Zumaklal Motiram Vs Fulchand Tarachand
.... which provides for the adjustment of suits out of Court and the recording of compromises of suits), Sir Dinshah Mulla cites a number of cases which show that all the High Courts with the exception of the Calcutta High Court have treated the submission and the award in arbitration proceedings as an a ...
Bombay High Court
Hori Ram Singh Vs King-Emperor
.... the nature of an exceptional Section which is intended to afford some measure of protection to certain public servants in relation to acts done or purported to be done in execution of their duty, being acts done before the date in question. 4. Their Lordships ought not to forget the fact that th ...
Bombay High Court
Hori Ram Singh Vs Emperor
.... of an exceptional section which is intended to afford some measure of protection to certain public servants in relation to acts done or purported to be done in execution of their duty, being acts done before the date in question. Their Lordships ought not to forget the fact that the matter has been ...
Privy Council
Dwarika Halwai Vs Sitla Prasad and Others
.... ncil decided that the sale should be set aside so far as the purchases were made by decree-holders but the sales should not be set aside so far as they were made by persons who were not decree-holders. It is clear that this was a peculiar case and it was not a case of a sale on a decree where the de ...
Allahabad High Court
Hakim Mohd. Bashirullah Khan Vs Collector, Shahjahanpur, as Manager Court of Wards, Ilaqa Iqtida Ullah Khan
.... ourt''s decree in respect of the costs which were incurred in the High Court was, no doubt, passed after the order. In either case, Section 7, Encumbered Estates Act, is a clear bar to the execution of the decree. Section 7(1)(b) deals with private debts incurred before the passing of the order by t ...
Allahabad High Court
Gopal Bux Rai Vs Babu Shyambehari Singh
.... n as the Imli Estate. It would also appear that at this time the petitioner did not claim any interest in the Imli Estate. 9. He certainly did not when proceedings were taken by Jugeshwar Bux Rai to set aside the sale of these properties which had taken place as a result of the decree passed in S ...
Patna High Court
Ajodheya Lal Mahaseth and Another Vs Mahanth Brij Kishore Das
.... ned, is bound by the decree and that the term is wide enough to include an execution purchaser of the judgment-debtor''s interest. 5. It is contended for the respondent that Order 22, Rule 10, which would be direct and ample authority for adding the respondent as a party in a pending suit as a tr ...
Patna High Court
Shiva Prasad Singh Vs Mandira Kumari Debi
.... of land at Rs. 80 per month, let him into possession. Shortly afterwards, the respondent, with the knowledge and approval of the appellant, erected structures on the land at a cost of over Rs. 10,000. In December 1918, the appellant definitely refused to grant the respondent the agreed lease, and, i ...
Patna High Court
Shiva Prasad Singh Vs Mandira Kumari Debi
.... ad stood by with full knowledge-of such breach. Accordingly the learned Subordinate Judge held that the plaintiff''s claim was barred by reason of estoppel, acquiescence and waiver. 4. In my view the decision of the learned Subordinate Judge cannot be challenged. It is conceded that after the pla ...
Patna High Court
Moti Dusadh and Others Vs Emperor
.... e Government Bail way Police at Sonepore, and issued charge sheet against Moti Dusadh, who also joined the rioters. 4. The defence version was that the petitioners had committed no offence; that they never travelled without tickets or got down at Goldenganj Station. It was said that the real fact ...
Patna High Court
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