Ramrichpal Singh Vs Dayanand Sarup minor through Bhagwat Sarup
.... e mere fact that the learned Judge wrongly decided to frame an issue should make no difference in the result and his decision refusing to stay the suit will not cease to be a case decided merely because it has been wrongly made a part of the judgment. This portion was, to my . mind, clearly separabl ...
Allahabad High Court
Debendra Nath Sen Vs Rajendra Chandra Roy <BR> Rajendra Chandra Roy
.... tion arose whether or not a person can be tried for criminal breach of trust in a place where he was required to render accounts. The complainant in that case had entered into a partnership at Bombay in a business to be carried on in Rangoon. The accused was to manage and conduct the business in Ran ...
Calcutta High Court
Sardar Nand Singh Vs Abhyabala Debi
.... that in the written statement which was signed by Harbans Singh himself on his own behalf and by Inder Singh (defendant No. 2) for himself and for the defendant No. 1, the defendants simply denied the allegation that the truck was being driven by Harbans Singh at the relevant time. There was no spe ...
Gauhati High Court
Krishnan Krishnan Vs Kandan Velu
.... ring in O. 23, R. 3, C.P.C. means lawful within the meaning of the Contract Act, that is to say, the rule requires an agreement which is legally enforceable. There is nothing in a contract to pay future rent for a period beyond three years which makes it unlawful within the meaning of the Contract A ...
High Court Of Kerala
A. Kunjan Nadar Vs The State
.... d for being chosen as and for being a member of the Legislative Assembly or Legislative Council of a State- (e) if he is so disqualified by or under any law made by Parliament; and under S. 7, Representation of the People Act, 1951: A person shall be disqualified for being chosen as, and fo ...
High Court Of Kerala
Pampana Suryanarayana and Others Vs The Joyoti Pictures Ltd.
.... e, to the description contained in that section that the 74th section must, as I think, be taken to refer .... Reading this section apart from the qualifications, there can, as it seems to me, be no doubt upon whom the liability is fixed. It is clearly fixed upon the present and past members of the ...
Orissa High Court
Sukh Lal Vs The State
.... strate to call for and examine the record of any proceeding before any inferior criminal Court for the purpose of satisfying itself or himself as to the correctness, legality or propriety of any finding, sentence or order. Section 438 then provides that the Sessions Judge or the District Magistrate ...
Rajasthan High Court
State and Kalu Ram Manni Lal Vs Lakshmi Kant
.... ose of the money entrusted to him in accordance with the directions given to him was admitted by him. His contention, as we have already observed, was that when he was going with the money to Firm Kalyan Mai Budhoo Lal he stopped on the way near a panwala''s shop and he had been pick-pocketed and it ...
Allahabad High Court
Swami Shantanand Sarswati Vs Advocate-General, U.P., Allahabad and Others
.... e in '' '')) to make a decision in this way, it acts judicially or quasi-judicially. The essential difference between an administrative or executive act on the one hand and a judicial and quasi-judicial act on the other is that while in the former case, the authority vested with the power to give ...
Allahabad High Court
Shyam Sunder Lal Vs Lakshmi Narain Mathur
.... ctice of the profession of law. Since the High Court had no power to make a rule rendering a contract entered into by a legal practitioner void, if it made such a rule, the rule itself would be void, and so the rule in question cannot be read as impliedly rendering a contract void." It is thus cl ...
Allahabad High Court
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