Gajja Singh and Others Vs Gurdial Singh and Others
.... he difference in the two values in the present case. There is no provision in the Suits Valuation Act which lays down that the jurisdictional value of a suit can ever be tentative but is fixed once for all. It is needless to add that this valuation can always be altered if the arithmetical calculati ...
High Court Of Punjab And Haryana At Chandigarh
Govind Ram Vs Regional Settlement Commissioner Rajasthan, Jaipur and Others
.... urisdiction of the High Court concerned had merged in the order of the superior authority which was located outside the territories and was, therefore, beyond the jurisdiction of that High Court. In that situation, a writ against the inferior authority within the territories could be of no avail to ...
Rajasthan High Court
Mrinalini Debi Vs Satyendra Nath Das
.... ur opinion, for purposes of the section. That is introducing no equitable consideration in the construction of the section (Section 15) of the Limitation Act, but only construing the order properly to hold that it is an order of injunction against the institution of the suit. 12. The above view o ...
Calcutta High Court
Alfred Morris Deane Vs Commissioner of Police, Calcutta and Others
.... ly an executive matter. There is no law by which the administration has to be performed in a particular manner. Now that I find that the General Officer Commanding has given his approval and has even endorsed the site plan, it would be a waste of time to consider whether such approval was a ''prior' ...
Calcutta High Court
Mohammed Felumeah Vs S. Mondal and Others
.... ined, such as application for ad interim injunction or for the appointment of Receiver, then such an order also will be a ''judgment''. It will be seen that the second type of order admitted by the Madras test into the category of ''judgment'' will not terminate the suit or proceeding, nor can it st ...
Calcutta High Court
Trilok Nath Mehra Vs Commissioner of Police, Calcutta and Others
.... ould include the entire activity of Government exclusive of that of the legislature and the purely judicial work of the courts. The function of the executive is to administer: the administration is the totality of executive and administrative authority.. " 5a. Mr. Ray has also drawn my attention ...
Calcutta High Court
Ajit Kumar Bhunia Vs Sm. Kanan Bala Deyi
.... . 1840G. A./5C-39/58. --14th May, 1958. -- The Governor is pleased to appoint Shri Tapendra Kumar Pal, a member of the West Bengal Higher Judicial Service, on probation, to be, until further orders, Additional District and Sessions Judge, Midnapore." 14. The other Notification, which we have com ...
Calcutta High Court
Trilok Nath Mehra Vs Commissioner of Police and Others
.... is sense would include the entire activity of Government exclusive of that of the legislature and the purely judicial work of the courts. The function of the executive is to administer: the administration is the totality of executive and administrative authority.... (5a) Mr. Ray has also drawn my ...
Calcutta High Court
K.R. Sadasiva Iyer Vs State of Kerala
.... mport a judicial element into the orders which are Impugned in this case. 3. It is no doubt true, that even administrative orders may shed their character as such and may assume the garb of quasi-judicial orders at a later stage, where appeals are provided, and a prescribed procedure set for hear ...
High Court Of Kerala
Kunjamma Koshy Vs Varughese and Others
.... aration and should not declare that the assignee was entitled to execute the decree. The change made u/s 244 of the old Code does not appear to have been noticed in the case reported in AIR 1929 51 (Lahore) . The omission to notice this change is pointed out by Venkataramana Rau J. in Chintalapud ...
High Court Of Kerala
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