Manoharlal Vs State of Rajasthan and Others
.... ainst him by the State Government However, he relied upon the fact that certain penalties were imposed upon the petitioner by the very same order of the State Government (Ex. 4) and he argued that in these circumstances it must be presumed that the State Government agreed with the findings arrived a ...
Rajasthan High Court
K.S. Ardanareeswara Gounder Vs Tahsildar, Bhavani and Another
.... Section 115(1) has to be considered. 7. In The Province of Madras Vs. The Lady of Dolours Convent, Trichinopoly and Others, , a Division Bench of this Court ruled that a cess levied in respect of water used for irrigating land is a land tax. In that case it was contended by the owner of the la ...
Madras High Court
Shyamraj and Others Vs Raj Bali
.... the consolidation of holdings had already started in the district of Deoria and the Plaintiff''s suit stood abated. After hearing the parties the learned Munsif rejected the application. The Defendant then filed an application in revision before the District Judge Deoria and after hearing the parti ...
Allahabad High Court
Krishna Kumar Srivastava Vs Arya Vidya Sabha, Kashi
.... ng matters, namely, (k) the emoluments and terms and conditions of service of teachers of the University;" However, subsequently by the Amendment Act the expression ''teachers'' was replaced by the expression ''employees''. Learned counsel has emphasised the point that only after the amendment ...
Allahabad High Court
Bahal Singh Arya Vs The Pradeshik Co-operative Federation and Another
.... -fee in the sum of Rs. 20. If the payment of court-fee on a separate sheet of paper is taken to be sufficient compliance, it cannot be said that any of the documents attached to the memorandum of revision is unstamped. 4. Section 3 of the Court Fees Act provides that the fees payable for the time ...
Allahabad High Court
Sri Ram Charan Das Vs Pyare Lal
.... nly point urged before us was that the suit, as filed, was not maintainable, in that, it was instituted at a time when a stay order was operating in respect of the permission granted u/s 3 of the Act. The appeal was heard by a learned Single Judge. Learned Counsel for the appellant, relying on Ram P ...
Allahabad High Court
K.C. Srivastava Vs Controller of Estate Duty
.... s case, one Dr. C.F. Da Costa purchased a house in the joint names of himself and his wife on February 13, 1940. They subsequently made a gift of the house to their two sons. Although the document recited that the donee had accepted possession, yet the parents factually continued in possession of th ...
Allahabad High Court
Adinath Banerjee Vs State of West Bengal and Others
.... r was recorded in the revisional record of rights in respect of the plots of land-in-question on the basis of an order passed by the Revenue Officer u/s 44(2a) of the West Bengal Estates Acquisition Act. It also appears that the State has not preferred any appeal against the said order and as such t ...
Calcutta High Court
Official Liquidator, Navarashtra Publishing Co. Ltd. (in liquidation) Vs Ashok Kumar and Another
.... ny except signing the documents. 20. From the evidence that has come on the record of this case, just indicated above, it has to be seen as to whether the prayer of the official liquidator is fit to be granted, either in whole or in part, and the respondents or any of them can be held liable for ...
Patna High Court
Singh Engineering Works Pvt. Ltd. Vs Kandhai and Another
.... deciding the question whether the employer has bonafide or lawfully terminated the relationship of employer and employee. In Viswanath Tukaram Vs. General Manager, Central Railway and Others, , a Full Bench of the Bombay High Court has held that the Payment of Wages Authority has no jurisdiction ...
Allahabad High Court
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