Puttegowda Vs State of Karnataka and Others
.... he Act as it stood then. The case of the landlords is that in that proceedings an application for permission to surrender u/s 25 of the Act, was made by the appellant duly supported by an affidavit. Resumption and surrender are proceedings different from each ''other under different sections of the ...
Karnataka High Court
M.V. George Vs S.M.R. Traders and Another
.... Order 9 of C. P. C In other words though the right to proceed to decide on the merits in case of default of appearance of party has been taken out of Order 17, Rule 3, it has been conferred in restricted cases by the explanation to Order 17, Rule 2. Where the court has chosen to proceed to decide o ...
High Court Of Kerala
E.S.I.C. Vs New India Maritime Agencies
.... uld apply only to persons working in factories or establishments which in turn would mean that only employees working in the premises or precincts of factories or establishments would be covered by the Act. A Division Bench of this Court had occasion to notice this contention in the decision in Regi ...
High Court Of Kerala
Jashoda Factories Private Ltd., Bombay Vs Judge, Labour Court, Nagpur and others
.... ough the workman had acquired such vested right. This right and cause of action involved is obviously capable of survival even after his death and does not fall within the exceptional category of those rights, which die with the person. If this is the correct position, taking a different view of the ...
Bombay High Court (Nagpur Bench)
Usha Paper Products Private Ltd. and Another Vs Kalyan Municipal Council and Others
.... has contended that the Municipal Council was not entitled to make any demand for the period 1st April 1970 to 31st March, 1974 because admittedly the alteration in the assessment list was made after 31st March, 1974. 7. Mr. Singhavi who appears on behalf of the Municipal Council has not disputed ...
Bombay High Court
Jagdishchandra Popatlal Dodhiwala Vs Khandesh Education Society and Others
.... s or difficulty. Disputed questions of law or contested questions of fact, complex rights and titles or questions otherwise of vital importance such as validity of meetings and resolutions, holding of elections and/ or right to vote all fall outside the realm of Section 56A. Moreover, even qua trust ...
Bombay High Court
Shobha Haribhau Jadhav and Others Vs Tanaji Barku Jagade and Others
.... of a Zilla Parishad", while section 2(18) defines the word "member" to mean "a member of any Panchayat Samiti or Committee constituted under this Act." Thus every member of the Zilla Parishad without regard to whether he is elected or co-opted or enlisted otherwise can claim to be a councilor but no ...
Bombay High Court
Jaswant Singh Vs Chuni Lal and Others
.... r the landlord of a building or rented land, fix the fair rent for such building or rented land after holding such enquiry as he may think fit, such fair rent shall be operative from the date of application." 5. The contention of the learned counsel for the petitioner is that u/s 4(1) the fair re ...
High Court Of Punjab And Haryana At Chandigarh
Mul Chand and others Vs Saiya Narain and others
.... accepted the appeal and remanded the case to the Rent Controller for deciding the matter afresh after allowing the parties to lead evidence. Mul Chand, etc, landlords, have come up in revision against the order. 3. The only contention of the learned Counsel for the Petitioners is that the learne ...
High Court Of Punjab And Haryana At Chandigarh
Gokulchand Vs Bhonrilal and Others
.... plaint. In rare and exceptional cases, it may be rebutted by other circumstances, such as appearance of the Government counsel without getting instructions in a particular case to appear. It is not desirable to enumerate the exhaustive list of the circumstances and to make generalization and each c ...
Rajasthan High Court (Jaipur Bench)
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