Gramophone Company of India Limited Vs Shanti Films Corporation and others
.... uld immediately prior to the institution of the suit send the statements and the cheque which were sent by his client after detection of the mistake subsequent to the institution of the suit upon the same having been pointed out by the defendant No. 1. Mr. Sarkar submitted that despite his client be ...
Calcutta High Court
Haji Sheikh Muhammad Hasan Khan and Another Vs Sheikh Muhammad Akhtar hasan Khan and Another
.... taken throughout in India that the lease was governed not by the T.P. Act but by the Ben. Ten. Act. 12. There is one more decision of a single Judge of this Court, Lachhandeo Singh v. Yadbindra Prosad Sahi Second Appeal No. 635 of 1940, which was a suit for rent due under a registered mukarrari ...
Patna High Court
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