Fleming Vs Shearman
.... from what they were when the plaintiff presented his plaint, and had to proceed u/s 34. A case somewhat similar to this in principle was recently decided by a Full Bench, see in re Ditta, Harackman Sing 3 B.L.R.F.B. 45. There the defendant''s property had been attached before judgment u/s 81 of the ...
Calcutta High Court
Nimdhari Sing and Others Vs Kanchan Sing and Another
.... al was dismissed on the 11th September 1865 with costs. Matters then remained in status quo until the 8th August 1868, when the defendants applied to the Officiating Subordinate Judge (who had succeeded the Principal Sudder Ameen who made the former orders) for the arrest of the plaintiffs for the c ...
Calcutta High Court
Bhairabnath Sye and Others Vs Mahes Chandra Bhadury and Others
.... are the requisites of adoption among Sudras? The Pandit in answer gives an account of the ceremonies performed at the adoption of a Brahmin, and then observes; the same ceremonies, with the exception of homams, are to be observed in the other castes." Mr. Ellis, in a note on this Vyavastha of the P ...
Calcutta High Court
Queen Vs Haridas Kundu and Others
.... ons against Umatara, the prisoners Radhanath Dey, Krishna Charan Banerjee, and three other persons. We think the proceeding can be sustained as one taken under the powers of section 68 of the Code of Criminal Procedure, it having been brought to the notice of the Magistrate, though by the irregular ...
Calcutta High Court
Rajkishor Dutt Roy alias Ramkishor Dutt Roy Vs Girish Chandra Roy Chowdhry and Others
.... rom the time when his mother first became entitled. The plaintiff does not come before the Court resting upon any right to the property which is superior or antecedent to his mother''s right, but as I think precisely on the same right; the formerly much vexed question in English Real Property Law as ...
Calcutta High Court
The Collector of Tippera, on behalf of Government Vs Mussamat Mafizunnissa Bibi
.... ust be either because the Government procured this payment by wrongful means, or that it has got the money in its hands under such circumstances that it is bound to repay it, in other words, on an implied contract to repay it. Either way, the cause of action is one cognizable by a Court of Small Cau ...
Calcutta High Court
Jadu Sing Vs Rajkumar and Others
.... t," "I have cited witnesses; but as to their sufficiency in this particular case, with reference to the time and occasion on which they were employed, I shall have to observe hereafter. 4. Macnaghten in his work on Mahomedan Law, page 184, also states that the tulub-ishhad should be performed by ...
Calcutta High Court
Panchanan Mookerjee Vs Radha Nath Mookerjee and Others
.... n law in the procedure or investigation of the case, which may have produced error or defect in the decision of the case upon the merits, and on no other ground. Looking to the record as it came before the lower appellate Court, we did not think that the Subordinate Judge had committed any such erro ...
Calcutta High Court
In Re: Surendra Nath Roy and Others <BR> The Queen Vs
.... e no grounds. 8. I regret, as I have already mentioned, during the hearing of the case, that Mr. Monro, on receiving the order of the High Court with regard to releasing the prisoner on bail, which order reached him while he was presiding in Court, did not at once make it public; even if it be su ...
Calcutta High Court
Dwarkanath Biswas and Another Vs The Collector of Bogra
.... disbursements during the period of administration. By the provisions of this section the Courts were formerly entitled to appoint any person to be the administrator in question, but by section 3, Regulation V of 1827, the power given to the Courts by the previous Regulation was so far modified, that ...
Calcutta High Court
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