Pandit Ramgulam Choubey and another Vs Shri Mahendra Kumar and another
.... age used in rules 97 and 100 goes to show 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 ...
Madhya Pradesh High Court
Krishna Prasad Bose and Others Vs Executive Officer, Jijpur Municipality and Another
.... vate market already lawfully established and its discretion to allow or refuse a licence is confined only to a new private market and that in neither case is the grant of a licence conditional on payment of the licence fee. As we are of the view that this writ application can be disposed of on anoth ...
Orissa High Court
General Manager, South Eastern Railway Vs Iswarlal Purusottam and Others
.... ght reliance on Mayne on Damages and referred to three decisions reported in AIR 1920 Pat 496 , Gouri Dutt v. Gobind Singh; Dominion of India Vs. Netai Chandra Haldar, and AIR 1960 Pal 393. Vishun Prasad v. Union of India. I have looked into these decisions as also the Commentary by Mayne, but ul ...
Orissa High Court
Ramkishore Das Goswami Vs Anantaram Das Goswami
.... h is immoral or is inconsistent with the religious views of the brotherhood. The evidence in the present case shows that the Mahant was displeased with Defendant for getting involved in a criminal case for having obstructed the Supplies Supervisor in removal of paddy from his custody. This conduct o ...
Orissa High Court
Sanatan Sahu Vs Raghunath Kar
.... first party protested against the aforesaid act, he was threatened with dire consequences. It is also stated therein that out of fear due to the threatening attitude of the second party, the first party was unable to go upon the said land in order to possess the same. Again the first party in his w ...
Orissa High Court
Cantonment Board, Ambala Vs The state of punjab. Chandigarh and others
.... eh-bazari is not charged by the Cantonment Board for the purpose of earning a profit. We are unable to find any force in this contention for more than one reason. No such plea has been taken up in the writ petition. The plea involves a question of fact which cannot be allowed to be raised for the fi ...
High Court Of Punjab And Haryana At Chandigarh
Harnam Singh Vs Rama Krishna Wadding Mills and Others
.... diction to decide whether the petitioner was a person employed or not. Merely because respondent 1 stated that the petitioner had been dismissed by the order referred to above, it could not be held that the relationship of employer and employee between respondent 1 and the petitioner had come to an ...
High Court Of Punjab And Haryana At Chandigarh
Ganesh Dass Maha Singh Vs Kishan Chand and Others
.... t Imply that even if the prosecution case was found by the enquiring Magistrate to be inherently improbable or where the evidence led was such that no Court could reasonably come to the conclusion on the material produced that the prosecution case had been established, it was not open to the enquiri ...
High Court Of Punjab And Haryana At Chandigarh
Damodar and others Vs Hari Singh and others
.... h. 529. In the present case, when Hari Singh Defendant purchased the two-third share of his two brothers under sale-deed, Exhibit D. 2, during the pendency of the Plaintiff''s suit, he was not in any way improving his position qua the Plaintiff with regard to any right of pre-emption in him so far a ...
High Court Of Punjab And Haryana At Chandigarh
Maragathamani Vs Ebenezer Ponraj Samuel
.... the husband. 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 stateme ...
Madras High Court
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