Jhari Lal Gope and Others Vs Ramdhikari Missir
.... t 177 Wajihunnissa v. Banke Behari Singh. In that case the referring Judges were Das and Kulwant Sahay JJ. In the order of reference Kulwant Sahay J. referred to a decision of Sharfuddin J. sitting singly in which that learned Judge held that a final decree passed during the pendency of a second app ...
Patna High Court
Raja Prithwi Chand Lall Choudhry Vs Sukhraj Rai and Ors.
.... d at the Bur. 6. Lastly, a question has been raised whether we are bound to allow the contractual rate of interest pendente lite. Prior to 1929 the position was that there was the general Section 34, Civil P.C., under which in a decree for payment of money the Court had full discretion to order i ...
Federal Court
Birendra Prasad Sukul and Ors. Vs Surendra Prasad Sukul and Ors.
.... st in excess of that amount has already been paid, the plaintiffs can have a decree for the principal amount advanced and no more. 18. The last point urged by the appellant is that the Court should reopen the transaction under Section 8 of the new Act. In the first place this point, which was cov ...
Federal Court
Subhanand Chowdhary and Anr. Vs Apurba Krishna Mitra and Anr.
.... Spens, C.J.@mdashIn our judgment substantial questions of law are involved in these cases. We grant leave to appeal to His Majesty in Council. ...
Federal Court
Surendra Prasad Narain Singh Vs Sri Gajadhar Prasad Sahu Trust Estate and Ors.
.... st in excess of that amount has already been paid, the plaintiffs can have a decree for the principal amount advanced and no more. 18. The last point urged by the appellant is that the Court should reopen the transaction under Section 8 of the new Act. In the first place this point, which was cov ...
Federal Court
Jaigobind Singh and Ors. Vs Lachmi Narain Ram and Ors.
.... d at the Bur. 6. Lastly, a question has been raised whether we are bound to allow the contractual rate of interest pendente lite. Prior to 1929 the position was that there was the general Section 34, Civil P.C., under which in a decree for payment of money the Court had full discretion to order i ...
Federal Court
The Gujarat Ginning and Manufacturing Company Limited Vs V. Govindan Nair
.... roduction of 2,000 yards per day, and a tripled output of damaged goods. 12. Ultimately three serious complaints were levelled against the respondent,. (1) the failure to keep proper books and to keep them duly entered up (2) a substantial decrease in production and a failure to improve it though ...
Bombay High Court
Gujarat Ginning and Manufacturing Co. Ltd. Vs V. Govindan Nair
.... t in tabular form and purported to show a falling off in production of 2000 yards per day, and a tripled output of damaged goods. Ultimately three serious complaints were levelled against the respondent, (1) the failure to keep proper books and to keep them duly entered up, (2) a substantial decreas ...
Privy Council
Nand Kishwar Bux Roy Vs Gopal Bux Rai and others
.... evidence in the case. Sampat Kuer says that she paid a condolence visit to Nawa five or six days after the death of Surendra, when she made inquiries of the Dulhin and found from her answers and the nausea she was having that she was pregnant; she visited again in July-August and observed that she w ...
Privy Council
Societe Belge de Banque S.A. Vs Rao Girdhari Lal Chaudhary,
.... age the defendant guaranteed that it would be made good by the company. The Bank duly paid the Rs. 4000 to the company who credited the sum to the defendant. At later dates they paid to the defendant Rs. 17,440-12-9 for payment to the assignor of the lease, a sum which is again credited in the books ...
Privy Council
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