Chairman Auqaf Committee Vs Suraj Ram
.... unauthorised occupant from being defended through a lawyer. Finally S. 49 of the Act runs thus: 49. Every order made by the District Judge under this Act shall be final and shall not be called in question in any original suit, application, or execution proceedings. This section clearly makes ...
Jammu & Kashmir High Court
Chairman Auqaf Committee Vs Suraj Ram
.... e may examine the decision of the Committee in an objective manner. Neither before the District Judge nor before the Committee is there any provision in the statute which bars the unauthorised occupant from being defended through a lawyer. Finally S.49 of the Act runs thus: "49. Every order made ...
Jammu & Kashmir High Court
Additional Commissioner of Income Tax, Mysore Vs M. Ranga Pai and Others
.... ion 52 when it was introduced was to enable the computation of capital gains arising on the transfer of a capital assets where the Income Tax Officer has reason to believe that a transfer is effected with the object of a avoidance or reduction of the liability of the assessee to tax on capital gains ...
Karnataka High Court
K.E. Appukutty Vs Executive Officer, Madai Panchayat and Others
.... F LICENSING AUTHORITY:-- (1) The licensing authority shall, in deciding whether to grant or refuse a licence, have regard to the following matters, namely:-- (a) the interest of the public generally; (b) the status and previous experience of applicant; (c) the suitability of the place wh ...
High Court Of Kerala
The State of Madhya Pradesh Vs Moorat Singh and Others
.... cordance with the,relief sought in the appeal, and that where the appeal is not dismissed summarily, the Court id bound, in order to the disposal of the appeal, to comply with the provisions of Section 422 as to the notice, and with the provisions of Section 423 as to sending for the record, if such ...
Madhya Pradesh High Court
Udaisingh Vs Smt. Chattar Kanwar and Others
.... t "if Udai Singh contested on the basis of adoption he should have gone to civil courts". It is therefore quit clear that the Board of Revenue did not examine the petitioner''s arguments regarding his claim to adoption, to the extent they were admissible in the second appeal, under the mistaken impr ...
Rajasthan High Court
Sabir Ali and Others Vs The State of Rajasthan
.... in the statement made by Man Singh. this error is of no importance and as such no capital can be made out of this. 4. However, it is admitted by Mansingh (P.W. 2) that he left Bhilwara on 3.5.69. 4th and 5th May, 69 were holidays on account of untimely demise of the President of the Country. On 6 ...
Rajasthan High Court
Ramphool Vs State
.... cutrix. This coupled with her conduct that she was being kept in apartments without coercion with opportunities of complaining her conduct in any event amounts to consent. 5. Mr. M.D. Purohit, learned Public Prosecutor urged that description of the transaction given by Mst. Shanti unambiguously l ...
Rajasthan High Court
Onkar Lal Vs Purshottam and Another
.... iff had no title deeds or any other documentary evidence to support his claim which rested entirely on oral evidence the learned District Judge re appraised the evidence and reached the conclusion that there was no satisfactory evidence on the plaintiff''s side either to prove that they were the own ...
Rajasthan High Court
Bright Brothers (Private) Limited Vs J.K. Sayani
.... e argument of the learned Counsel for the respondent is to be accepted the word, ''such'' in Section 206 will have no meaning whatever. It is one of the cardinal principles of interpretation that no word used by the Legislature in a statute should be ignored or should be held to be meaningless, supe ...
Madras High Court
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