The Queen Vs Dhona Bhooya and Others.
.... L.S. Jackson, J.@mdashWe are of opinion that an appeal lies to the High Court, only when the conviction has been come to under the powers specified in section 445A, Act VIII of 1869. ...
Calcutta High Court
The Queen Vs Narayan Naik and Another
.... oceed to the trial of a prisoner who is brought before it upon a charge exhibited by a Magistrate who is authorized to make a commitment, notwithstanding any irregularity or defect of form in recording the complaint. Also that, in the class of cases specified in the second question referred, the com ...
Calcutta High Court
Panchilal Sarma Vs Anand Chandra Pal
.... der for transfer of the money, as it well might in exercise of the discretion reposed in it by section 49 of the Insolvent Act. 14. The footing upon which the decision of the Court in each of these cases rested, may be thus stated, namely, that the attachment, whether effected in the course of th ...
Calcutta High Court
The Queen Vs Hari Prasad Gangooly and Others
.... that after the Judge''s summing up "the jury shall deliver their finding upon the charge." Now the charge must certainly mean the whole charge, and, in respect of offences under the Indian Penal Code, the section which relates to the offence is an essential portion of the charge. S. 234 is in these ...
Calcutta High Court
Hari Mohan Sirkar and Others Vs R. Scott Moncrieff
.... from the land, but the rent comes from the arhats and from the ghats and from the basars, as well as from the land, which explains the fact that forty-six bigas are let out at the rent of Rs. 6,000 annually. The case seems to be on all fours with the cases of Maharaja Dhiraj Mahatab Chand Bahadur v ...
Calcutta High Court
Baboo Kishen Kishor Narayan Sing Vs Haunman Dutt Roy and Another
.... that, even if so construed, that alienation is invalid as against the joint family. A son, therefore, suing to set aside such alienation, is entitled not only to a declaration that the alienation is void as an alienation of the entire estate, but void altogether even to the extent of the share as to ...
Calcutta High Court
Pyari Lal Shaha Vs Watson and Others
.... on of a Full Bench of this Court which seems to be applicable to this case. The case of Rani Asmed Koer v. Maharani Indurjit Koer Case No. 362 of 1867; April 4th, 1868, cited by the Vakeel for the special appellant is one applicable to the case then before the Court, but not, as I think, to the case ...
Calcutta High Court
Abdul Karim and Others Vs Abdul Huque Kazi
.... nd have not taken advantage of it. He does not say when the default of the sureties took place. 2. For ourselves, we have great doubts whether the default in producing the defendant in the present case was such as to render the sureties liable under the bond. 3. By section 8, the security is f ...
Calcutta High Court
Indrachand Jahuri Vs Prince Gholam Mahomed
.... -holder; and, secondly, the security for that debt by a decree which renders it capable of being enforced. The one being capable of separation from the other, the two things are distinct, one being a debt, the other being the security for that debt. Now, if a decree is to be treated merely as a debt ...
Calcutta High Court
Maharaj Kumar Baboo Ganeswar Sing Vs Durga Dutt and Others
.... uestion is one simply of fact, and when above all things, that question of fact is a question of fact as to boundaries, where the local knowledge of local Judges and the observation of the local witnesses are all important, they would be departing from what has been the practice of this tribunal if ...
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!