Madho Prasad and Others Vs Kanhaiya Lal and Another
.... The agency could terminate only in accordance with the provisions of Section 201 and other relevant sections of the Contract Act. To our mind, it must be held that Beni Prasad had authority to sign the application and agree to refer the case to arbitration on behalf of all the appellants. Pandit Gop ...
Allahabad High Court
Nimar Singh Vs Lallu and Others
.... No question of recovery of possession of land was raised on the plaint allegations, nor is there anything on the record to show that the plaintiff considered himself to be dispossessed of the land. Section 180 of the U. P. Tenancy Act has no application to a case of the nature instituted by Nimar S ...
Allahabad High Court
Baroda Prosad Sukul Vs Heirs of Banamali Roy, Durga Prosad alias Jiban Krishna Roy and Others
.... -opened. It is conceded by the petitioner that unless the instalment bond is re-opened he can get no relief merely by reopening the compromise mortgage decree. It is contended by the learned advocate for the petitioner that the expression "date of the suit" in proviso (1) to Section 36, Clause (1), ...
Calcutta High Court
Emperor Vs Bajaji Appaji Kote
.... inion that where an alleged false complaint is first made to the police and then to a Court, a complaint u/s 211 of the Indian Penal Code subsequently filed is a complaint of an offence alleged to have been committed in, or in relation to, a proceeding in Court and cannot be taken cognisance of exce ...
Bombay High Court
Salvapanthula Seshagiri Rao and Another Vs Rebala Subbarami Reddy and Others
.... nce with the direction given under Rule 14. Their Lordships held that, as the application was in accordance with law,. when it was presented, containing all that was required by Rules 11 and 13, the order dismissing it for default in compliance with the direction of Court under Rule 14 was a final o ...
Madras High Court
PR.M. Ramaswami Chettiar alias Periakaruppan Chettiar Vs M.PL.RM. Ramaswami Chettiar
.... ointed out in A.S. Nagappa Chettiar and Another Vs. Annapoorani Achi alias Karuppayi Achi and Another, the Court is not acting in execution in dealing with applications u/s 19 of the Act which are proceedings of "an independent nature." It is true that in the present case the Court executing the ...
Madras High Court
P.V. Damodara Reddi and Another Vs Indian National Agencies, Limited
.... ds on which these allotments must, in the circumstances of this case, be regarded as valid and binding on the company. In the first place, I consider that the applicants are entitled to rely on the rule laid down in The Royal British Bank v. Turquand. (1856) 6 E.B. 327 In that case, the articles of ...
Madras High Court
Jagat Kishore Prasad Narain Singh Vs Smt. Girja Kishori Devi
.... Therefore, he should not be called upon to pay it. 3. The difficulty in accepting this contention is provided by the High Court rule on the subject. Rule 4 (a), chap. 11, p. 65 of the Patna High Court Rules lays down that Every application for probate, or for letters of administration with or ...
Patna High Court
COMMISSIONER OF Income Tax, BIHAR and ORISSA Vs MAHARANI GYAN MANJURI KUARI.
.... ds of her son (which at present is under the management of the Court of Wards) may for the purpose of this case be regarded as a joint family property. The question which has yet to be answered is whether she receives maintenance as a member of the joint family or otherwise. The learned Assistant Co ...
Patna High Court
Emperor Vs Krishnaji Landge
.... ns 451, 352 and 363 read with Section 511, Indian Penal Code, with the idea of completing the trial himself. But it appears that subsequently the learned pleader for the accused made an application that the case should be committed to the Sessions as it involved a complicated question of law. The le ...
Bombay High Court
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