Balaram Mullick and Another Vs E.R. Solano
.... e in satisfaction of the decree. That does not seem to me a reasonable construction of the section which makes the intention to dispose of property anywhere in the world, in England or America for instance, the event or contingency for founding the power of attaching it, intended by the Legislature ...
Calcutta High Court
Baikantha Nath Sing and Others Vs Maharaja Dhiraj Mahatab Chand Bahadur, Zamindar and Others
.... part of the cutcherry, that a similar notice shall be stuck up at the cutcherry of the zamindar himself, and a copy or extract of such part of the notice as may apply to the individual case shall be by him sent, to be similarly published at the cutcherry, or at the principal town or village upon the ...
Calcutta High Court
The Justices of The Peace for Calcutta Vs The Oriental Gas Company (Limited)
.... is concerned that the suit, as brought, will not lie. The decision, therefore, is a judgment in the proper sense of the term. It is also to be observed that this Court, though not governed by the CPC in the sense that the Courts of the mofussil are so, has nevertheless, under the authority of the Ch ...
Calcutta High Court
Kasinath Biswas and Others Vs Gangadhar Sirkar and Another
.... pation, had for many years held the land down to low-water mark, using it for the special purposes of the business which he carried on. He knew also that the premises did not contain anything approaching to 20 bigas, unless all the land down to low-water mark was included. Therefore we have no hesit ...
Calcutta High Court
The Government of Bombay Vs Desai Kullianrai Hakoomutrai
.... y prescription, which enabled him successfully to maintain his suit, whatever might have been the original title of his ancestors to this Palkhi allowance. They are by no means satisfied that the allowance, though payable out of the Government revenue of a particular Pergunnah, can properly be said ...
Privy Council
Ramalakshmi Ammal Vs Sivanantha Perumal Sthurayar
.... was decided by this Board in 1863 (a) . Their Lordships, in giving judgment in that appeal, say: "The zemindary is admitted to be in the nature of a Principality--impartible, and capable of enjoyment by only one member of a family at a time. But whatever suggestions of a special custom of descent ma ...
Privy Council
Dindayal Paramanik Vs Radhakishori Debi and Others
.... (1) Before Mr. Justice Jackson and Mr. Justice Mookerjee. The 16th June 1871. Ishan Chandra Roy (Defendant) V. Khaja Assanulla (Plaintiff.) * Baboos Kali Mohan Das and Rames Chandra Mitter for the appellant. The Advocate-General (with him Mr. R.E. Twidale and Baboo Chandra Madhab Gh ...
Calcutta High Court
H.P. Caspersz @RESPONDENT Vs
.... n produced, and the whole case has, in our opinion, been thoroughly enquired into, and prima facie the decision of the Deputy Magistrate appears to us, as far as we can judge of it from the evidence which he alludes to, a proper decision; but be that as it may, he has dismissed the case as against t ...
Calcutta High Court
Dwarkanath Bysak and Other Vs Mahenlranath Bysak
.... impotent person on outcast and his issue, one (sic), a madman, and idiot, a (sic) and person afflicted with an incurable disease as well as other similarly disqualified) must be maintained, excluding them however from participation," being the same text as in the (sic). I may also notice that, in ( ...
Calcutta High Court
Queen Vs Ceandha Jugi
.... t have been the Rule of the Sudder Court, it had, before the passing of the Rules of the 1st of January 1865, been altered or modified so as to allow of criminal appeals being heard in the first instance before one Judge. Even if that were not so, this Rule, 30, might be considered as implied by all ...
Calcutta High Court
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