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Om Wati Vs Delhi Transport Corporation and others
1. This civil revision is directed against the order of the Additional Senior Sub-Judge, Delhi, dated 30th January, 1984. The suit was filed by the respondent Smt. Bhatiri, wife of Badan Singh, and Badan Singh, son of S…
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Sri Amuruvi Perumal Devasthanam Vs K.R. Sabapathi Pillai and Another
Venkatadri, J. (1) This in an appeal by the plaintiff against the judgment and decree in O. S. No. 49 of 1956 on the file of the Sub Court, Mayarvaram. The plaintiff Sri Amuruvi Perumal Devastanam at Teralandur filed a…
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Acts
Mamabi and Others Vs Acharath Parakat--Maliga purazil Cheriye Kunhifappi Haji and Others
1. This appeal arises in a suit instituted by an ottidar to enforce his right of pre-emption and the question argued before us is, whether the lowercourts are right in dismissing the suit on the ground that it is barred…
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The Joint Secretary, Board of Revenue Vs K.R. Venkatarama Ayyar
Horwill, J.@mdashWe are here concerned with a reference made by the Board of Revenue u/s 57, Stamp Act II [2] of 1899 on a question of the stamp duty payable on a settlement deed. 2. It is conceded that the document co…
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Acts
E. Alfred Vs Additional Income Tax Officer, Circle I, Salem, and Another
Rajagopalan, J.@mdashEbenezer, a Christian, died intestate on November 22, 1945. The petitioner and his eight sisters were the children of Ebenezer and his heirs and legal representatives. The income that had accrued to…
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Acts
In Re: Maharashtra Apex Corporation Ltd.
N. Kumar, J.@mdashThe petitioner - Maha Rashtra Apex Corporation Limited has filed this petition under sections 391, 393 read with section 394A of the Companies Act, 1956 (''the Act'') seeking sanction of this court to …
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Acts