Sukhei Behera and Others Vs The State
.... . (ext. 1) and some of the contradictions brought out during the cross-examination of P.Ws. 3 and 4. Even if the F.I.R. be taken as formally proved notwithstanding his non-examination and even if the contradictions in the evidence of P.Ws. 3 and 4 as brought out during their cross-examination be sai ...
Orissa High Court
B.L. Chopra Vs Punjab State and Others <BR> Punjab State and Others
.... me to the conclusion that if the suit is filed before the expiration of two months after notice had been delivered or left at the office of the Collector, at is not maintainable and the Court is bound to dismiss it. The learned Judge held that whenever a period of time is to be computed from or afte ...
High Court Of Punjab And Haryana At Chandigarh
C. Vasantha Pai Vs A. Srinivasan and Others
.... o deal with this petition, two main appoints were taken by the respondent, namely (1) that in view of the decision of the Division Bench mentioned above in W. A. No. 19 of 1956, the Tribunal has no jurisdiction to deal with and grant the relief contained in paragraph 18 (c) of the election petition ...
Madras High Court
Ram Saran Dass Vs Shri Kishan Dass
.... e compromise decree. He allowed the appeal and directed that the decree holder''s application for execution be struck off in full satisfaction. Aggrieved by this order the decree-holder has come to this Court in second appeal. 4. It appears to me that both the courts below applied their mind to t ...
Allahabad High Court
Sudarshan Transport Vs State Transport Authority
.... Venkatarama Ayyar J., who delivered the judgment of the Division Bench in C. S. S. Motor Service, Tenkasi Vs. The State of Madras A. I. R. 1953 Mad 279, in these words:- "But whatever principles be adopted as criteria for making the selection among the applicants it is necessary that they should ...
Madhya Pradesh High Court
Abdul Rehman Vs Assistant Custodian
.... is ultra vires of the Statute and therefore should not have been invoked by the Custodian. The relevant section is Section 26 Sub-section (2) of the Administration of Evacuee Property Act. By the Act No. 91 of 1956, Section 26 was itself dropped: but that was subsequent to the proceedings. Sub-se ...
Madhya Pradesh High Court (Indore Bench)
Commissioner of Income Tax Vs Badrinarayan Rameshwar
.... s observed : "To give security for a debt is not to pay a debt. If the assessee had received payment in kind of the amount outstanding on the original mortgage, in the shape, say, of realisable shares or bonds, the case would have been different, but they merely received further and better securi ...
Madhya Pradesh High Court
Sudershan Transport Service (Private) Ltd. Vs State Transport Appellate Authority and Others
.... refusing permits so as to conform to Article 14 was emphasized by Venkatarama Ayyar J., who delivered the judgment of the Division Bench in C.S.S. Motor Service, Tenkasi and Others Vs. The State of Madras and Another, , in these words: "But whatever principles be adopted as criteria for making ...
Madhya Pradesh High Court
The State of Madhya Pradesh Vs R.R. Contractor and Co.
.... are admittedly of leather are or are not leather goods. It is whether these articles are component parts of machinery. The assessee made no attempt to show that the nature of these articles was such that they could not but be regarded as component parts or spare parts of any machinery. The question ...
Madhya Pradesh High Court
Commissioner, Sales-Tax Vs Mohatta Bros. Indore
.... hatta Brothers, Indore, is ''''illegal and improper" or whether it is "erroneous" within the meaning of Section 12 (1) of the said Act." 3. The Sales-Tax Commissioner took the view that the expression "in so far as it is prejudicial to the interests of the revenue" occurring in Section 12 (1) of ...
Madhya Pradesh High Court
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