Bidyadhar Misra and Others Vs Radhashyam Panda and Others
.... Court under Order 42 in Schedule 1, Civil P.C., 1908, from any appellate decree passed by the District Judge under this section. 4. The question'' turns on whether the Deputy Collector who tried the suits decided "a question relating to title to land or to some interest in land as between partie ...
Patna High Court
Sheikh Abdul Latiff Vs Khalaf Abdulla
.... the provisions of Order V, Rule 26, Civil Procedure Code, but ultimately the service under that rule could not be effected, and it was then necessary to effect substituted service ; and as the defendants were Arabians, many documents had to be translated into Arabic. The plaintiff''s solicitors hav ...
Bombay High Court
RAMA RAO Vs VENKATARAMAYYA.
.... Section 75 states that all other documents are private. Section 76 provides that every public officer having the custody of a public document, which any person has a right to inspect, shall give that person on demand a copy of it on payment of the legal fees therefor together with a certificate wri ...
Madras High Court
Molai Misir Vs Gopal Lal and Another
.... he rent fixed and then realize that rent from the defendant. In my judgment, the contention of the defendant-appellant is without force. The component parts of sir rights are proprietary rights and cultivatory rights. In other words, a sir holder has two distinct rights vested in him, viz., propriet ...
Allahabad High Court
Maharaj Bahadur Singh Vs Taj Bahadur Singh
.... by moving a demurer before Sen J. alleging that the suit was not maintainable and also that the plaintiff was not entitled to inspection of certain documents as had been ordered. Those documents are accounts of the trust properties. Sen J. dismissed the demurer and, moreover, made an order that the ...
Calcutta High Court
Jairam Valjee Vs Indian Iron and Steel Co. Ltd.
.... specific performance of the contract. However the first prayer is for an injunction and I do not think the fact that the plaintiff has asked for relief to which he is not entitled should prevent him from obtaining other relief, if he can make out a good case for it. 11. Assuming that a party to ...
Calcutta High Court
Manlayak Singh Vs Ramkirit and others
.... te of 2nd July 1939, but of a note of the Magistrate dated 4th September which is found in the record of the District Magistrate though it is not at all clear how it came to be there. Manlayak''s allegation that the Magistrate did not prepare any inspection note is wrong in fact, but the circumstanc ...
Patna High Court
Cooverji Varjang Vs Cooverbai Nagsey Champsey
.... ance due at the foot of the previous year''s account. The defendant filed a written statement in which he disputed his liability on various grounds. The only relevant point to be noticed here is that it was not contended by the defendant that the firm which filed the suit in 1930 was not the firm wi ...
Bombay High Court
Commissioner of Income Tax Vs Madras and Southern Mahratta Railway Company, Limited
.... tax in respect of the amount which it received from the Secretary of State as guaranteed interest. Admittedly, there is no difference in principle between assessment in England to the Corporation''s Profits tax and assessment to Indian Income Tax. It was held by Rowlatt, J., that the guaranteed inte ...
Madras High Court
Commissioner of Income Tax Vs Madras and Southern Mahratta Railway Company Limited
.... he question was whether the Company was liable to corporation profits tax in respect of the amount which it received from the Secretary of State as guaranteed interest. Admittedly there is no difference in principle between assessment in England to the corporation profits tax and assessment to India ...
Madras High Court
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