In Re: Ajudhia Prasad and Another (Insolvents) <BR> Mohant Jairam Gir Vs
.... ling in in re Dwarkanath Mitter 4 B.L.R., O.C., 63. In the present case, no injustice has been done, and I therefore concur in dismissing the appeal, though I entertain doubts as to the soundness of the opinion expressed in in re Dwarkanath Mitter 4 B.L.R., O.C., 63. 1 11 & 12 Vict., ...
Calcutta High Court
Amiruddin Vs The Queen
.... table fact, that the Government was issuing proclamations as to the war on the frontier, it would not be necessary to interpret them at length. It would be sufficient if the prisoner was made to understand what they were, and for what purpose they were used. 17. To interpret them at length from b ...
Calcutta High Court
Kuwar Sham Kishore Roy Vs Tayubunnissa Bibi and Others
.... of opinion that the Judge ought not to have acted upon that deed, when it is admitted that no evidence whatever was given to prove that a deed of that description containing the terms and provisions embodied in it, had been actually executed in favor of Chandra Nath by the former owner of the proper ...
Calcutta High Court
Sheikh Bandi Hossein Vs Lala Prag Dutt and Another
.... private property of the landlords); and I cannot conceive that the respondent can maintain that the oversight is to over-ride the express intention of the parties. 12. Mr. Twidale for the respondent has quoted the instances mentioned in page 478 of Baillie''s Mahomedan Law; but in my opinion thos ...
Calcutta High Court
Braja Kishor Surma Vs Kirti Chandra Surma
.... present, because in this case the pre-emptor at the time of sale repudiated all intention to become the purchaser, and induced the purchaser to buy; there is no question that the same price for which the land was sold to the vendee was not the amount for which the land was offered for sale to him. ...
Calcutta High Court
Karunamayi Dasi Vs Paran Chandra Pal and Another
.... d, the plaintiff was not quite a major at the time when he executed the conveyance, there is no just reason why he should not refund now to the purchaser the amount of the consideration-money paid by the latter. This, then, the plaintiff must do before he can get back the property. The plea of minor ...
Calcutta High Court
Cowar Kalikrishna Roy Vs Cowar Rajkumar Roy
.... ossible to say that the deed which contains these provisions does not fall within the terms of section 13 of Act XVI of 1884. "We are of opinion that the deed is not admissible in evidence, and therefore we reverse the decision of Mr. Justice Markby, and direct that the suit be dismissed. This dismi ...
Calcutta High Court
Munshi Abdul Ali Vs Tarachand Ghose
.... t does not commence to run until the day has expired. I think, therefore, that in the present case the period of limitation did not commence to run until midnight between the 14th and 15th of November 1867. The suit was brought on the 14th November 1870, and was therefore brought on the last day of ...
Calcutta High Court
Brindaban Sookul Vs Durgaprasad Misser and Another
.... There is nothing to show that it does so. 5. It is said that the plaintiff allowed other persons to build in the same way in which he allowed Sitaram to do so, and that when they vacated their houses he again took possession of the land. Some evidence to this fact has been read. But there is no e ...
Calcutta High Court
Krishna Dyal Ghose Vs Nittianand Ghose
.... we have not been pointed out any decision, nor are we aware of any authority ruling that the same ceremonies, which are necessary to be observed in the case of an adoption in the superior classes, are also necessary in the case of an adoption by a Sudra. In addition to this we have this prominent f ...
Calcutta High Court
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