In Re: Golam Arfin and Others Vs
.... of the common object of that assembly, or such as the members of that assembly knew to be likely to be committed in "prosecution of that object, every person who, at the time of the committing of that offence, is a member of the same assembly, is guilty "of that offence." Now the facts of this case ...
Calcutta High Court
Jogeswar Dutt Vs Nitaichand Chuckerbutty
.... the deed:--"If, by sale of the above land, the money receivable by you be not satisfied with charges, then you will realize the proper amount by selling my other landed properties, to which I will make no objection or excuse." It is contended by Mr. Phillips that when the defendant is sued upon his ...
Calcutta High Court
Roy Nandipat Mahata Vs Alexander Shaw Urquhart
.... the lauds belonging to it had been sold as zemindaries in separate lots. He had been in possession for years; he must have known how many bigas of land were under cultivation what was the average rental of land of similar kind in the neighbourhood, and what he could have realized if he had let it o ...
Calcutta High Court
Tulsi Ram Sahu Vs Harrak Sing and Another
.... the statement that the lands had not been improved by the irrigation works put up by the plaintiff, and that no measurement of the lands had been made in his presence; and it was not until he was subjected to cross-examination that he made anything like even an allusion to the existence of his tenur ...
Calcutta High Court
Radha Prasad Singh Vs Megh Narayan Sing and Others
.... s of section 364, no appeal lies from such order, unless such appeal will lie under the specific provisions of section 11, Act XXIII of 1861. Those provisions are very clearly in the words of the law confined to questions arising between the parties to the suit in which the decree was passed." Befor ...
Calcutta High Court
Cowar Rajkumar Roy Vs S.M. Kadambini Debi
.... ee Dabee v Kripanath Roy 8 W.R. 358, what had been attached was not the whole or any specific part of the mehal, bat only the right and title of the judgment-debtor therein." He said, an "attachment in general terms of the rights and interests of the judgment" debtor would be no attachment; an attac ...
Calcutta High Court
Mussamat Banu Vs Narayan Sahu
.... Small Cause Court has jurisdiction u/s 327 of Act VIII of 1859, to entertain an application to file a private arbitration award relating to a debt not exceeding the amount cognizable by such Court. Now, the matter to which the award in question related, viz., a claim to rupees 104 amounting with int ...
Calcutta High Court
Mussamat Etwari, Mother and Guardian of Dabi Dayal and Mohadeo Lal, Minors Vs Ram Narayan Ram
.... rty "of a minor is entitled to such right by virtue of a will or deed, and is willing to undertake the trust, the Court shall grant a certificate of administration to such person." Therefore, if the donor of the property, or the father, shall have exercised his discretion by the appointment of a gua ...
Calcutta High Court
Madhusudan Mazumdar Vs Gayaram Mazumdar
.... ed, and is dated the 6th Asar 1273 (June 19th, 1866) The defendant''s deed of conveyance, although it is of subsequent date, being dated the 23rd Asar 1273 (July 6th, 1866) is duly registered; and, therefore, the plaintiff''s deed not being registered must, u/s 50 of Act XX of 1866, give way to the ...
Calcutta High Court
In Re: J.C. Nesbitt and F.C. Briant Vs
.... ranted be the attorney of an absent executor. In both cases it appeared that the attorney, as well as the executor, was out of the jurisdiction of the Court. In the goods of Leeson 1 S. & T. 463 and other cases were cited in support of the application. The Court refused to grant the applications ...
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!