Turaga Hanumantha Rao Vs The Official Receiver and Others
.... anaki Ammal were made parties to the suit, being the first, second, third and fourth defendants respectively,. Muthuswami died during the pendency of the action, also without issue. There were eleven other defendants who were made parties as alienees of properties which had formed part of the estate ...
Madras High Court
Mohammad Hafiz Ullah and Another Vs United Provinces and Another
.... ew is disputed in the present appeal and I may say at once that on a consideration of the written statement in question I find it very difficult to support it. There is nothing in that written statement which suggests that, although the Secretary of State was a lessee in the lease granted by Dildar ...
Allahabad High Court
Bhikham Singh and Others Vs Rukmangad Singh and Others
.... to the District Judge can lie only against a decree or order finally disposing of the case by a Special Judge of the Second grade. The order which the Special Judge passed merely entertained the claim put forward by the opposite-parties and the claim had yet to be investigated on the merits. It was ...
Allahabad High Court
Dwarka Nath Sakhari Vs Pramatha Nath Roy Chaudhury and Others
.... ed by the learned Judge were correct. The deposit of this decretal amount is a condition precedent to the setting aside of the sale; as no time is fixed it should be done within a reasonable time. The Petitioner therefore instead of applying for extension of time should have allowed his case to be d ...
Calcutta High Court
Jatindra Nath Roy Chowdhury and on his death his heirs and legal representatives Narendra Nath Roy Chowdhury and Others Vs Heramba Chandra Roy Chowdhury and Others
.... intention of the parties was that in the event of default in the payment of any one instalment, what would be enforcible through the process of the Court was the original decree. The fact that certain specific properties of the judgment-debtor were being hypothecated so as to make them answerable f ...
Calcutta High Court
Rahimuddin Ahmed Vs Umesh Chandra Roy and Others
.... to the election of Presidents and Vice-Presidents of Union Boards. 1. If any dispute arises as to the election of the President or the Vice-President of a Union Board, the matter shall, within thirty days from the date of the meeting at which such election took place, be referred to the District ...
Calcutta High Court
Superintendent and Remembrancer of Legal Affairs Vs Sayed Ishaq Ali
.... a police officer shall be in abeyance" have relieved the accused in this case from his obligation to obey the order of his superior officer is report to the Police Training School. We find ourselves unable to accede to this contention. 5. The argument of Mr. Ahmed for the Crown is that 8, 4 (2) i ...
Calcutta High Court
COMMISSIONER OF Income Tax, MADRAS Vs RM. AL. CT. ANNAMALAI CHETTIAR.
.... 1) of the Indian Income Tax. Consequently the Tribunal has referred this question :- "Whether in the circumstances of the case this sum of Rs. 8,000 could be treated as profits of the respondents business outside British Indian brought into or received by him in British India in the year of accou ...
Madras High Court
A. CHOCKALINGAM CHETTIAR, KARAIKUDI Vs COMMISSIONER OF Income Tax, MADRAS.
.... d and collected by officers of the Burma Government who are officers of the Crown. That may be the case, but we cannot accept that officers of the Crown in Burma are officers of the Crown within the meaning of the Indian Income Tax Act. Agricultural income is exempt from Income Tax in British Indian ...
Madras High Court
A. Chockalingam Chettiar Vs The Commissioner of Income Tax
.... to a local rate assessed and collected by officers of the Burma Government who are officers of the Crown. That may be the case, but we cannot accept that officers of the Crown in Burma are officers of the Crown within the meaning of the Indian Income Tax Act. Agricultural income is exempt from Inco ...
Madras High Court
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