S K Pansar Vs Principal Commissioner, Central Excise And Customs
.... confirmed against the appellants based on records of M/s Monu Steels. Orders under challenge in respective appeals are accordingly prayed to be set aside and appeals are prayed to be allowed. 7. While rebutting these submissions learned Departmental Representative wherein it has been held t ...
Customs, Excise And Service Tax Appellate Principal Bench, New Delhi
Davis Raphel Vs Hendry Thomas
.... as not settled. The report of the Mediator in the matter along with the enclosures were furnished before this Court. 14. Does a son-in-law have any legal right in his father-in-law's property and building? Admittedly, the plaint schedule property was gifted in favour of the plaintiff by th ...
High Court Of Kerala
Pownambal Vs President, Siruvachur Village Panchayat,
.... Development Officer has cleared the resolution, the suit rightly decreed by the trial Court, but the first appellate Court dismissed the suit overlooking the above facts. 8. Per contra, the learned counsel appearing for the respondents submitted that the lower appellate court allowed the appeal ...
MADRAS HIGH COURT
Santu Singh Vs The State of Jharkhand
.... e use of the said term and that is why the word "possession" can be usefully defined and understood with reference to the contextual purpose for the said expression. The word "possession" may have one meaning in one connection and another meaning in another." The Hon''ble Supreme Court while deal ...
JHARKHAND HIGH COURT
Sheo Prasad Chouhan Vs Joyradha Das and Others
.... not have been admitted in evidence or that the mode adopted for proving the document is irregular cannot be allowed to be raised at any stage subsequent to the marking of the document as an exhibit. The later proposition is a rule of fair play. The crucial test is whether an objection, if taken at t ...
Gauhati High Court
Shaik Nagoor Bibi Vs Shaik Pakeer Saheb
.... ical mistake or a mistake in dictation. Even if it is ignored, the evidence of PW.1 is not reliable in view of the observations recorded by the trial Court regarding demeanor of the witness, as he is neither wholly reliable nor un-reliable witness, and much credence cannot be attached to the testimo ...
Andhra Pradesh High Court
Ismail Gafurbhai Vohra Vs Kirit Bhagvatprasad Vyas Through P.O.A. Himanshu K. Vyas
.... suant to the settlement between the parties and as per the volition and with consent of the parties, and therefore, not only there is no illegality in execution of such sale-deed by defendant No. 1 in favour of the plaintiff No. 1, but the appellant is estopped from raising such plea in the second a ...
Gujarat High Court
Ramesh @ Durga Singh Lodhi Vs State of M.P.
.... cross-examination of Ved Prakash Sharma, no suggestion was made to the effect that the appellant was implicated at the behest of Deshraj Singh whereas B.B. Sharma emphatically denied such a suggestion. Moreover, on one hand, the defence was not able to bring any fact on record so as to suggest that ...
Madhya Pradesh High Court
Saddam @ Sonu Vs State of U.P. and Another
.... of birth was got recorded in the school. Who intimated the school about the same. Mother had stated the father got revisionist admitted in the school, but father Mohd. Sikandar, never came forward and entered into witness box to support such a claim. Even Principal, EW3 stated the date of birth was ...
Allahabad High Court
Virender Kumar and Another Vs Jaswant Rai and Another
.... Defendants Sh. Sharad Nagpal has argued that the suit property was purchased by selling ancestral property of the daughter''s of Defendant No. 1 situated at Rajpura, District Patiala Punjab. Therefore suit property was purchased by Plaintiff as Karta of HUF and not as his self acquired property. ...
Delhi High Court
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