C.K. Ali Vs Taluk Land Board and Others
.... icate it appears the land was purchased by the appellant from the Land tribunal. We do not propose to enter into the effect of the certificate as none of the subordinate authorities have examined it and dismissed the application filed by the appellant only on the ground of delay. We are of opinion t ...
Supreme Court of India
State of Orissa Vs Sangram Das
.... recruitment in excess of 50% reservation. In that resultant vacancy the respondent should be appointed in a substantive capacity, we find no force in the contention. One Mr. D. Mullick, ST was appointed on 5.7.1978. Thereafter, in the vacancy reserved for SC one G.L. Chakraborty, general candidate ...
Supreme Court of India
Birla Cement Works Vs G.M., Western Railways, and another
.... tation starts running from the date of discovery of mistake and, therefore, stands excluded, by operation of Section 17(1)(c) of the Limitation Act, 1963 Act 21 of 1963 and that Section 78-B has no application to the facts in this case. In consequence, the High Court and the Tribunal have committed ...
Supreme Court of India
State of Tamil Nadu Vs Lucky Rasi Radio House
.... epartment is in revision before us. 2. Learned Additional Government Pleader (Taxes) submitted that the Tribunal was not correct in deleting the penalty levied u/s 12(5)(iii) of the Act. Learned counsel pointed out that the revised return was filed only after the defect was pointed out by the ass ...
Madras High Court
Raju Pillai and Others Vs V.P. Paramasivan and Others
.... certain functions to persons interested in the Trust, a sanction by itself will not be affecting any one''s rights. It was further held that the Advocate-General does not determine any question that will affect the rights of parties. It will be open to the defendants to raise all contentions that t ...
Madras High Court
Canara Bank Vs N. Palani and another
.... o be attached." 9. From the said decision, it is clear that once the direction of the debtor has been complied with and goes out of the hands and reaches the agent of the debtor, it can be attached. The said decision was followed in the decision reported in Union of India (UOI) Vs. Jyoti Chit Fu ...
Madras High Court
Commissioner of Income Tax Vs K. Gangiah Chetty and Sons
.... esidence" in sub-section (2)(ii) thereof, refer only to a human owner and not a fictional entity such as the firm or a company. The Delhi High Court''s judgment has also taken notice of the decisions on section 54 of the Act and we see reason that it derived the said meaning for the purposes of sect ...
Madras High Court
S. Subramaniam Vs G.R. Palanisamy Gounder
.... re was no subsequent default. But the terms of S.7-A do not justify the contention; they only impose a condition for entertaining a defence on the part of the tenant to an application for eviction. They enable the Rent Controller or the Appellate Authority to direct the tenant to deposit rents accru ...
Madras High Court
Ramasamy, M.L.A. and 41 others Vs State by Sub Inspector of Police, Sivaganga, Pasumpon Muthuramalingam District
.... to participate in the fast. At that point of time, they were arrested and subsequently released at the Police Station. The Respondent Police filed a charge sheet on the ground that they formed themselves into an unlawful assembly and committed the offences. Mere presence of the Petitioners in front ...
Madras High Court
State of U.P.and Another Vs District Judge,Gorakhpur and Others
.... g the surplus land as contemplated under the provisions of the Act. 10. Considering the scheme under laying the Act, it is apparent that the words ''association of persons'' or ''body of individuals'' is used in Section 2(i) of the Act has to be understood in their plain and ordinary sense and un ...
Allahabad High Court
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