Gabind Chandra Dutt Vs Ganga Dhye and Others <BR> Nalit Mohan Das
.... fterwards in the issues--the two essential parts of what we commonly term the pleadings--as might in any case be necessary under the prescribed practice, in order to bring about a fair and proper trial of the matter which the plaintiff came into Court to have tried. We in some slight measure deviate ...
Calcutta High Court
Jadunath Mitter Vs Bolyechand Dutt
.... an the principal Court of original jurisdiction in the district, and shall not include the Supreme Court; and nothing contained in this Act shall be held to affect the powers of the Supreme Court over the person or property of any minor subject to its jurisdiction." Thus, unquestionably, the operati ...
Calcutta High Court
W.D. Cruickshank Vs Ibrahim Azim
.... d what further passed between the parties, save that Mr. Cruickshank wrote a letter addressed to himself which Mulla Ahmud signed and delivered to him there and then. 9. The title-deeds were not produced or re-deposited upon this occasion, but they are the title-deeds of the properties specified ...
Calcutta High Court
Robert and Charriol Vs C.G.M. Shircore
.... Phear, J.@mdash(After taking time to consider), said, the document was not a bond within the terms of the Stamp Act, and therefore only required a stamp of eight annas. ...
Calcutta High Court
In Re: Shibchandra Mullick Vs
.... e Court of Bankruptcy there would have been no occasion for the statutory provisions as to the rights of sureties. I therefore cannot consent to disturb the general and settled rule of bankruptcy on any of the grounds which have been urged on this occasion." The settled rule of bankruptcy to which L ...
Calcutta High Court
Jubha Sing and Another Vs Mahabir Kower and Others
.... father Ajit; and upon the death of Ajit some dispute appears to have arisen in regard to the succession to this and other property, and proceedings were commenced in the Civil Court, but they terminated in a compromise under which an ultimate division of the whole of the property was agreed upon in ...
Calcutta High Court
Srimati Bramamayi Dasi, Representative or the late Krishna Kishor Ghose Vs Jages Chandra Dutt and Others
.... that, on the death of Uma Charan, Srinath took an absolute interest in the share which belonged to his father. 5. The next question which arises is as to the share of Shib Das, who died in April 1861. On the death of either of the testator''s sons, without leaving any "male issue," his share is " ...
Calcutta High Court
In Re: Radhika Mohan Sett Vs
.... licant is certainly entitled to letters of administration with the will annexed, and I think she is also entitled to probate of the will. This case falls within the principle of in the Goods of Baylis L.R., 1 P. & M., 21. The probate may be granted See also as to the meaning of necessary implica ...
Calcutta High Court
Brajanath Dey Sirkar Vs S.M. Anandamayi Dasi and Others
.... private) debts of the aforementioned managers." Then follow a variety of legacies and specific dispositions of property, and the part of the will which mainly gives occasion to this suit is all that which comes after the 10th paragraph, and which run, thus (reads the rest of the will). 8. It is t ...
Calcutta High Court
Bholanath Khettri Vs Kaliprasad Agurwalla
.... ding is inadmissible. The decision of the Full Bench is in my humble opinion open to criticism; but inasmuch as it would be unbecoming in me to criticise it, I will refrain from making the remarks to which I think it is open. I must accept it as a decision binding upon me, unless I can find any deci ...
Calcutta High Court
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