Abual Kasim Vs Smt. Jamila Khatun Bibi and Others
.... not given his consent. Mr. Chuckerbutty argues that such marriages are invalid and not void and the only consequence would be to allow the party an opportunity to repudiate the marriage when he or she attains majority. There is undoubtedly such a thing as an invalid marriage in Mahomedan law as dis ...
Calcutta High Court
Judagi Gope and Others Vs Emperor
.... not have realized that anything more than assault was intended by any of them. Those who had not the common intention of committing murder or the knowledge of its likelihood (and the Section 147 charge only involved the common intention to assault) could not be convicted of murder u/s 302, Penal Cod ...
Patna High Court
Baijan Singh and Others Vs Ramratan Prasad and Others
.... herefore be overruled. 3. It has also been contended that sugar, cane is grown in alternate years, only and that as it was grown in 1342, no sugarcane should have been allowed for in 1343; but this contention seems to overlook the fact that the sugarcane that was grown in 1342 was reaped in 1343, ...
Patna High Court
LALA INDRA SEN, IN RE. @RESPONDENT Vs
.... (1) In order to entitle an assessee to have the loss suffered by him set-off against his income the loss must be under one of the heads mentioned in section 6. (2) Section 6 is exhaustive and embraces income from all sources whatsoever barring those classes of income which are specified in Sect ...
Allahabad High Court
Mohammad Isa Vs Nazim Husain
.... respect of a statement made during judicial proceedings. It may be that where a false statement is made the person making the statement is liable for prosecution on two counts if the statement happens to be defamatory. On the complaint of the complainant he can be prosecuted for defamation and he c ...
Allahabad High Court
L. Ram Charan Das Vs Bhagwat Saran and Others
.... may not be appointed their guardian. The other fact which has to be noted is that the names of the minors given by Bhagwat Saran in this application are "Prem Prakash and Ved Prakash," and not Prem Prakash alias Ved Prakash and Om Prakash as stated by the plaintiff Ram Charan Das in his application ...
Allahabad High Court
Commissioner of Income Tax Vs Indra Sen Raizada
.... or occupation. I have already pointed out that the words "vocation" and "occupation" are words of very wide import and they, in my judgment, embrace the systematic maintenance of racing stable such as we have in the present case. The question of betting by the assessee however stands on a slightly d ...
Allahabad High Court
Gopal Das and Others Vs Jageshwari Prasad Narain Deo and Others
.... to hold that the appellants got nothing as purchasers of the High Court decree. But then arises the question as to whether this view can be reconciled with the proposition which has been propounded in a number of cases decided by this Court as well as the other Indian High Courts that where the dec ...
Patna High Court
Raghunandan Lohar Vs Bachu Singh and Others
.... ay the case is taken up on the next working day, but the Court not having disposed of the matter on 28th November should have given a reasonable time for the petitioner to appear before it. 3. From the order sheet it appears that the pleader appeared on 28th November and wanted the case to be tak ...
Patna High Court
Shanti Lal Vs Mt. Jamni Kuer
.... matters: (1) the transfer of a decree for execution on the application of a decree-holder and (2) the transfer of a decree for execution by the Court of its own motion. Now the changes in regard to this later provision are two. Firstly, the Code of 1908 has numbered the two matters separately as Sub ...
Allahabad High Court
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