Rukmani Ammal Vs Krishnamoorthy Iyer and Others
.... his court after Act 30 of 1956 came into force, and consequently by reason of the pendency of the proceedings regarding the validity of the sale it is urged that the sale must be deemed to have become valid only on the date when this court decided the matter in favour of the decree-holder. 2. I a ...
Madras High Court
Nisith Chandra Ghose Vs State of West Bengal
.... als as on September 30, 1956. It shows that on September 30, 195G, 41 tons of iron and steel materials were in stock. C.W. 1 Sailendra Nath Chakraborty the then Sub-Divisional Controller of Food and Supply, Alipore. also corroborated the fact stated in Ext. C which bore his signature. It is argued t ...
Calcutta High Court
Union of India (UOI) Vs Mouji Lal Shaw and Others
.... the said Act further provides that in an auction sale, the sale is complete when the auctioneer announces its completion by the fall of the hammer or in other customary manner. In the facts of this case the plaintiff became a buyer without a prior agreement of sale. There is no dispute that his bid ...
Calcutta High Court
Thakurdas Majhi Vs Chand Majhi and Another
.... on and because of the granting of the said pauper application. It may be true also that, for purposes of limitation, - & may be for certain other purposes too, - the suit must be deemed to have been filed, when the original pauper application was presented in court. The suit, however, actually c ...
Calcutta High Court
Vattikutti China Venkata Subbaiah and Co. Vs State of Andhra Pradesh
.... he foregoing power, such rules may provide for- (a) all matters expressly required or allowed by this Act to be prescribed; * * * * (4) The power to make rules conferred by this shall be subject to the condition of the rules being made after pre ...
Andhra Pradesh High Court
V. Sesha Sarma Vs State of Andhra Pradesh and Another
.... n the absence of evidence to the contrary, that the inam consits not merely of an assignment of land revenue payable in respect of the land but also of the land. Section 6 preserves the rights as between the Inamdar and other persons, if any, in possession and enjoyment of Inam land. 9. The Act e ...
Andhra Pradesh High Court
Marella Veerabrahmacharyulu Vs Konduru Venkata Subbamma and Others
.... o the passage in ILR 20 Mad 305 which we have extracted above namely: "This contention is manifestly untenable ..... unavailable by way of defence" said that in neither of those cases was the question raised or argued with reference to the stringent provisions of Section 54 of the Transfer of ...
Andhra Pradesh High Court
M.J. Velu Mudaliar Bus Service Vs Labour Court and Others
.... A. 5). The District Medical Officer in his evidence has stated that he examined the respondent 2 on a requisition by the labour officer and that he found the vision of the workman normal in both the eyes. He also testified to the effect that he found the respondent 2 fit to drive public vehicles. P ...
Andhra Pradesh High Court
Manik Chand Vs Bhubneshwar Prasad
.... may be adduced in the form of affidavits, Mr. T.K. Prasad has relied upon the words "and the provisions of Section 145 shall, as far as may be, be applicable in the case of such inquiry" in Sub-section (1-A) of Section 147. In my judgment, there is no substance in this argument. These words merely i ...
Patna High Court
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Malayalam Plantations Ltd.
.... over the revision petitions by the Deputy Commissioner because the sales in favour of Brooke Bonds and Lipton Ltd., are not shown to be governed by Section 22 of the Madras General Sales Tax Act, the delivery in pursuance of the contracts not having been proved to be for consumption within the State ...
High Court Of Kerala
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