Joy Krushna Mohanty and Others Vs Emperor
.... ble here. The question is whether the first part of the Section applies and this is to be determined on a reading of the Section itself. 6. The attempt to bring such an act as the erection of an embankment on one''s own land within the scope of the definition in Section 268 and within the mischie ...
Patna High Court
The Secretary of State for India in Council Vs Reddipalle Hussain Saheb (died) and Others
.... tes that the Government assert their ownership in the trees. If they do not, it is difficult to see how they can chalge the pattadar of the land rent for the trees. In Sengoda Goundan v. Varadappan (1911) 22 M.L.J. 201: 36 Mad. 148 two learned Judges of this Court were inclined to think that when th ...
Madras High Court
In Re: Nandivada Ganganna Dhora Vs
.... to a gedda and, after he had himself unsuccessfully searched for the spear, the first accused took it out and produced it. The evidence upon which the third accused has been convicted by the learned Sessions Judge consists almost entirely of this statement. The statement has been admitted in full as ...
Madras High Court
B. Jairaj Singh and Others Vs B. Har Narain Singh and Another
.... nfirmation of the partition proceeding the partition was not completed till the date of the decision of the suit by the trial Court. In accordance with the provisions of Section 19, Agra Pre-emption Act (11 of 1922), a pre-emptor is "entitled to a decree if his right of pre-emption subsists till the ...
Allahabad High Court
Matru Mal and Another Vs Mehri Kunwar and Another
.... maintain a suit of the present nature, for, if so, the right to sue would belong to everyone in the line of succession however remote. The right to sue must, in their Lordships'' opinion, be limited. If the nearest reversionary heir refuses, without sufficient cause, to institute proceedings, or if ...
Allahabad High Court
Superintendent and Remembrancer of Legal Affairs Vs Jadu Nath Roy
.... the policy of the Legislature to have more than one sanction. 3. The objection of the opposite party can, in our judgment, only prevail if it can be said that any public servant giving evidence in any Court is thereby purporting to act in the discharge of his official duty. This extreme propositi ...
Calcutta High Court
Harihar Prasad Singh and Others Vs Narsingh Prasad Singh and Others
.... first party and further that it was not necessary to decide any such conflict even if it existed in order to give the plaintiffs the relief which they claimed. As I have stated earlier, the plaintiffs in the partition suit claimed partition of their share, and it is urged that such relief could be g ...
Patna High Court
Mt. Deorati Kuer Vs Dasarath Dubey and Another
.... sult of the .plaintiffs conviction in the criminal case. It is quite obvious that in the present case the "dispossession was not through Court at all and the Full Bench ruling has no application. It is argued for the respondent that though dispossession may not have been through Court, still it was ...
Patna High Court
Sree Rajah Vasireddi Balachandrasekhara Varaprasad Bahadur Manne Sultan Garu Vs Mallela Lakshminarasimham and Others
.... case the facts were as follows: The plaintiffs were the four sons of one Kedarnath, who in October, 1898, made a disposition of a part of the family property by way of partition to Jainarayan who was alleged to be an adopted son of his undivided brother''s widow. The suit was instituted, on 20th De ...
Madras High Court
Koraka Kannayya Naidu Vs Rayapureddi Appala Naidu
.... s of establishing that the payment by the father was made under the authority of the son has to be discharged by the plaintiff and unless we find it to have been discharged, he must fail. There is a reference in the statement of P.W. 2 that the plaintiff''s brother was sent by the plaintiff to make ...
Madras High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!