Gajraj Singh Vs Jagat Singh and others
.... Tenancy Act, 1950 cannot be operative as long as the period of 8 years provided by section 38 (2) of the Madhya Bharat Zamindari Abolition Act, 1951, does not expire. It was exactly at the end of that period that the Madhya Pradesh Land Revenue Code, 1959 intervened and conferred on such tenants th ...
Madhya Pradesh High Court
Hadubandhu Singh Vs Sudhakar Paikara and Another
.... n removes moveable property of another person without his consent dishonestly. An act is said to have been done dishonestly if it is done with a view to cause wrongful loss to the other person or wrongful gain to oneself. The averments made in the plaint are that defendant No. 1 cut and removed padd ...
Orissa High Court
Arjun Singh Vs Virendra Nath and Another
.... been made up by circumstantial evidence of a convincing nature; but a direct evidence that not only fails to inspire confidence but also appears to be definitely untrue cannot be accepted by reason of the consideration that no better evidence might have remained available because of lapse of time. ...
Allahabad High Court
Rakesh Kumar Vs Ramesh Chandra and Other
.... order, then once the appellate order is passed and it becomes final or a revisional order is passed which is at variance with particulars in respect of a tenure holder either Altered in the statement of tenure holders or entered in the statement of proposals, would clearly be a clerical or an error ...
Allahabad High Court
Smt. Marjadi and Others Vs Umapati and Others
.... f a suit, application or proceeding based on a cause of action in respect of which any relief could be obtained by means of any such suit or application. Schedule 2 deals with the proceedings and the nature of suits and the courts before which the suit or proceedings can by instituted. A suit for ...
Allahabad High Court
Prabeen Chandra Dutta and Another Vs Mohammad Idris and Others
.... has hot refused to exercise its jurisdiction to decide the case on the merits." 4. The view taken by the Full Bench of this Court in the case of Ramkhelawan Sahu finds support from the decision of the Supreme Court in Sri Ratnavaramaraja Vs. Smt. Vimla, wherein it has been observed as follows ...
Patna High Court
A.S. Krishnamurthi Vs Revenue Divisional Officer, Saidapet, Chingleput District
.... Life Insurance Corporation of India, and Raghubans Narain Singh v. Govt. of Uttar Pradesh, AIR 1967 SC 465, the position is crystal clear and in our view, interest which ought to be provided in the award or the deemed decree forms part of it and hence it is woven into the fabric of compensation aw ...
Madras High Court
T.E. Mohammed Shareef Vs The Superintendent (Wakfs), Central Zone and Others
.... provision whatever in the Wakfs Act conferring power on the Wakf Board to issue a notice of the type with which we are concerned. As I have already pointed out, the effect of this notice is to interfere with the management of the properties in question by the petitioner herein. The notice referred ...
Madras High Court
Rajapalayam Mills Ltd. Vs Commissioner of Income Tax
.... ent of the exemption provided in Section 15C is clear from Section 15C(4) which provides : "The tax shall not be payable by a shareholder in respect of so much of any dividend paid or deemed to be paid to him by an industrial undertaking or a hotel as is attributable to that part of the profits o ...
Madras High Court
P. Vairamani Ammal Vs K.N.K.R.M. Kannappa
.... of others he must fulfil the conditions that are set out in Section 10 (3). In this context the term " for purposes of a business " will have to be construed. There can be no objection to the landlord carrying on a business which is not strictly commercial as for instance, using the building as a p ...
Madras High Court
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