Khan Bahadur Chowakkaran Keloth Mammad Keyi Sahib, Karnavan and Manager of his tarwad at Tellicherry Vs The Cannanore Municipal Council
.... he half-year commencing the 1st April, 1939, but he refrained from entering upon a discussion of the question of the maintainability of the suit. The appellant then appealed to this Court. His appeal was heard by Chandrasekhara Aiyar, J., who agreed with the Courts below on the question of the valid ...
Madras High Court
In Re: Muthu Nadar Vs
.... these sections the Indian Penal Code contemplates that ordinarily he shall be sentenced to imprisonment in jail, but where the offence is of a very technical nature the Court would be justified in passing a nominal sentence of imprisonment we could understand him, but we cannot agree that the passi ...
Madras High Court
Lala Mathur Prasad Vs Pitambar Singh
.... ed in Section 195 (c), that is by a party to the proceeding. 16. But after making this statement Murphy J. continued as follows: This is the view of the section laid down by this Court in In re Devji Bhavani 18 Bom. 581, this being a ruling of a Division Bench whioh is binding on us... It is n ...
Patna High Court
Manilal Bhaichand Vs Mohanlal Maganlal
.... l, and does no manual labour. According to the ruling in Kulkarni v. Ganpat Hiraji [1942] Bom. 287: 44 Bom. L.R. 246 a clerk like the judgment-debtor cannot be regarded as a labourer or a domestic servant. The view taken by the learned District Judge is obviously incorrect, and is not pressed in thi ...
Bombay High Court
Basant Chandra Ghose Vs Emperor
.... er. It was even contended that after the proclamation u/s 93 of the Constitution Act, the Crown was no longer entitled to rely on Section 59(2) of that Act and Clause 10(3) of Ordinance III of 1944 and that the order of July 3, 1944, should therefore be formally proved. A complaint was also made tha ...
Bombay High Court
Basdeo Agarwalla Vs Emperor
.... nd the entry proceeds to record that three prosecution witnesses were examined and further adjournment ordered. Thereafter the case is recorded as proceeding in the usual way up to conviction and sentence on June 29, 1944. 6. From this it is clear that the sanction was not filed until May 24, 194 ...
Bombay High Court
Suraj Parkash Vs Emperor
.... 408 on Section 409 of the Indian Penal Code with which the appellant is charged is not one in respect of which the protection of Section 270 of the Government of India Act, 1985, can be claimed.-(See Hori Ram Singh v. The Crown (1939) F.C. 159 The appeal is accordingly dismissed. 2. We would, ho ...
Bombay High Court
In Re: Subbai Goundan and Others Vs
.... the accused who are in his opinion guilty to the District Magistrate or Sub-Divisional Magistrate. This sub-section was inserted in 1923 by the Amendment Act of that year, three years after the Madras Legislature had passed the Children Act. Therefore it must be assumed that it was inserted with kn ...
Madras High Court
V. Kothandaraman Vs V. Arumuga Naicker and Others
.... tion at a time which is subsequent to the 14th February, 1914. The Act received the assent of the Governor-General on the 27th March, 1921. The Hindu Transfers and Bequests Act, 1914, which was an Act of the Madras Legislature, also provides that no disposition of property by a Hindu, by transfer in ...
Madras High Court
Emperor Vs Raghubar Singh and Others
.... ngh Rohatgi admitted having earned Rs. 9,009 and Surendra Bahadur Singh admitted having earned Rs. 8,500. The learned City Magistrate, besides recording the plea of guilty, also took the evidence of the Liquidator of the Company and the Accountant. He held that as a result of the operations conducte ...
Allahabad High Court
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