C.M. Sivaram Vs V.S. Jayaram Mudaliar
.... e to the decisions of the Lahore High Court. (11) Our attention has not been drawn to any English decision in which this question as to how far the mention of a big city as the place of payment would be sufficient was specifically raised and decided. The statement of the law at the foot-note at p ...
Madras High Court
J.N. Sahni Vs The State of Madhya Bharat
.... maker. On this view, it is plain that there is no room for the applicability of the English Common Law rule that a debtor must find his creditor to a promissory note payable on demand and which is not payable at a specified place. 7. Coming now to the authorities relied upon by the learned Couns ...
Madhya Pradesh High Court (Gwalior Bench)
Benares Bank Limited Vs Pirya Das-Pitam Chand and Others
.... on to produce or cause the production of hundis in which the word ''seen'' had been used in the sense of acceptance, if their contention were right. But no such document was produced except some to be presently mentioned. It appears that Pitam Chand as a member of the Firm of Priya Das Pitam Chand a ...
Allahabad High Court
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