Elizabeta Vs Giri Naicken
.... e not only to ignore the direction in the appellate decree, but also to predicate of a composite decree, as it were, made up of a decree for the payment of proportionate costs and interest thereon as passed by the District Court, and of a decree for the balance of the costs of the District Court mad ...
High Court Of Kerala
Western India Plywood Ltd., Baliapatam Vs Commissioner of Income Tax, Madras
.... incurred in raising capital are expenses of exactly the same character, whether the capital is raised at the floatation of the company or thereafter." 4. But counsel for the assessee maintained, that the borrowing here, represented circulating; capital as distinguished from fixed capital. Viscou ...
High Court Of Kerala
Harish Chandra Gupta and Others Vs State of Uttar Pradesh and Another
.... e powers belonging to the Central Government under the Order. Clause 3 of the Order, by which power was delegated to the State Government, authorised the Central Government to regulate the production and movement of sugar by issue of licence. This power is, however, one of the powers exercisable ...
Allahabad High Court
Union of India (UOI) Vs Firm Ram Gopal Hukum Chand and Others
.... under the Contract Act. The question is whether the Supreme Court used the word "agent"'' in the sense of any contractual relationship or only to indicate that the money is collected through the agency of the post office. 23. The position is complicated by the juxtaposition in this para of two o ...
Allahabad High Court
State Vs Hotey Khan and Others
.... y subsequently .stated had been made under the influence of the accused, and therefore it was a fit case for the attraction of the provisions of Section 288 Cr. P. C. After having come to the conclusion the learned Sessions Judge further observed: "I agree that the previous statements should not ...
Allahabad High Court
Kashi Prasad Gupta Vs Regional Transport Authority, Gorakhpur and Others
.... vernment, Uttar Pradesh, the Secretary to Government, Uttar Pradesh, Transport Department and a member of the State Transport Authority to be nominated by the State Government for considering and deciding objections filed on the scheme. It is an independent body which has hardly anything to do wi ...
Allahabad High Court
R.S. Das Vs Divisional Superintendent, Allahabad
.... napplicable because there is a conviction by a Court of law standing against him. The underlying intention, or, if I may say so, the reason is that the formality of enquiry on the charges is rendered unnecessary because of a subsisting conviction on criminal charges against the servant concerned. ...
Allahabad High Court
Virendra Singh Varma Vs Additional Director of Agriculture, U.P., Lucknow and Others
.... erefore, the termination of his services was illegal. A rejoinder affidavit has been filed and an application has also been filed along with the rejoinder affidavit in which a prayer has been made to ask the Government to produce a certain G.O. No. 1372/XII B-1916/54 dated 21-4-1955, and it hag f ...
Allahabad High Court
Heman Lal Gupta Vs Narayan Shaw
.... we are unable to give effect to this contention of Mr. Chaudhuri. The order of the learned Subordinate Judge, which was challenged in appeal before the lower appellate court, has been quoted above. It is clear from the said order, read with the earlier order, dated September 27, 1957, that it was a ...
Calcutta High Court
Khandesh SPG. and WVG. Mills Co. Ltd. Vs The Rashtriya Girni Kamgar Sangh, Jalgaon
.... re to be followed for ascertaining the said facts ? The burden is obviously on the employer who claims the exclusion of the reserves from the rehabilitation amount on the ground that they are used as working capital or reasonably earmarked for a specify purpose to establish the said facts and to pro ...
Supreme Court Of India
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