Mool Raj Vs Niadar Mal (Insolvent) and Babu Jhuman Lal Vakil Receiver of the Property of Niadar Mal Insolvent
.... r words, an appellant must apply u/s 12 once and for all for every essential document before the period of limitation of his appeal has run out. He cannot seek in aid the extended period if he find later that an essential document is omitted. Well, that being so, it is quite clear that on the dates ...
Allahabad High Court
Jagdat Tewari and Others Vs Emperor
.... eaoh of the persons oalled upon to show cause that he is likely to commit a breach of the peace, and the circumstances under which or reasons why he is likely to commit a breach of the peace, and that he fully understands that it is for that reason that he is to be bound over and that if he fails t ...
Allahabad High Court
Lal Bihari and Others Vs Parkali Kunwar and Others
.... made no question of title was raised and no question of title was determined, , therefore the mere fact of a partition having been effected by the; Revenue Court does not amount to a decision of the question of title by that court which might have: the effect of res judioata upon the question of ti ...
Allahabad High Court
Niadar Mal (Insolvent) and Jhuman Lal Vs Mulraj
.... mitation of time. In other words an appellant must apply u/s 12 once and for all for every essential document before the period of limitation of his appeal has run out. He cannot seek in aid the extended period if he finds later that an essential document is omitted. Well, that being so, it is quite ...
Allahabad High Court
Lal Behari and Others Vs Musammat Parkalli Koer and Others
.... estion of title was raised and no question of title was determined, therefore, the mere fact of a partition having been effected by the Revenue Court does not amount to a decision of the question of title by that Court, which might have the effect of res judicata upon the question of title to the pr ...
Allahabad High Court
Ganga Sahai Vs Emperor through Tarif
.... was merely a ruling obiter on the admissibily of certain evidence) and I do not presume to express any opinion as to the correctness of that decision. I do think, however, that in the course of the decision and in the head-note a too narrow interpretation has been put upon the word ''compelled'' in ...
Allahabad High Court
Fakhrunnessa Begam alias Badsha Begam Vs The District Judge of the 24-Pargunnas
.... st as is therein referred to except in conformity with the provisions of that sub-section." 3. That evidently relates to a suit claiming any of the reliefs specified in Sub-section (1). But the present application for sanction is not a suit under Sub-section (1) of Section 92. We may refer to a p ...
Calcutta High Court
Vastad Mushkir Saib Vs Karnam Chowdappa and Others
.... s second appeal fails, there being no other arguable point in it. 4. I would therefore dismiss this second appeal with costs. Napier, J. 5. Mr. Venkatrama Sastri asks the Court now to apply the law as settled in Vitta Tayaramma v. Chattakondu Sevayya I.L.R(1918) . Mad. 1078 at this final st ...
Madras High Court
Jamna Vs Jhalli
.... t to sell these specific plots. The Munsif was of opinion that they had the right to sell the two plots which were their sir, namely, Nos. 1046 and 537. The learned Judge was of a different opinion and in the result dismissed the plaintiff''s claim into. 5. He pointed out that the plaintiff''s ve ...
Allahabad High Court
Mir Akbarali walad Mir Inayatalli and Others Vs Abdul Ajij walad Mirasaheb Jahagir Dak and Another
.... le by adverse possession, start afresh after the decree. But we cannot presume since the decree was passed by the High Court on the 7th July 1896 that the plaintiffs in this suit determined at once to hold adversely to the successful party, and in effect in contempt of the decree of the High Court. ...
Bombay High Court
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