Bibi Sayeeda Khatoon Vs Bishundeo Singh
.... ng made by the decree-holder on the happening of the event contemplated by Section 148 (g), Bihar Tenancy Act. But all the same the service of notice under s.,148 (g) of the Act has not been either by express legislation or by necessary implication made a condition precedent to the starting of an ex ...
Patna High Court
In Re: T.V. Seshu Iyer and Others Vs
.... l Courts (Repeal) Ordinance, 1943 (Ordinance No. XIX of 1943). In R. Subbarayan and Ors. v. King Emperor (1944) 1 M.L.J. 350 : 1944 F.L.J. 102 : 1944 F.C.R. 161 (F.C.) Federal Court held in respect of the persons whose convictions were confirmed by this Court that they should be retried in accordanc ...
Madras High Court
Puthiyetath Mayan Vs Amminikandi Krishnan Nayar
.... one''s tarwad or family, or of hired labourers or both, or direct or supervise cultivation by such members or hired labourers, jointly or separately. A proviso is added, but it is unnecessary to refer to it. Here no difficulty can arise in the interpretation of the word "family", because the word " ...
Madras High Court
British India Corporation Ltd. Vs Secretary of State
.... the principle enshrned in Clause (c) (of Section 108) of the Act. The expression the lessor shall be deemed to contract with the lessee that... he may hold the property during the time limited by the lease without interruption, in plain words, means that so long as the lessee fulfils his part ...
Allahabad High Court
Ashfaq Ali Beg alias Naney Pahlawan and Others Vs Lalla Prasad
.... ction or of exclusive jurisdiction. Its application is confined only to objections regarding want of territorial jurisdiction. The learned Counsel for the appellants has endeavoured to show that the present cases are cases of exclusive jurisdiction and not cases involving territorial jurisdiction. I ...
Allahabad High Court
Parmotha Nath Daw Vs Habu Mia and Another
.... t-debtor who did not appear on the due date. Thereupon an order for attachment of his property under the provisions of Order 21, Rule 54, Civil P.C., was made. Subsequently, the judgment-debtor appeared and pleaded that the application for execution was time-barred. In this case it was held that the ...
Calcutta High Court
Raja Kamakshya Narain Singh Vs Bhuramull and Others
.... d. Dhavle J., who dealt with all the previous cases including AIR 1938 67 (Privy Council) , pointed out that there is hardly any distinction between mesne profits and compensation, as between cosharers. His Lordship said: But the difference between mesne profits and compensation in the case of ...
Patna High Court
The Official Receiver Vs Neminadha Mudaliar
.... . Section 54 of the Provincial Insolvency Act does not in itself give power to th� Insolvency Court to award mesne profits; but I have no doubt that the Insolvency Court has the same jurisdiction as the ordinary Civil Courts to pass such orders as equity may require. In Palanivelu Odayar, by guardi ...
Madras High Court
Kavilpura Ezhuvan Muthu's son Chathunni and Others Vs Pathiyil Rugmini Amma's son Appukuttan Nair and Others
.... obvious that the public stream, river, well, tank, pathway, sanitary convenience or means of transport mentioned therein have reference to secular objects of the kind and not religious ones. The words " or any secular institution " which follow make this quite dear. The intention apparently was to ...
Madras High Court
Chedalavada Venkayya and Another Vs Payidi Tatayya
.... used by them for agricultural purposes. Whether they ordinarily resided in the shed or in the house under attachment, we do not know; and we have no idea of the size of the building under attachment. As the burden lies upon the agriculturist of proving that a particular house is exempt from attachme ...
Madras High Court
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