Boley Dobey Vs Sideswar Rao Baboo Roy Kur and Others
.... the usurious character, might very properly have been dismissed on the cause of action on which it was based. The Subordinate Judge finds, and this is not objected to, that the kists of 1274 and 1275 (1867 and 1868) are due, namely for the kist of 1274 (1867) rupees 200, and for the kist of 1275 (18 ...
Calcutta High Court
The Land Mortgage Bank of India (Credit Foncier Indien) Limited Vs Gregory Paul Mehtus.
.... @JUDGMENTTAG-ORDER The Court, accordingly, ordered that no refund of stamp duty could be made. ...
Calcutta High Court
Baboo Jugdeo Sing Vs Baboo Nishan Sing and Others
.... e special respondent that at the time when the mortgage deed in question was executed in favour of the ancestors of the special appellants, the parties who executed that deed had full power to execute it, inasmuch as they were the undisputed owners of the 2-anna share which formed the subject-matter ...
Calcutta High Court
Srinath Mazumdar Vs Braja Nath Mazumdar
.... for possession of land, or else to keep it in force within three years next preceding this present application of the 26th April 1869? It is admitted that no proceeding has been taken until this present time to enforce the decree in question. But it is contended that the appearance of the judgment-c ...
Calcutta High Court
Abbott Vs Abbott and Crump
.... f the daughters of a Hindu widow. It was decided that the attachment could not be made. It may be argued that this case is not identical with that, as not only was it uncertain there what the successor would take, but who would be the successor. Here it is certain who will take, but uncertain what h ...
Calcutta High Court
Bhadu Mahomed and Another Vs Radha Charan Bolia and Others
.... the shafee is another, it is therefore a sale with respect to him whence his right of shaffa must be admitted." The appellate Court is wrong in the law which it has laid down as regards the breaking off of the right of pre-emption. The law which we have just quoted distinctly lays down that the con ...
Calcutta High Court
Thama Sing Vs Kalidas Roy
.... s, chattels, or other moveable property in the possession of the defendant, the attachment shall be made by actual seizure, and the Nazir or other officer shall keep the same in his custody, or in the custody of his subordinates, and shall be responsible for the due custody thereof." Probably this s ...
Calcutta High Court
Shahazadi Hajra Begum Vs Khaja Hossein Ali Khan
.... he person who, but for the "sale for arrears of rent, would be entitled to it. For these reasons I think, this application should be rejected with costs." Jackson, J. Concurred in rejecting the application for review. In the course of his judgment, he observed:--"I also think, whether the real ...
Calcutta High Court
The Queen Vs Gobardhan Bhuyan
.... tated, that, every person has a right, subject to the restrictions contained in section 99, to defend his own body and the body of any other person, against any offence affecting the human body." Offence denotes a thing made punishable by the Penal Code. And the third restriction contained in sectio ...
Calcutta High Court
Channu Lal Sahu Vs Manu Lal and Others
.... ect of succeeding in this suit would be to get rid of that sale. The lower Appellate Court has refused to go into the appeal, on the ground that the present claim has been barred u/s 2, Act VIII of 1859, the cause of action of the plaintiff having been heard and determined in the suit just alluded t ...
Calcutta High Court
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