Pitchai Pillai Vs T.R. Ramaswami Aiyangar
.... lainant to collect the amount due by him. The complainant stated that he would pay in a week and during the discussion that followed the petitioner shouted "shameless fellow. I will shoe you". This does not amount to an offence u/s 504, Indian Penal Code, and the conviction of the petitioner under t ...
Madras High Court
Chikkanna Chettiar alias V.S. Nanjappa Chettiar Vs V.S. Perumal Chettiar and Another
.... Act was similarly interpreted by Ramesam arid Venkatasubba Rao, JJ., in Venkatareddi v. Adinarayana Rao (1928) 56 M.L.J. 357 : ILR 52 Mad. 142, which also had reference to an order of a Subordinate Judge u/s 30. Varadachariar and Burn, JJ., followed Venkatareddi v. Adinarayana Rao (1928) 56 M.L.J. ...
Madras High Court
S. Gopalachariar Vs Nallayya Chetty and Others
.... erson disqualified from claiming a share in joint family property may nevertheless sever his legal connection with that family by issuing a notice; and he has not seriously challenged the conclusions of the lower appellate Court based upon Girja Bai v. Sadashiv Dhundiraj (1916) 31 M.L.J. 455: L.R. 4 ...
Madras High Court
Bhavanasi Virupakshayya Vs Vinayakam Chinna Subbarayudu and Another
.... ssent. It seems to me to be an elementary principle that no Court has jurisdiction to pass a decree against any person who is not a party to the proceeding before it. No doubt, the lower Appellate Court could have impleaded defendant 1 and after hearing him, passed the decree which is now under cons ...
Madras High Court
COMMISSIONER OF INCOME TAX, MADRAS Vs NADIMUTHU PILLAI.
.... 1-3-1936, a debit balance of $ 9,441.70 against the assessee. It has been found as a fact, that the net income of the assessee from his Saigon properties during 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 whi ...
Madras High Court
Baldeo and Others Vs Emperor
.... nded in favour of the special Act, the maxim under consideration ceases to be applicable. 17. It seems to me that if (as I have attempted to do) we carefully examine the language of Section 162, Criminal P.C., if we consider the express reference to Section 145 and Section 32(1), Evidence Act, an ...
Allahabad High Court
Sadho Saran Pande Vs Beni Madho Ojha and Others
.... eal is not final, but this does not mean that a pre-emptor is entitled to say that he can pay the money after the Appellate Court has passed an order in the appeal. 4. It would be noted that in Umrao Singh Vs. Kanwal and Others, the trial Court had granted to the plaintiff a decree for pre-emp ...
Allahabad High Court
Abala Kanta Ghose and Another Vs Corporation of Calcutta
.... lling ghee. What they actually sold was singara. It was then sent to an analyst. He purports as a result of his analysis to have obtained some ghee out of it. The prosecution case is that by selling singara the petitioners sold part of the ghee in which it had been fried. The evidence given by the a ...
Calcutta High Court
Amulya Charan Paul Vs Chairman, Kanchrapara Municipality
.... er asserted that the work had been commenced within a year of the granting of the sanction. We are quite satisfied that he abandoned this plea and did not press it at the hearing. No prayer was made for taking any evidence on the point. The petitioner merely put forward a legal argument to the effec ...
Calcutta High Court
Luti Singh and Others Vs Ramkirit Singh
.... with regard to orders passed u/s 145 by Magistrates subordinate to him. He describes the proceeding before himself as an appeal and then disposes of it as if he were dealing summarily with an appeal u/s 421 without giving the person, in whose favour the trial Court''s order had been passed, an oppor ...
Patna High Court
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