New Swadeshi Mills of Ahmedabad Ltd. Vs Dye-Chem Corporation
.... appear in the appeal. Even so by the affidavit they are seeking to explain the financial situation of the appellant-company in view of the fact that the company judge had directed that a copy of the affidavit on behalf of the erstwhile directors of the company be served on the central Bank of India ...
Gujarat High Court
Devinder Singh Khorana and others : Narsingh Dass and another Vs Administrator, Municipality, Jammu : The State of J&K and two ors.
.... validity of imposition under sec. 78 of the Municipal Act places their reliance on Article 265 of the Constitution of India and the proposition laid down by their Lordships of the Hon'ble Supreme Court in AIR 1979 S. C. 321 (Avinder Singh etc., Petitioners Vs. State of Punjab and another, Respondent ...
Jammu & Kashmir High Court
M/s Kothari and Co. Vs State of Karnataka and Others
.... ? At the one end of the spectrum the submission is that the judicial authority appointed under section 6-C would be persona designata and that if by "by a fortuitous circumstance the appointed judicial authority happens to be the Sessions Judge, while entertaining and hearing an appeal under Section ...
Karnataka High Court
M.R. Venkiteswara Prabhu Vs M. Surendranatha Prabhu and Others
.... own money but in the name of another person without any intention to benefit such other person, the transaction is called benami. In such a case, the transferee holds the property for the benefit of the person who has contributed the purchase money, and he is the real owner. The principle is statuto ...
High Court Of Kerala
Toshiba Anand Lamps Workers Association and Others Vs The Executive Officer, Nedumbassery Panchayat and Others
.... idely construed; it must include power to impose tax on selected articles, commodities or persons in exercise of such power. The need for revenue and the inherent compensity of fiscal adjustments of diverse elements justify a larger discretion being permitted to the legislature in the matter of clas ...
High Court Of Kerala
A. Abdul Rehman, A.B. Beedi Depot Vs Govt. of India and Ors
.... 10 dated 9-6-1982 is a notice of demand under the Revenue Recovery Act issued by the 5th respondent. This Original Petition is filed to quash the demand under Ext. P 10. 2. The learned Senior Central Government Standing Counsel appearing on behalf of the respondents submits that excise duty is pa ...
High Court Of Kerala
Nrusingha Charan Panda and Others Vs State of Orissa and Another
.... of the Patna High Court reported in Puran Singh v. Mt. Ramjhari Koer AIR 1935 Pat. 224, and Ram Narain Sah and Another Vs. Parmeshwar Prasad Sah and Others, . In the case of Puran Singh AIR 1935 Pat. 224, Varma, J. held that the period of 60 days begins to run from the date on which the notices a ...
Orissa High Court
Govinda Chandra Tripathy and Another Vs Pal Hira Purchase Ltd.
.... act of sending the result of the execution case on 30-4-81 in this particular case did not satisfy the requirements of Section 41 of the Code. This being the position, the executing Court i.e. the learned Subordinate Judge, Puri, had still retained jurisdiction for the purpose of restoration of the ...
Orissa High Court
Ishteyaque Ahamad and Another Vs Kitawan Bibi and Others
.... the first two reliefs were concerned, they became effective immediately after the decree was passed, which means, the opposite parties have right, title and interest over the suit premises and the shed and further the petitioners stood permanently restrained from making further construction thereon ...
Orissa High Court
Khatuna and Another Vs Ramsewak Kashinath, a partnership firm and Another
.... er hand, from the certified copy of the entries made in the Register of Firms which is in the trial Court record, it appears that the firm with the aforesaid partners was registered on 21-8-1979. This fact has been specifically stated by the opposite parties in the petition under Order 23, Rule 1 C. ...
Orissa High Court
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