Mahesh Chandra Misra Vs State
.... s of each case and it is difficult to lay down a rule of universal application. By and large however if two views are equally possible and the Judge is satisfied that the evidence produced before him while giving rise to some suspicion but not grave suspicion against the accused, he will be fully wi ...
Allahabad High Court
Indra Pal Singh and another Vs Deputy Director of Consolidation and others
.... sh that petitioners were sons of Ram Bharos. According to learned counsel as the finding of Deputy Director is based by ignoring all this evidence it is not a finding of fact and Deputy Director should be directed to decide the revision afresh. The learned counsel further submitted that after Anari' ...
Allahabad High Court
Chhedi Lal Vs Haji Abdul Majid and Others
.... the aforesaid decision referred to by the learned counsel for the appellant did not lay down that the court itself could not direct refund of the auction sale money to the auction purchaser. 6. Having heard learned counsel for the parties. I find no merits in this appeal. The controversy involved ...
Allahabad High Court
Kamal Kishore Singh Vs State of U.P.
.... t by its judgment dated 10-1-1975. 13. On 4-6-1975 the Judicial Magistrate, Mainpuri started proceedings against Mahtab Singh for the recovery of fine. Objection was filed by Mahtab Singh which was dismissed by the Judicial Magistrate on 2-5-1977. Mahtab Singh filed a revision against the aforesa ...
Allahabad High Court
Smt. Ram Kali Vs IIIrd Addl. District Judge and Others
.... in consequence of the marriage of her eldest son and the latter having to set up practice AS a lawyer is concerned. But The learned District Judge seems to think that the Petitioner''s additional need can be satisfied by the conversion of a part of the accommodation on the ground floor into a livin ...
Allahabad High Court
Subhash Chandra Choudhury Vs Bihar State Warehousing Corporation and Others
.... t any time. At the cost of repetition it may be said that the petitioner was a class II employee of the Corporation on a permanent post although holding it temporarily for about 10 years. If Regulation 12 of the 1958 Regulations does not apply then the service of an employee can be terminated, if by ...
Patna High Court
Rajinder Singh Joon Vs Tara Wanti
.... hat as her husband was in a serious condition she should be given a free pass so that she can be near her husband in the hour of dire need. Then there is another factor. The wife was in receipt of maintenance allowance at the rate of Rs. 200 per month from the army authorities which amount was being ...
Delhi High Court
Navinchandra Mohanlal Parikh Vs Wealth-tax Officer, Ward-B, Bhavnagar
.... DECEASED) (BY HER HEIR, CHANDABEN JAMSHEDJI KARAKA). Vs. GIFT-TAX OFFICER, CIRCLE V, WARD B, AHMEDABAD., , this court was concerned with reopening of assessment in a gift-tax case. P. D. Desai J., speaking for the Division Bench, of which I was a member, observed at page 262 : "Now, the true m ...
Gujarat High Court
Bhamy Panduranga Shenoy Vs B.H. Ravindra and Others
.... n the meaning of S. 2 (A) (34) and that the land demised is ''land'' within the meaning of S. 2(A) (18) of the Act merely because he has planted a few fruit bearing trees or that he has grown vegetables in a portion of the land demised and if this is not the proper interpretation to be put, then the ...
Karnataka High Court
Virupaxappa Basappa Vs Land Tribunal Dharwar and Others
.... on filed by the claimant for admitting the application made beyond the time prescribed under the Act. 3. Admittedly, the petitioner filed his application in Form-7 on 27-8-1979. The last date for filing the application for registration of occupancy as per the amended S. 48A was 30-6-1979. The leg ...
Karnataka High Court
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