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Calico Printers Association, Ltd. Vs D.N. Mukerjea
Lort-Williams, J.@mdashThis is a suit asking for a perpetual injunction restraining the defendant, his servants and agent from importing, printing, offering and exposing for sale and selling, or in any way dealing with …
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Pentakota Latchanna and Another Vs Vugginna Kannayamma
Yahya All, J.@mdashThe petitioners were first indicted under Sections 426 and 352 of the Indian Penal Code and the summons procedure wasfollowed upto a certain stage. Subsequently the trying Magistrate felt that the evi…
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Queen-Empress Vs Subbaraya Pillai
1. Section 195, Criminal Procedure Code, does not make any particular form of application for sanction necessary, nor does it enact thatapplication shall be made by any particular person. The section merely provides tha…
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The Municipal Council Vs The Standard Life Assurance Company
1. The decree in favour of the plaintiff is impugned on the ground that the substantial question in the case has been wrongly decided and on theground that the action to recbver the money-paid was barred by the provisio…
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Koshikot Pudiya Kovilagath Sreeman Vikraman alias Cheriya Rajah Avergal Vs Chundayil Madattil Ananta Pattar and Others
1. This second appeal relates to improvements. The kanom sought to be redeemed is dated the 3rd of November 1872. It provided that the tenantshall accept the value of improvements according to local custom. The Subordin…
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G.G. Jeremiah Vs F.S. Vas
Sundara Aiyar, J.@mdashThis is an appeal by the accused in C.C. No. 20 of 1910 in the Court of the District Magistrate and Justice of thePeace, Bangalore. He was convicted of libelling the complainant by publishing in a…
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V.V. Srinivasa Aiyangar (Receiver) Vs V. Cunniappa Chetty and Others
Sankaran Nair, J.@mdashA preliminary objection is taken as to the jurisdiction of this Court. It is first objected that the 3rd defendant does notlive or carry on business in Madras and therefore the suit so far as he i…
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T.V. Vedavyasa Aiyar Vs The Madura Hindu Labha Nidhi Co. Ltd. and Others
Kumaraswami Sastri, J.@mdashThe 12th defendant is the appellant. Defendants 1 and 2 mortgaged certain items of property to one Naga Iyerwho filed O.S.S. No. 61 of 1910 on the file of the Court of the Principal District …
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