Govindram Gordhandas Seksaria and another Vs State of Gondal by His Highness the Maharaja of Gondal and others
.... n attempt to get the Court to try for itself what the Act by S. 86 has left to the Crown representative to ascertain. The trial Judge decided quite rightly that it was not for him to go behind the certificate or to entertain the objection, and their Lordships are at one with the Appellate Court in u ...
Privy Council
Manmohan Das Vs United Provinces and others
.... t did not appear. 10. On 20th December 1939, Allsop J. on the said application held that the said debentures by reason of S. 9 of the Act created no valid charge and that the debenture holders should rank only as unsecured creditors. 11. From the order of Allsop J., Lala Manmohan Das, as a deb ...
Privy Council
Bank of India Ltd. and others Vs Jamsetji A.H. Chinoy and Messrs. Chinoy and Co.
.... sion of a dishonest and, indeed, of a criminal nature may properly be inferred against him. 17. In the course of his evidence Jamsetji had stated that Shapoorji was at hand to give evidence if required. On the conclusion of his case the Court recorded the following note: "Subject to the right ...
Privy Council
Ram Kissendas Dhanuka and others Vs Satya Charan Law and others
.... herwise than by dismissal (as to which provision is made by Art. 127) to reduce the number to three it could do so under the very terms of Art. 109 itself and that notwithstanding Art. 125. Article 109 in effect gives an option to the company to have no more than three directors. It therefore appear ...
Privy Council
Benares Bank Ltd. (in Liquidation) Vs Official Assignee of Calcutta, Trustee for the Estate of M. L. Laik and others
.... l by the bank. In a judgment dated 30th January 1939, the Board held inter alia: (1) That the provisions of paragraph XII of the scheme and the relative portion of Sch. III clearly recorded the acceptance by the bank for the purposes of the scheme of composition of a new mode of payment of their sec ...
Privy Council
Attorney-General of the Colony of Fiji Vs J.P. Bayly Ltd
.... t the respondent was not claiming damages for anything done to the stream bed but was founding his whole case upon the allegation that the Director of Public Works had removed gravel from places which are not in law part of the bed of the stream: that an action to restrain the Crown from infringing ...
Privy Council
N.S. Krishnaswami Ayyangar and others Vs Perumal Goundan (since deceased) and others
.... -41- Dry ... ... 643-86 2,344 4 0 Wet ... ... 125-55 1,076 9 1 Total ... 769-41 3,420 13 1 41,010 25.3.1895 and Quit-rent ...- 1,540 12 9 19.4.1895 Road-cess ...- 213 12 10 Total ...- 1,754 9 7 (Signed) M. AZIZUDDIN, Deputy Collector. 9. At the trial before the De ...
Privy Council
Gajambal Ramalingam and others Vs Ruknul Mulk Syed Abdul Wajic and others
.... th effect from the said 26th July 1947, all notifications issued under the Indian (Foreign Jurisdiction) Order in Council, 1902, or under the Indian (Foreign Jurisdiction) Order in Council, 1937, whereby specific provision was made for the said area whether for the making of laws for or administrati ...
Privy Council
Raj Shatranjai Vs Raj Raj Bahadur Singh and another
.... tingencies which might happen the interest of the present appellant in the ten villages was "so remote and uncertain that it would be premature and futile to give any declaration regarding it in the present case". But in the result the decree as drawn up did not give full effect to this decision, fo ...
Privy Council
Autar Singh and another Vs Mohammad Ejaz Rasool Khan and others
.... ngle on behalf of the appellants conceded that the decree passed in accordance with the agreement of compromise must be treated as a final decree in a suit for foreclosure and therefore there was no need for the mortgagee to take steps to obtain a fresh final decree before proceeding in execution. O ...
Privy Council
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