Makaradhwaja Ghibela and Others Vs Chturbhuja Gountia and Others
.... such it was the ancestral property In the hands of Panchu who had executed the deed of surrender. Now therefore the question emerges whether Panchu could validly surrender the disputed holding including the homestead of the parties and thereby extinguish the rights of Plaintiffs 1 to 4. This necess ...
Orissa High Court
Shyamlal Pragnarain Vs Commissioner of Income Tax, U.P., Lucknow
.... e pro-fits or profits available for distribution profits tax will be deductible before the amount of the profits is ascertained, but if the profits on which remuneration is to be computed are the profits earned, meaning the profits before their disposal, profits tax will not be deductible in computi ...
Allahabad High Court
Kali Charan Vs State
.... tion. The City Magistrate, Farrukhabad who had no jurisdiction to try the cases of Madras and places other than Farrukhabad had therefore no jurisdiction to remand the accused to custody for a period longer than 15 days in the whole, and that therefore the remand to custody of the accused by the Cit ...
Allahabad High Court
Haji Mohd. Sayeed and Others Vs Abdul Ghafoor and Others
.... we are loathe to give effect to an argument that would lead to results that are so unfair and inequitable, unless constrained to do so by injunctions of law that are clear, emphatic and unambiguous. 10. So far as the Muslim Law is concerned, the two primary sources of authority are the Holy Quran ...
Allahabad High Court
Bhuramal Paluram Vs Commissioner of Income Tax
.... e that a bylaw must riot be repugnant to the statute or the general law; but whether so stated or not a bylaw which in whole or in part is not confined to the particular circumstances contemplated by the statute or is repugnant to the general law is invalid. From this rule it follows, as was said by ...
Patna High Court
Kochunarayani Amma Nalini Vs Velu Menon Govinda Menon
.... e dictum of Sheshagiri Iyer J., in - ''Neelaveni v. Narayana Reddi'', AIR 1920 Mad 640 (FB) (G), to the effect that negligence on the part of the guardian ''ad litem'' in defending the suit on behalf of a minor defendant would be a ''sufficient cause'' within the meaning of O. 9 R. 13, Civil P.C. ...
High Court Of Kerala
State Vs Lachman Kevalram Ahuja
.... and suffering was substituted by one in which the accused might have hoped for a better result, in other words, for an acquittal, by reason of fresh proceedings before a different Judge and a different jury altogether. This, in our view, would distinguish the above-mentioned Federal Court case also ...
Bombay High Court
N. Periyanna Pillai Vs P.R. Srinivasa Reddiar and others
.... eparate possession to the plaintiff and other sharers of the shares allotted to them as above. 2. He valued the suit for purposes of jurisdiction at Rs. 27,483-5-4 being the value of the aileron''s share, but paid a court fee of Rs. 100 under Art. 17 B. of Sch. II of the Court Fees Act. 3. The ...
Madras High Court
Gnanambal Ammal Vs Ayyarswami being minor represented by guardian and father Subbaratna Gurukkal and others
.... d Advocate for the mortgagee relied on O. 34, R. 8 C P.C. which requires that where before a final decree debarring the plaintiff from all right to redeem the mortgaged property has been passed... the plaintiff makes payment into Court of all amounts due from him under Sub-R. (1) of R. 7, the Cou ...
Madras High Court
Tak Chand Fillumal Vs Western India Match Co. Ltd.
.... could have been possibly debated that the passing off actions based on the use of similar unregistered trade marks were barred as that would have amounted to the determination of the question whether there had been any infringement of the unregistered trade mark or not just as in the present suit we ...
Allahabad High Court
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