Rama Kant Singh and Others Vs Deputy Director of Consolidation and Others
.... ghts now. It was never the law that every co-proprietor was deemed to be Khudkasht-holder just because one of them himself cultivated the land and it is not the law that every co-proprietor became bhumidhar of the land which did not vest in the Gram Samaj and had not been let to tenants. The Settlem ...
Allahabad High Court
Chhutta and Others Vs Pyare and Others
.... story that they were owners thereof. On appeal the learned District Judge confirmed both the factual findings of the trial court namely, that the Plaintiffs had not proved their title to the house occupied by them and that the Defendants had raised new constructions which did not exist before. But i ...
Allahabad High Court
Chintapalli Achaiah Vs P. Gopalakrishna Reddy
.... mmittee considered it necessary that in order to afford an incentive to the house building activity, all buildings constructed after the 26th August, 1957, should be exempted from the scope of the Bill. Clause 32 has been amended suitably." 15. The measures undoubtedly gave some relief to the ...
Andhra Pradesh High Court
Sawalia Behari Lall Verma Vs Tribikram Deo Narain Singh and Others
.... the present controversy is concerned. Learned counsel has contended that the only power vested in the Tribunal for dismissing an election petition in terms of Section 90 is contained in Sub-section (3), which provides that: "The Tribunal shall dismiss an election petition which does not comply ...
Patna High Court
Mohan Lal Vs Town Area Committee, Baramulla
.... ision of the Allahabad High Court, reported in Powell v. Municipal Board of Mussoorie, ILR 22 All 123 (FB) where seven Judges took the view that a general power of authorisation to launch prosecution is a valid authority under the Act. The provisions of the Municipal Act in that case, as would appea ...
Jammu & Kashmir High Court
Lakshminarasimhiah and Others Vs Yalakki Gowda
.... te or commensurate remedy in damages. The right must be clear, the injury impending or threatened, so as to be averted only by the protecting preventive process of injunction. But that will not be awarded in doubtful cases, or new ones not coming within well-established principles; for if it issues ...
Karnataka High Court
Karthiyayani Amma Vs Varkey
.... n the deposit made under Order XXXI, rule 89, C. P. C. for setting aside the sale; the maxim was applied and the deficiency in the deposit was overlooked. Other cases, referred to by learned counsel for the appellant, in which mistakes of the court or of its officer had supervened are distinguishabl ...
High Court Of Kerala
KALYANMAL MILLS LIMITED Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
.... of commercial expediency and the principles of ordinary commercial trading; and that the expenditure may be voluntary, but so long as it is incurred for the assessees benefit the deduction would be claimable. Another test which was laid down by the Supreme Court in Chandulal Keshavlal & Co.s ca ...
Madhya Pradesh High Court
Bajranglal Bajaj Vs The State of Madhya Pradesh and Others
.... General Sales Tax Act, 1958) which is as follows:-- 33. (1) When the ownership of the business of a dealer liable to, pay the tax is entirely transferred, the transferor and the transferee shall jointly and severally be liable to pay the tax together with penalty, if any, payable in respect of su ...
Madhya Pradesh High Court
Omprakash Mukhtyar Singh Vs State of Madhya Pradesh and Another
.... or the post to which he had been appointed. To hold that once the appointing authority decides to issue a notice to a probationer for terminating his services, that authority cannot thereafter confirm him is in effect to say that the appointing authority has no power to cancel or rescind a notice f ...
Madhya Pradesh High Court
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