Ganeshram Jawhar Jain Vs Roop Singh Umrao Singh
.... of her rights was infringed thereby. Therefore if the plaintiff obtained the consent of Naginabai to the construction of ventilators it was superfluous because no such consent was necessary. No inference of grant of an easement of light and air can be drawn from such consent. Although an easement m ...
Madhya Pradesh High Court (Gwalior Bench)
Ramjilal Sukhiram Vs Municipal Committee, Sarangarh
.... e deemed to be belonging to the State Government, the Municipal Council can sue for it or that a suit instituted by the Municipal Council for recovery of compensation will be deemed to be a suit by or on behalf of the State Government, A municipal employee is liable to the Municipal Council under th ...
Madhya Pradesh High Court
The Municipal Council, Murwara (Katni) and Others Vs S.K. Kahansons and Co.
.... he accrual of cause of action. Interpreting an identical provision in the Madras General Sales Tax Act, 1930, the Supreme Court in The Provincial Government of Madras Vs. J.S. Basappa, , held that the expression ''purported to be done under the Act'' will not include an act which is wholly outsid ...
Madhya Pradesh High Court
Dhobli Vs State of Rajasthan
.... alleged talk with Ramudi later on, but for the present. we wish to point out that Pokar Ram completely excludes any talk having taken place between the accused and Ghamuram. The statement of Ghamuram, therefore, to the effect that the accused bad confessed her guilt to him cannot be relied upon. ...
Rajasthan High Court
Ramdayal and Others Vs State of Rajasthan
.... e accused Earned Counsel for the appellants contended that Mohanlal was a boy of 14 and there is no corroboration of his statement regarding the kidnapping or abduction as the case may be. Earned Counsel relies on Bharvad Bhikha Valu and Others Vs. The State of Gujarat, . In that case one Falji T ...
Rajasthan High Court
Ram Kumar Vs State
.... leads that court has always to rely on the mere memory of the police officer to credit him with such a memory that he can remember each and every word of hundreds citizens making and taking speeches. It was then argued that what is given in the F. I. R. if it makes out a case it is sufficient. I do ...
Allahabad High Court
Sant Kumar Bansal Vs State of U.P.and others
.... e expression ''vacancy'' as used in the Rent Control and Eviction Act has been the subject of interpretation in several cases. In Mahabir Prasad v. Kewal Krishna, 1953 A.L.J. 347 it was held: "The word ''vacate'' as used in the U.P. (Temporary) Control of Rent and Eviction Act, (III of 1947) mea ...
Allahabad High Court
Sobaran Singh and Another Vs State of U.P.
.... rposes of that Chapter. It was urged that once a person was directed to be released on bail u/s 167 Code of Criminal Procedure, the benefit of that order enured till the conclusion of the trial of the accused. I am not inclined to agree with this submission. The power to enlarge an accused on bail i ...
Allahabad High Court
State of U.P. Vs Chandra Bhan
.... he duty of a Court of law to try to do justice in every case decided by it and not to dispose of a case on technicalities without entering into merits unless it appears that it had no option but to do so. The words ''unless for some reason he thinks proper to adjourn the hearing of the case to some ...
Allahabad High Court
Shri Shankar Nath and Others Vs Shri Jagat Ram Kuthiala and Others
.... him. The purpose of Section 154 can only be to find out if the witness is one of the truth and can be relied upon, because cross-examination is the most powerful and effective instrument for bringing out and testing truth. But that is far from saying that a witness is hostile whether his testimony ...
High Court of Himachal Pradesh
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