Iswar Chandra Koer Vs Umesh Chandra Pal
.... ent to make over a case to a Subordinate Deputy Magistrate who has not been empowered to entertain cases either on complaint or on the report of the Police, without first recording the prosecutor''s statement. I would quash the conviction as illegal. The accused must be released. Ainslie, J. I ...
Calcutta High Court
Nowrattam Maiti and Others Vs Saddanando Maiti
.... put forward and recorded in the Survey record is strong corroboration of the then existence of the plaintiffs'' tenure. In addition to this, there is another document, namely, an arbitration award which was passed in a contest between the surborakars on the one hand and the landlord on the other. T ...
Calcutta High Court
In Re: Government of Bengal <BR> The Queen Vs
.... authority; but, as I have already said, it would be better, where it can be avoided, that it should not be done, and it may very well be that the Court in its discretion would in similar cases direct the transfer of the case, in order that it should be tried by some other officer. 5. Section 172 ...
Calcutta High Court
J.A. Charriol and Others Vs C.G.M. Shircore
.... r. Shircore and asked him to put his initials to the word ''cancelled.'' He said what is the use of signing on this paper there are so many corrections? I said never mind, put your initials. I shall have a fair copy made out and sent to you for your signature. I told him I would send an unstamped co ...
Calcutta High Court
Bhabasundari Dasi Vs Makhunlal Dey and Others
.... aharaja Sri Jai Mangal Sing (Defendant) v. Mohan Ram Mawari (Plaintiff) * . In this case which had been referred to arbitration, one of the arbitrators had made and signed his award on 10th December 1868, and the other arbitrator made and signed his award on 28th December 1868, giving different r ...
Calcutta High Court
C.E. Stewart Vs J.S. Dods and Others
.... is completed. You have therefore no locus standi in the matter, and we would therefore warn you against delaying the vessel''s discharge. If you still think you have a right to interfere, we have no objection to the matter being referred to some independent arbitrator." 4. On the same day, Messrs ...
Calcutta High Court
Queen Vs Amir Khan and Others
.... ." The language of the preamble points to cases where a commitment may be made when there are not sufficient grounds for a judicial proceeding, or when a judicial proceeding may not be adapted to the nature of the case, or when it may be determined that the person shall be placed under personal rest ...
Calcutta High Court
Kanayalal and Another Vs Chagmal Battia
.... s of their own motion. If a shroff issues a tazi chitti, it is transferable by endorsement. On the day of sale at any time before 12 at night, the tazi-man has a right to go to the shroff, and get a darkhast for the delivery of opium. If the shroff has not bought any opium, he will take from the baz ...
Calcutta High Court
Ram Sahoy Sing Vs Pandit Sheo Prokash Misser
.... t the word "express" used in this last mentioned section is by no means an exception to the general rule. 20. It has been argued that a right of occupancy cannot be held to have accrued in this case, inasmuch as the landlord could have, if he liked, ejected the ryot on the expiration of the term ...
Calcutta High Court
Baboo Shib Dutt Sing and Others Vs Mohan Ram Jha
.... e of a Civil Court, and the Government shall be deemed to be the plaintiff, and the person named as debtor therein shall be deemed to be the defendant." Section 21 provides that after the Collector has filed the certificate in his office, he shall issue to the defendant a notice in the form of the S ...
Calcutta High Court
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