Waman Vasudeo Wagh Vs Pratampal Dipaji and Co.
.... d before it while making an order of this kind, it is essential that the order, on he face of it, must show that the court had done so. This is only possible if the Court gives its reasons for passing the particular order. This court has laid down in Rawalpindi Theatres Private Ltd. v. M/S. Film Gro ...
Bombay High Court
Bishnu Dayal Junjhunwalla Vs Atal Behari Acharya and Another
.... . The best person to explain the circumstances under which these receipts were granted is Shri D.K. Jhunjhunwalla himself but he did not appear in the witness box. Similarly, the plaintiff in the suit out of which the present appeal arose, namely, Sri B.D. Jhunjhunwalla has also discretely avoided t ...
Orissa High Court
Mahendra Mohanty Vs Khira Bewa and Others
.... Clause (j) of Section 2 shall, in addition to any other particulars that may be required by any law, contain the following particulars: (i) date and number of his registration certificate; (ii) maximum capital in respect of which he holds certificate, and (iii) a copy of the account referred to i ...
Orissa High Court
Gopisetty Bhaskara Rama Chandra Dora Vs The State of Orissa and Others
.... sumable, but if it was of the latter type, prima facie it will be irresumable unless there are special provisions in the grant justifying such resumption. 4. The Doratanam inams of Parlakhimedi Zamindari have been the subject matter of previous litigations, one of which was decided by a Division ...
Orissa High Court
Parmeshwari Das and Others Vs Soman Devi and Another
.... doctrine of res ipsa loquitur fully to the facts of this case. the burden of proving inevitable accident is upon the defendants. They must either show what was the cause of the accident and as a result of that cause the accident was inevitable. They may even show all the possible cause, one or the o ...
High Court Of Punjab And Haryana At Chandigarh
Kapoor Chand and Another Vs The State and Others
.... ourt-fees Act. 4. Article 17 (i) of Schedule II runs as follows: "17. Plaint or memorandum of appeal in a suit; (i) to alter or set aside a summary decision or order of any of the civil courts not established by Letters Patent or of any Revenue Court; (ii) the proper cour-fee payable is ...
Rajasthan High Court
Braj Bhushan and Another Vs Baja Anand Brahma Shah and Others
.... rious provisions of the Act into consideration it held that:- The effect of all these provisions really is to constitute a self-contained Code governing the trial of election petitions and it would appear that in spite of Section 90 (1) of the Act, the provisions of Order 23, Rule 1 C. P. C., wou ...
Allahabad High Court
Sachindra Nath Biswas Vs Sm. Banamala Biswas and Another
.... er Sub-section (1) of Section 25 may be made, unchastity or living in adultery, on the part of the wife notwithstanding or notwithstanding that the husband was having illicit sexual intercourse with another woman. To ignore such a state of affairs, at the time of making an order u/s 25(1), may have ...
Calcutta High Court
Mohamed Hyder Vs State of Andhra Pradesh
.... er since he was being paid subsistence allowance which the Government did not seek to recover from him as could be seen from the order in question. We think that the submission is substantial since the petitioner is not required to refund the amount which he had received by way of subsistence allowa ...
Andhra Pradesh High Court
The Sirsilk Limited Vs The Secretary to Govt., Labour Dept., Govt. of Andhra Pradesh, Hyderabad and Another
.... he machinery contemplated by Sections 3, 4, 5, 12 and 13 is unable to effect a settlement between employers and workmen that the Govern- ment steps in to refer the dispute either to Labour Courts or Tribunals u/s 10 of the Act, Government performs only an administrative function when it acts u/s 10. ...
Andhra Pradesh High Court
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