Kalpana Shaw @ Saha & Ors Vs Bratin Saha
.... esent case in hand where some of the sons of the donor who were given life interest have male legal heirs, particularly in the case of the plaintiff/respondent herein who is the male legal heir of his father and accordingly there is no difficulty regarding the said Deed of Gift to take effect. ...
Calcutta High Court (Appellete Side)
Krishi Upaj Mandi, Kawardha Vs Shashi Prabha Devi And Ors
.... ded only as an expression of pious wish on the part of the donor. On the aspect of such pious wishes, the legal position is that where a gift deed, after the operative portion of the deed, provided that the donee was to render services to the donor and to meet the donor's funeral expenses, s ...
Chhattisgarh High Court
Sridhar & Anr Vs N. Revanna & Ors
.... be born hereafter die issue-less, the said property hereby gifted shall devolve on Sri SOMESWARASWAMY of Sri Someswara Temple Ulsoor Civil Station Bangalore, for the benefit of the said Temple.” 14. The gift deed categorically states: ”donor doth hereby grant, convey, makeover and transfe ...
Supreme Court Of India
K. Rajeswari and Others Vs M.V. Shanmugam and Others
.... son for whose benefit it may have been made was not born at the date of such disposition. It is appropriate to incorporate paragraph 6 of the said decision: "6. That takes me on to the second question argued by the learned Counsel for the appellants, namely, whether such a bequest is hit by Secti ...
Madras High Court
Yarlagadda Venkatappaiah Vs Yarlagadda Lakshmi Devi
.... or two items for Rs. 16,500/- which speaks Rs. 100/- paid as advance and in discharge of 1/3rd share out of the amount of pronote executed jointly by 1st defendant, Apparao and Ismail of dated 01.07.1975, Rs. 5,975/- paid and towards another pronote debt of Yarlagadda Venkateshwarlu dated 17.12.1975 ...
Andhra Pradesh High Court
Ashwani Kumar Kohli Vs Rajesh Prasad Agrawal and Another
.... ion. In other words, the tenant by its conduct has disentitled itself in seeking the discretionary relief of Section 114 of the Act. Therefore we see no scope for application of the ruling in R.S. Lala Praduman Kumar v. Virendra Goyal, (1969) 1 SCC 714. In the result the CA No. 795 of 1993 will stan ...
Allahabad High Court
Hemraj and Another Vs Ramdhan and Others
.... s required by Section 3 of the Act read with Rule 16 of the Rules and Form 6. In view of necessary documents on record, the Insurance Company was right in submitting that Ashok Gangadhar Maratha Vs. Oriental Insurance Co. Ltd., , does not apply to the case on hand and the Insurance Company was no ...
Rajasthan High Court (Jaipur Bench)
Mohanlal Nanabhai Choksy and Others Vs State of Gujarat and Others
.... t proper are declared for that area. Section 8 Operation in market under Licence: No person shall operate in the market area or any part thereof except under and in accordance with the conditions of a licence granted under this Act. Section 26 Duties of market committees. It shall be the ...
Gujarat High Court
Smt. Sangeeta Goel Vs Smt. Chandrakanta Bansal
.... he date of completion and the nature of the construction. This statutory guideline has been wholly overlooked and the burden lying on the landlord has not been appreciated. The result is that the eviction order has to be demolished. 6. On the other hand, Sri M.K. Gupta, learned Counsel for the re ...
Allahabad High Court
Smt. Anushammal and V. Narasimhan rep. by S. Vasudevan Vs The Tamil Nadu Land Reforms Special Appellate Tribunal, The Director of Land Reforms and The Assistant Commissioner, Land Reforms
.... eld that there is no ban on the transfer of interest in favour of an unborn person and Section 20 of the Transfer of Property Act permits an interest being created for the benefit of an unborn person who acquires interest upon his birth. By relying on the above judgment, the learned Counsel would ...
Madras High Court
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!
