Tahsinuddin Ahmad and Others Vs Emperor
.... is a serious discrepancy. 3. The Court may, and indeed should consider the statement of the accused made under the provisions of Section 342, Criminal P.C., for the purpose of enabling it to arrive at the truth. But that does not mean that an accused person should be questioned by the Court in t ...
Calcutta High Court
Raja Sri Jyoti Prasad Singh Deo Bahadur Vs Samuel Henry Seddon and Others
.... before us that defendant 9 and the father of defendant 7, Kedar Nath Daga, had advanced very large sums of money to Seddon & Co. and the money has still remained unpaid. In the deed of assignment there was an express clause that the royalty would be paid to the landlord by Seddon & Co. who ...
Patna High Court
Har Dayal Vs B. Ram Manohar Lal and Another
.... It lays down: Except as otherwise provided by the terms of the theka, the lessor shall be, and the thekadar shall not be, entitled to recover arrears of rent and other dues in respect of the theka area which accrued prior to the commencement of the theka, if legal proceedings for their recovery a ...
Allahabad High Court
Central Co-operative Bank Ltd. Vs Dasrath Pandey
.... plication for execution of the award obtained by the Barb Central Co-operative Bank Ltd. The manner in which the holder of the award-sought the assistance of the Court was by sale of a property that did not belong to the judgment, debtor society but by the. sale of property belonging to the individu ...
Patna High Court
Ramaswami Reddi Vs Alagayammal
.... any property other than such debts apart from her personal belongings. 3. Learned Counsel for the petitioner objects that on the above construction, the inquiry on an application under the Act would have to relate not only to the character of the applicant as an agriculturist but also to the simi ...
Madras High Court
A. M. K. FIRM Vs COMMISSIONER OF INCOME TAX, MADRAS.
.... money. The Coleroon branch of the assessee firm was in similar need, it being heavily indebted to the O. RM. O. M. A. M. Firm, Madras, which was pressing for repayment of its debt and there was not sufficient money at the headquarters or at the Coleroon branch to meet the demand of the O. RM. O. M. ...
Madras High Court
Arya Co-operative Bank Society Vs Pandit Shiv Charan
.... the plaintiff is a person who says that he is not the representative of the past member who has now died. The plaintiff therefore does not come either under the rule or under the sub-section which authorizes the Local Government to make the rule. Jurisdiction has been specially given to the Registra ...
Allahabad High Court
Sheo Bandhan Pandey Vs Kishun Prasad Pande and Others
.... cedure, and the notification above referred to where agricultural land is sought to be sold in execution of a decree the Collector becomes the executing authority. The decree is transferred to him for execution. Now up to 1934 when the Regulation of Sales Act was passed there was only one way in whi ...
Allahabad High Court
In Re: Madan Kishore and Another Vs
.... he town, and he comments on the evidence of the Sub-Inspector, Nawadah, as to how he promulgated the order. This witness stated that he himself promulgated it by beat of drum in all the streets and lanes of the town. 5. The Magistrate remarks that the police in promulgating the notice had moved a ...
Patna High Court
Gaya Prasad Vs Liquidator Sadr Central Co-operative Society
.... instituted against the liquidator as such or against the Society or any member thereof on any matter touching the affairs of the Society, except by leave of the Registrar and subject to such terms as he may impose. 3. The plaintiff, appellant did not ask for or obtain the leave of the Registrar t ...
Patna High Court
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