State Of Chhattisgarh Vs Ramavtar Goyal
.... sought is not granted after the leave has been granted to the plaintiff that does not mean that the plaint is to be returned on refusing to grant such injunction. Even if grant of interim relief is refused, suit filed after the leave is granted by dispensing with the requirement of notice under ...
Chhattisgarh High Court
S. Kuldeep Singh & Anr. Vs S. Prithpal Singh
.... ly voidable decree. (See Hiralal Moolchand Doshi v. Barot Raman Lal Ranchhoddas [Hiralal Moolchand Doshi v. Barot Raman Lal Ranchhoddas, (1993) 2 SCC 458].” 16.6 The appellants next contend that the subject matter of the compromise is Orchard land which, under Section 2(4) of the 1972 Act, ...
Supreme Court Of India
Dipali Das And Ors Vs Shafali Sur And Ors
.... came to the knowledge of the plaintiffs/appellants on 30.05.1988 as per Article 59 of the Limitation Act, 1963 the facts entitling the plaintiffs/appellants to file the suit for cancellation of the sale deed and the mutation order arose. It is incumbent on the part of the defendant/respondent t ...
Gauhati High Court
Rattan Chand (since deceased) through his LRs & others Vs Karam Singh & others
.... ith the fundamental principles of judicial procedure or where the provisions of the Act had not been complied with.” 9. Conspicuously, also when within the ambit of the afore extracted relevant portion of the decision of the Full Bench of this Court rendered in Chhuhniya Devi's case (supra ...
High Court of Himachal Pradesh
Narinder & Ors Vs Ramesh Chand & Ors.
.... whereas, with the suit of the plaintiffs/respondents herein, rather standing instituted inordinately, therefrom, hence, much beyond the aforesaid apposite prescribed period of limitation, thereupon, the suit of the plaintiffs/respondents herein rather being barred by limitation. However, the a ...
High Court of Himachal Pradesh
Mehar Singh Vs Smt. Shakuntala Devi
.... ment and decree, by the learned first Appellate Court. When the appeal came up for admission, on 29.11.2004, this Court, admitted the appeal on the hereinafter extracted substantial question of law:- ...
High Court of Himachal Pradesh
M.P. Steel Corporation Vs Commissioner of Central Excise
.... would necessarily mean that such special or local law would have to lay down that the suit, appeal or application to be instituted under it should be a suit, appeal or application of the nature described in the schedule. We have already held that such suits, appeals or applications as are referred t ...
Supreme Court of India
Mulho Gorhi @ Sah and Bipin Sah @ Gorhi Vs Yogbhama Chaudhary and Shashi Bhushan Choudhary and Others
.... dgement and decree of the lower court vide paragraph 8 of the judgement which is quoted below :- And as such the finding and judgement of the lower court in the light of above circumstances, and evidence both oral and documentary, is not to be interfered with and accordingly the appeal is dismiss ...
Patna High Court
Harinarayan G. Bajaj and Another Vs Vijay Agarwal and Others
.... 885 claiming an enhancement of compensation was barred by Article 137 of the Limitation Act, 1963. Relying upon a decision of a two Judge Bench of the Supreme Court in the case of Town Municipal, Council, Athani Vs. The Presiding Officer, Labour Courts, Hubli and Others etc., , it was contended b ...
Bombay High Court
Hardeo and Another Vs Chandauli Polytecnic
.... was filed stating therein that plaintiffs came to know about the termination order dated 04.10.1978 on 21.02.1979 after filing of the suit. Prayer for setting aside the same was sought to be added through application dated 06.09.1980 which was allowed. 4. The suit was dismissed on 01.04.1981 by ...
Allahabad High Court
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