Sm. Gangamoyer Dey Vs Manindra Chandra Nundy
.... e that subletting has to be for more than six months as under the Rent Act of 1948. Secondly, there was also no provision in Rent Ordinance of 1946, similar to that contained in sec. 13 of the Rent Act. The question, therefore, for determination is whether these two special provisions make any diffe ...
Calcutta High Court
Chaudhury Chandra Narain Jha Vs Emperor
.... f the said conspiracy, theft of electric energy was in fact committed at Bharat Laxmi Picture House, Jupiter Cinema, and other places and thereby committed an offence punishable u/s 120-B, I.P.C., read with Section 39, Electricity Act and Section 379, I.P.C., and within the cognizance of this Court. ...
Patna High Court
Ramchandra B. Loyalka Vs Shapurji N. Bhownagree
.... nger to the transaction of guarantee. Again, the right of a surety to call upon the principal debtor to discharge the debt of the creditor which has become due,-a right which is referred to in Mulla''s note to Section 145 of the Contract Act, and is illustrated by the English case there referred to, ...
Bombay High Court
Emperor Vs Najmuddin Ibrahimsaheb Bobade
.... who without the license of the Municipality sells animals or commodities within Municipal limits. 3. It is contended that there is a conflict between the two Acts since under the Markets and Fairs Act the District Magistrate is given the power to allow or refuse the opening of a market, and unde ...
Bombay High Court
Mt. Atiqa Begam and Another Vs Abdul Maghni Khan and Others
.... precede the remission or suspension of rent and the proportion of the rent remitted or suspended must not be in excess of the proportion of the revenue remitted or suspended and where remissions in rent were in violation of the provisions of Section 73 of the Act and not in accordance with that Sect ...
Allahabad High Court
Prafulla Kumar Mitra Vs Dhirendra Lal Dutt and Others
.... n suit may arise in two classes of cases : (1) where the extent of the mortgagor''s share is not in dispute in the partition suit and (2) where the extent of the mortgagor''s share is in dispute. In the former class of cases the mortgagee''s interest in the partition proceedings will only be to see ...
Calcutta High Court
Advocate-General Vs Bhikari Charan Mahanti and Another
.... of theft. The defence of bona fide claim of right has been recognized by all Courts in India, and Mr. Manuk who has argued the case with great ability and fairness on behalf of the respondents has cited a large number of cases. In Dhirendra Mohan v. Emperor 14 CWN 408 a Bench of the Calcutta High Co ...
Patna High Court
Surendra Nath Basu Vs Radharani Debi and Others
.... on the view that the right to realize the decree would fall into the corpus unless the deceased lady had manifested her intention to keep it separate. Saminatha Pillai v. Manikasami Pillai 22 Mad. 356 and Sita Ram and Others Vs. Dulam Kuar and Others, were distinguished on that basis. In Sridhar ...
Calcutta High Court
Rampratap Marwari Vs Lachman Mistri
.... oog Pershad (1908) 7 CLJ 268 and certain observations made in AIR Umar Din v. Raghu Nath AIR (1982) Lah 522. In my opinion, therefore, the learned Judge was competent to entertain the application made by the appellant before him. As to the merits of the application, it has been pointed out on behalf ...
Patna High Court
Bishun Prasad Vs Kamta Prasad Misra and Others
.... amount paid for other lands in the district and therefore by the new Article 3 it was enacted that the zamindars shall be entitled to receive a net rent equal to two-thirds of the amount paid for other lands in the district of similar quality. By Regn. 2 of 1811 the existing rules for the support of ...
Patna High Court
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