Sm. Omarjan Bibi and Another Vs Ajgar Ali and Others
.... reached the conclusion that there is not and further held that sub-sec. (8) only applies to mortgages subsisting on the date of the commencement of the Bengal Tenancy Amendment Act of 1940. The mortgages in question in the present suit were really extinguished before that date. I gave leave to appea ...
Calcutta High Court
Jagadish Prosad Pannalal Vs Produce Exchange Corporation Ltd.
.... fused to sell at the new reduced price could the plaintiff firm have forced it to sell ? In my opinion it could not. The order under the Defence of India Act does not contain any such compelling provision; no statute has been shown to me under which the defendant could be so compelled, nor can such ...
Calcutta High Court
Keshab Chandra Pal Vs Governor-General of India in Council and Another
.... n has been raised whether the rule is competent in terms of Section 115, Civil P. C., but on the view we take it is not necessary to enter into this matter. 3. To consider the question whether the learned arbitrator was right or wrong in ordering the record to be returned to the Land Acquisition ...
Calcutta High Court
N.P. Krishna Ayyar Vs Sudalaimuthu Pillai and Another
.... pealed to this Court and the only question raised was that of limitation. The appeal was heard by Chandrasekhara Ayyar, J., who held that the suit was time barred, whether the appropriate Article was Article 29, or 48 or 49. The learned Judge considered that the period of limitation commenced from t ...
Madras High Court
COMMISSIONER OF Income Tax, C.P. and U.P. Vs SHRI DWARKA DHEESH TEMPLE, CAWNPORE.
.... rder to decide the question of law to set up. The question has been stated by the Income Tax Tribunal in the following language :- "Whether in the circumstances of the case the Shri Dwarka Dheesh Temple Trust, Cawnpore, is a public religious trust and as such whether the income derived by the tru ...
Allahabad High Court
Sheoraj Singh and Others Vs Kamley Lal and Others
.... on of the order passed by the Court and the inference to be drawn as to the Court''s intention. If the Court intends that the matter should be shelved for the time being or the record be merely consigned to the record room and be taken up later on by the Court itself suo motu or at the instance of t ...
Allahabad High Court
Biswanath Khemka Vs Sew Chand Roy and Others
.... and impartial trial before the Magistrate. It is obvious on the materials that nothing has been shown to us as showing any real bias on the part of the Magistrate, and in our opinion nothing has been shown which would justify any reasonable person, properly advised to what the law is, to imagine th ...
Calcutta High Court
In Re: S. Devaraja Tharakan Vs
.... n should have been confined only to the paddy in possession of the petitioner in excess of 20 maunds for the reason that storage for sale is not an offence in itself but only storage for sale in wholesale quantities, "storage for sale in wholesale quantities" meaning, as defined in Rule 2(e), quanti ...
Madras High Court
Official Receiver of Ramnad at Madura Vs Income Tax Officer
.... eal. There is no provision in the Rules for the presentation of an appeal or an application for reference to the Tribunal itself. In these circumstances the Madras office of the Appellate Tribunal refused to receive the application presented on 11th July 1944 with the result that the petitioner post ...
Madras High Court
The Official Receiver of Ramnad Vs The Income Tax Officer, Special Circle
.... as if it were an appeal. There is no provision in the Rules for the presentation of an appeal or an application for reference to the Tribunal itself. In these circumstances the Madras office of the Appellate Tribunal refused to receive the application presented on the 11th July, 1944, with the resul ...
Madras High Court
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