Ramkumar Agarwalla and Another Vs State of Orissa and Others
.... elections to the Bargarh Municipality the Election Officer was required to call for nominations from the wards on 3-9-1963, the nomination papers were to be filed on or before 14-9-1963, the date of scrutiny of nominations was fixed as 17-9-1963, and the date of publication of valid nomination was ...
Orissa High Court
Sha Manakchand Vs Sankarji Moolchand
.... to have been so weakened in their structure by age, as to make immediate demolition essential, in the interests of the landlord; that is no likely to be the case, with regard to recent building of sound construction. In the present matter, the evidence adduced by the landlord was extremely meagre a ...
Madras High Court
Ganapathi Padayachi Vs Sri La Sri Subramania Desika Gnanasambanda Pandarasannadhi Avl., Dharmapuram Mutt.
.... on 2nd November 1945 itself, it was dismissed for non-compliance with the orders. this Court held, on appeal therefrom, that the Court had no jurisdiction to dismiss the application on the 2nd November 1945 itself. The decisions of this Court in Perumal Nadar v. Sivamanji Nadachi (1915) 39 Mad. 583 ...
Madras High Court
Riyasat Ali Khan Vs Mirza Wahid Beg and Another
.... tenancy is determinable by one month''s notice by either party. In such a case, there is no question of forfeiture. But a tenancy may be prematurely terminated by the landlord if there is a forfeiture, clause entitling him to do so. The right of forfeiture is ordinarily limited to cases where the t ...
Allahabad High Court
Mundulpoor Coal Co. Ltd. Vs Commissioner of Income Tax
.... ciples have to be applied to the facts, before a legal inference can be drawn that a particular business is composed of separate businesses and is not the same one. No doubt, findings of facts are involved because a variety of matters bearing on the unity of the business have to be investigated; suc ...
Calcutta High Court
Gopalan Vs Regional Transport Authority and Another
.... ond respondent because what was sought was a change in the route and a route mentioned in a permit is not a condition, of a permit. He is supported in this contention by a Full Bench ruling of the Madras High Court in S. V. Natesa Mudaliar, Proprietor S. L. N. S. Transports,'' Kancheepuram v Sri Dha ...
High Court Of Kerala
Saraswathi Ammal Vs Anantha Shenai and Others
.... s cannot therefore be taken as reflecting the Hindu Law in practice in the abovementioned States. It follows that, in the absence of precedents of the High Courts of Travancore or Cochin--which is the case here--reference has to he made to the law laid in the original texts themselves. 10. In Yag ...
High Court Of Kerala
Official Receiver, Palghat District Vs Kutilingal Itty''s son, Krishnan Perinhanam Amsom and Desom, Chowghat Taluk
.... esty of the respondent in entering into the transaction was himself; and he did not enter the box. 7. There are several other circumstances also, as rightly pointed out by the Subordinate judge, which show that the transaction was not bona fide or honest, or even that it was not supported by cons ...
High Court Of Kerala
Om Sarup Nand Lal Vs Gur Narain and Others
.... may appropriately quote at this stage some instructive observations of the Privy Council from the judgment in Krishnasami Parilkondar v. Ramasami Chettiar ILR Mad 412: AIR 1917 P C 179 where an ex parte order had been passed by the High Court while admitting an appeal excusing delay. The order was ...
High Court Of Punjab And Haryana At Chandigarh
Sher Singh Budh Singh and Another Vs The State of Punjab and Others
.... oing beyond the rolls and looking into the validity of the votes cast by the votes pursuant to the rules. It is said that it is settled law that the roll or the register said that it is settled law that the roll or the register of electors must be treated as final and the finality has been extended ...
High Court Of Punjab And Haryana At Chandigarh
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