A.S. Krishnamurthi Vs Revenue Divisional Officer
.... ment of Uttar Pradesh (1967) 2 S.C.J. 214 : AIR 1967 S.C. 465 , the following two questions arose for consideration: (1) Whether in the absence of a specific objection as to interest in the appellant''s cross-objections, the High Court ought to have gone into that question, and (2) Whether on ...
Madras High Court
Hazarilal Gupta Vs State Transport Appellate Authority, M.P. and Others
.... is to be the same as that for the disposal of an application for the grant of a new permit, the provision of an appeal in the one case cannot be applied to the other. The relevant part of Section 64 of the Act, which is the only section providing for appeals in these matters is as follows: ''Any ...
Madhya Pradesh High Court
Manoharlal Verma Vs State of Madhya Pradesh and Others
.... rt for regulating its proceedings under Article 226 of the Constitution do not provide for review of any order passed in those proceedings. However, Rules 3 and 4 of Chapter I of the Rules of this Court provide as follows: "3. In cases not provided for by Order XLVII, Rule 5 of the Code of Civil ...
Madhya Pradesh High Court
Florence Chaudhari Vs State of Madhya Pradesh and another
.... were accepted by the Government have not been challenged before us in this petition. 7. The learned counsel for the petitioner first submitted that as the petitioner retired from service on 31st August 1970 on attaining the age of 55 years, the disciplinary proceeding started against her could n ...
Madhya Pradesh High Court
Nannulal Kishanlal (Firm) Vs New Malwa Transport Company and others
.... led a statutory order. But this case is distinguishable on its own facts from the instant case. The appellant, in that case, filed an appeal in the proper Court and it was the mistake of the Court that the distribution memo did not mention clearly whether the valuation of Rs. 200 was confined to sui ...
Madhya Pradesh High Court
Nannulal Kishanlal (Firm) Vs New Malwa Transport Co. and others
.... nisterial one even though, in a round about way, it may be called a statutory order. But this case is distinguishable on its own facts from the instant case. The appellant, in that case, filed an appeal in the proper Court and it was the mistake of the Court that the distribution memo did not mentio ...
Madhya Pradesh High Court
Rahasbehari Sahu Vs Umakanta Sahu and Others
.... ndant No. 4 were in Khas possession of the property during this period, they would have obtained a perfect title thereto by adverse possession. The point for consideration is whether such a title can be acquired while the trespasser is not in Khas possession but is in possession through his tenant. ...
Orissa High Court
Sitaram Dora and Another Vs V. Krishna Rao Dora and Others
.... llector of the District and if it is by the Collector of the District that appeal lies to the Board of Revenue. As the records in the instant case show, the original order by which the Plaintiffs were aggrieved was passed by a Collector under the Estates Abolition Act not being the Collector of the ...
Orissa High Court
Raghunath Samal and Others Vs Muli Sahu
.... tiffs on a charge u/s 143, Indian Penal Code, still the question remains whether the Defendant No. 1 had any reasonable and probable cause to prosecute the Plaintiffs on charges under Sections 447 and 426, Indian Penal Code. Apart from the fact that the criminal Court has acquitted the Plaintiffs of ...
Orissa High Court
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