Prem Nath and Others Vs State of Jammu and Kashmir and Others
.... ...
Jammu & Kashmir High Court
Thressia Vs Saraswathi Amma
.... he nature of the transaction regarding the entire property on which this building also was situated. Though no doubt, the parties have used the expression and there is nothing to indicate in the document that any particular part of the sum of Rs. 6/- fixed as the total rent was really as a ...
High Court Of Kerala
Raj Kumar Singh Vs Authority under Payment of Wages Act and Another
.... the Legislature passes a law in order to improve the status and position of labour and to confer upon it certain rights and to standardise those rights, the restriction imposed upon the employer to carry on his business is not a reasonable restriction or not in public interest." While dealing wi ...
Madhya Pradesh High Court
The Bombay Bullion Association Limited Vs Jivatlal Pratapsi
.... ndlord was called upon by the tenant to get the water connection restored, and if he failed to do so, prosecution u/s 24 of the Act was threatened. As the landlord had refused or neglected to have the water connection restored the tenant filed a complaint on June 14, 1954, for the prosecution of the ...
Bombay High Court
Ananta Shripati Bhorade and Others Vs Meher (M.R.) and Others
.... olkar has asked us to read them. Even on reading the sections in the order suggested by learned counsel, we do not think it is possible to accede to the argument which we shall immediately state. The argument is that even when employees are represented by a representative union, it is open to them t ...
Bombay High Court
Muniyammal, Proprietrix, Salem Vs Third Additional Income Tax Officer, Salem and Another
.... of the estate left by the deceased. The word "legal representative" in S. 24-B sub-clause (1) would mean all the legal representatives collectively, if there were more than one. The question of liability to Income Tax where an assessee left more than one legal representative was considered by a ...
Madras High Court
Panna Lal Vs Sm. Saraswati Devi
.... ecution court. The judgment-debtor has come to this Court in appeal. 4. In my opinion the view of the appellate court is correct. It cannot be denied that whenever a judgment-debtor asks the court under Order 21- Rule 2 to certify a satisfaction of a decree, he makes it impossible for the decree- ...
Allahabad High Court
Union of India (UOI) Vs Jugalkishore Champalal
.... oved facts drawn by the Trial Bench was not the correct conclusion to be drawn from them. I do not think that the Full Bench acting u/s 38 of the Presidency Small Cause Courts Act is precluded from coming to such a conclusion. In this connection I may refer to the decision M. Govindan v. Gulabachand ...
Calcutta High Court
Budhan Singh and Another Vs The State
.... of any property, as well as when such person is wrongfully deprived of property". The reference to being kept out of property undoubtedly means being kept out of the possession of property. If a man is, therefore, kept out of possession of any property belonging to him, it must necessarily be hel ...
Patna High Court
Management of Assam Railway and Trading Co. Ltd., Margherita Vs Ram Labhaya, Presiding Officer, Industrial Tribunal Assam, Gauhati and others
.... d been referred to earlier. The Industrial Tribunal further observed that the proceeding would be the fresh reference registered on the basis of the last notification and parties were to submit their written statements on the basis thereof. 3. The learned Advocate for the petitioner has placed, b ...
Gauhati High Court
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