Kristo Kinkur Roy and Another Vs Rajah Burrodacaunt Roy and another
.... tory of the Limitation Act, No. VIII of 1859, that the High Court of Madras, and the High Court of Bengal in its decision of the 12th of June, 1871, were warranted in holding that the High Courts, though unquestionably " Courts established by Royal Charter," in the broad and general sense of the ter ...
Privy Council
Mussumat Buhuns Kowur Vs Lalla Buhooree Lall and Jokhee Lall
.... ainst a Purchaser on the ground, that the purchase was benamee must be dismissed, that it would, in many cases, lead to inconsistency, if that ground could be set up as a defence against a suit brought by a Benameedar. 19. If this really were so, it would result from the attempt to deal with the ...
Privy Council
Ram Gopal and Others Vs Gordon Stuart and Company Secretaries To The Bengal Coal Company; Pershan Chunder Chatterjee and others
.... ich is so improper to be brought for final decision by this Tribunal as a question of boundary, since the decision of that question, particularly where the boundary line is to be run through a Forest or a tract of waste land, must depend so much upon local investigation and local inquiry, and on tha ...
Privy Council
In Re: Parke Pittar and Another Vs
.... id to them. I need not read the facts as mentioned in the appeal. Both the Lords Justices Selwyn and Giffard put their judgment on the special ground that the payment of the �300 by the surety was not, and was not intended to be, a general payment in reduction of the debt, but was, by the express te ...
Calcutta High Court
Saroda Prosaud Mullick Vs Luchmeeput Sing Doogur; Dhunput Sing Doogur and Jodonath Sannyal
.... to the contrary, to transmit a copy of the Decree with a certificate that satisfaction of it has not been obtained in his jurisdiction, and a copy of any Order for execution of such Decree that may have been passed, "to any Court to which the applicant may wish the Decree to be executed." The Court ...
Privy Council
Nand Rani Vs Nattu Miah and Others
.... ut the question is whether such a hut is a house within the meaning of section 235, or whether it comes under the head of goods, chattels, or other "moveable" property. It may be contended that this is a question to which no certain general answer can be given, and that everything will depend on the ...
Calcutta High Court
Baboo Bhagwan Sing and Others Vs Mitarjit Sing and Others
.... g that no overt act which could give rise to relief in the shape of damages, or a decree for possession, has occurred. It must be remembered that the words of section 15 are not, as the expression is, "disabling," but "enabling." They do not say that no suit shall lie in which a merely declaratory o ...
Calcutta High Court
Anund Loll Doss Vs Jullodhur Shaw and another
.... id." 3. The question is whether those words, "any private alienation of the property attached, whether by sale, gift, or otherwise, shall be null and void," are to be taken in the widest possible sense as null and void against all the world, including even the vendor, or to be taken in the compar ...
Privy Council
Dhanno Sirang Vs Upendra Mohan Tagore and Others
.... rety of his establishment in Calcutta. He first speaks of his sudder naib and his sudder mooktear. Akhai Chandra says, these are superior servants in Calcutta. Then he mentions each of his native assistants and writers in the English department of his business, and Akhai Chandra says that the Englis ...
Calcutta High Court
W. Moran and Others Vs Dewan Ali Sirang
.... he facts, and said that they sued the defendant to recover the sum which was paid by them under protest to the bailiff of the Small Cause Court on behalf and to the use of the defendant, and which was deposited in Court by the bailiff on behalf and to the use of the defendant. I think that the learn ...
Calcutta High Court
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