Mst. Nadri Begum Vs Mst. Nasrat Bibi and Others
.... rty based on possession and not on title when the plaintiff while in possession of the property has been dispossessed. Article 65 is for possession of Immovable property or any interest therein based on title. The amendment is not remedial but declaratory of the law." (Italics Mine). 6. In view o ...
Allahabad High Court
Commissioner of Income Tax Vs Malayalam Plantations Ltd.
.... e 75% of 40% of total development rebate being what is actually allowed under the Act � � � � 1959-60 11,850 13,304 9,978 3,991 1960-61 13,500 18,194 13,645 5,458 1961-62 5, ...
High Court Of Kerala
Commissioner of Income Tax Vs Malayalam Plantations Ltd.
.... otal development rebate being what is actually allowed under the Act (1) (2) (3) (4) (5) � � � � 1959-60 11,850 13,304 9,978 3,991 1960-61 13,500 18,194 13,645 5 ...
High Court Of Kerala
Gurmit Kaur and Others Vs Pratap Singh and Another
.... angaram v. Kamlabai 1979 A.C.J. 393 (Karnataka), where a taxi had toppled on its offside due to a burst in its front tyre to the extent of nearly 9 inches; and on the failure of the driver and the owner to discharge the onus placed on them to establish that they had taken all care and precaution to ...
Madhya Pradesh High Court
Rajat Kumari and Another Vs State of Madhya Pradesh and Another
.... to him but is solely within the knowledge of the Defendant who caused it, the Plaintiff can prove the accident but cannot prove how it happened to establish negligence on the part of the Defendant. This hardship is sought to be avoided by applying the principle of res ipsa loquitur. The general pur ...
Madhya Pradesh High Court
Colour Chemical Ltd. Vs Union of India (UOI) and Others
.... d agreement do not justify any conclusion that they are merely sole selling agents of the petitioners, and not the independent wholesale purchasers. The orders also suggest as if the field of the distribution is restricted to certain territorial divisions. Though such restrictions is contemplated un ...
Bombay High Court
Addl. Commissioner of Income Tax Vs Automobile Association of Southern India
.... O (1975) 100 ITR 1 (SC). It would, there fore, follow that the ''second question, which relates to the assessment years 1958-59, 1959-60 and 1960-61, has to be answered in favour of the assessee. 9. Even though in the above view, as far as those three years are concerned it would be unnecessary t ...
Madras High Court
Sundaramoorthy and another Vs Shanmugha Nadar and other
.... 1948, he having been born subsequent to the death of the testatrix, and in this case, it was not a gift to a class of persons but to the persons who have been mentioned in the Will and who were alive on the date of the death of the testatrix. In this view, the concurrent findings of the Court below ...
Madras High Court
Neelambal Vs Mohanarama Chettiar and Another
.... Another, it is open to her to correct the mistakes committed on factual aspects and establish the true facts in the present proceedings. Of course the onus will be upon her to prove that she is ''a debtor'' within the meaning of Act XXXVIII of 1972. 10. In AIR 1937 114 (Privy Council) , it w ...
Madras High Court
Additional Commissioner of Income Tax, Madras-I and Another Vs Madras Jewellers and Diamond Merchants Association
.... tion under s. 11 of the I. T. Act, 1961 ? 5. The receipts of the assessee are from survey charges, weighment charges and charges for arbitration. in the course of the order, the Tribunal has pointed out as follows : "...... we are of the view that the dominant object of the assessee-associat ...
Madras High Court
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