Sudhir Kumar Sah Vs Manoj Kumar Sah
.... eady on record and have been contesting the suit. Moreover, the properties have been transferred during pendency of the suit and lis pendens purchasers are not supposed to join in the litigation when their vendor is already on record. If the vendors were not contesting the suit or they would not ...
Patna High Court
Alukas Jewellery Vs Anil
.... #3390; എടന്റെ കകരി തയരാറല ........ ടെരിയരാടന്റെ പപവകൃതരി മ! ...
High Court Of Kerala
Krishna Swaroop Agarwal (Dead) Thr. Lr Vs Arvind Kumar
.... s : “5. In my view, decisions relied by courts below have been mis-appreciated and misapplied and view taken by court below with regard to service of notice is also illegal and perverse. It was admitted position that sealed letter was returned by Postal Department with the endorsement ‘ND’ ...
Supreme Court Of India
District Registrar General Vs Cherupushpam Roman Catholic Church Parakkadavu
.... o evade tax are invalid (Colourable device doctrine). 9. DOCTRINE AGAINST COLOURABLE DEVICES 9.1. The Supreme Court in McDowell held that transactions designed to avoid tax by artifice will be disregarded. 9.2. The triangular exchange is a colourable device for evading stamp duty ...
High Court Of Kerala
Krishan Gopal Vs Gurmeet Kaur (Dead), Through Lrs., & Ors
.... he High Court on 23.07.2016. The learned Judge observed that the petitioners fairly conceded that they were transferees pendente lite and had preferred objections in that capacity, as they were claiming under the judgment debtor, and were not third parties. Their Revision was, therefore, held to ...
Supreme Court Of India
PNB Housing Finance Limited Vs Sh. Manoj Saha & Anr
.... ch analyzed the impact of SARFAESI, particularly section 13 on the rights of lessees/tenants in the secured asset. The Bench held though section 13(13) of SARFAESI overrides section 65A of the Transfer of Property Act, 1882 ‘TP Act’ and renders invalid any lease created by the borrower after iss ...
Supreme Court Of India
Pandurangan Vs T. Jayarama Chettiar & Anr
.... is a clear case of fraud. So the decree passed in O.S. No.298/96 by a court has no territorial jurisdiction is wholly invalid and 1st defendant has not derived any right to the property under a decree which is void. 11. The suit property as stated above belonged to Jayam Ammal by purchase ...
Supreme Court Of India
N.P.Rajani Vs Radha Nambidi Parambath
.... ment, as she has not been conferred the rights of a coparcener by obstructed heritage. According to the Mitakshara coparcenary Hindu law, as administered which is recognised in Section 6(1), it is not necessary that there should be a living, coparcener or father as on the date of the amendment t ...
High Court Of Kerala
Manas Mohanty Vs Uttara Sahoo
.... rom 30.12.2012 on monthly basis and the notice was issued by the plaintiff landlord on 27.10.2013 terminating the tenancy. There is also no dispute that the tenancy agreement contains a provision at clause 13 empowering both the parties to terminate the agreement prematurely giving clear notice ...
Orissa High Court
Gopal Singh (Deceased) Through His Lrs Karam Singh And Others Vs Gian Singh
.... s contended that the suit was ex-facie time barred and there was no impediment for trial Court to allow the prayer made n the application for rejection of plaint. He further submitted that the plaint had not disclosed any cause of action and in fact, the plaint was cleverly drafted to give sembl ...
High Court Of Himachal Pradesh
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!
