The Queen Vs Belat Ali and Others
.... ery man, excepting himself and Ram Indro, as he says, took the dao by turns, hacked the skull, and cut the body into pieces, and then went away with them, when the remains of the body were put into the sack, and were pitched into the river. Clearly the part he admits that he took in the whole of thi ...
Calcutta High Court
Nojabut Ali Chowdry Vs Sheikh Moha Busseeroolah Chowdry and Others
.... he Court), that the circumstance of the execution of a decree under which a sale had taken place being barred by lapse of time, invalidated the sale which took place under that execution. I entirely adhere to the opinion expressed in that case, but there is this important difference between that cas ...
Calcutta High Court
Kallypersaud Sing Vs Hoolas Chund
.... d upon which Macpherson, J., put his judgment shows that the huts are not goods and chattels, equally with the opinion of myself and the two Judges who concurred with me. Macpherson J., said he considered that a hut was a house, and certainly a house cannot be properly described as goods and chattel ...
Calcutta High Court
The Queen Vs Kheraj Mullah and Another
.... to have acquitted them. If the evidence which came before him, whatever its shape, was not sufficient to reasonably satisfy him that the prisoners had been rightly convicted, he ought to have acquitted them. 2. There is a passage in his judgment which leads us to suppose that the Sessions Judge s ...
Calcutta High Court
The Queen Vs Koonjo Leth and Others
.... with the verdict of the jurors, or of a majority of such jurors, and considers it necessary for the ends of justice to do so, it may submit the case to the High Court." Now the Court may disagree with the verdict of the jury, either on the ground that the jury had not followed its directions on a p ...
Calcutta High Court
Mussamut Aheeree Heerahnee Vs Sitaram Alias Kerra Heerah
.... m sot prepared to say that this is the case, and it is not necessary for us to give an opinion upon that point. In order to support this decision, we must come to the conclusion that an agreement of this kind by which persons, when they are going to contract a marriage, agree that it shall become vo ...
Calcutta High Court
Brindabun Chunder Roy Vs Tarachand Bundopadhya
.... ouncil say in the case of Gunga Gobind Mundul v. The Collector of the 24-Pergunnahs 11 Morre''s I.A. 345, not only that the title of the party whose right is barred by the statute of limitation is extinguished, but that it is extinguished in favor of the possessor. When the twelve years expired in t ...
Calcutta High Court
Bhyrub Chunder Surmah Chowdhry and Another Vs Madhubram Surmah Alias Madhub Chunder Surmah and Others
.... re, as it does in some other parts of Act VIII, for instance in s. 257, that the order rejecting the application or granting the review shall not by itself be open to appeal. A person shall not be at liberty to go to the Appellate Court and contend that the Court which has refused or has granted a r ...
Calcutta High Court
In Re: Peary Mohun Gooho Vs
.... 50 remained at the credit of Peary Mohun Gooho in the accounts of Bam Lochun. There therefore remained still in the hands of the pleader Rs. 225; he says that of this sum Rs. 25 were paid to his mohurrir, and that Rs. 140 were paid to the brother-in-law of the Munsif as his commission, and that the ...
Calcutta High Court
Sreemutty Prosonno Coomary Dabee and Another Vs Golab Chand Baboo
.... is successor. 3. Now, with regard to the question of fraud, it would of course be a great help to us to have a clear finding by the Subordinate Judge upon that point. The real question, however, which we have to consider is as to whether or no the evidence supports that allegation. (The learned J ...
Calcutta High Court
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