Hansraj Gupta and others Vs Dehra Dun-Mussoorie Electric Tramway Co. Ltd.
.... . Similarly, Allsop J. says : Considering all the circumstances I cannot believe that Lala Mela Ram issued these receipts in good faith. I am convinced that he issued them at the request of Beltie Shah in order to deceive the auditors and prevent them from entering upon an enquiry and that it ...
Privy Council
Durga Prasad and Another Vs Chunni and Others
.... 128-5-7 within a certain time. The defendants appealed in the lower Appellate Court and that Court affirmed the decree of the trial Court. On the question of the alleged relinquishment of occupancy rights in the mortgaged plot the lower Appellate Court made the following observation: But what is ...
Allahabad High Court
MAHARAJADHIRAJ SIR BIJAY CHAND MAHTAB Vs BAHADUR OF BURDWAN, IN RE.
.... question has to be decided on an examination of the leases to see if they were granted for agricultural purposes or by the fact that when the leases were granted the land was used for agricultural purposes. In my opinion that contention is negatived by the clear words of the statute which says " ...
Calcutta High Court
Nowranga Lal Marwari Vs Chairman, Midnapore Municipality
.... and Reichert "Wollny value in the case of ghee, and saponification and iodine value in the case of mustard oil came to be formulated. The chemical standards set up in the rules are in reality criteria by reference to which an expert could arrive at a conclusion regarding the presence or absence of s ...
Calcutta High Court
Prabhakuverbai Amritlal Shah Vs Kasumbabai Sakerchand Parekh
.... and the bequest was therefore held to be good. In the present case if the three objects separately mentioned can be read conjunctively, there is not much difficulty in the way of defendant No. 4. But the expressions used clearly indicate that they are disjunctive, and I do not think it is proper to ...
Bombay High Court
Goswami Murari Lal and Another Vs Mt. Bibi and Others
.... ho had not applied u/s 4, Encumbered Estates Act. The learned Judge of the Court below has therefore held that it is not open to the decree-holders to execute their decree against those judgment-debtors who had not applied u/s 4, Encumbered Estates Act. That is the only question for the determinatio ...
Allahabad High Court
Anandaji Sawaji and Co. Vs Ahmedbhoy Abedinbhoy Peerbhoy
.... sion, it was not essential that particular acts of wilful default should be pleaded. I do not think such a question is likely to arise in this country, because we have a statutory provision in Section 76 of the Transfer of Property Act that a mortgagee in possession is liable to account on a particu ...
Bombay High Court
Bhagwant Genuji Girme Vs Gangabisan Ramgopal <BR> Gangabisan Ramgopal Agarwal
.... the partners in the winding up of the partnership defining the conditions under which each partner should act with the partnership property. We have given careful consideration to that aspect of the case presented to us, but we think it extremely difficult upon the pleadings to regard the agreement ...
Bombay High Court
The Public Prosecutor Vs Mahommad Abdullah and Another
.... o Karaikal with the second respondent. The second respondent saw them safely into the boats which took them to the steamer and as urged by the Public Prosecutor the respondents undoubtedly assisted P.Ws. 1 to 5 to depart by land out of British Indiaso as to depart for the purpose of working for hire ...
Madras High Court
COMMISSIONER OF Income Tax MADRAS Vs DUTTYS TRUST CALICUT.
.... review can be set off against the income of the saw mill business of the year of account which is the subject-matter of assessment? " Section 41 (1) of the Act states that in the case of income, profits or gains chargeable under the Act which trustees appointed under a trust declared by a dully ...
Madras High Court
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