In Re: Palani Moopan Vs
.... 10, has also appended a memorandum as required by Section 164 (3), Criminal P. C., that be bad explained to the appellant that he was not bound to make any confession and that if he did so, any confession be might make might be used as evidence against him. The magistrate has also stated that he bel ...
Madras High Court
Govindan Sankaran Vs Sankaran Achuthan
.... tated, non-possessory. His right to that charge stands unaffected by the decree, sale and delivery. The transfer of possession by the judgment-debtor, 11th defendant to the petitioner was pending the suit in which the charge on property asked for was granted. The principle of ''lis pendens'' vitiate ...
High Court Of Kerala
Peerumuhammad Raotha Pillai Vs Kassim Pillai Peerukannu and others
.... period of limitation or that there are circumstances which take his case out of the ordinary period of limitation. The burden rests in the first instance upon the plaintiff to show that his suit is not instituted after the period prescribed therefor by the first schedule. Section 3, Limitation A ...
High Court Of Kerala
The Public Prosecutor Vs Parthasarathy Ayyangar and another
.... admakumar, the proprietor of the Kumar Coffee Works. The learned Public Prosecutor rightly pointed out that the Prevention of Adulteration Act and Rules framed there under are intended to protect the purchasers of coffee powder and other food from adulteration, and that under S. 6 (2) of the Prevent ...
Madras High Court
Venkatachala Kodumbarar Vs Kanu Ammal and another
.... 133-11-8 was only due to him and he claimed nothing more. The resulting position then is that the first respondent claims to addition to the original debt of Rs. 500 due to her on the original othi of 1919 fully protected as it is from scaling down under S. 4. (h) of the Act, the right as a debtor t ...
Madras High Court
Hari Kinkar Samanta Vs Deb Kinkar Choudhury
.... endant. That part is in these terms: and of special importance are the words, underlined above. 6. It is clear from what I have set out above that the Defendant undertook to have the Ka schedule land cultivated, and there is no undertaking to cultivate it in the sense of any sort of self-cul ...
Calcutta High Court
Shanichari Debi Vs State of West Bengal
.... and the freedom of speech and expression conferred by Article 19(1)(a) of the Constitution may now be restricted even for the maintenance of public order. Moreover, the case before the Supreme Court ( Romesh Thappar Vs. The State of Madras, , was quite different. The Supreme Court in that case h ...
Calcutta High Court
Suraj Bala Patra Vs Suraj Bala Patra and Others
.... . Mooppanar (1926) 54 I.A. 89, has not been properly considered. It appears that in Naresh Chandra Dutta v. Gireesh Chandra Das referred to above. Mukherji, J. specifically referred to the decision in Kalyanasundaran Pillai v. Karuppa Mooppanar (supra), but interpreted it as affirming only the propo ...
Calcutta High Court
State of Mysore Vs Rangappa
.... when the case was wrongly instituted in a Court and no question of sending the case from one court to another is involved. There are, however, instances in which this is considered to be possible under the said section. In -- ''Queen-Empress v. Atmaram Govind'' 2 Bom LR 394 (A) a case was committ ...
mysore high court
K. Bomanji Wookerji Vs State of Mysore
.... ns 496, 497 and 498 of the Code of Criminal Procedure. Section 49(SIC) applies to cases of bailable offences; Section 49(SIC) to nonbailable offences for which punishment is other than death or transportation for life and u/s 498 power is given to the High Court or Court of Session to admit any pers ...
mysore high court
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