Jagan Nath Vs Smt. Kamla Bai and Others
.... t. But there is no provision in any of the rules contained in Order 26 CPC nor there is any other provision in the Code of Civil Procedure, debarring the parties from raising objections before the court, after the receipt of the Commissioner''s report. We are unable to hold that once some objections ...
Rajasthan High Court (Jaipur Bench)
State of Rajasthan Vs Krishna Dev and Others
.... o Nand Lal for repairs of his cycle. Dana was detained in the Police Station on 26th, 27th and 28th June, 1965. The SHO then called him in the evening of 28th June, 1965. The currency notes of Rs. 200/- which were with him were taken from him along with other articles. A memo was prepared by the SHO ...
Rajasthan High Court (Jaipur Bench)
Ashok Narhari Naik Vs State of Maharashtra
.... on the deceased took Place in the passage between the auditorium and the lavalory, and there was a sort of running struggle and the assailants, who had outnumbered the deceased were beating him and were dragging him in the passage. Public Witness 6 also does not speak of any attack on the deceased i ...
Supreme Court of India
Bachan Singh and Others Vs State of Punjab and Others
.... t, the petitioners applied for extension of time, but received no reply, 13. Certain documents for the correspondents which passed from the Chief Conservator and the Deputy Secretary to the Government in Punjab Government which have been annexed to the petition, show that approval for marking fur ...
Supreme Court of India
Vinod Kumar Chowdhry Vs Smt. Narain Devi Taneja
.... e rest of the Act or of any other law for the time being in force on the other, the former shall prevail. Section 25B provides a special procedure for the determination of an application by a landlord claiming recovery of possession from his tenant of the premises let out to the latter on either of ...
Supreme Court of India
Commissioner of Income Tax, Madras Vs S.S.M. Lingappan
.... e extent of about Rs. 60,000. The company did not charge any interest on these overdrawings, though it was paying interest on its borrowings. The ITO disallowed the interest-free advance to the director in the hands of the company. He added also the relevant amount as a perquisite in the hands of th ...
Madras High Court
Smt. Krishna Kumari Sharma Vs Bikram Dev Sharma and Others
.... arlal Laxmichand Ghirawala v. Motor Accidents Claims Tribunal Greater Bombay AIR 1979 Bom 337 it was held in para 15 of the Reports: "formal defect or failure to mention appropriate names of the parties, who would be liable to pay ultimately compensation to the claimants was never intended to defeat ...
Allahabad High Court
Sheo Bibhuti Singh Vs Board of Revenue, U.P., Allahabad and others
.... of their Lordships of the Supreme Court in both the cases did not apply to the facts of the present case nor the observations support the contentions raised on behalf of the contesting opposite parties. In the former case reported in Ram Charan Das v. Girja Devi and others, (Supra) it has been em ...
Allahabad High Court
Sushil Kumar Srivastava and Others Vs Principal, Industrial Training Institute, Faizabad and Another
.... t. We asked the Principal to produce before us a chart showing the merit of the petitioners in comparison with the merit of those who have now been admitted. The Principal has accordingly submitted that chart. We have perused it. That chart discloses that on merit the petitioners were inferior to th ...
Allahabad High Court (Lucknow Bench)
Smt. Madora Bibi and Another Vs Mohd. Mateen and Another
.... Maneklal Nathalal Jingar Vs. Ochhavlal Chhaganlal and Another, . It has been contended by the learned counsel for the respondents that the proceeding tinder Order 21, Rule 97, C. P. C. could be initiated within 30 days from the first resistance and not from the second resistance. Reliance was pla ...
Allahabad High Court
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