Mandalapu Sundar Narayan and Others Vs V.V. Chenulu
.... 14, the Magistrate shall proceed to in quire into the truth of the information upon which action has been taken and to take such further evidence as may appear necessary. (2) Such inquiry shall be made, as nearly as may be, practicable, in the manner hereinafter prescribed for conducting trials a ...
Orissa High Court
Ram Rattan Vs The Registrar, Panjab University and Another
.... ilty of instigating the strike, because both te poster and the apology letter were in his own handwriting, why dd they not put those documents to the Petitioner for either amitting or denying whether the same were written by him or not? Tiis was the material on the basis of which the impugned action ...
High Court Of Punjab And Haryana At Chandigarh
The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs Rm. L. Rm. L. Lakshmanan Chettiar
.... who had no pre-existing right in it to any extent A release of a right or of a claim can only be in favour of a person who had a preexisting right or claim and by reason of the release the latter''s right or claim is enlarged or is made fuller in its content. Kuppuswamy Chettiar Vs. A.S.P.A. Arumu ...
Madras High Court
Chief Controlling Revenue Authority, Board of Revenue, Madras Vs B.P. Eswaran (Died) and Others
.... uty is determined, 3. Where an instrument is a document which is a conveyance simpliciter without anything more and the title to the property conveyed is found to be wanting, it will, in our opinion, fall clearly within the meaning of Section 49(d). In that case, as held by the Privy Council in ...
Madras High Court
R. Subbaraya Mudaliar Vs Suramangalam Town Panchayat
.... not prescribe the issue of any notice to the individual concerned. 3. Rule 9 contemplates only a torn torn in the village, and in the instant case before us, the appellant had knowledge about the proceedings. He had addressed letters the Executive Officer asking for clarification as regards the ...
Madras High Court
The Chief Controlling Revenue Authority, Board of Revenue Vs Mrs. Mangalam Iswaran L.R. of the deceased B.P. Eswaran
.... amp duty is determined. 3. Where an instrument is a document which is a conveyance simpliciter without anything more and the title to the property conveyed is found to be wanting, it will, in our opinion, fall clearly within the meaning of Section 49(d). In that case as held by the Privy Council ...
Madras High Court
In Re: S.P. Naidu Vs
.... l or customary domestic purpose of the Estate. 5. In properly appreciating the evidence of D.Ws. 1 and 2, the learned Magistrate erred, and attached unnecessary importance to the omission of the word '' domestic '' in the evidence of D. Ws. 1 and 2 who are respectable witnesses and who could spea ...
Madras High Court
Balbir Singh Vs Shanti Devi
.... nough to include such conduct of the husband as would be less serious than a matrimonial offence or a ground to obtain judicial separation, nullity of marriage or divorce and yet would be such as to justify the wife in living separately from her husband without verifying her claim to maintenance. I ...
Delhi High Court
Kittanna Rai Vs The State of Mysore
.... transported rice from any place in the border area to any other place in that area, The prosecution evidence only shows that the accused was found carrying 30 Kgs. of boiled rice in Kemmethadka without any permit. The prosecution has not let in any evidence to show that the accused had transported t ...
mysore high court
Ramgulam Choubey and another Vs Mahendra Kumar and another
.... that the framers of the Code used express language providing for investigation into nature and character of the possession of a third party whenever such an investigation was intended to be permitted in execution proceedings. This consideration strengthens the view that I have already expressed on t ...
Madhya Pradesh High Court
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