Syed Mohammad Vs District Magistrate, Bangalore and Another
.... . 11426 of 1978, the petitioner-a touring cinema licensee had only challenged the vires of R. 107 of the Rules before this Court. In that case, one M/s. Sree Balaji Theatres and respondent No. 2 filed an application under Order I, Rule 10 CPC to implead themselves as party respondents. On 20-12-1978 ...
Karnataka High Court
Commissioner of Income Tax Vs Travancore Tea Estates Co. Ltd.
.... evidence before the Tribunal to show that any special repair was done to suit the convenience of the employee. The Tribunal, therefore, found that there was no benefit or amenity derived by the employee by the expenses incurred on the maintenance of the buildings. So, such expenses had to be exclud ...
High Court Of Kerala
L.S. Nair Vs Hindustan Steel Ltd., Bhilai and Others
.... nd that the tenant has ceased to be in such service or employment. Sub-section (8) of Section 12 in this context provides that no order for the eviction of a tenant shall be made on this ground if any dispute as to whether the tenant has ceased to be in the service or employment of the landlord is p ...
Madhya Pradesh High Court
Saraswatibai Vs Durga Sahai and Others
.... there are no two independent decisions. " A reference to Manohar Vinayak''s case (supra) was made in paragraph 19 in Sheodan Singh Vs. Smt. Daryao Kunwar, , but their Lordships of the Supreme Court did not consider it necessary to express any opinion on the correctness of the view expressed t ...
Madhya Pradesh High Court (Indore Bench)
Bal Krishna, and others Vs Patiram
.... not paid for the same. This application is replied by the respondent in which he has contested the allegations made by the appellants and it is mentioned in the application that the mistake is mala fide and not the bona fide one and, therefore the application u/s 149, C.P.C. should be dismissed. ...
Madhya Pradesh High Court
Ramesh Chemical Industries Vs Union of India (UOI) and Others
.... "Narcotic Drugs" and "Narcotics" have the meanings respectively assigned to them in Section 2 of the Medicinal and Toilet Preparations (Excise Duties) Act, 1955." A reading of the aforesaid provisions will show that in relation to patent or proprietary medicines as defined in Item No. 14-E the l ...
Madhya Pradesh High Court
Commissioner of Income Tax Vs Gurinder Singh Karion
.... or the revenue, has vehemently contended that the plant owned by the assessee in the present case is not covered by the term "refrigeration plants" and thus this entry is not relevant for that purpose. This view was taken by the AAC and the Appellate Tribunal rightly reversed this view. We find that ...
High Court Of Punjab And Haryana At Chandigarh
Gupta Steel Industries and Others Vs Balbir Kumar and Others
.... Civil P. C. It has been specifically given in this form that while passing a preliminary decree, the Court shall order that the person named therein shall be the Receiver of the partnership estate and effects in the suit and do get in all the outstanding book-debts and claims of the partnership. Acc ...
High Court Of Punjab And Haryana At Chandigarh
Sarup Chand Vs Nagar Palika, Sangrur and Others
.... ty against the wishes of the plaintiff unless he is a necessary Party for the Proper adjudication of the suit. 4. On the other band, the learned counsel for the respondents, bas relied upon a Division. Bench judgment of this Court in Hara Hanuman Temple Durgain Amritsar v. Gurbux Lal Malhotre (19 ...
High Court Of Punjab And Haryana At Chandigarh
Renuka Batra Vs Grindlays Bank Ltd. and Others
.... as been created under a statute it is submitted is not covered under the Rule, Reliance in this respect is placed on Kamta Prasad Singh and Another Vs. The Regional Manager, Food Corporation of India and Others, . 7. On the other hand, the learned counsel for the respondent argued that ;here i ...
High Court Of Punjab And Haryana At Chandigarh
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!