Ram Prasad Shaw and Another Vs Chief Secretary to the Govt. of West Bengal
.... direct the continuance of the order; and secondly, that the words "such period" in the subsection imply that it is necessary to specify the period, without which there was the risk of an indefinite detention of the victims of the Act. Their Lordships negatived both the contentions. In repelling t ...
Calcutta High Court
K. Mohamhd Khassim and Brother Vs The Municipal Council, Ootacamund
.... eal with this point at a later stage. 7. The defence of the Municipality to the writ petition is three-fold. The first is that the discretion of the Municipal Authorities under S. 249 of the District Municipalities Act is absolute and that this Court could not interfere with the exercise of such ...
Madras High Court
Divakaruni Sambasiva Rao and Brothers and Others Vs Kurnala Venkatarao, Tobacco Seed Oil Firm
.... which represents he value of the goods to him at the date when delivery should have beenmade and a contract of sub-sale which he had entered into is evidence of such value, though the seller had no notice of such contract." In Mayne''s Treatise on Damages, 10 Edition, by F. Gahan, the same rule i ...
Andhra Pradesh High Court
V. Lakshmi Reddi Vs Collector and Addl. Dist. Magistrate, Kurnool and Another
.... (6) In "Thangalakunju Musaliar v. Venkitachalam Poti (FB) (F)'', the petitioner in a petition under Art. 226 sought a writ of prohibition against the Income Tax Officer, Trivandrum and the Income Tax Investigation Commission, represented by its Secretary, New Delhi, and Koshi C. J., and Subramania ...
Andhra Pradesh High Court
Basanti bai Vs Vishnu Kumar
.... h came to the conclusion that Order 22, Rule 3, CPC is not applicable to revisions. The Full Bench further held that it cannot be read in conjunction with Section 141 as this section is so dratted as to enable a Court to apply the procedure in regard to suits to such proceedings as are in "pari m ...
Madhya Pradesh High Court (Gwalior Bench)
In Re: Jamaluddin Vs
.... in the stomach with the very same knife. He stuck to this statement throughout. The learned Sessions Judge held that even if the accused''s story of the sexual intercourse of the deceased with the stranger were true, the offence would only be one u/s 302, Indian Penal Code, and that there was no ext ...
Madras High Court
RAGHUNATH PRASAD Vs COMMISSIONER OF Income Tax, U. P. AND AJMER MERWARA, LUCKNOW.
.... of incurring a loss of Rs. 4,483 in the business carried on in the Jaipur State, the assessee had made a profit of an equal amount from business there, it must be conceded that in making the computation for tax purposes by reason of the provisions of section 14 (2) (c) the Income Tax Officer cannot ...
Allahabad High Court
Kshirode Chandra Pal Vs District Magistrate, Howrah and Another
.... whose license had been cancelled, to. appeal against the order. How is a man to exercise his right of appeal unless he is apprised of the grounds upon which the cancellation order has been made? To say that the grounds are contained in a document which is not accessible to him, is to keep him in ign ...
Calcutta High Court
Bhadramma and Another Vs Kotam Raj
.... cular question in hand and, it seems obvious that it was not contemplated by the legislature, there appears to be, what is well known in canons of interpretation, the case of casus omissus. It is trite knowledge that in every statute there are several casus omissi. According to the celebrated writer ...
Andhra Pradesh High Court
Nooney Veeraraju Vs Boda Venkataratnam
.... ar that the question did not fall to be decided in the partitioin suit from which that appeal arose. We are, therefore, clearly of opinion that the present defendant is entitled to the benefits of the Act and that the present suit launched on the basis that the defendant was an agriculturist and see ...
Andhra Pradesh High Court
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