Mahanarain Vs Emperor
.... from the value of his evidence, to say that the witness is colluding with the opposite party. The Courts, however, have to be careful not to allow such allegations to influence their judgments. In the next paragraph of his judgment, when dealing with the motive alleged by the prosecution and discus ...
Allahabad High Court
Shambhu Singh Vs Ram Pal Singh
.... that the decree was not executable on that ground, whereas in fact the Munsif who disposed of the suit did, as we have found, have pecuniary jurisdiction to dispose of it whatever doubt there may have been about his territorial jurisdiction. Another case to which we have been referred in this connex ...
Allahabad High Court
Governor-General Vs Province of Madras
.... x (Turnover and Assessment) Rules, 1939," and; u/s 19 further rules which are called "The Madras General Sales Tax Rules, 1939." To these rules which are of an elaborate and comprehensive character it is unnecessary to refer except to note that under Rule 4 (1) of the first-mentioned rules the gross ...
Bombay High Court
Governor-General in Council Vs Province of Madras
.... neral Sales Tax Rules, 1939." To these rules which are of an elaborate and comprehensive character it is unnecessary to refer except to note that under Rule 4 (1) of the first-mentioned rules the gross turnover of a dealer for the purposes of the rules is to be the amount for which the goods are sol ...
Privy Council
Narsing Prasad Singh and Others Vs Ramcharitar Singh and Others
.... e Court, also held that it was both on account of principal and interest. Hence this second appeal by the defendants. 2. It was contended in the first place by Mr. D. C. Varma in support of the appeal that in view of the Full Bench decision of this Court reported in Deonandan Prasad v. Ram Prasad ...
Patna High Court
Hanuman Bhagat Vs Bimola Prasad Chatterji and Others
.... ee J. might be usefully quoted. The learned Judge in dealing with the question as to whether the proprietor of an entire estate can claim partition against the patnidar of a six annas interest pointed out: As a general rule, every joint owner of property , should be held entitled to obtain partit ...
Patna High Court
Surpat Singh and Others Vs Sheo Prasad Gupta
.... creditor impossible. 6. Again, before the doctrine of frustration can be invoked, it must be shown that the event which has produced frustration was an event which the parties to the contract did not foresee and could not, with a reasonable diligence, have foreseen. Now, in 1869, when Mr. Bowers ...
Patna High Court
Sadaksharappa Kabbur Vs Karlingawa Karadi
.... was made to the proper Court, viz. the executing Court, and it was a proper application made for a purpose necessary for the execution of the decree, for the decree-holder was unable to proceed with his darkhast unless he had ascertained what share the judgment-debtor had In the property sought to ...
Bombay High Court
Kothandarama Mudaly Vs Dharmalinga Mudaly and Others
.... ribed manner to the prescribed authority and then proceed u/s 7 of the Act, under which it is necessary before ordering a stay to find that the soldier is serving under special conditions, and that a postponement is necessary in the interests of justice. Stay of proceedings does not automatically fo ...
Madras High Court
Ponmutiyan Puthiya Veettil Kunhi Raman Vs Kalariyatath Thazhe Veettil Kunhi Raman and Another
.... valued..... at the average market price of the previous five years as published under Sub-section (1). 3. I have left out the other words which do not apply to this case. It seems to me that where rent is not paid or is not to be paid in money, either in whole or in part, the latter portion of t ...
Madras High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!