In Re: Mogila Doraiswami Naidu and Another Vs
.... already recorded by the Magistrate who refers the case--vide Public Prosecutor v. Gurappa Naidu I.L.R.(1882)Mad. 169 . The kind of enquiry or the nature of the additional evidence contemplated by Section 380� is clearly such enquiry or evidence as may assist the Magistrate to whom the accused have ...
Madras High Court
In Re: Natesa Mudaliar Vs
.... greement amongst all the High Courts except that of Lahore that if a person is convicted of rioting and of a substantive offence of hurt of some kind he can be awarded separate sentences and this is what was held by this Bench in a case reported as Sothavalan v. Rama Kone. With all respect to the ...
Madras High Court
In Re: B.L.V. Rangarao Vs
.... l although there being no appeal the acquittal still stands. He is not in the least bound by any finding of facts in the acquittal. The fact that the trial Judge was able to acquit of cheating and convict of forgery makes evident that this is not a case when on precisely the same facts a man is trie ...
Madras High Court
I.G.H. Ariff and others Vs Bengal Silk Mills Ltd. and another
.... t suit does not vest in him any authority to represent the applicant or her sons before the umpire dealing with disputes in quite different suits. According to the minutes, this Sawday appeared only as the receiver. (5) The umpire has purported to decide matters which had not been referred to arbitr ...
Calcutta High Court
Ekbal Ahmed alias Nisar Ahmed and Others Vs Dr. Mahammad Maqsood alias Dr. Mohmed Maqsood Ahmed Quraishi and Others
.... , Provident Funds Act, it is necessary to show that under the Provident Fund Rules of the Darjeeling Himalayan Railway, the amount standing to the credit of the deceased in the provident fund is payable to the dependent of the subscriber. Admittedly, there are no such rules, and consequently it must ...
Calcutta High Court
Rashid Ahamad and Others Vs Rausannessa Bibi and Another
.... e was not the agent of Abdur Rahim (also upon the ground of minority, but that question is not at present material). The learned Subordinate judge also observed that Sm. Hamida Khatun does not come forward and deny the averment of the Plaintiff that she is looking after the properties on behalf of h ...
Calcutta High Court
G.R. Sane Vs D.S. Sonavane and Co.
.... s by the father was framed and that no cross-examination took place upon such evidence of non-access as was led. 15. The object of the proviso to Section 30 of the Act is clearly that in these cases involving relief to the dependants of persons in a humble station of life there should be a quick ...
Bombay High Court
Lyallpur Bank Limited Vs Ramji Das
.... were based was the same in each Court, viz. that an order made u/s 186 of the Indian Companies Act did not come within the definition of the word "decree" contained in Section 2(2) of the Code of Civil Procedure, and therefore that a holder of such an order could not fulfil the requirement of Secti ...
Bombay High Court
Doorga Prosad Chamaria Vs Secretary of State
.... ector on 7th September 1933, and the case was remanded to the Certificate Officer. The order of the Collector was finally upheld by the Commissioner on 18th December 1933. On 7th September 1933, the Certificate Officer passed the following orders: Amend the certificate and put down Secretary of Stat ...
Privy Council
Lyallpur Bank Ltd Vs Ramji Das (deceased) through his sons, and others
.... re based was the same in each Court, viz., that an order made under S.186, Companies Act, did not come within the definition of the word "decree" contained in S.2 (a), Civil PC, and therefore that a holder of such an order could not fulfil the requirement of S. 73 of being within the class of person ...
Privy Council
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