V.S.A.R.M. Annamalai Chettiar Vs Vellayan Chettiar and Others
.... not authorised to hold it. He had failed to hold it within the time allowed and when he actually held the sale, the Court had apparently decided to withdraw from him the power to hold the sale. Presumably he must be regarded as having been appointed in the first instance as the selling officer under ...
Madras High Court
Pothera Kallur Veettil Narayanan Nambiar Vs Pothera Kallur Veettil Kunhathayi Amma and Others
.... e Judicial Committee saw no reason for differing from the conclusion arrived at by the High Court of Calcutta to this effect, namely that a surety could not free himself from his liability without the consent of the Court. Reference may also be made in this connection to National Guarantee & Sur ...
Madras High Court
Thota Varahalayya (dead) and Others Vs Mattapalli Raju and Others
.... ntiff as usufructuary mortgagee to recover possession was not one to enforce the debt and so no question of scaling it down could arise. Mr. Somasundaram for the petitioner however points out that he is entitled to redeem the plaintiff''s usufructuary mortgage by virtue of the lease alleged to have ...
Madras High Court
Municipal Board Vs Ram Gopal
.... nt in the ordinary sense, for, admittedly he did not himself sell the ghee on behalf of the owner, but allowed the owner to sell it on the premises of his shop, the consideration for such license being a commission fixed by reference to a percentage of the sale price. In the circumstances we find it ...
Allahabad High Court
Kutub Uddin Vs Waqf Alalaulad of Mt. Fatima Begam
.... am Sharif is valid. A contrary view was expressed by Karamat Husain J. in Fakhruddin Shah v. Kifayatullah (1910) 7 ALJ 1095. At p. 1097 the learned Judge says: The fateha and urs ceremonies in their popular sense are neither religious nor charitable in the sense of a charity for the benefit of th ...
Allahabad High Court
Pirthi Raj Ganesh Das Vs Balmakund Marwari
.... he decree and not the Court to which it has been sent for execution that may entertain an application for execution against the legal representative of the deceased judgment-debtor u/s 50, Civil P.C. In that case their Lordships held that where substitution has been made by the Court to which the de ...
Patna High Court
V.S. Narasimha Ayyar Vs Allu Krishna Ayyar and Others
.... sume for the purpose of this case that the fire was accidental, but the question is whether the accident was due to negligence on the part of the defendant and his servants. On this point, having regard to the nature and quantity of the material stored ill the premises, it was clearly the duty of th ...
Madras High Court
In Re: Abdul Basha Sahib Vs
.... of these garments but this item of evidence cannot be taken into consideration against accused 1 because no one has been examined as a witness to prove that they were left in the house of Ismail by accused l. 5. Both the accused denied that they had anything to do with the murder. Accused 2 plea ...
Madras High Court
RAI BAHADUR LOKENATH PRASAD DHANDHANIA Vs COMMISSIONER OF INCOME TAX BIHAR AND ORISSA.
.... kenath was a gift to the joint Hindu family which I have already held to be incorrect. The learned Advocate for the assessee has drawn our attention to the decision of their Lordships of the Judicial Committee in P. K. P. S. Pichappa Chettiar and Others v. Chockalingam Pillai and Others where at ...
Patna High Court
Lokenath Prasad Dhandhania Vs Commissioner of Income Tax
.... t the gift to Lokenath was a gift to the joint Hindu family which I have already held to be incorrect. The learned Advocate for the assessee has drawn our attention to the decision of their Lordships of the Judicial Committee in AIR 1934 192 (Privy Council) Sir Lancelot Sanderson, in delivering th ...
Patna High Court
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