In Re: Sowrirajan Vs
.... which it might exercise upon an appeal, and this includes the power to call fresh evidence conferred by Section 428. The Court must consider the whole case and give due weight to the opinions of the Sessions Judge and jury, and then acquit or convict the accused. In their Lordships view the paramou ...
Madras High Court
Commissioner of Income Tax Vs Sri K.M.A. Muthappa Chettiar
.... view and was of opinion that this sum of Rs. 6975 was not assessable to tax. It is difficult to follow the reasoning of the appellate Tribunal which seems to have been based upon proviso 3 to Section 4. Proviso 3 is not a charging section and has nothing to do with the liability to pay Income Tax i ...
Madras High Court
Fateh Singh Vs Rameshwar Prasad Bagla and Others
.... e an adjustment or compromise has been given effect to by the Court, parties other than the minor have no locus standi to question such adjustment or compromise which has already passed into the domain of an order or a decree of the Court, vide Bishundeo Narain and Another Vs. Seogeni Rai and Jager ...
Allahabad High Court
Raja Ram Vs B. Hashmatullah and Another
.... rest and profits up to the date of alleged dissolution of the partnership. A relief (d) was also added in para, 17 of the plaint to the effect that even if it be proved that the partnership had been dissolved, the plaintiff was entitled to recover the amount invested by him with interest and profits ...
Allahabad High Court
Sati Prasanna Mukherjee and Others Vs Md. Fazel
.... facture. I am unable to accept such a broad proposition. Printing of books or printing of documents is in my opinion not necessarily manufacture. Had it been so then when a typist in Counsel''s Chambers types out manuscripts he can be said to be manufacturing. I do not think that is manufacture. In ...
Calcutta High Court
Dominion of India and Another Vs Ashutosh Das and Others
.... appointment of a Receiver in execution proceedings has been described as a form of equitable relief which is granted on the ground that there is no effective remedy by execution at law. Surely it is an improper use of that equable remedy to employ it to avoid a very definite bar created by statute ...
Calcutta High Court
Rai Bahadur Atulya Dhan Banerjee Vs Sudhangsu Bhusan Dutta
.... g it, is concerned. 19. The word suit primarily means an action started on a plaint. But it is also used in a wider sense. In Hurrochunder Roy Chowdhury v. Shoorodhonee Debia 9 W.R. 402 (F. B.), Sir Barnes Peacock. C. J., at page 406 observed that "The word suit does not necessarily mean an actio ...
Calcutta High Court
Abdul Kabir and Others Vs Mt. Jamila Khatoon and Others
.... tance of Bulaki. The defendants allege that in lieu of his share of inheritance, Mohan obtained 2 1/2 bighas of land of which he made an oral gift to Bibban. In support of their case, the defendants exhibited rent receipts (Exs. E to E5) of which Ex E3 is most important. In this receipt it is stated ...
Patna High Court
Chhotu Vs King-Emperor
.... 350 to orders issued under the Code of Criminal Procedure, not to judgments and orders Of Civil Courts, We mast set aside the order of the lower Appellate Court and direct him to dispose of the appeal on the merits. 5. The reference therein to the Calcutta case was, and I say it with great respec ...
Bombay High Court (Nagpur Bench)
Mani Sahoo and after him Hadibandhu Sahoo Vs Lokanath Misra and Others
.... efendant 1 on this point and in agreement with the learned lower Court hold that Gadadhar Sahu effectively represented the joint family firm in the certificate pioceeding. Ag rightly pointed out by the lower Court it is now well-settled that a Karta of a Hindu family can effectively represent the fa ...
Orissa High Court
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