Gadadiah Vs Agriculture Produce Market Committee, Sagar and Another
.... g or for any other purpose. A trader on the other hand must be a person who buys notified agricultural produce. He may buy on his own account or as agent of another. The buying is also for the purpose of selling processing, manufacturing or for any other purpose except for the purpose of domestic co ...
Karnataka High Court
Auto and Aero Corporation (P) Ltd. Vs The Cantonment Board St. Thomas Mount, Madras
.... o, further proceedings would be taken to recover it as an arrear of land revenue. This notice is dated 17-10-1973, but was served on the petitioner only on 4-12-1975. In view of this development, the writ petition challenging this notice as well as the demand made by the Cantonmont Board was filed. ...
Karnataka High Court
Govindan Narayanan Vs Mariamma Jacob and Others
.... on is whether she can come into continue the proceedings taken by Respondents 2 and 3. 3. It is true the rights of Respondents 2 and 3 were sold in court auction on 20th August 1968 and that sale was pending confirmation till 28th May 1975. Until this confirmation Respondents 2 and 3 continued to ...
High Court Of Kerala
Santhamma Radhamany Amma Vs Kunju Pillai and Another
.... nt for reasons to be recorded by him. If the magistrate chose to act under the section and stoppage of the proceedings is made after the evidence of the principal witnesses has been recorded he can pronounce a judgment of acquittal and in any other case, release the accused and such release shall ha ...
High Court Of Kerala
Jamaluddin Vs Bhinyaram and Others
.... ompany cannot be made liable till it is established that the convenant in the Insurance Policy contained a stipulation that the company would remain liable even when the ownership of the truck is transferred. 11. However, there are two important features of this case. The first Is that as mention ...
Rajasthan High Court
Shankardutt Vs Vidyadevi
.... with the wife. The relevant portion of Ex. A1 is as under: fnukad&31&7&76 fiz; fo|k esjs fny dh jkuh e/kqj I;kj rqEgs i= dk mRrj vo''; nsuk pkfg, Fkk uk ;gka ij nks fnu ls ckfj''k gks jgh gS A vPNk eSkle gS rqEgkjh ;kn Hkh vf/kd lrk jgh gS eu es Hkh gypy ep jgh fd Hkkxdj ...
Rajasthan High Court
Jagdish Kumar Sinha Vs The State of Rajasthan and Others
.... as subordinate to the Chief Justice while acting as a disciplinary authority. In that view of the mater, if the Administrative Judge has initiated disciplinary proceedings against a judicial officer and is in seisin of the matter, it is not competent for the Chief Justice to interfere with the disci ...
Rajasthan High Court
Canara Bank Vs M. Thiyagarajan
.... he plaintiff was guilty of misconduct and that the proper punishment for such misconduct, was one of dismissal from service. Thereafter, the plaintiff was given a show cause notice proposing the punishment of dismissal and calling upon him to show cause why the said punishment should not be imposed, ...
Madras High Court
Sri Gopalakrishna Mills Pvt. Ltd. Vs Labour Court and Another
.... the past conduct of the workman during the 11 years of his service has been without any blemish, and, therefore, the Labour Court''s discretion can be exercised to show some leniency. As a matter of fact in that case the past conduct of the workman has been taken to be a relevant factor. If that is ...
Madras High Court
Gobi Pillai Vs Dr. Swamy
.... the trial Court, can be gone into, and if the necessary material is already available, then the amendment may be readily granted than otherwise. So far as an appellate Court is concerned, there is no legal impediment or bar in enabling a party to raise a new plea. 11. The two other decisions he r ...
Madras High Court
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