State Of Madhya Pradesh Vs Vishnu Bharti
.... n revenue records as Bhoomiswami or Managers has definitely created a right in their favour. It is an established principle of law that if any right has been vested in a person by certain statutory provisions, the same cannot be withdrawn by an executive instruction. Even if a person is required ...
Madhya Pradesh High Court
State of Madhya Pradesh Vs Maharani Ushadevi
.... ecifically mentioned in that list. Even from record, it is evident that the properties in dispute were taken over by the Army Department of the Holkar State in the year 1945 "only as an experimental measure" for one year, meaning thereby, the actual control always remained with the Household Departm ...
Supreme Court of India
ICICI Ltd. Vs O.L. of A''bad Mfg. and Calico Printing Co. Ltd.
.... the Vendor. It is stated in the reply that in view of the restrictions under the Land Ceiling Act, conveyance of immovable property could not be executed and permission and clearance of land ceiling authorities were awaited. It is further stated that it is nobody''s case that Jubilee was not ready a ...
Gujarat High Court
Kanhaiyalal Chhitarji Khati and Another Vs Ramkunwarbai
.... urged by the learned counsel for the first respondent that the effect of the said section was that the inheritance to the pattedar tenancy was to be governed in accordance with the personal law subject to modification recognised. In the Holkar State prior to the commencement of this Act. Therefore, ...
Madhya Pradesh High Court (Indore Bench)
Jadibai Vs Har Singh
.... year''s Revenue as fee before sale, in my opinion, s directory because even in the case of sales without sanction subsequent payment of fees, though on a higher basis, is not excluded 11. On the second contention regarding the use made of documents produced by the Plaintiff without the documents ...
Madhya Pradesh High Court (Indore Bench)
Ganesh Kana Kalota Vs State of M.P.
.... s classed as Inamdar. His tenure is hereditary and the descent is governed by the rule of primogeniture. The case before the Tahsildar was one of mutation, namely, whether the applicant Ganesh was entitled to get his name mutated as Khotidar Patel in place of his deceased father. It may be noted ...
Madhya Pradesh High Court
Ram Bhika Vs Arjun Gopal and Others
.... nds, provided that they make suitable arrangements for carrying off the water from their neighbour''s land. In ''Ramnath v. Kalanath'', AIR 1950 Nag 241 v. 37(E) the facts were that the Defendant had constructed a part of bund as a result of which the rain water inundated the Plaintiff''s fields. ...
Madhya Pradesh High Court (Indore Bench)
Raj Rajendra Malojirao Shitole and Others Vs The State of Madhya Bharat
.... ar learned Counsel for the petitioning Jagirdars from the erstwhile Indore and Dhar States also said that Jagirdars of those States were under no legal obligation to spend any money for education, roads and public health. The learned Advocate-General admitted that in Indore State, education and publ ...
Madhya Pradesh High Court (Gwalior Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
