Mumtaz Vs Chhutwa and Another
.... d in jail at least from the date of the order of the Sessions Judge, that is 22nd December 1939, up to the date of the order of the High Court, 2nd February 1940. The complainant complains, that there was contempt of Court by the accused evading services of the warrants and making an application in ...
Allahabad High Court
Bipad Bhanjan Sarkar Vs Emperor
.... rom her husband''s house. It was not their case that she left her husband''s house of her own accord, went to a brothel and was there picked up by the petitioner. It would obviously be extremely (difficult to prove that a man who picks a woman up in a brothel and takes her to his house can be said t ...
Calcutta High Court
Tridibesh Basu and Another Vs Jitendra Kumar Basu and Another
.... NTTAG-ORDER 1. We direct that the opposite party Jitendra Kumar Basu do undergo simple imprisonment for a term of one month. He must execute a personal recognizance bond to the satisfaction of the Registrar, appellate side of this Court to appear and surrender before the lower Court on 1st April 1 ...
Calcutta High Court
Pursattamdas Gujrati and Others Vs Lala Baijnath Prosad and Others
.... d by certain minor members of the family against the present applicants and other decree -holders for a perpetual injunction restraning them from executing their decrees against the properties of the plaintiffs. 4. As I have already pointed out, owing to the indecisive nature of the partition sui ...
Calcutta High Court
Kondayya Nayudu and Another Vs Marianan
.... however contended that such a recovery is made under the other and vaguer part of Clause (k), "other sums in or derived from any fund to which the Provident Funds Act, 1925 applies". This Rs. 10 is not a sum in the Fund nor, in my opinion, can it be said to be a sum derived from the Fund. The guard ...
Madras High Court
Suresh Chandra Roy Choudhury Vs Prakash Krishna Deb and Others
.... dant firm, who have obtained decrees in the Small Cause Court and orders for attachment in execution of their decrees, have appeared on this application and while they support the prayer for a charging order they oppose the payment to the Petitioner which may prejudice their rights. 13. The effec ...
Calcutta High Court
Kumar Purnendu Nath Tagore and Others Vs Dhirendra Nath Chatterjee and Others
.... these suits in the Small Cause Court and in the High Court. In one suit the costs which would be allowed on taxation in the High Court would amount to about Rs. 266. In the Small Cause Court where the annual value at a rack rent would be Rs. 434 the costs under the Small Cause Court procedure work o ...
Calcutta High Court
C. Jayaram Mudaliar Vs Lakshmi Ammal
.... aste meeting and its resolution. (ii) The truth of the assertion that the wife''s people must bring the wife to the husband. (iii) The truth of plaintiff''s case that he has made repeated efforts to secure the company of his wife. 6. The learned City Civil Judge has discussed all these poin ...
Madras High Court
Gnanaprakasam Pillai and Another Vs Parasakthy Ammal and Others
.... d disposing mind at the time of its execution, would lie on the propounded. The question is whether this rule as to the onus of proof would be affected by the fact that we are not dealing with the will in a probate proceeding or that the validity of the will was being relied upon not by the petition ...
Madras High Court
Mahabir Rai and Others Vs Rajender Rai and Others
.... in serial numbers 1 and 2 and not in serial number 3. The plaintiffs'' case was that each serial number constituted a separate khata-khewat and a separate sub-division of the mahal. The vendees on the other hand urged that the mahal was a joint undivided mahal and the serial numbers were merely indi ...
Allahabad High Court
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