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N.K. Mitra, C.J. and D. K. Seth, J.@mdashHeard learned Advocates for the parties. 2. The appeal is devoid of any merit as it appears on the face of the order passed by the learned single Judge on 4th February. 1999 in …
B.D. Agarwal, J.@mdashThis writ petition under Article 226 of the Constitution of India filed by the General Manager, North, Eastern Railway, Gorakhpur and the two civil revisions filed by Surajnath Dubey challenge the …
R. M. Sahai, J. - The following question has been referred for the opinion of this Court : "Whether, on the facts and in the circumstances of the case, the Additional Judge (Revisions), Sales Tax, Bareilly, was legally…
Sulaiman, Ag. C.J. 1. This is a plaintiff''s appeal arising out of a suit for preemption. The plaintiff had acquired some property and became a cosharer by virtue of a sale deed within 12 months of the sale deed in que…
Iqbal Ahmad, J.@mdashThis is a defendant''s appeal and arises out of a suit for recovery of Rs. 544 on account of mesne profits. 2. On the 25th October 1920, a suit for partition of certain house properties was brought…
1. After hearing the arguments in this case we are of opinion that the decree of the Court below must be reversed and the suit must be sent back for disposal on the merits. The case is a somewhat peculiar one. The plain…
1. In view of the judgment-delivered on the 16th of May in Appeal No. 159 of 1909 under the Letters Patent Waris Ali Khan v. Parsotam Narain 6 Ind. Cas. 609, it is admitted that this appeal must succeed. We accordingly …
1. This appeal arises out of a suit in which the plaintiffs claimed possession of an occupancy holding. The holding at one time belonged to one Parbhu. He died before the present Tenancy Act came into force. He was succ…