrappa Sawkar
.... present respondent No. 1 might have framed her suit against Basavva in such a way as to claim a decree against her personally and also against the estate. But what she did do in the 1928 suit was to base her claim entirely on the promissory note, and the decree which was passed was in thei only form ...
Bombay High Court
Malegaon Budruk Co-operative Credit Society Vs Gangadhar Narayan Chavre
.... ond.-Suits thus excepted shall be sent up to the Agent or Judge, who will dispose of them either by trying them, or by referring them for trial,... 4. The " Judge " mentioned there is clearly the District Judge. The present suit was filed in the Malegaon Court but appears to have been transferred ...
Bombay High Court
Abdul Majid Vs Shamsherali Fakruddin
.... ble a Court to decide who are the legal representatives. That has nothing to dowith the obtaining of a succession certificate in the particular type of suit which is referred to in Section 214. 5. The next point taken is that, assuming that there should have been a succession certificate, the omi ...
Bombay High Court
R.M.S. Firm consisting of partners Raman Chettiar and Others Vs S.L.M. Muthuswami Odayar
.... 27. It is thus clear that this debt of Rs. 40,000 was not in existence on the date of Ex. I. The finding of the learned Subordinate Judge is as follows: Upon a review of the evidence of the parties as well as the transactions of the debts and discharge it appears to me to be safe to infer that th ...
Madras High Court
In Re: Kodiyala Chandriah and Others Vs
.... R Lakshmana Rao, J.@mdashThe offence u/s 341, Indian Penal Code, is involved in the offence of unlawful assembly and the separate sentence of fine u/s 341, Indian Penal Code, is not called for. The sentence of fine u/s 341, Indian Penal Code, is therefore set aside and otherwise this petition is ...
Madras High Court
Union Committee Vs Sahay Sah and Others
.... on 3. The learned advocate for the Union Committee in this Court has maintained the argument addressed to the Courts below that the Committee is entitled to levy tax in respect of each building owned or occupied by persons within the Union. 4. Acceptance of that contention will be to ignore altog ...
Patna High Court
Emperor Vs Dullu Kuer and Another
.... o me the sensible view of the Section and the reasoning entirely sound. There is nothing I could usefully add to it. Mr. Chakravarty drew our attention to a ruling of this High Court, Ramdas Rai v. Emperor AIR (1929) Pat 409, but this ruling does not really support the pro-position which he has atte ...
Patna High Court
Public Prosecutor Vs Salma Beevi
.... f the Assistant Sessions Judge cannot be upheld. On the merits, the complaint of the respondent was referred by the police and she did not appear before the Magistrate. There was no proceeding in any Court and the view of the Assistant Sessions Judge that a complaint by the Magistrate is necessary f ...
Madras High Court
Mt. Kaniz Kubra Bibi Vs Syed Muzaffar-ud-Din Haider and Another
.... to Act 6 of 1913. No argument was made on grounds 7 to 9. On ground No. 10 it was argued that even if the deed of wakf was invalid a charge could be legally created on the property for payment of the annuity claimed by plaintiff-appellant. This argument was based on Mohammad Irfan Ali Khan and Anot ...
Allahabad High Court
Hiralal Banjara Vs Bashiram Sharma and Others
.... h which Sub-section (5) prevents him from dealing. If that is so, this application is certainly within the powers of reference given to the Controller under Sub-section (3). 6. I now turn to the more important aspect of the case. The main contention of the respondent is that this application is i ...
Calcutta High Court
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