Satruhan Prasad Singh and Others Vs Udai Pratap Narain Singh and Others
.... hat was a case in which the Privy Council held that a presumptive reversionary heir was not entitled to a declaration of his right as reversionary heir during the lifetime of the widow of the last male holder. 6. The decision in that case does not appear to have any bearing on the facts of the pr ...
Patna High Court
Biswanath Dubey Vs Gharbigan Chamar
.... the gratification, must not have used all means in his power to cause the offender to be apprehended and convicted of the offence. It is a peculiar Section inasmuch as once it is shown that the person charged has taken or agreed to take money, which in itself is in no way wrong or illegal if the int ...
Patna High Court
P.J. Rogers Vs Shrinivas Gopal Kawale
.... a superior Court, then no doubt inherent powers may be called in aid to enable the Court to do complete justice, but the power to bring a'' matter: in appeal or revision before a superior Court must be conferred by statute or some enactment having statutory effect. 3. Now, the only statute which ...
Bombay High Court
Vazirbhai Sultanbhai Tamboli Vs Gadmal Nathmal Marwadi
.... a partnership. These two things have been mixed up with the result that in considering the legal effect of each fact shown to be proved the lower Courts in my opinion have not come to a correct conclusion. When a partnership at will is formed, apart from the circumstances in which the Court may diss ...
Bombay High Court
Haji Eakub Shaikh and Another Vs Samjan Bibi and Others
.... s held that Section 148 applied to a case of this sort and they observed that: Under Section 148 discretion is vested in the Subordinate Judge to extend the time within which the act prescribed by his decree should be done. 5. A different view was however adopted with reference to matters of t ...
Calcutta High Court
Saguni Missir Vs Emperor
.... too late now to modify that order. The learned Sub-Divisional Officer further remarked that the petitioner would have a chance of proving his case in the proceeding already instituted. After that the Sub-Divisional Officer proceeded to try the petitioner and convicted him u/s 211, I.P.C. 6. The ...
Patna High Court
Emperor Vs Narottam Lalbhai Sheth
.... pecial statutory defence is open to the occupier or manager, which statutory defence involves his lodging a complaint against a third party which complaint has to be heard at the same time as the original complaint. In a sense no doubt you have two complaints, but they are both in connection with th ...
Bombay High Court
Angora Satyanarayanamurthy Vs Angora Venkamma and Another
.... suit was barred by Section 21 of Madras Act III of 1895 cannot be allowed. This is not a suit for recovery of the emoluments of a Village Office (Section 13 of the Act) but a suit for partition of the inam land between two persons whose right to the inam in equal shares has already been established. ...
Madras High Court
The Commissioner of Income Tax Vs K.M. Ct. Murugappa Chettiar
.... ed a loan to the aduthal, but the statement was accepted by the Assistant Commissioner on appeal. On the 9th February 1936, the sum of $. 5,000 was remitted from Malacca to Sigappi Achi. This remittance was made by a hundi drawn by the M.C.T.M. Banking Corporation Ltd., of Kaulalampur on its branch ...
Madras High Court
In Re: Sivakalathi Gramany Vs
.... @JUDGMENTTAG-ORDER Lakshmana Rao, J.@mdashThe conviction is u/s 75, City Police Act, and the order u/s 106, Criminal P.C., is not called for. The order u/s 106, Criminal P.C., is therefore set aside and otherwise this petition is dismissed. ...
Madras High Court
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