The Municipal Commissioners of The Suburbs of Calcutta Vs Mahomed Ali and Another
.... satisfied with the arrangements then made. They referred to Act XXI of 1857, and contended that section 45, which provided that no place which was not used as a slaughter-house at the time of the passing of that Act, should be so used without a license from the Magistrate, must be treated as having ...
Calcutta High Court
Bistobehari Sahoy Vs Lala Biajnath Prasad and Others
.... The Court of first instance decreed for the plaintiff. The Subordinate Judge considered that no necessity had been proved, and that the sale was not binding on the reversionary heir; he made an order, therefore, to the effect that possession under the sale should last only during the widow''s life-t ...
Calcutta High Court
Tarak Nath Mukhopadhya Vs The Collector of Hooghly, on behalf of Government and Baboo Iswar Chandra Mitter
.... ole matter. He has to summon, hear, and determine, and has a discretion to exercise : and this is certainly a judicial power, and the officer exercising the power and acting as the law prescribes, will, on general principles, be protected though he be only a Deputy Magistrate. See Kemp v. Neville 31 ...
Calcutta High Court
The Queen Vs Kali Chandra Shah and Mahima Ranjan Roy Chowdhry
.... ents that they have made not upon oath cannot be regarded as evidence, and ought not to be relied upon as such. It is admitted on both sides, that there is no evidence of parties on the record, that the statements were not taken on oath, and that the local enquiry was not conducted on oath. Under su ...
Calcutta High Court
In Re: Decree Suits Numbered 228, 229, 230, 231, 232, 234, 236, 238, 239, 240, 241, 242, 243 and 281 or the year 1870, in the Court of the Moonsiff or Debhoghue and in the Matter of the Order of the High Court of Chancery in England, dated 12th November 1870, entitled "In the Matter of the Bangpara Tea States Company of Assam Limited; and in the Matter or the Companies Acts, 1862 and 1867; and in the Matter of Her Majesty''s Letters Patent for The High Court, Calcutta, dated 28th December, 1865 Vs
.... as, without permission or sanction of the Court of Chancery, would, on the same assumption, have been altogether void. Mr. Marindin''s client, the Attorney of the Company, says, he is entitled to ask the Courts of this country to treat that sale as a void transaction, just as it would have been unde ...
Calcutta High Court
In Re: Gholab Khan, Mookhtear Vs
.... on 15, Act XX of 1865, merely because he has been released under very peculiar circumstances from a criminal charge. 5. After carefully considering the evidence brought against Gholab Khan in the dacoity case, I cannot agree in the propriety of the verdict of acquittal. I think it proved that he ...
Calcutta High Court
Baker and Others Vs Sutherland and Others
.... ing received, either verbally, or in writing, or otherwise, from any source other than the proprietor of such design, knowledge that his consent has not been given to such application, or after having been served with or had left at his premises a written notice signed by such proprietor or his agen ...
Calcutta High Court
In Re: Bhadreswari Chowdhrani Vs
.... on the spot, and with his own eyes, sees parties armed for a conflict, or otherwise in such a position as would create a breach of the peace. 4. A decision of Mr. Justice L.S. Jackson and Mr. Justice Markby, in The Queen v. Ballabh Kant Bhuttacharjee See ante, p. 324, has been quoted to us as ho ...
Calcutta High Court
P.F. Hughes Vs The Secretary of State for India in Council
.... lary or by giving one month''s notice, and on the part of the servant by giving one month''s notice. Mr. Hughes seemed to have this state of relations in his mind when he was arguing his case the other day, and, as I understood him, he wished me to deduce from it this inference, that in the kind of ...
Calcutta High Court
In the Matter of the Indian Companies Act, 1866, and of the Port Canning Land Investment Reclamation and Dock Company, Limited Vs Claim of Prankrishna Law and Co. Claim of Pyarichand Mitter and Co. Claim of Mr. T. C. Cadogan, Claim of the Oriental Bank
.... still, as regards the margin by which I am out of pocket by the transaction, I am entitled to claim that from the Company itself, because I know that the amount of the bills, which I honored, went to increase the funds of the Company. It is manifest that a course of proceeding like this, if it were ...
Calcutta High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!