Crown Vs Brish Bhan and Another
.... n doubt..." The first thing that he gave out as proved was that the girl had been raped by the deceased Sub-Inspector. He described in detail the whole incident as it happend according to him, and after narrating bow the Sub-Inspector sent for the girl to his house at midnight, he summed up his find ...
High Court Of Punjab And Haryana At Chandigarh
Mohammad Maqsood all K.B. Vs Jagat Ram, B.
.... on is by appointment of a receiver. A receiver was appointed under the order of this Court and I understand that a part of the decretal amount has already been paid up and if the receiver is continued it is likely that the whole of the decretal amount will be realised in the near future I, therefore ...
Allahabad High Court
H. Sahadeviah and Another Vs Venkatamma
.... ing to give reason for the same which practice must be deprecated. 3a. A still more important point canvassed before me is that the learned Magistrate acted improperly in trying the accused for an offence u/s 323, Penal Code, while the complaint petition disclosed that the offences complained of ...
mysore high court
Biswakesan Ramanuj Das Vs Krushna Chandra-Auction Purchaser and Another
.... L. J. 254: 37 Cal 107 the Calcutta High Court relying on the aforesaid decisions of the Privy Council pointed out that a ''bona fide'' purchaser for value without notice in execution of an ''ex-parte'' decree could not be put on the same category as the decree-holder auction-purchaser and that rest ...
Orissa High Court
In Re: Manicka Nagendra Bagavathar (Prisoner) Vs
.... se of recording his confession. The Magistrate gave him time for reflecting for a period of 24 hours and subsequently the accused was again produced at 11 A. M. on 6th July 1949. A second warning was given to the accused and he was again sent back to the jail. Finally when the accused was produced o ...
Madras High Court
Mt. Basmattia Malahin Vs Kailash Chandra Singh and Others
.... hich had accepted rent, and that the appellant also paid rent as a raiyat in respect of the lands after the death of bar father. The learned Subordinate Judge has expressed the finding of fact in the following words : "It appears that the respondent was holding the land as a temporary settle duri ...
Patna High Court
Achuthan Prabhakaran and Another Vs Parameswara Menon and Others
.... any help from her husband in the matter of making the acquisition under Ex. I, the deliberate statement made in the document that deft. l''s own funds were utilized for making the acquisition is a sure indication that the parties intended the acquisition to be the absolute property of deft. 1. Ther ...
High Court Of Kerala
Vasudevan Namboodiri Vs Neelakantan Namboodiri and Others
.... ll the decree-holder s jointly put in Execution petition No. 929 of 1122 after curing the defects in the previous execution petition. The Munsiff finding that execution was barred by limitation dismissed Execution petition No. 929 of 1122. The District Judge reversed this decision holding that there ...
High Court Of Kerala
Subramonia Pillai Nallaperummal Pillai Vs Vannimuthu Pillai Easwara Pillai
.... ed share of every member of a Nanjinad Vellala tarwad determined as at the time of the death of that member shall be treated as his separate property. The question arose in Ramalekshmi v. Kumaraswamy Pillai 29 T. L. J. 274, whether the filing of a suit for partition by a member of a Nanjinad Vellala ...
High Court Of Kerala
Sm. Amruti Dei Vs Sm. Saradamoni Dei and Another
.... vidence to show that the widow was in arrears of rent at the time of executing EX. A. On this point, there is not only the oral testimony of D. W. 1 who deposed that "arrears of rent for four years were paid and I got the pautis as well" but EX. C, the rent receipt, also shows that the rent for four ...
Orissa High Court
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