D.M. Vakil Vs Commissioner of Income Tax
.... erefore, by reason of the fact that the property is not let out the aasessee does not escape taxation. 5. On behalf of the trustees it was argued that in the present case the trustees are prevented from letting out the property to any one by virtue of Clause 5 of the will itself. That, however, i ...
Bombay High Court
Konjeti Kotayya Vs Konjeti Annapurnamma
.... ld appear to arise even if the document constituted a mortgage and not a lease. 3. Entry 21 of the Provincial Legislative List of the Government of India Act, 1935, confers upon the Provincial Legislatures of Governors'' Provinces the right to legislate with regard to: land, that is to say, ri ...
Madras High Court
Ramaswami Sennandar by guardian Dandayuthapani Sennandar Vs Murugayya Kattavetti represented by the next friend Sundarathammal and Others
.... ecial Reference u/s 213 of the Government of India Act, 1935,2 the Federal Court held that the Hindu Women''s Rights to Property Act did not operate to regulate succession to agricultural land in the Governors'' Provinces; and in Megh Raj v. Allah Rakhia; Megh Raj v. Bahadur it was accepted that in ...
Madras High Court
Pohkar Singh and Another Vs Mulaim Singh and Others
.... ity incurred before the passing of this Act, in which the judgment-debtor or any one of the judgment-debtors is, at the date of the passing of this Act, an agriculturist. 4. For the purpose of applying Section 5, all one has to do is to ascertain whether the decree is a decree of the kind referre ...
Allahabad High Court
L. Bhagwat Sarup and Another Vs Emperor
.... ot help him, for in that case Ganga Nath J. observed as follows: It is only in the case a minor contracts child marriage that any person having charge of the minor, whether as parent or guardian or in any other capacity, lawful or unlawful, who does any act to promote the marriage or permits it t ...
Allahabad High Court
Khoka Bairagi and Others Vs Bhabani Dasi and Another
.... nt is not a cosharer. In holding that the provisions of Section 29(2), Limitation Act, do not apply the learned Subordinate Judge has overlooked the provisions of Section 185, Ben. Ten. Act. 2. Dr. Pal contended that, even if the claim for pre-emption is barred against petitioner 3, it should be ...
Calcutta High Court
Chandra Sekhar Missir Vs Jagarnath Singh and Others
.... on the point, and we do not think that any such condition of things can be inferred from the provisions of the Act. If the Legislature had intended to impose any such limitation upon the right to transfer, we think they would have said so in so many words. They have not done so, and we think we cann ...
Patna High Court
Pl.M.Ct.M. Krishnappa Chettiar Vs Pl.M.Ct.M. Kasiviswanathan Chettiar
.... in regard to a very similar kind of document by the Privy Council in Rajangam Iyer v. Rajangam lyer (1922) 44 M.LJ. 745 : L.R. 50 IndAp 134 ILR 46 Mad. 373 that the document there merely created a right to obtain another document which would, when executed, create a right in the person claiming the ...
Madras High Court
Kolangarakandi Moozhipurath Gopalan and Others Vs Maruthiyott Veettil Sankaran Nair and Another
.... ompensation for improvements. In such circumstances there is to be a re-valuation and a further adjustment of subsequent rent, etc., against the value of improvements and the decree has to be varied in accordance with the order of the executing Court. Subsection (4) provides that every matter arisin ...
Madras High Court
HIRA MILLS LTD., CAWNPORE Vs Income Tax OFFICER CAWNPORE.
.... uestion had been one u/s 4(1)(a) or 4 (1)(c) of the Act, is might have been very material to know more exactly in what capacity such bankers and brokers received these payments. Those, as we understand them, are the facts to be gathered from the statement of the case and the accompanying judgment ...
Allahabad High Court
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