D S Cargo Agency Vs Commissioner Of Customs
.... ed counsel for the appellant relied upon Section 229 of the Contract Act, 1872 under which any notice given to or information obtained by the agent, provided it be given or obtained in the course of the business transacted by him for the principal, shall, as between the principal and third partie ...
Delhi High Court
Bhuvnesh Chand Sood Vs State Of H.P. & Ors
.... ame cannot be regarded as a Public Interest Litigation. There has to be a real and genuine public interest involved in a litigation and there must be concrete and credible basis for maintaining a cause before the Court and not merely an adventure of knight errant borne out of wishful thinking. On ...
High Court Of Himachal Pradesh
Jhang Biradari Housing Residents Society Vs Bharat Bhushan Sachdeva and Others
.... re the proposed amendments ought to have been allowed. 15. Concerning the reasoning of the learned Single Judge that the suit was barred by limitation and that without seeking cancellation of the sale-deed dated May 16, 1962 a suit for declaration simplicitor would not lie, we need to note that t ...
Delhi High Court
The Block Development Officer, Sarkar Samakulam, Coimbatore District and The District Collector Coimbatore District Vs A. Gnanaprakasam
.... it. But while these provisions proprio vigore do not apply, certainly there is a common area of legal principles which covers all trusts, private and public and merely because they find a place in the Trusts Act, they cannot become ''untouchable'' where public trusts are involved. Care must certainl ...
Madras High Court
Abraham Memorial Educational Trust and Others Vs C. Suresh Babu
.... is not by volition of parties nor do they have any common purpose. Each can act in regard to his/her share, on his/her own, without any right or obligation towards the other owners. The legal heirs though co-owners, do not automatically become an ''association of persons/ body of individuals''. When ...
Madras High Court
C. Nagamanickaya and Others Vs K. Syamanthakamma and Others
.... uthiappan St., and 20, Ramakrishnan St., Madras-1. I hereby declare that there are no other legal heirs to Guruviah Chetty except the above 14 persons. I also declare that there are no other person claiming ownership for the above two properties. We are the only owners for the above two proper ...
Madras High Court
Civtech Engineers Pvt. Ltd. Vs M.N. Securities (P) Ltd. and Another
.... 1 in its dealings with the petitioner, or as an assignee of the contract between the petitioner and respondent No. 1. If the submission of the respondents, that respondent No. 2 was only acting for and on behalf of respondent No. 1 is to be accepted, it would follow that respondent No. 2 acted as th ...
Delhi High Court
Sri Shyam Sunder Kayal Vs Mist Valley Binimoy Pvt. Ltd.
.... e to the rights and contentions of the respondent No. 2 in the aforesaid First Appeal, that is, the petitioner herein. In the aforesaid First Appeal it was also observed by the Hon''ble Court that the Hon''ble Court did not feel it duty bound to decide upon the slender rights, if any, of the respond ...
Calcutta High Court
Sri Shyam Sunder Kayal Vs M/s. Mist Valley Binimoy Pvt. Ltd.
.... ne without prejudice to the rights and contentions of the respondent No. 2 in the aforesaid First Appeal, that is, the petitioner herein. In the aforesaid First Appeal it was also observed by the Hon''ble Court that the Hon''ble Court did not feel it duty bound to decide upon the slender rights, if ...
Calcutta High Court
K.M. Sankaran Vs The District Collector and Another
.... ce the petitioner had acted as Power of Attorney agent and (i) run the arrack shops (ii) operated bank accounts and (iii) represented in Court proceedings on behalf of the principals as per the power conferred, the plea of the petitioner that the amounts due to the respondents can be demanded only f ...
Madras High Court
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