Rameshwar Prasad Vs Anand Behari Lal
.... is amendment suits by a lessor for eviction of a lessee from a building could be tried by the Small Causes Court. In the present case the property from which the ejectment of tile defendant is sought comprises not only the roofed structure but also the machinery and the plant installed in the buildi ...
Allahabad High Court
Bhil Seva Mandal, Dahod and Others Vs Naik Shana Daboda and Others
.... d that term as a "farmer" and then held that whoever is a ''khedu'', meaning a cultivator, cannot necessarily be said to be a tenant. If the learned Judge was feeling doubt about the exact import of the defendants'' using the word ''khedut'' in the written statement, it was perfect1V open to him to ...
Gujarat High Court
A. Prabhakara Reddy Vs The State of Karnataka and Others
.... ge of sub-rule (1) of R. 9 of the Rules is unambiguous and - dear it is conditioned and its operation is restricted by the proviso to that sub-rule. The proviso empowers the Selection Committee to alter the command of sub-rule (1) to the extent of 30 % of the allocations to be made in its absolute d ...
Karnataka High Court
Ghewarwala Jain Vs Hanuman Prasad and Another
.... -section (1) of Section 22 that an application for determination of the consideration has to be moved in the Court specified in the Explanation appended to the section. 9. In view of the aforesaid discussion, an application u/s 22(2) of the Act cannot be regarded to be maintainable after ''transf ...
Madhya Pradesh High Court (Gwalior Bench)
Anant Purushottam Athavle Vs Damodar Dattatraya Bedekar and Others
.... and if the Courts have thus exercised their discretion in favour of the tenant, this Court under Article 227 Of the Constitution of India should not interfere with the exercise of discretion by the lower Courts. 8. Section 12(1) of the Rent Act provides that a landlord shall not be entitled to t ...
Bombay High Court
Anant Purushottam Athavle Vs Damodar Dattatraya Bedekar
.... and if the Courts have thus exercised their discretion in favour of the tenant, this Court under Article 227 of the Constitution of India should not interfere with the exercise of discretion by the lower Courts. 8. Section 12(1) of the Rent Act provides that a landlord shall not be entitled to t ...
Bombay High Court
Ramavatar Sharma Vs Sk. Rahemad Ali and Another
.... or until the appeal from the order of conviction or of acquittal is disposed of. It serves no other purpose. It is true that in a case ending in acquittal in which disposal order is passed u/s 452(1), the said order can be interfered with by the Court to which appeal ordinarily lies from judgment of ...
Orissa High Court
Manoharlal Arora and Others Vs Atma Prakash Arora and Others
.... or examination of any person which includes both a witness and a party. The proviso to Rule 1 also states that unless the court ''thinks it necessary'', no commission shall issue. When commission is issued, reasons must be recorded for issuing the same. 7. Reading Order 26 Rule 4 along with Order ...
Orissa High Court
Vijay Kumar and Others Vs Gurbachan Singh and Orthes
.... Vijay Kumar was given extra food and was got treated privately as well. The leg of Vijay Kumar has not been set right fully. He had kept account of the expenses. P.W. Vijay Kumar claimant stated that immediately after the accident a weight was tied to his leg for 21 days and thereafter it was put un ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Income Tax Vs Eclat Auto Agency
.... e circumstances. As would be clear from the narration of facts above, a partnership came into being between the five brothers including Shri Charanjit Lal with effect from 1st October, 1968, under a deed dated 23rd August, 1968. There was no specification of the period or duration for which this par ...
High Court Of Punjab And Haryana At Chandigarh
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