In Re: Ship "Portugal" Vs
.... ms which they had been careless of asserting, he was entitled to pay himself in full before they could be considered. But I think this is not so against persons who have claims against the ship of a higher rank and priority to his own. In the case of The Aline 1 Rob. Adm. Rep., 111, Dr. Lushington p ...
Calcutta High Court
Asrafannissa Begum Vs Syad Inaet Hossein
.... dge passed in the case now before us. It may not be easy to say exactly what degree of illegality in the proceedings of a Judge will deprive him of jurisdiction, nor is it in the least degree necessary that we should in this case exactly define what the limits of his jurisdiction are. As pointed out ...
Calcutta High Court
Harrihar Mandar and Another Vs Mullick Kurim Baksh
.... hat the defendant could make use of the water, and that after that the plaintiff would have the right to use it. That is the view which the lower Appellate Court took of the decree of the Munsiff. It may be that it will, on some occasions, be difficult to carry out this decree, and that at times dis ...
Calcutta High Court
Mi Khan Mhaw Vs Nga Tha Ya
.... n the holder of the certificate in which he might find it. 8. So far as English cases go, the case of Consett v. Bell 1 Y. & C., 569 is a decision by the then Vice-Chancellor Knight Bruce that a person who prevailed upon executors to hand over some part of the testator''s assets, under circum ...
Calcutta High Court
In Re: S.M. Ganesh Sundari Debi alias Mani <BR> The Queen Vs
.... choose and determine her own place of residence, did, in the exercise of her own discretion, thenceforth remain and reside without any restraint whatsoever; that the age of the said S.M. Ganesh Sundari Debi, on the said 29th day of April last, was upwards of sixteen years, that is to say, of the ag ...
Calcutta High Court
Bacharam Hazra Vs Maharaja Dhiraj Mahtab Chand Roy Bahadur
.... e latter. It was held by this Court, on the 19th April 1865, affirming the decree of the lower Appellate Court, dated 16th September 1864, that Hashmat Ali did not inherit the property of Hyder Ali, and so was not the heir, and, consequently, not the representative of the judgment-debtor for the ...
Calcutta High Court
Prankishori Dasi Vs Gunamani Dasi
.... decree, shall be determined by order of the Court executing the decree, and not by separate suit;" but section 206 of Act VIII of 1859 prevents the Court executing the decree from taking any notice of payments not made through the Court, or certified to the Court, and I cannot think that it was the ...
Calcutta High Court
The Queen Vs Ram Chandra Mookerjee
.... ., 20. It was there held that, in any of the cases specified in section 308, the Magistrate had no discretion, but was bound to follow the more special directions of that section, which gave to the owner of the property an opportunity of showing cause before it can be removed or affected. The case b ...
Calcutta High Court
Radha Pyari Debi Chowdhrain and Others Vs Nabin Chandra Chowdhry
.... put to us, and which perhaps require to be answered in some special manner. The first question is whether a person who has been dispossessed of land or fisheries in execution of a decree against a third person, not a party to the case, is bound to prove anything more than that he was really and bon� ...
Calcutta High Court
Pyari Mohan Guho and Another Vs Abhaychandra Roy Chowdhry
.... rt to-day, I had not the slightest idea that anything which I said in the case to which I have just referred could be interpreted into an opinion on my part that the managing member of a joint Hindu family could not be called to account by the other members of the family. In that particular case, th ...
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!