Jaganath Panigrahi Vs Collector
.... Article 311 of the Constitution, as the proviso will be attracted to the case. The whole object of the proviso is to avoid duplication of enquiry in the matter where already there has been a regular trial by a competent Court and the person had ample choice of defending himself. If the contentio ...
Orissa High Court
Suresh Chandra Bal and Others Vs Niranjan Bal
.... of much value." In this case the earlier case of H. Venkatachala Iyengar Vs. B.N. Thimmajamma and Others, was referred to and relied upon. In the case of Ramchandra Rambux Vs. Champabai and Others, the same principle was reiterated in the following words :-- "Where there are suspicious ...
Orissa High Court
Puran Chand Vs S.T.A.T. and Others
.... . Mr. Mehta submits that this ground is wholly erroneous The finding whether the petitioner was resident of Madhya Pradesh or Rajasthan was already concluded by the order of the S.T.A.T. dated 15th of July, 1971. 3. Having perused the record and heard the learned Counsel for the parties I am of t ...
Rajasthan High Court
Sohan Roop Rai Vs State of Rajasthan and Others
.... ed by learned Deputy Government Advocate and the two cases cited by learned Counsel for the petitioner the cases cited by learned Counsel for the petitioner, are of latter dates than the one relied on by learned Deputy Government Advocate. That being so. I am bound to consider the application of the ...
Rajasthan High Court
In Re: N. Narasimhan and Another Vs
.... e deceased did not own, but the claimant coming into the picture by citation claims to be vested in himself. In other words, title of the testator or testatrix to the whole or any part of the property which is the subject-matter of disposition is entirely and necessarily outside the scope oi probate ...
Madras High Court
N. Narasimhan Vs N. Sitharama Iyer and another <BR>In Re: Smt. N. Venkatanarasamma, Madras-4, dead
.... not own, but the claimant coming into the picture by citation claims to be vested in himself. In other words, title of the testator or testatrix to the whole or any part of the property which is the subject matter of disposition is entirely and necessarily outside the scope of probate proceedings an ...
Madras High Court
Rajni Kant Verma Vs State of U.P.and others
.... d adverse entries in 196768, 196869 and 196970. The petitioner on the other hand has asserted that he was due to cross the efficiency bar on August 6, 1970, but as he had filed a writ petition before the Lucknow Bench, the question of his crossing the efficiency bar was kept pending and it was only ...
Allahabad High Court
Krisna Rao Palne Vs Pramila Bai and others
.... other hand learned counsel for the opposite party has placed reliance on the case of Mst. Fatma vs. Abdul Hamid (A. I. R. 1934 Lahore 195) in which case a reference was allowed and the order of the magistrate dismissing the petition under Section 488 Cr. P. C. by using the words that the accused (h ...
Allahabad High Court
Prakash Chandra Vs Smt. Champa Devi and Another
.... ed by the II Temp. Civil and Sessions Judge Allahabad it appears that both the suits by the opposite parties against the applicant were still pending on 13th March 1974 when the appeal was decided The learned judge further observed that the issues with regard to the payment of rent was already frame ...
Allahabad High Court
S. Amrik Singh Lyallpuri Vs Ravi Dutt Sharma
.... d to have taken cognizance of the offences mentioned in the complaint. When however he applies his mind not for such purpose but for purposes of ordering investigation under S. 156(3) or issues a search warrant for the purpose of investigation he cannot be said to have taken cognizance of any offenc ...
Delhi High Court
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