Q. Who were the advocates involved in the case Secreatry of State For India In Council vs Illikkal Assan, (Died) and Others?

For the Appellant The Government Pleader. For the Respondent R2 & R3, Ranganatha Iyer, A.V.K. Krishna Menon, R5 to R10, C.V. Anantakrishna Iyer, Advocates.

Q. What are the equivalent citations for Secreatry of State For India In Council vs Illikkal Assan, (Died) and Others ?

The equivalence citation are(1916) 30 MLJ 255 ; (1916) ILR 39 MAD 727 ; 1916 MWN 167 ; 32 IND. CAS. 755 ; LQ/MadHC/1915/473 ;

Q. What was the bench assigned for the case Secreatry of State For India In Council vs Illikkal Assan, (Died) and Others?

HONBLE CHIEF JUSTICE MR. JOHN WALLIS , HONBLE MR. JUSTICE ABDUR RAHIM , HONBLE MR. JUSTICE SESHAGIRI AIYAR

Secreatry Of State For India In Council Vs. Illikkal Assan, (Died) And Others On 18 October, 1915

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Secreatry Of State For India In Council v. Illikkal Assan, (died) And Others

(High Court Of Judicature At Madras)

Second Appeal No. 242 Of 1914 | 18-10-1915

[1] We think that a notice under Section 7 calling on the person in occupation to show cause why he should not be proceeded against under Section 5 or Section 6 of the Act, does not give rise to a cause of action. This was pointed out in Narayana Pillai v. Secretary of State (1912) 23 M.L.J. 162 and if the learned Judges who decided Bhaskaradu v. Subbarayudu (1913) 26 M.L.J. 60, were of a different opinion we are with respect unable to agree with them. Further whether the present suit be regarded as based on the notice under Section 7, or on the levy of penal assessment in June 1910, more than six months before the date of suit, it is in either view barred under Section 14 because it was not instituted within six months from the time at which the cause of action arose.

Advocate List

For the Appellant The Government Pleader. For the Respondent R2 & R3, Ranganatha Iyer, A.V.K. Krishna Menon, R5 to R10, C.V. Anantakrishna Iyer, Advocates.