Shiv Ram Singh Vs Purshottam Das
.... fact that the judgment debtor had agreed, at one stage, to pay the decretal amount in instalments, but has refused to do so. In support of his contention, the learned Counsel for the Appellant placed reliance upon Kesava Pillai Karunakaran Pillai Vs. Ouseph Joseph, , wherein, it has been held th ...
Allahabad High Court
Hari Bans Bahadur Vs State
.... ion of (omission in the certified copy--Editor) Act is defined as Bhumidhar,, sirdar and asami. It has been argued that as U.P. Urban Zamindari Abolition Act is nothing but U.P. Zamindari Abolition Act both in spirit and content there was no reason to eliminate applicability of U.P. Consolidation of ...
Allahabad High Court
Joy Krishna Chakraborty and Others Vs The State and Another
.... t-cognizance stage, when the Magistrate is in seisin of the case; that is to say, in the case of a complaint regarding the commission of a cognizable offence. The power u/s 156(3) of the Code can be invoked by the Magistrate before he takes cognizance of the offence u/s 190(1)(a) of the Code. Mr. Ju ...
Calcutta High Court
Jay Krishna Chakraborty and Others Vs The State and Another
.... the post cognizance stage, when the Magistrate is in season of the case; that is to say, in the case of complaint regarding the commission of a cognizable offence. The power under S. 156(3) of the Code can be invoked by the Magistrate before he takes cognizance of the offence under S. 190(1)(a) of t ...
Calcutta High Court
Narayan Chandra Chakraborty Vs Union of India (UOI)
.... that even u/s 137 of the I.T. Act, 1961, there was an exception provided under Sub-section (3)(iv) in a case where the I.T. authorities or the Government was a party. If the suit related to or arose out of any proceeding under the I.T. Act, the prohibition against disclosure was not applicable. The ...
Calcutta High Court
Laxmi Kant Mukt Vs Jitender Kumar Aggarwal
.... ed premises; and lastly that the ground of eviction covered by Clause (k) of Sub-section ( 1 ) of Section 14 of the Act was not attracted as the lease deed of the land on which premises are situate, had not been executed in favor of the respondent. (9) Mr. Dhir submitted that on the proposition o ...
Delhi High Court
Achanna Shetty and Others Vs Kamala Shedthi and Others
.... firmed in the plaint at para III (g) and hence it was obvious that the defendant-2 claimed that he was tenant of the suitland with regard to 95 cents. He submitted that in view of the amendment to S. 133 of the Karnataka Land Reforms Act making it retrospective and applicable to all pending proceedi ...
Karnataka High Court
Kamarunisa Vs Farid Gafur Sayad and another
.... tion filed by the wife is maintainable. In this case Rs. 1100/- was deposited as Mahr as well as for maintenance for the Iddat period. The amount of Rs. 1100/- deposited and paid is a meagre one and not sufficient for her maintenance. In these circumstances it cannot be said that the wife''s applica ...
Bombay High Court
Attarsing and Others Vs Nanded Sikh Gurudwara Sach Khand Shri Huzur Apachalnagar Saheb Board
.... radesh State Government, so as to re-emphasis the nature and scope of the inquiry under the provisions of the Act, are also pressed in service. 5. In order to consider the above submissions, it is enough to observe that this is an ingenious method to get over the competent judgment rendered by ...
Bombay High Court
Zenna Sorabji and Others Vs Mirabelle Hotel Co. (Pvt.) Ltd. and Others
.... e were the books of account regularly maintained in the course of business and were of great evidentiary value. This basic misconception relating to maintenance of books of accounts regularly in the course of business contends, Mr. Rane, has vitiated the judgment of the Bench. 23. I do feel that ...
Bombay High Court
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