Ouseph Martha Vs State of Kerala and Another
.... e was an enactment in force called "The Travancore-Cochin Public Safety Measures Act, 1950," which provided for requisitioning of property in certain circumstances. The object of these enactments, both Central and State, was to clothe the Government concerned, with the power of requisitioning proper ...
High Court Of Kerala
ABDUL AZEEZ AND BROTHERS Vs COMMISSIONER OF Income Tax, KERALA AND COIMBATORE.
.... lf of what her male brother takes and the deed has given such estates to his clients. He has drawn our attention to Nizam-ud-din of Lahore, In re, where the view taken is that the heirs under Mahomedan law get different shares in what they inherit. He has also relied on Vir Bhan Bansi Lal v. Commiss ...
High Court Of Kerala
P. KUTTIKRISHNAN NAIR Vs COMMISSIONER OF Income Tax, BANGALORE.
.... ome Tax, has taken the same attitude and has at page 408 stated : "Power under this section cannot be exercised on mere rumours or suspicions. It is argued on behalf of the firm that there is no material on the record on which the Income Tax Officer could be said to have had reason to believe tha ...
High Court Of Kerala
Abdul Azees and Bros. Vs Commissioner of I.T., Kerala and Coimbatore
.... r personal law a female child gets half of what her male brother takes and the deed has given such estates to his clients. He has drawn our attention to Nisam-ud-din of Lahore (1943) 11 ITR 443 Lahore where the view taken is that the heirs under Muhammadan Law get different shares in what they inh ...
High Court Of Kerala
V. Raman Embran Vs Tahsildar, Kanayannor Taluk and Others
.... ement of the fundamental right of the petitioner under Article 26(a) of the Constitution, to see that the religious institution is managed according to the established usages and custom pertaining to it. In the affidavit of the petitioner, it is not claimed, that the right to participate in the a ...
High Court Of Kerala
Burhanpur Tapti Mills Ltd. Vs State
.... ployer who is to judge for himself what punishment is commensurate with the fault or misconduct proved against the employee. 7. So far as the revisional jursidiction of the State Industrial Court is concerned, its scope was authoritatively declared by the Supreme Court in Mill Manager, Model Mil ...
Madhya Pradesh High Court
Gulabchand Gappalal Sarawgi Vs Manikchand Gulabchand Sarawgi
.... hat context that I held that the plaintiff should have pleaded and proved that he had customary right of privacy in respect of such a terrace. In Babulal''s case, following the decision of Suleiman C. J. in B. Nihal Chand and Another Vs. Mt. Bhagwan Dei, , as also a decision of the Madhya Bharat ...
Madhya Pradesh High Court (Gwalior Bench)
Ghanashyam Shankar Kirad Vs The Poona Municipal Corporation
.... t be levied where the primary liability to pay them would fall upon the Corporation. Section 139 deals with the primary liability for the payment of property taxes. The relevant portion of that section 139(7) runs thus:- 139. (1) Subject to the provisions of Sub-section (2) property taxes assesse ...
Bombay High Court
Wamanrao Trimbakrao Vs Bhaurao Mahadu
.... opponent had no right to purchase survey No. 34/1 and consequently he is not entitled to foe declared its owner u/s 38-E of the Act. 2. On behalf of the opponent Mr. Kanade contends that we cannot ignore the extent of land which the petitioner owns in Kannad taluqa in considering the question wh ...
Bombay High Court
Amriksingh Sahny Vs The State of Bombay
.... The Privy Council accepted as correct the finding of the lower Court that the purpose for which the lessors entered upon possession was one which would redound to public benefit by helping the Government to maintain the efficiency of its servants. 9. Mr. Sorabji has accordingly contended that ...
Bombay High Court
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