In Re: In The Goods of Ram Chandra Das, Deceased Vs
.... hat. We are not to make the law but to put a construction upon the language which the Legislature has used, and we think the fee must be paid in respect of the value of the property, without deducting the amount of the debts to be paid out of it. The second question is, whether the ad valorem fee sh ...
Calcutta High Court
Bhim Das Vs Upendra Mohan Tagore
.... pherson, J.@mdashexpressed an opinion that, if the case had been proved, as laid in the plaint, the plaintiff would have been clearly entitled to recover but the evidence having failed to prove that case, his Lordship dismissed the suit without costs as against the plaintiff. The defendant''s costs ...
Calcutta High Court
P. Vs P.
.... be paid by the respondent. 3. But the respondent will not have to pay the coats of this application, which in form is entirely irregular and wrong. Mr. Fink in his affidavit states that, on the 15th of March, the petitioner obtained a rule against the respondent to show cause why an attachment s ...
Calcutta High Court
In Re: Huris Chunder Mitter Vs
.... witnesses. One witness heard for decree-holder in claim case. Four cases, issues framed ex parte. The Moonsiff, by way of explanation why the claim and other cases were taken up before the adjourned case, says:-- "As Saturdays are devoted to the hearing of miscellaneous cases, I disposed o ...
Calcutta High Court
Rani Durga Sundabi Dasi Vs Bibi Umdatan Nissa
.... 973 of 1868, from a decree of the Additional Judge of Tirboot, dated the 22nd July 1858, affirming a decree of the Assistant Collector of, that district, dated the 1st October 1867 The 30th April 1869. Mr. C. Gregory for the appellant. Moonshee Mahomed Busuff for the respondent. Glover, ...
Calcutta High Court
The Queen Vs Haru and Another
.... tion into writing, and signing Ins name as Magistrate to such examination, referred the petition to the Deputy Magistrate for trial, contrary to s. 66 of Act XXV of 1861. In making the reference, the Sessions Judge cited as an authority the case of The Queen v. Mahim Chandra Chuckerbutty (a). Ref ...
Calcutta High Court
Habonath Dutt Chowdhry Vs Srinath Ghose and Others
.... intiff ought to be considered, not as having the rights of an auction-purchaser under Act VIII of 1865 (B.C.), but only as having the rights of a private purchaser. It seems to us that if we were to give the plaintiff a decree in this suit, we should be making the Collector and the Court instruments ...
Calcutta High Court
Kasinath Shaha Vs Dwarkanath Sirkar and Another
.... he Subordinate Judge seems to have Wholly overlooked the defendants'' persistent and contumacious refusal to give evidence upon the merits of the case and taking all the circumstances into consideration, we think that the judgment of the lower Appellate Court ought to be reversed, and that of the fi ...
Calcutta High Court
Eugene Joseph Courjon Vs Alfred Courjon
.... s complained of, they are little more than ordinary incidental of all hotly contested (sic) cases, I therefore refuse the application to transfer the case to this Court. As to costs, the reason why I refuse them to the defendant is that it was he who in the first instance started the idea of there b ...
Calcutta High Court
Hiralal Seal and Others Vs A. Carapiet
.... Macpherson, J. Made the order for execution as prayed. See Abdul Karim v. Abdul Huque Kari, 8 B.L.R. 205. ...
Calcutta High Court
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