Harriet Ezikile and Others Vs Municipal Corporation of Delhi and Others
.... e sale proceeds of these flats defendant No.3 is not utilising the amount for religious or charitable purposes. Purina facie, the plaintiffs have also not been able to prove that it is a Church property. The only purpose for which the property was acquired by defendant No.3, as per plaintiffs'' own ...
Delhi High Court
Tribhuvan Nath and Ors Vs State
.... a mob comprising of 200 to 250 persons came and they were armed with iron rods and sticks and shouting slogans that the Sikhs be killed and their jhuggis be burnt and they assaulted Himmat Singh with iron rods and sticks. He, of course, deposed that Raju and Sita Ram accused were included in'' that ...
Delhi High Court
Batra Steels Vs The Commissioner of Sales Tax and Others
.... 411) (Z3). The superior court has the right in its supervisory capacity to direct the inferior court to proceed so as finally to settles the rights of the parties as expeditiously as possible : Union Bank and Trust Co. of Helena v. State Bank of Townsend 103 Mont. 260 (Z4). The superintending power ...
Delhi High Court
Super Rubber Enterprises Vs Deputy Commissioner of Income Tax
.... e. In his support, he has cited J.K. Synthetics Ltd. and Others Vs. N.C. Shrma, . 3. After hearing learned counsel for the parties at length and without going into the details of the submissions made by learned counsel, it is not disputed that the petitioner has filed the petition before the S ...
Delhi High Court
Keshrimal Samrathmal Vs Income Tax Officer
.... 29, 1988. 3. Mr. J. P. Shah, learned counsel appearing for the petitioner, contends that the impugned notice on the well-known and well-settled law that a change of opinion on the same facts and on the same evidence cannot be a ground to reopen the assessment, is wholly without jurisdiction. He s ...
Gujarat High Court
Suraj Kishan Arora Vs Govind Singh
.... record. It was also pleaded that the applicant has not filed the reply deliberately for the last about two years and after repeated adjournments to file the reply he has come to the Court with this application. The landlord pleaded that the application be dis-al1owed. 19. On 18.4.1990, the Rent ...
High Court of Himachal Pradesh
Shankrappa Vs State of Karnataka
.... ove an application claiming himself to be entitled to be registered as occupant. u/s 45 of the Karnataka Land Reforms Act, 1961 when a person moves an application Land Tribunal is fastened with the duty to make enquiries in respect of the claim of the title and the prayer for registration and in res ...
Karnataka High Court
Deepa Vs Gopala Pillai
.... cution of decree is indispensable for attachment as thus: "A man is not debarred from dealing with his property because a suit has been filed against him. Otherwise, in every case in which a suit is brought against a man, if during the pendency of the proceedings he sells some of his property, th ...
High Court Of Kerala
Retnamma Pillai Deepa Vs Govinda Pillai Gopala Pillai
.... e for attachment as thus: A man is not debarred from dealing with his property because a suit has been filed against him. Otherwise, in every case in which a suit is brought against a man, if during the pendency of the proceedings he sells some of his property, that would be at once a sufficient ...
High Court Of Kerala
Shyam Lal Vs Shiv Dayal
.... ated also against the respondent, on the death of defendant No.2 Phulla. I have considered the rival contentions of both the parties. The petitioner had filed the suit for declaration of his title on the disputed land in the status of Bhumiswami and not for the cancellation of the sale-deed. It w ...
Madhya Pradesh High Court
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