Emperor Vs Ganga Ram and Another
.... charge, whether it was triable by jury or triable by him with the assistance of assessors. And, accordingly, he referred the case to us without first acquitting or convicting the accused persons upon the charges u/s 435. We think that view of the matter was technically wrong. The Section, as we have ...
Allahabad High Court
Dal Chand Vs Emperor
.... ant have a right to expect a fair and an intelligent decision from them. If a Magistrate thinks that all that is necessary for him to say by way of judgment is that he sentences an accused to imprisonment or fine, then I have no hesitation in saying that he is not doing his duty properly. It has to ...
Allahabad High Court
Maksudan Lal Sahu Vs Niranjan Nath Das and Others
.... an invalid mortgage for over 12 years and set up an absolute title, it was held that he could prescribe only for the limited interest of a mortgagee in possession. On the other hand, doubt has been expressed in this Court whether such a limited interest as the relation of mortgagor and mortgagee ca ...
Patna High Court
Inder Chandra and Others Vs Shri Radha Krishna Ji and Another
.... which are the creation of statute, and the rights of a lessee or a tenure holder which are the result of a contract between the single cosharer and the person in possession and it may be doubted whether, after occupancy rights have accrued by twelve years'' continuous possession, by virtue of the pr ...
Patna High Court
Kesrilal Kedia and Another Vs Emperor
.... old, and Sub-rule (4) provides that any person who contravenes the provisions of this rule shall be punishable with imprisonment for a term that may extend to three years and shall also be liable to fine. It will be observed, therefore, that in the rule which specifically refers to the control of pr ...
Patna High Court
Penubala Muni Krishnayya Vs Penubala Akilamma
.... t which the Magistrate has to decide for himself. Prima facie, of course, it would appear to a Magistrate that an order of protection or an order of adjudication would be sufficient to show that failure to comply with an order to pay maintenance-had not been without sufficient cause, but it cannot b ...
Madras High Court
V.G. Manicka Mudaliar Vs Andalammal
.... e disregarded, and in fact took it into consideration along with the other evidence in the case. In the case before us the consent of the respondent to the matter proceeding before the Official Referee was withdrawn and it is for that reason that I consider that the report of the Official Referee sh ...
Madras High Court
Gajraj Singh and Another Vs Kallu and Others
.... d an agent to act on behalf of them all. (2) Nothing in Sub-section (1) shall affect any local usage or special contract by which a cosharer in an undivided property is entitled to receive separately his share of the rent payable by a tenant. (3) When one of two or more cosharers is not entitl ...
Allahabad High Court
Jai Krishna Vs Abdul Rahman, Official Receiver and Others
.... nion that the case is covered by the decision in Shantran Ji v. Deputy Commissioner, Manager of Court of Wards, Mahewa Estate, Kheri 1940 OWN 26 : 1940 OA 48 : 1940 AWR (CC) 32. It is argued on behalf of the respondent that the goods in question belong solely to defendant No. 2, against whom the sui ...
Allahabad High Court
Mt. Daulta Kuer and Others Vs Ram Das Rai
.... at it was in the handwriting of a Pandit who was dead. The document was tendered in evidence on the last date of hearing and the defendants did not have an opportunity to contest the authenticity of the assertion. The Munsif therefore rejected the horoscope as unreliable. The Munsif stated in regard ...
Allahabad High Court
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