Janaki Pershad Vs Mussamat Doorga Bibee and Another
.... ew. But it is clear, notwithstanding that passage, that the lower Appellate Court, and indeed the parties also in the course of the suit, treated the property in question as that of Boodnath Sing, and the question in the suit being who was entitled to it as heir, it is certainly possible that the ci ...
Calcutta High Court
Iswar Chandra Dutt Vs Iswar Chandra Ghose
.... Markby, J. Markby, J., having taken time to consider and to look into the practice of the Court, subsequently made the order in terms of the application. ...
Calcutta High Court
Toral Komhar Vs Mussamat Auchhi and Another
.... lict with the case of Sheo Tuhul Singh v. Mussamut Ram Kooer 1 , There is, therefore, no necessity for our referring this case to a Full Bench as asked by the special appellant''s pleader. On the other hand, the principle of equity is clear that, when a pre-emptor, on being asked to purchase a prope ...
Calcutta High Court
Jiat Sahu @RESPONDENT Vs
.... e of the accused, convicted him, which he had power to do. In whatever way the Magistrate was set in motion on the second occasion, there has been a proper conviction of the accused. The Magistrate might, and indeed ought to, have taken up the case again, and to have tried it as he has done. Therefo ...
Calcutta High Court
Neerunjun Mookerjee Vs Oopendro Narain Deb
.... that decree to be sold. There can be no doubt that, if that equity of redemption were exposed to sale, and the plaintiff were to give notice in the auction-room of his mortgage, the equity of redemption would sell for nothing; and the Court ought not, in my opinion to allow the defendant''s interest ...
Calcutta High Court
Raj Narain Deb Chowdhry Vs Kassee Chunder Chowdhry and Others
.... for eleven years after he became a major stood by, and allowed the defendant to quietly enjoy possession of the land, which is the subject of suit, under the contract which he now seeks to set aside. Now a contract which is made by a minor is voidable only; it is not necessarily void, and if it h ...
Calcutta High Court
Khasro Mandar and Another Vs Premlal and Others
.... provide according to what calendar that year is to be calculated. On the contrary, cl. 2, s. 2. Act I of 1868, provides that "years" and "months" are to be calculated according to the British calendar, unless the contrary be expressed. Now, although that in an Act expressly referring to Acts passed ...
Calcutta High Court
Cargill and Another Vs Angelo and Another
.... his jurisdiction; but in the course of the enquiry, evidence being offered for and against the charge, the proper, or it may be the irresistible, (sic) to be drawn, may be that the offence has not been committed, and so, that the case in one sense was not within the Jurisdiction. Now to receive aff ...
Calcutta High Court
Queen Vs Kumodinikant Banerjee Chowdhey
.... ns Judge in holding that the second recognizance was illegal. The first recognizance was general and unlimited in its terms according to the form given in the law, and it is therefore clear that, to take a second recognizance before the period fixed in the first recognizance had elapsed, would be a ...
Calcutta High Court
S.M. Prankumari Dasi and Another Vs Abinash Chandra Mookerjee
.... e defendant with relation to Krishnalal Gosain. They, in fact, all along know of the connection between these persons. The negotiations which had taken place between Abinash Chandra and the plaintiffs were for a lease of the house to him and Krishnalal Gosain for the purposes of the printing busines ...
Calcutta High Court
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