Gadadhar Moitry Vs Gangaprasad Moitry
.... ashI think another umpire should be appointed. When a person has gone to England, and remains there, and there is no evidence to show that he has any intention of coming back to India, it seems to me that he renders it impossible for himself to act as umpire, and that he is inclinable of acting as u ...
Calcutta High Court
Bhairab Chandra Chuckerbutty Vs Mahendra Chandra Chuckerbutty and Others
.... the law will consider it capable of being measured in money; and if, therefore, the words '' actual pecuniary damage" in this clause were co-extensive with damage which is capable of being measured in money," then this clause, while pretending in terms to exclude from the jurisdiction of the Small C ...
Calcutta High Court
S.M. Kamini Debi Vs Ramlochan Sirkar
.... he injustice which, as Mr. Justice Wells himself points out, resulted from his decision. The Court did not find it necessary to go into other and more difficult questions, which it would have been necessary to consider before they could have upheld the judgment in favor of the defendant. I do not ...
Calcutta High Court
Khodie Lal Vs Mussamat Biswasu Kunwar
.... tion. Now three years within the date of application must exclude the day of application. But be that as it may, I am of opinion that the Full Bench decision is that which we should follow, and that no principle has been laid down in that decision that the date of application must be excluded from t ...
Calcutta High Court
Purna Chandra Roy and Others Vs Abhaya Chandra Roy and Another
.... not to have allowed the decree-holder to carry on execution, if he had found that the assignment of the decree was a benami transaction, and there is no other circumstance alleged. The mere fact of a decree being assigned to A, for his benefit, although by agreement the name of B was used, will not ...
Calcutta High Court
Gabind Kumar Chowdhry Vs Haro Chandra Nag and Another
.... cept under positive law, or under some custom having the force of law, or by virtue of some agreement between the landlord and tenant. In the present case the notice does not specify any ground of enhancement sanctioned by any positive enactment, or by any custom having the force of law, or by any a ...
Calcutta High Court
Abbott Vs Crump
.... r than the wife of another partner is no ground, but anything which makes it practically impossible for parties to join in the work of their partnership is a ground for dissolution, and it is one of the first principles that it should be so. Adultery has been proved, and a decree for dissolution of ...
Calcutta High Court
Saligram Sing Vs Gobind Suhai and Another
.... entitled to a moiety of the estate. The plaintiff then applied to the Court which executed the original decree to recover the money from the decree-holder. This application is said to have been rejected, and he now brings a regular suit to recover this money. We think, however, that the Court has no ...
Calcutta High Court
In Re: A.M. Carter <BR> John Vs
.... a writ of attachment issued on account of that contempt. The privilege under which a witness who is arrested on his way to Court is entitled to his release is the privilege, not of the witness, but of the Court, for the purpose of ensuring the due administration of justice. When a party is in conte ...
Calcutta High Court
Anand Lal Ghose Mazumdar and Others Vs Guru Gobind Shaha Mandal and Others
.... ke''s Dayabhaga, Chapter XI, Section 1, verse 39. 8. In order to apply this definition to the particular case under our consideration, we think it necessary to make a few preliminary observations on the ceremony of the Parbana Shrad, which has been already referred to in an earlier part of this ...
Calcutta High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!