Ishwar Dayal Saxena Vs Smt. Savitri Devi
.... er is entitled to a relief for divorce only if be establishes that after the solemnization of marriage the Respondent had voluntary sexual intercourse with any person other than the Appellant. The first contention of the learned Counsel for the Appellant, therefore, is well founded. 14. In regard ...
Allahabad High Court
Smt. Hubraji Vs The Authorised Chief Settlement Commissioner, U.P. Bihar
.... ibed in Sub-section (1) of the above section, namely between 14-8-1947 and 7-5-1954. As such the sale deeds in question were governed by the provisions of Section 40. These sale deeds could remain effective only if they had been confirmed by the Custodian as provided in Sub-section (1) of Section 40 ...
Allahabad High Court (Lucknow Bench)
Har Prasad Singh Vs State of U.P. and Others
.... of appeal (Annexure 5) and which were pressed before the appellate court as is clear from formulation of point No, 2 and the discussion thereon in the judgment of the appellate court (Annexure 6). Out of the aforesaid 12 plots the petitioner placed before me khasra extracts for 1378, 1379 and 1380 ...
Allahabad High Court
Sadhu Ram Vs Aflatoon and Others
.... davit that the village in which the land in suit is situate has come under consolidation holdings operations. The suit giving rise to that appeal was a suit for injunction but it did involve an adjudication of the rights of the parties to agricultural land. Having heard the learned Counsel for th ...
Allahabad High Court
Nanhoo Mal Jyoty Prasad Vs Commissioner of Income Tax
.... done after the requirements of law have been complied with by the assessee. The requirements are the filing of the declaration in Form No. 12 and filing of the return of income. 3. The filing of the return of income is equally mandatory. There is no substance in the plea raised on behalf of the ...
Allahabad High Court
Daya Shankar Vs Smt. Bachi and Others
.... ain any benefit arising from his own fraud or wrongful act. In the second class of cases the court interferes, not on the ground that any wrongful act has in fact been committed by the donee, but on the ground of public policy, and to prevent relations which existed between the parties and the influ ...
Allahabad High Court
Commissioner, Sales Tax Vs Kohinoor India Pvt. Ltd.
.... ourt in Sujan Singh v. Appellate Assistant Commissioner, Sales Tax [1969] 24 S.T.C. 504.A part in the absence of which the vehicle cannot run smoothly or otherwise is as much a part as the steering, brake, etc. In the Hindi notification, the words "atrikt saman" has been used for "spare parts". This ...
Allahabad High Court
State of Bihar Vs Deomani Bhagat and Others
.... he failure to make claim may debar the claimants from claiming a large sum than that awarded by the Collector. This may not, however, stand in the way of the applicants, as their specific case, which has been accepted by the court below, and in my opinion rightly, is that on receipt of the notice th ...
Patna High Court
Sukh Ram and National Insurance Co. Vs Tara @ Tariya
.... the facts and circumstances of the case, I am, convinced that the Insurance Company could have been made liable only if Issue No. 1 as framed would have been decided in favour of the claimant holding that Sukhram was driving the truck. Though the Tribunal has decided issue No. 1 in favour of the cla ...
Rajasthan High Court
Smt. Parwati Devi Vs Harbindra Singh
.... Act can also not grant a prayer for interim injunction. I do not mean to say that a person has no remedy of filing a suit for permanent injunction restraining the other spouse from marrying with another person on the ground that they are already married, but such suit will not come within the purvi ...
Rajasthan High Court (Jaipur Bench)
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