Mohammad Younis Vs Shabir Ahmad Bati
.... same has to be treated as void ab initio. 6) The review petitioner has sought review of the aforesaid judgment, primarily, on the ground that the Supreme Court in the case of Atma Prakash vs. State of Haryana and others, AIR 1986 SC 859, while holding that clauses 'firstly', 'secondly', and ...
High Court Of Jammu And Kashmir And Ladakh At Srinagar
Jagmohan And Another Vs Badri Nath And Others
.... by notification in the Official Gazette or (b) if so found by the Courts: xx xx xx 8. State Government may exclude areas from pre-emption- (1) Except as may otherwise be declared in the case of any agricultural land in a notification by the State Government, no right of pre-emp ...
Supreme Court Of India
Jhabbar Singh (Deceased) Through Legal Heirs & Ors. Vs Jagtar Singh S/O Darshan Singh
.... ght, the plaintiff must have a superior right to that of the vendee or the person substituted in his place. (6) The right being a very weak right, it can be defeated by all legitimate methods, such as the vendee allowing the claimant of a superior or equal right being substituted in his place.” ...
Supreme Court Of India
Kuria Ram Vs Mani Ram
.... efit of Section 21-A of the Act, which simply postulates that an improvement made in the status of a “vendee defendant”, after the institution of a suit for pre-emption, would not affect the pre-emptory rights of a pre-emptor in such suit. Learned counsel therefore submitted that with no 'p ...
High Court Of Punjab And Haryana At Chandigarh
Parveen Kumar And Another Vs Chetan Singh And Others
.... on payment of Rs.1,52,377/- till 31.12.1988. On appeal, the judgment passed by the trial Court has been upheld by the lower appellate Court. While dismissing the appeal, reference was made to a Full Bench judgment in Bhartu vs. Ram Sarup, 1981 PLJ (P&H) 204, wherein it was held that whe ...
High Court Of Punjab And Haryana At Chandigarh
Vijay Singh Vs Shanti Devi and Anr.
.... e as a decree which is passed on contest. As long as the ex parte decree is not recalled or set aside, it is legal and binding upon the parties. 13. Order IX Rule 13, CPC reads as follows: "ORDER IX- APPEARANCE OF PARTIES AND CONSEQUENCE OF NON-APPEARANCE xxx xxx xxx 13. Setting aside decree ...
SUPREME COURT OF INDIA
Krishan Datt and Others Vs Parma Nand and Others
.... gh and their mother Devki Devi. He was in possession of the same. He had seen the land. Sh. Charan Dass, Amar Singh and their mother Devki Devi, were owners of the land before the year 1975. 13. The sale deed is Ext. PW-1/E dated 20.3.1975. It has come on record that the vendors were in exclusive ...
High Court of Himachal Pradesh
M.R. Nagendra Vs R. Ramprasad and Others
.... e of opinion that the High Courts are right in the conclusion they have stated. Their Lordships consider that the expression used by Stuart, C.J., in regard to the words "actual possession" is applicable with still more certainty to the words "physical possession" and that what is meant is a "person ...
Karnataka High Court
Kusum Kumria and Others Vs Pharma Venture (India) Pvt. Ltd. and Others
.... of revenue to the Government, the decree shall declare the rights of the several parties interested in the property but shall direct such partition or separation to be made by the Collector, or any gazetted subordinate of the Collector deputed by him in this behalf, in accordance with such declarat ...
Delhi High Court
Prakash and others Vs Phulavati and others
.... s are born. Disposition or alienation including partitions which may have taken place before 20 th December, 2004 as per law applicable prior to the said date will remain unaffected. Any transaction of partition effected thereafter will be governed by the Explanation. 24. On above interpretation ...
Supreme Court of India
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!
