The State Vs Chauthmal Gandhi
.... rosecution must establish whether or not there was no previous transaction between the opposite party and Mataddin and whether or not the parcel was sent by Mataddin in pursuance of a request made by the opposite party. It would have been much better if the prosecution had made enquiries at Delhi an ...
Orissa High Court
Avinash Devi Vs Khazan Singh Aneja
.... outmoded and should be treated only as a mater of ancient history. When cases came up before the Courts in which the question of custody was raised it has consistently been laid down that in deciding the question of custody the welfare of the minor is the paramount factor for consideration and the f ...
High Court Of Punjab And Haryana At Chandigarh
Joseph Sam Vs Caltex (India), Ltd. and Another
.... tions raised in the petition. The Commissioner was certainly bound to decide the questions and he did decide them. At the worst, he may have come to an erroneous concluston, but the conclusion is in respect of a matter which lies entirely within the jurisdiction of the Labour Commissioner to decide ...
Madras High Court
Altafur Rahman Fazlur Rahman Vs Collector Central Excise, Allahabad
.... y case the decision did not turn on the construction of a statutory provision similar in scope, purpose or wording to Article 226 of the Constitution, and is not of much assistance in the construction of that articles. 20. Their Lordships came to the conclusion "As, therefore, no writ could b ...
Allahabad High Court
Asgher Hussain Vs Vicarunnisa Begum and Another
.... e duty of the Court is to administer justice in accordance with law. The court ought not to exercise a punitive jurisdiction by declaring the defendant ex parte 01 dismissing the suit for default in such circumstances. The proper course for the court is to pass over the suit or the appeal in order t ...
Andhra Pradesh High Court
Registrar, University of Jammu and Kashmir Vs Kh. Ghulam Mohammed Illaqaband
.... ...
Jammu & Kashmir High Court
Krishnan Nayar Vs State of Kerala and Others
.... nction between the bus operators in the said two areas. This is discriminatory. It denies the operators in the Travancore-Cochin area equality before the law and the equal protection of laws and offends Article 14 of the Constitution. 8. It has to be noted that the Madras Motor Vehicles Taxation ...
High Court Of Kerala
Krishnan Nayar Vs State of Kerala and Others
.... discriminatory. It denies the operators in the Travancore-Cochin area equality before the law and the equal protection of laws and offends Article 14 of the Constitution." 9. It has to be noted that the Madras Motor ''Vehicles Taxation Act, 1931, is not the only Act to the taken into account as f ...
High Court Of Kerala
Parameswara Kurup Vs Damodaran and Others
.... be a subsisting one or not arose for consideration in 31 T. L. J. 978. Sankarasubba Iyer J, said: The question is whether, at the time when exemption from the Act is sought for, it must be possible to say that the vendor''s lien subsists and remains available to him. The expression, "for which th ...
High Court Of Kerala
Shree Amarsinhji Mills Ltd. Vs Nagrashna (M.N.) and Others
.... Mr. Gandhi asks us to do. Of course, we must not wrest with the language of the section in doing so, and we must see that we do not put a meaning which is beyond the plain and ordinary meaning of the expressions used in the context in which the sub-section appears in the Act. Considered in the light ...
Bombay High Court
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