Mussamat Bind A Bibi and Others Vs Guru Prasad Sahu
.... s not null and void as against every body, but null and void as against the attaching creditor. The decision does not go beyond this, that it shall be null and void as against the attaching creditor and persons who claim under or by virtue of his attachment, persona making title under it. Such a que ...
Calcutta High Court
In Re.: Udai Chand Mukhopadhya Vs
.... h. The words of the section are, as I said before," any point bearing upon the guilt or innocence of the appellant," and the Judge''s action appears to me to have been perfectly justified. 2. Kemp, J.--I regret that I am unable to concur with Glover, J. Apart from the fact that the Magistrate omi ...
Calcutta High Court
Imrit Nath Jha Vs Roy Dhunpat Sing Bahadur and Others
.... m not prepared to say that this was an erroneous course. The Judge might have felt doubtful whether his decision on the point of multifariousness if appealed against would stand, and if it did not, the case would be remanded to be tried on its merits. Probably he thought the better course was to tak ...
Calcutta High Court
Queen Vs Mozafar Khalifa
.... @JUDGMENTTAG-ORDER 1. We concur with the Sessions Judge in the view he has taken of this case. The order of the Deputy Magistrate must be quashed, and the fine, if paid, refunded. ...
Calcutta High Court
Chandrakumar Nooker Jee and Others Vs Madanmahan Sen
.... ngs or filth on the said road or make it unclean; if any one does at any time act thus, you will deal with him according to the laws in force." That could be prevented as well by having a right of way as by having a right to the soil. The plaintiffs would be able, according to the laws in force, to ...
Calcutta High Court
The Government of Bengal @RESPONDENT Vs
.... n the order of this Court of the same date, was not property which, had been attached for the realization of the fine, but property which had been attached under s. 184 of the Criminal Procedure Code previous to the passing of the sentence, at the time when the proclamation was issued, calling upon ...
Calcutta High Court
Gurudas Roy Vs Panchanan Bose and Another
.... y Council. Of course this present application assumes, and therefore we assume it also, that the decision of the Privy Council, which we have not seen, does not apply to the present applicant; and this Court would then have to consider how far the decree of the Privy Council, upon a matter of fact b ...
Calcutta High Court
William Hay (Commonly Called Lord William Hay) Vs William Gordon
.... er that her husband knew of this adultery, and did not care. She also says, "Lord William Hay told me the same thing." It appears to their Lordships that the view taken of this expression in her letter by the Court above is more correct than that taken by the Court below, viz. that it does not amoun ...
Privy Council
Rajah Salig Ram and Others Vs The Secretary of State For India In Council
.... f the powers of war in putting down an insurrection, especially in those cases in which the subject has not joined in the insurrection: nor is it necessary to deal with the cases which have been cited from the American Reports in regard to acts which took place during the late war in that country. T ...
Privy Council
C.W. Joseph Vs E.R. Solano
.... that in the account delivered on the 15th of January, he had by mistakes given the defendant credit for Rs. 744 more than ha had received. It was in the item of "cash received from the Secretary of the Calcutta Races, balance of racing account." It was not illegal for the plaintiff to receive this m ...
Calcutta High Court
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