Mohammad Abdul Gani Fakir Vs Mt. Kulsan Nessa Bibi and Others
.... azis. The abolition of the office of Kazi carried with it the transfer of the functions which appertained to the Kazi. Those functions were carried over to the civil Courts which thereupon became vested with them. The limits of the jurisdiction of those Courts in the matter of suits relating to wakf ...
Calcutta High Court
Sri Thakur Radha Krishnaji Vs Ramkhelawan Singh and Others
.... nd the subordinate tribunals in the present case was whether the prices of produce prevailing in 1939 should be compared with the prices prevailing in 1896 when the plaintiffs were first inducted as tenants, or with the prices prevailing in 1914. While this difference may be said to raise a question ...
Patna High Court
Muthu Konar and Others Vs D. Mahalingam Pillai and Another
.... by no means of an easy or simple character. and then went on to say that a suit u/s 55 was limited to cases in which the relationship of landholder and ryot was admitted. The wording of Section 55 does not suggest that suits for pattas are maintainable only when the relationship of landholder an ...
Madras High Court
Nathoo and Another Vs Hori Lal
.... Pre-emption Act. 2. Learned Counsel has referred me to the cases in (Syed) Oon Mohamed Vs. Mt. Bint Zohra and Another, and Ranjit Singh Vs. Bhagwati Singh and Another, in which it was held that a person who had given the impression that he had no intention of pre-empting was estopped from e ...
Allahabad High Court
Durgan Singh alias Arjun Singh Vs Ram Sahai
.... he time of partition, and it is in fact conceded by the learned Counsel for the appellant that his client should have put forward his claim before the revenue authorities at that time. He has, however, referred me to some cases which, he argues support his client. One recent case is that in Mukund ...
Allahabad High Court
Makhdoom Singh and Others Vs Emperor
.... s the headnote, but as it is not in conformity with the body of the judgment 1 will venture to criticise it without apology, In the first place the passage "as assembly will be considered unlawful unless the defence has succeeded in establishing that the parties who committed the riot acted in priva ...
Allahabad High Court
Sm. Kiranmoyee Dassi and another Vs Dr. J. Chatterjee
.... had been told that he incurred no liability by signing and that he had signed the memorandum and the two promissory notes relying on that representation. The plaintiff (respondent) brought an action for �3294. On an application under O. XIV, the Master ordered the amount to be paid into Court withi ...
Calcutta High Court
Debendra Nath Giri Vs Smt. Trinayani Dasi
.... the purchase but which was to accrue in the future. It is a little difficult to understand how a charge which had not ripened into a present claim could be said to have been split up by an act of the decree-holder in relation to execution proceedings taken for realisation of a debt which had accrued ...
Patna High Court
Narasinji Vannechand Firm and Another Vs Suryadevara Narasayya and Others
.... r interest int he property. The implied warranty of title in respect of sales by private ncontract could not be extended to Court sales except in so far a the extension was justified by the Code of Civil Procedure. A distinction was, however, made when there had been fraud. This judgment was followe ...
Madras High Court
Mst. Hijabun-Nisa Bibi and another Vs Mst. Salamun-Nisa Bibi and others
.... ions governing appeals in these circumstances are those of the United Provinces Tenancy Act, 1939 or the Agra Tenancy, 1926. It has been decided by two single Judge''s of this Court in the cases of Bindraban Katiar v. Ganga Ram 1940 A W R (H C) 383, and Mahmud Husain v. Radha Kishan 1943 A W R (H C) ...
Allahabad 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!