Maragathamani Vs Ebenezer Ponraj Samuel
.... Like the District Judge we are however satisfied that in the circumstances of this case, there was no room for collusion. That this is so appears from the fact that the husband himself filed a suit for restitution of conjugal rights and in the present proceedings in the written statement he denied ...
Madras High Court
Ram Kishan Dass Brij Mohan Lal Vs The State of Uttar Pradesh and Others
.... pon an assessee when the tax assessed upon him is varied or modified in appeal and in the absence of the service of such a fresh notice of demand, the assessee cannot be held to be in default. The same view was reiterated by this court in Durga Dutt Chunni Lal v. State of U.P. 1968 A.L.J. 1066. 9 ...
Allahabad High Court
Municipal Corporation, Delhi Vs Laxmi Narain Tandon and Another
.... appellant contended that the case of Nisky could not be of much help in view of the wide definition of sale, as given in the Act. Reliance was also placed on two cases of the Madras High Court, In re T.S. Ananthanarayana lyer and another and the Public Prosecutor v. R. Narayanaswami Reddy, Karanani ...
Delhi High Court
Rastapur Sharanappa Vs Controller of Estate Duty
.... the departmental representative. After hearing the arguments of the departmental representative, the Tribunal held that the goodwill was an asset and that the value determined at Rs. 8,250 by the Appellate Controller was quite fair and reasonable and called for no interference. The Tribunal upheld t ...
mysore high court
Sreethara Kamath Vs Jawala Prasad Gupta
.... deceptively so as to induce the promisee to deliver the goods it is plausible to contend that there was a case of cheating. For he had no intention whatsoever to pay but merely said so by way of a false inducement (vide Mahadeo Prasad Vs. State of West Bengal, ). It is a moot point whether a sta ...
High Court Of Kerala
Madansa Annasa Jain Vs Union of India and Another
.... en the -person having the acquired by theft, or dishonest right to the possession of the misappropriation or conversion, or for property first learns in whose compensation for wrongfully taking or possession it is." detaining the same. The learned Advocate for the petitioner ha ...
Bombay High Court (Nagpur Bench)
Atmaram Panduji Tidke Vs Prabhawatibai Dattatraya Pakode and Others
.... f any suit is instituted in any Civil Court which involves any issues which are required to be settled, decided or dealt with by a revenue authority. the civil Court shall stay the suit and refer such issues to the revenue authority. It is therefore submitted that as the defendant No. 1 has contende ...
Bombay High Court (Nagpur Bench)
Rijhumal Valiram and Others Vs Commissioner of Income Tax, Bombay City - I
.... be borne in mind is that there must be a legal obligation on the partner of the head-partnership to share his profits and losses with his sub-partners in the sub-partners firm. It is needless to say that when such an obligation exists, not only the partners in the head-partnership but also his part ...
Bombay High Court
Atmaram Vs Prabhawatibai and others
.... s that if any suit is instituted in any civil Court which involves any issues which are required to be settled, decided or dealt with by a revenue authority, the civil Court shall stay the suit and refer such issue to the revenue authority. It is therefore submitted that as the defendant No, 1 has c ...
Bombay High Court
Shri. Virendra Vs The State Of Punjab
.... an exception or a proviso limited to such a case. This would not be a permissible construction of the section. But such evidence as may already have been recorded by the time the application is made can be looked into and considered in such cases, in order to determine the impro-piiety of the withd ...
High Court Of Punjab And Haryana At Chandigarh
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