In Re: B. Sriniwasa Rao Vs
.... speeches which were taken down in shorthand by trained Sub-Inspectors was not seriously disputed, and apart from other objectionable matters the appellant exhorted the audience in both the speeches to desist from enlisting in the army or assisting the prosecution of the war in any manner. He had bee ...
Madras High Court
Sultan Ahmad Khan Vs Jalaluddin and Another
.... enancy Act. Learned counsel for the plaintiff maintained that a suit for ejectment of a cosharer was competent, and he relied on the decision of the Revenue Court in Sri Ram Chanderji v. Raghunath (1929) 13 RD 426. In that case the Board of Revenue held that the lambardar of a village was a "landhol ...
Allahabad High Court
Kameshwar Singh Bahadur and Others Vs Prasad Singh and Others
.... as to give the purchaser power to annul the incumbrances on each separate tenure. Then later: It would be a misfortune to find a system of procedure so rigid as to lead to an illogical and inconvenient result; and their Lordships are not prepared to hold that this defect exists. But obviously ...
Patna High Court
Harnarain Vs Dayabhai Hira Chand
.... eeding. 7. The fact that in 1936 leave had to be obtained under Order 21, Rule 50(2) to execute the decree against Har Narayan Chuni Lal makes it obvious that he was not a party to the execution proceeding of 1925. The question then arises whether as against him the order dated 14th October 1925, ...
Patna High Court
Emperor Vs Chinubhai Lalbhai
.... t of the Sub-section, since the proviso cannot be a proviso on itself, and consequently the reference to Sub-section (1) in Sub-section (2) must be given a similar meaning. In our opinion, there is no force in this argument. The proviso is clearly a part of Sub-section (1), and we entertain no doubt ...
Bombay High Court
In Re: Pudukodu Iswara Subramanya Iyer Vs
.... @JUDGMENTTAG-ORDER Lakshmana Rao, J.@mdashThe ghee was not stored or offered for sale, and the conviction u/s 5(1)(b), Madras Prevention of Adulteration Act, (Act 3 of 1918) is unsustainable. It is therefore set aside and the fine if levied will be refunded. ...
Madras High Court
Budiredla Ramamurti Vs Matta Sitaramayya
.... scaled down u/s 8 having regard to the principal originally advanced by the creditor together with such sums as have been subsequently advanced as principal. 5. It is not necessary for the purpose of this case to decide what would be the position in a more complicated case when the compromise is ...
Madras High Court
A.L.S.P.P.L. Subramanian Chettiar by Agent Narayanan Chettiar Vs Muthuswami Goundan alias Avanashi Goundan
.... an appeal to the Privy Council on the other points in the case. It will be observed that the section also provides that the Federal Court can itself give special leave on other points. 6. By the Government of India (Adaptation of Indian Laws) 1 Order, 1937, two additions were made to the Code of ...
Madras High Court
Abdul Kudus and Others Vs Abdul Gani and Others
.... Garapati Butchi Seethayamma, and Pathumma Umma and Others Vs. Aliyammakkanakath Mohideen (dead) and Others, . The first case quoted contains an obiter dictum to the effect that even though the only question raised in the appeal is the value of improvements the subject-matter of the appeal would ...
Madras High Court
In Re: A. Rahim Sahib Vs
.... for installing a rice mill without the permission of the local authority and the complaint was made within twelve months from the commencement of the, offence. The complaint was thus within time and there is no substance in the contention that permission of the local authority need only be applied f ...
Madras High Court
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