Mercy Rose and Others Vs State of Kerala and Another
.... ing to the acquisition of property for public purposes. Section 72 does not provide for any exemption from payment of court fee in the matter of appeals arising out of the judgment of the Land Acquisition Court. Sections 73, 73A, 74 and 74A of the Act contain special procedure and special provisions ...
High Court Of Kerala
K.C. Skaria Vs The Government of Kerala and Another
.... or rendition of accounts can be maintained only if a person suing has a right to receive an account from the Defendant. Such a right can either be (a) created or recognized under a statute; or (b) based on the fiduciary relationship between the parties as in the case of a beneficiary and a trustee, ...
Supreme Court of India
K.C. Skaria Vs The Govt. of State of Kerala and Another
.... the extent of dealings which are not known to him or where he cannot be aware of the extent of the amount due to him unless the accounts of his principal are gone into. 16. To summarise, a suit for rendition of accounts can be maintained only if a person suing has a right to receive an account f ...
Supreme Court of India
Xavier alias Appachan Vs Fr. George
.... nother, A question has also arisen before the Courts as to whether interlocutory orders could be passed in favour of a plaintiff or appellant even while he had not been permitted to sue or appeal as an indigent person and had only filed an application for permission to sue or appeal as an indigent ...
High Court Of Kerala
Elizabeth Vs Francis Edwin
.... ument by the law for the time being in force relating to court fees has not been paid, the court may, in its discretion at any stage, allow the person, by whom such fee is payable, to pay the whole of part, as the case may be, of such court fee; and upon such payment the document, in respect of whic ...
High Court Of Kerala
T.P. Trivikraman Pillai Vs Kodithodika Ibrahim Haji
.... .......or be acted on......by any Court including the High Court�.unless in respect of such document there be paid a fee of an amount not less than that indicated as chargeable under this Act." A reading of these two provisions makes it a statutory obligation to pay the fee in court-fee stamps of th ...
High Court Of Kerala
T.P. Trivikraman Pillai Vs Kodithodika Ibrahim Haji
.... ..or be acted on.......by any Court including the High Court........unless in respect of such document there be paid a fee of an amount not less than that indicated as chargeable under this Act." A reading of these two provisions makes it a statutory obligation to pay the fee in court-fee stamps of ...
High Court Of Kerala
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