Jaga Singh and Others Vs Basdeo Singh and Others
.... tenant is the plaintiff. The case before their Lordships was one u/s 26-N, but in the course of their judgment their Lordships referred to Section 26-O and said: It will be seen that in the case of a transfer made after 1st January 1923, but before 10th June 1935, the provision is that the transf ...
Patna High Court
Becharam Mallik Vs Khas Joyrampur Colliery
.... service. But it seems to me difficult to say that an accident occurring to him in the train must be in the course of his employment. The workman was under no control in the present case, nor bound in any way either to use the train or, when he left, to obey directions; though he was where he was in ...
Patna High Court
Girdhari Lal Vs Kishore Lal
.... e view of this Court, the payment must either be towards principal and appropriated as such or must be towards interest. If the person who pays does not specify whether the payment is towards principal or interest, limitation will not be saved unless possibly the payment is set off against the princ ...
Allahabad High Court
Sati Nath Mukherjee Vs Suresh Chandra Roy and Others
.... second, "That girls rush in where Khan Bahadurs fear to tread." I do not mean to be flippant but to indicate that Mr. Chaudhuri was very wise. He achieved an even more important object because he excluded an argument (which as it has not been put before me I will say no more than that it appears hig ...
Calcutta High Court
Suradhani Debi Vs Prolhad Mahi and Others
.... low that in this case there was no necessity for mortgaging khata. No. 200 in 1935, or for surrendering it to the landlord. 10. It is next contended that the widow had an absolute right to surrender as she was the representative for the time being of the tenancy left by her husband. As early as 1 ...
Patna High Court
The Municipal Corporation of The City of Bombay Vs Anandrao Narayan Surve
.... d costs, the bill is to be taxed in the ordinary way, and the certified amount is to go in relief of the salary engaged to be paid, and the surplus, if any, is to be carried over. The Vice Chancellor then referred to the argument that such an arrangement would really amount to an engagement by th ...
Bombay High Court
Rustomjee Sorabji Kapadia Vs Mahadev Chintaman Wadekar
.... h the decree as drawn did not mention the amount involved, it was clear that the matter might be within the jurisdiction or beyond the jurisdiction of the executing Court. There was nothing on the face of the decree to show that it was within the jurisdiction of that Court. I do not agree with the c ...
Bombay High Court
The Brahmin Mitra Mandal Co-operative Housing Society, Limited Vs The Municipality of Ahmedabad
.... by the Municipality, in other words connected up by the Municipality with their water supply. If that construction is adopted, it would involve holding that the scheme of the Act and rules, imposing a general water rate, and a special water-rate for buildings and lands connected up with the water su ...
Bombay High Court
The Hindu Religious Endowments Board Vs Namburu Krishnamacharyulu and Others
.... ter. 2. The objection taken now in appeal relates to two different matters. One is to the addition of certain words in paras. 18 and 19 to the original scheme and the other to the provision regarding the appointment of trustees contained in Clause (3) of the decree. Paras. 18 and 19 provide that ...
Madras High Court
Prabhu Ram and Others Vs Rameshwar Prasad Singh Bahadur
.... akhmidas Ramdas v. Jamnadas Shankarlal (1898) 22 Bom 304 the Bombay High Court said : When the plaintiff purchased the equity of redemption in the house, he purchased it subject to its due proportion of the mortgage debt. That pro-portion of the mortgage debt thus ceases to exist and the plaintiff'' ...
Patna High Court
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