Bombalikuppam Murugappa Naicker Vs Padmanabha Mudaliar
.... le proved in any other way. The original title of the predecessors of the plaintiff was almost impossible to prove after such a long lapse of time; but evidence of long-possession is evidence of title; so that if the plaintiff can prove that he has been in possession of the land for over a long peri ...
Madras High Court
OFFICIAL RECEIVER, RAMNAD Vs Income Tax OFFICER, SPECIAL CIRCLE, KARAIKUDI.
.... ere is no provision in the Rules for the presentation of an appeal or an application for reference to the Tribunal itself. In these circumstances the Madras office of the Appellate Tribunal refused to receive the application presented on the 11th July, 1944, with the result that the petitioner poste ...
Madras High Court
H.H. The Prince of Arcot Endowment, administered by H.H. the Prince of Arcot Nawab Azeemjah Sir Ghulam Muhammad Ali Khan Bahadur, through his authorised agent Khan Bahadur Al Haj Ghulam Jeelani Quraishi Sahib Bahadur Vs P. Arunachalam Pillai and Another
.... clear from the definition of "lease" to be found in Section 2(16) of the Indian Stamp Act 1899, that it cannot. 2. The definition says that "lease" means a lease of immovable property and includes also (a) a patta, (b) a kabuliyat or other undertaking in writing, not being a counter part of a le ...
Madras High Court
The District Judge of Anantapur Vs K.V. Vema Reddi (Advocate) and Others
.... ng so. 3. Section 4 of the Legal Practitioners Act reads as follows: Every person now or hereafter entered as an advocate or vakil on the roll of any High Court under the Letters Patent constituting such Court or u/s 41 of this Act or enrolled as a pleader in the Chief Court of the Punjab u/s ...
Madras High Court
The Governor-General in Council Vs Shri Bharat Tirath Yatra Transport, Lucknow and Another
.... , of res judicata, the Hon''ble Judge remarking. It is a matter of regret that I was not asked earlier to decide this preliminary issue. 6. One-fourth of the legal fee was allowed in the decree. After this decree an application was presented before a Bench of this Court, Civil Miscellaneous A ...
Allahabad High Court
K.B. Mohammad Maqsood Ali Khan Vs B. Hoshiar Singh and Others
.... In other words, they did what the law does not allow them to do, that is, they approbated and reprobated in the same breath. The learned Judge dismissed the matter some that summarily by saying that after the decision by the High Court in 19401 it was clear that the two capacities were different and ...
Allahabad High Court
Surendra Nath Sarkar Vs Kumar Khali Banking Corporation Ltd. (Kusthia Branch) and Others
.... the amount mentioned in the mortgage bond of 1927 or the sums actually advanced on the three original promissory notes. The learned Subordinate Judge is of opinion that in taking accounts, the Court was not competent under the proviso (i) to Section 36(1), Bengal Money-Lenders Act, to reopen the mo ...
Calcutta High Court
Mattapalli Raju and Others Vs Challa Venkata Raghavayya and Others
.... re is nothing in Section 60 of the Transfer of Property Act to qualify the operation of that rule in such suits. 10. The decisions relied on do not conflict with this view. In Raghunath Singh v. Hansraj Kunwar (1934) 67 M.L.J. 813 : L.R. 61 IndAp 362 : ILR 56 All. 561 , a decree for redemption an ...
Madras High Court
Pulin Behari Pal and Another Vs Iswar Chandra Pal Firm and Others
.... hich passed the decree; the Court to which the decree has been transmitted for execution has no jurisdiction to entertain such application. In Order 21, Rule 26, Civil P. C., again a distinction has been drawn clearly between a Court to which a decree has been sent for execution and the Court which ...
Calcutta High Court
Pulin Behari Pal and Another Vs Late Iswar Chandra Pal, Firm and Others
.... urt to which the decree has been transmitted for execution has no jurisdiction to entertain such application. In Or. 21, r. 26 of the CPC again a distinction has been drawn clearly between a Court to which a decree has been sent for execution and the Court which originally passed the decree and this ...
Calcutta High Court
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