Madan Lal Malhotra Vs Devi Dass and Others
.... the Appellant are living in the accommodation in dispute and that the Appellant frequently comes to Ghaziabad and stays with the alleged sub-tenant and that hit luggage is also lying in the accommodation in dispute. The lower appellate court has brushed aside the evidence of joint possession of Res ...
Allahabad High Court
Santosh Anand Vs Anand Prakash
.... ower appellate court accordingly allowed the appeal and set aside the direction contained in the decree with regard to the return to the movable property and custody of the child and remanded these two matters for fresh trial after framing proper issues and giving the parties an opportunity to lead ...
Allahabad High Court
Babool Singh Vs State of U.P. and Others
.... ay be taking place in villages but that is no ground for drawing an inference that petitioner''s daughters were married during minority. It was to be decided on evidence on record. If the petitioner stated that his daughters were unmarried it was for the State to establish whether these daughters we ...
Allahabad High Court
Smt. Aina Devi Vs Bachan Singh and Another
.... nder Clause (d) of Sub-section (1) of Section 23 of the Hindu Marriage Act is whether the delay in the presentation of the petition is such as to lead to the inference that the petitioner was guilty of laches or acquiescence is as to disentitle him or her to the relief claimed. The respondents were ...
Allahabad High Court
Commissioner, Sales Tax Vs Pali Ram Laxmi Narain
.... e Act so that it shall have to be understood as in common parlance. 7. After laying down this principle the Full Bench proceeded to decide the meaning of the word "cosmetic" in the light of various dictionary meanings which can only be a guide and cannot be decisive about the popular meaning of a ...
Allahabad High Court
Radhaballav Chaturvedi and Others Vs State of Bihar and Others
.... or this attitude is that the State thinks, that it should get preferential treatment from the Court. I want the State and its authorities to realise fully well that in the eye of law they are like any other litigant and it should not expect any preferential treatment even in the matter of adjournmen ...
Patna High Court
Nadiad Nagarpalika, Nadiad Vs Vithalbhai Zaverbhai Patel and Others
.... ithin the strait jacket of Section 50 of the Act and, therefore, by virtue of the first proviso of that section, no suit could be instituted in respect of the public trust except in conformity with the provisions of this section. Mr. Shah''s submission in final analysis, therefore, is that by virtue ...
Gujarat High Court
Mst. Sahadari and Another Vs Dasarath Shah and Others
.... rd within the time limited by law, there is no abatement of the suit or appeal, and the impleaded representatives sufficiently represent the estate of the deceased and a decision obtained with them on record will bind not merely those impleaded but the entire estate including those not brought on re ...
Gauhati High Court
Rupeswar Saikia Vs Aniram Saikia and Another
.... ed in law could have so concluded. Under these circumstances I do not find that the Judge has committed any error whatsoever. 5. Mr. Mahanta, the learned counsel for the petitioner has submitted that the appellant was entitled to exclusion of the entire period commencing from 31-3-79 till 5-4-79 ...
Gauhati High Court
Jingar, I.R. Vs General Manager, Ksrtc and Others
.... appeals against the common order in the original suits filed by the petitioner and others. That appeal came to be allowed and the trial Court''s order was set aside. Under S. 100 of the Code of Civil Procedure, a second appeal lies to this Court on questions of law. The petitioner has not chosen th ...
Karnataka High Court
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