In Re: Buttobehary Banerjee Vs
.... at the registering officer who refuses to register a document shall make an order of refusal, and record his reasons for such order and s. 73 provides that an application to the Civil Court, in order to establish the right to have the documents registered, must be made within thirty days from the or ...
Calcutta High Court
In Re: Moulvie Syud Zoynooddeen Hossein Khan Vs
.... ither of those sections. There appear to be two cases in which this Court has acted upon those sections. One is in the matter of the Petition of Prosunno Chunder Roy Chowdhry (1) , and the other is in the matter of the Petition of Doorga Dass Dutt (2) . We think it is impossible to bring this case ...
Calcutta High Court
Chowdhry Goluck Chunder and Others Vs Chowdhry Gunga Narain and Others
.... Judge, after hearing the defendant''s objection, considered that it was perfectly legal and proper that the plaintiffs should be entitled to interest on the wasilat awarded to them from the date of the decree. It is objected in special appeal that this decision was erroneous, inasmuch as the appl ...
Calcutta High Court
Shamloll Khettry and Others Vs Kedarnath Dutt and Another
.... , in many cases, operate to useful purposes, and is certainly not injurious to commerce. In commercial transactions it may be frequently necessary to raise money on a sudden, before an opportunity can be afforded of investigating the title-deeds and preparing the mortgage. Expediency therefore, as w ...
Calcutta High Court
Toolseemoney Dossee Vs Maria Margery Cornelius and Others
.... ssioners of the Treasury in 1841, from asserting its claim to these two-thirds. I do not think the Crown could now possibly be heard to claim these two-thirds and in my opinion, Mrs. Cornelius has a good title to the whole property even as against the Crown, and the rights of Mrs. Cornelius extend o ...
Calcutta High Court
Gopaul Sahoo Vs Mutteeram Kowar
.... e Rs. 1,700, which is the total of the two items to which I have referred, may have been an inadequate consideration for the sale: I suppose, indeed, we must take it to have been an inadequate consideration, because the actual purchase-money was Rs. 4,000. 2. Under these circumstances the alienat ...
Calcutta High Court
Rajah Ram Narain Singh Vs Pertum Singh and Others
.... lineal descent of the joint family. If then the custom or authority has this effect, and so far controls the general law, but does not go further, there must still remain the other incidents which I before drew attention to, namely, one amongst others, that the holder of the property cannot alienate ...
Calcutta High Court
In Re: Howard Brothers Vs
.... elling. It is said that Norman, J., held otherwise; but if the case before that learned Judge related to a trading insolvency, I feel compelled to differ from him. I think that in this case the insolvents are entitled to their discharge. With regard to the application for costs, I am of opinion that ...
Calcutta High Court
Sajoo Poramanick Vs Ruttee Sirdar and Others
.... wrong, in the legal sense of the word, done to the plaintiff. If the Judge had jurisdiction in the case, we should inform him that he ought to try the case upon the merits and to ascertain whether, having reference to the circumstances under which the trespass was committed, the parts which the defe ...
Calcutta High Court
Suddanund Mohapatter Vs Soorjomonee Dayee
.... embraced the whole of it, therefore the judgment upon it was ultra vires. To so hold would appear scarcely consistent with the case of Mussamat Mitna v. Syud Fuzl Rub and Ors. 13 Moore''s Ind. Ap. Ca. 573, wherein it was held that in a case where there had been no issues at all, but where neverthel ...
Privy Council
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