Anil Maheshwari Vs Lambda Eastern Telecommunication Limited
.... ods, while handing them over to the courier. Therefore, the property in the lottery tickets handed over by the Plaintiff to the courier at New Delhi passed to the Defendant, the moment the goods were handed over to the courier for delivery to him and, therefore, the tickets shall be deemed to have b ...
Delhi High Court
Chemrow India Pvt. Ltd. Vs Lakhani Footcare Pvt. Ltd.
.... through the transport carriers. The submission of the defendant that since the communication of the acceptance of the order was received at Iqbalpur, the court at Iqbalpur has the jurisdiction and not Delhi, is entirely erroneous. The acceptance of the order at Delhi and the delivery of goods at De ...
Delhi High Court
Romesh Power Products Pvt Ltd and Another Vs Pramod Gupta
.... ered by the respondent-plaintiff to the appellants-defendants in Delhi and consequently, the contract was performed at Delhi. The performance of the contract forms part of cause of action to claim the amount due under the contract for goods supplied. Consequently, she has come to the conclusion that ...
Delhi High Court
Pramod Gupta Vs M/s Romesh Power Product Pvt. Ltd. and Another
.... where money is expressly or impliedly payable under a contract. In cases of repudiation of a contract, the place where repudiation is received is the place where the suit would lie. If a contract is pleaded as part of the cause of action giving jurisdiction to the Court where the suit is filed and ...
Delhi High Court
Interarch Building Products Pvt. Ltd. Vs Aurangabad Electrical Pvt. Ltd.
.... A.P. Agencies, Salem, that as regards construction of an ouster clause when words like ''alone'', ''only'', ''exclusive'' and the like have been used there may be no difficulty; even without such words in appropriate cases the maxim ''expressio unius est exclusion alterius''-expression of one is t ...
Delhi High Court
Associated Cement Companies Ltd. Vs The Assistant Commissioner (CT)(FAC) and Others
.... -------------------------------- Notice dated 24-9-2008 Under CST Act ---------------------------------------------------------------------------------------------- Notice dated 17-10-2008 Under CST Act permitting the petitioner to take ...
Madras High Court
Assam Asbestos Ltd. Vs Metalman Industries Ltd. and Another
.... he Petitioner that the said telephonic discussion included the agreement/contract for supply of the said goods. (2) In pursuance of the said telephonic discussion, the Petitioner by the letter No. AAL/R2/Metalman/96/7310 dated 8.1.96 placed order for supply of the said hard coils on the terms and ...
Gauhati High Court
Marwar Tent Factory Vs Union of India (UOI) and Others
.... ons or at the station (depending on the practice of the railway) at his own expense, and (commonly) to make such contract with the railway on behalf of the buyer as is reasonable in the circumstances. Prima facie the time of delivery f.o.r. fixes the point at which property and risk pass to the buye ...
Supreme Court of India
Anand Traders and Another Vs S.K. Enterprises
.... of the forum by the Plaintiff to the place where the Defendants, or any one of them, reside or carry on business or the cause of action wholly or in part arises. This scheme appears to have a rationale behind it as otherwise by filing a suit at a place far away from his place of business or at a pl ...
Gauhati High Court
Jaipur Udyog Ltd. Vs Indian Drugs and Pharmaceuticals Ltd. and Another
.... Bharat Overseas or Jaipur Udyog Ltd. for purchase of cement by them In fact, it was the communication of Feb.. 4. 1974 (paper No 24-Ka-l) from the Bharat Overseas to the Controller of Stores and Purchase. IDPL which contained the request of the latter for booking the order along with necessary adva ...
Allahabad High Court
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