N.K.R.M.N. Nagappa Chettiar and Others Vs Raja Srimanthu Muthu Vijaya Raghunatha Doraisingam alias Gouri Vallabha Thevar Avl., Zamindar of Sivaganga through his authorised agent and Diwan Mr. R.M. Sundaram Esq. and Another
.... s and we cannot whittle down the effect of Section 49 by adopting a liberal or beneficent interpretation. 4. The appellants have however placed before us an argument which to our mind appears to have great force. They contend that the notice fully complies with the requirements of Section 49 in a ...
Madras High Court
Firm Narain Das Balkishan Das Vs Munshi Muniruddin
.... a landlord who makes an application u/s 4, Encumbered Estates Act, cannot plead that no suit can be instituted against him in respect of that liability. It is only in those cases where his liability with the landlord is only joint and not several that it may be open to him to contend that no suit ca ...
Allahabad High Court
Saharanpur Grain Chamber Ltd. Vs Maharaj Singh
.... in him by that party. 5. The clear implication of this exposition of the law is that if no confidential information were conveyed to him, counsel would be free to accept a brief against a party who consulted him. In this connection reference may be made to the case in Cholmondeley v. Clinton (181 ...
Allahabad High Court
Rajendra Prasad Vs Debi Parsad and Others
.... eded against had been incorrectly given with the result that notice had not been served in accordance with law, and the question was whether in these circumstances the sale was a nullity. It was held that where there was only an irregularity in the service of notice under Rule 22 the jurisdiction of ...
Patna High Court
Sri Bhagwat Lal Vs Bachu Pandey
.... nger in force and therefore it is not necessary for me to set it aside. But the real grievance of Mr. Kedar Nath Varma is that there are certain observations in the order which amount to a declaration of possession in favour of the opposite party who happens to be the first party, the petitioner bei ...
Patna High Court
In Re: Boya Lingadu alias Dubbodu Vs
.... t must be regarded as perverse or unreasonable. The jury were entitled to form and express their own opinion as regards the reliability of these two witnesses, and one cannot exclude the possibility that they might have formed an adverse opinion on account of the demeanour of the witnesses or some o ...
Madras High Court
Bohra Partap Chand Vs Chuni Lal and Another
.... y distinguishable and do not in any way support the proposition advanced on behalf of the appellant that the Appellate Court has power to alter the decree affecting the rights of a defendant who is no party in appeal. It is an elementary proposition of law that no order can be passed by a Court of l ...
Allahabad High Court
Misri Lal and Others Vs Captain Raja Durga Narain Singh and Others
.... t we have to examine the conditions as far as possible existing at the probable time of the grant in order to determine what the nature of the grant is and that no practice which has grown up after the grant has been made and no extraneous circumstances, such as the conversion of a rural area into a ...
Allahabad High Court
Gulabi Mahto and Others Vs Emperor
.... offences u/s 224, 225 and 353. The learned Sessions Judge finds that the Sub-Inspector had asked the constables to bring Gulabi to the thana apparently with papers and he considers that this was a direction for arrest. But surely the Sub-Inspector, if he wanted the contables to arrest a man, who ac ...
Patna High Court
Sahebjan and Others Vs Emperor
.... gust 1939, by which the conviction of the present petitioners was upheld u/s 448. Cause was more fully shown on 28th August 1939, before the Sub divisional Magistrate, and the order complained against presently was passed on 31st August 1939. Mr. Rajeshwari Prasad, appearing on behalf of the peti ...
Patna High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
