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Alfred Henry Lionel Leach, C.J.@mdashOn the 20th August, 1937, Govinda Reddi, the father of the respondents, executed a promissory note in favour of one Sankariah, who on the 1st July, 1940, indorsed it to the appellant…
1. Life Insurance Corporation of India is before us challenging the Judgment and Decree passed by the learned Civil Judge (Sr.Dn), T. Narasipura in O.S.No. 59/2004. 2. The deceased T.S. Dasaratha took an insurance Poli…
Jawad Rahim, J.@mdashThis is a revision u/s 115 of the Code of Civil Procedure, 1908, by the petitioners, who are plaintiffs in OS No. 188/87 on the file of the learned Civil Judge (Jr. Dvn.) & JMFC, Gowribidanur. T…
This Judgment has been overruled by : Imagic Creative Pvt. Ltd. Vs. The Commissioner of Commercial Taxes and Others, (2008) 2 CLT 735 : (2008) 1 CTC 843 : (2008) 1 JT 496 : (2008) 1 SCALE 356 : (2008) 2 SCC 614 : (2008)…
Collister, J.@mdashThis is a defendants'' second appeal arising out of a suit for dissolution of partnership and for rendition of accounts. The parties are closely related to each other and in order to understand the re…
Victor Murray Coutts Trotter, J.@mdashThe Chief Justice: The plaintiffs in this case brought a suit claiming damages for malicious prosecution and for defamation. The defendant presented a petition to the Deputy Magistr…
Jasbir Singh, Acting Chief Justice For orders, see order passed in CWP No. 11100 of 2009.