Municipal Board Vs Shree Hanuman Oil Mills
.... unicipality; and (e) cancel any notification under any of the preceding Clauses. (2) The power to issue a notification u/s Sub-section (1) shall be subject to the condition of the notification being issued after the previous publication required by Section 4 and notwithstanding anything in thi ...
Allahabad High Court
Sm. Ashalata Biswas Vs Sudhir Kumar Addya
.... o extend the period of limitation for a review application under the Thika Tenancy Act. In this connection he has referred to the decision in Rai Harendranath Chaudhuri Vs. Sm. Daulatmani Chaudhurani, , where it was held that Section 5 of the Indian Limitation Act did not apply to appeals u/s 27 ...
Calcutta High Court
Shyamsundar Pd. Gupta and Others Vs Darbhangi Rai and Others
.... her than those drawn by the Tribunal could be drawn from them. They further laid down in that case that misappreciation of evidence does not amount to want of evidence and unless the evidence can be shown to be irrelevant or inadmissible, the conclusion of the Tribunal cannot be challenged on the gr ...
Patna High Court
Sudarsan Mahto and Others Vs Radhika Prasad Singh and Others
.... deposit. The Courts below have held that this money could have been tendered to the Nazir who was conducting the sale. That is true. But the chalan itself, which had been passed originally on 14-4-1954 and re-enfaced on 29-4-1954, gave a direction to the judgment-debtors to make the deposit only to ...
Patna High Court
Burra Kur Coal Co. Ltd. Vs Azimuddin Ashraff and Another
.... nchment, and since the termination of service of this workman is not covered by the exceptions, it is retrenchment within the meaning of section 2(00) of the Act. This argument of the learned Government Advocate has prima facie some force, but in view of the lastest decision of the Supreme Court, ...
Patna High Court
Amal Roy Choudhary Vs The State
.... o be read, which permits the Court, in its discretion, to allow a person who calls a witness to put any question to him which might be put in cross-examination by the adverse party. 13. The decision in ILR Cal 957 : AIR 1916 Cal 188, holds that if new matter is introduced :in cross-examination by ...
Gauhati High Court (Agartala Bench)
Workmen of Sasi Industrials Vs Industrial Tribunal and Others
.... round that the employee is proved to be a member of the union, which la registered, and that the dispute has arisen between the employer and the workers'' union. Therefore, the short question raised in this petition is how far the several grounds taken by the tribunal for treating the dispute not to ...
High Court Of Kerala
Chithran Nambudiri and Others Vs Commissioner, H.R. and C.E. and Another
.... te to which any person is entitled by custom or otherwise........." The above provision does not conflict with paragraph 3 of the scheme. To me, the condition in paragraph 3 appears to be a very salutary one, designed to ensure, that the interests of the trustees, do not conflict with their duly to ...
High Court Of Kerala
Prabhakaran Nair and Others Vs State of Kerala
.... s the appeal only in accordance with the provisions of Section 423. That section provides that the appellate court is bound to peruse the record, hear the appellant or his pleader if he appears and the Public Prosecutor if he appears and then dismiss the appeal if it considers that there is no suffi ...
High Court Of Kerala
Managing Director, National Newsprint and Paper Mills Ltd. Vs Commissioner of Income Tax
.... learned counsel appearing before the Tribunal on behalf of the Mills thus : ".....he conceded that the Nepa Mills had made certain payment to the U. S. A. Corporation; and that it fell within the ambit of the substantive part of Section 18 (3B), but in view of the second proviso to that section ...
Madhya Pradesh High Court
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