Gopal Chandra Pal Vs Ram Chandra Pramanik and Another
the learned vakil for the plaintiff appellant: First, whether according to the Bengal School of Hindu Law
Citation
Latest Judgements
Filters
Reset filtersFound 215,214 results
Showing 9991- 10000 of 215,214 results for "shrine law"
Updated just now
Shiu Das Narayan Sing Vs Bhagwan Dutt and Others
filed by the plaintiff, dated the 5th of September 1859; and, secondly, that, under the Mitakshara law
Phani Bhusan Ghosh and Another Vs Sibakali Basu
His son-in-law Nanda Dulal Das lives in the village of Khalore.
Citation
Commissioner of Income Tax Vs G.S. Atwal and Co. (Gua)
Whether, on the facts and in the circumstances of the case, the Tribunal is justified in law in holding
Citation
Smt. Laxmi Mani Dasi Vs Manik Chandra Das
This appeal by the plaintiff/appellant involves only a short question of law as to whether a suit can
Citation
Bonwari Lal Roy Vs Khudiram Mookerjee
It appears that a certificate had been granted to the minor''s mother-in-law which was subsequently recalled
Citation
Premchand Dutt Vs Koonjbehari Dhur
He appears to have left entirely out of sight the common rule of Hindu law, which is that, in respect
Citation
Sm. Chandra Tara Debi and Another Vs Srish Chandra Bhattacharjee
The property was consequently left to the two daughters-in-law and various directions were given for
Citation
Steel Crakers and another Vs M.S.T.C. and another
Fair deal, therefore, is the basis of all State action and in the event of any departure therefrom, Law
Citation
Commissioner of Income Tax Vs Magnum Export (P) Ltd.
1961 : "(1) Whether, on the facts and in the circumstances of the case, the Tribunal was right in law
Citation