Arthur John Mellor and others Vs Australian Broadcasting Commission
.... ny of such acts (S.1). �Performance� is declared (S. 19) to mean �any acoustic representation of a work.� The copyright is deemed to be infringed by any person who, without the consent of the owner of the copyright, does anything the sole right to do which is by the Act conferred on the owner of the ...
Privy Council
Rama Shah Vs Lal Chand
.... ore was due, and he expressed the opinion that such a payment would not be within the Section. Their Lordships cannot agree that the Section is to be read as governed by any such principle as is suggested familiar though it be in the law of England. They can discover no sufficient reason for the ass ...
Privy Council
Kallumatam Gurubasayya Vs Sanna Setra Siddalingappa
.... accused in the family properties and if the allegation is false the offence would be one u/s 193, Indian Penal Code. A complaint by the Court is necessary for a prosecution for an offence u/s 193, Indian Penal Code and the parties cannot be permitted to evade that provision of law by filing a compla ...
Madras High Court
President, Panchayat Board Vs Surappu Veeranna
.... t and he has been acquitted on the ground that the question of establishing the panchayat Board''s title or claim to the alleged encroachment is purely of a civil nature. 2. This is obviously erroneous and the Magistrate has to decide the legality or otherwise of the notice u/s 159(1) of the M ...
Madras High Court
N. Gopalaswamy Rao, License Inspector Vs Chinna Ponnuswamy Chetty
.... s Local Boards Act and he has been acquitted on the ground that the Local Board should establish its title and possession of the land in the Civil Court before invoking the provisions of the Madras Local Boards Act. This is obviously erroneous and it in incumbent on the Magistrate to decide the lega ...
Madras High Court
In Re: Annapurni Ammal Vs
.... @JUDGMENTTAG-ORDER Lakshmana Rao, J.@mdashThe ignorance of the petitioner is no excuse and there is no ground for interference with her conviction u/s 4(1)(a), Madras Prohibition Act. But the fine is excessive and it is reduced to Rs. 10. Otherwise this petition is dismissed. ...
Madras High Court
In Re: Perumal Konan and Others Vs
.... ners would be guilty u/s 147, I.P.C., as their common object was to enforce a right by means of criminal force, and violence was used in prosecution of the common object. The conviction under Sections 457 and 380, I.P.C., is therefore set aside and the conviction u/s 147, I.P.C., will stand. But the ...
Madras High Court
Raja Mea and Others Vs Emperor
.... ion accordingly failed to prove that an arrest could be legally made u/s 56. The learned Judge however held that there was a legal arrest u/s 54. The difficulty is that there is no evidence to support this view either. The constable does not say that he had information or suspicion that the petition ...
Calcutta High Court
Pandey Ishwar Nath Roy and Another Vs Maharaja Pertapudai Nath Saha Deo and Others
.... e or portion thereof Is transferred by succession, inheritance, sale, gift or exchange, the transferee or his successor in title shall cause the transfer to be registered in the office of the landlord to whom the rent of the tenure or portion is payable. (2) The landlord shall, in the absence of ...
Patna High Court
The Commissioner of Income Tax Vs V. Nadimuthu Pillai
.... ing the account year amounted up till the date of remittance to $10,184, the total income at the end of the year being $18,184 so that whichever date is taken, there was an available income far in excess of the amount remitted. But from this circumstance alone however, it is not right to infer that ...
Madras High Court
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