In re: Shistidhur Parui and Others Vs
.... ofore. It cannot, I think, be presumed that they continued to fish with any intent to "commit an offence;" they considered themselves possessed of a right, to which the decision in the Act X suit had given some color, and determined to exercise it. They seem to have acted bona fide, and not to have ...
Calcutta High Court
Madan Thakur Vs Felix Lopez and Another
.... ranslation and of printing being included as costs had been before this Court are one heard by Mark by, J., sitting in the Privy Council Department on the 20th May 1879 2 , and one by Ainslie and Paul, JJ. 3 . In both the cases the result of the orders passed is that the charges for translation and ...
Calcutta High Court
Ganendromohun Tagore Vs Juttendromohun Tagore and another
.... ntract or of conditional gift on marriage or other family provision, for which authority may be found in Hindu law or usage. 53. These general preliminaries being laid down, it will be proper next to examine in detail the various questions raised upon the discussion of the particular will, in the ...
Privy Council
In re: Kali Charan Chund Vs
.... .@mdashThere can be no doubt, we think, that the Judge is right, and that the mere writing of a petition for a party who afterwards presents that petition himself is not "acting" in the sense of s. 11, Act XX of 1866. 2. We therefor set aside the order of the Joint Magistrate, and remit the fine ...
Calcutta High Court
Mollwo, March and Company Vs The Court of Wards
.... share of the profits "as such;" he had no specific property or interest in them qua profits, for, subject to the powers given to the Rajah by way of security, the Watsons might have appropriated or assigned the whole profits without any breach of the agreement. The Rajah was entitled only to commiss ...
Privy Council
Bocha Gope Chowdhry Vs Brajagabind Das
.... to the Government, and not to the plaintiff. The terms of the instrument of suretyship are these:--(reads). It is clear that what he undertook was to indemnify the Government for any loss that the latter might incur. The plaintiff has no right under that bond to Government to recover against the sur ...
Calcutta High Court
T.G. Newton and Others Vs Kurneedhone and Others
.... rd will show that the plaintiff appeared on that day, and that the defendant did not appear. Under a strict interpretation of the Procedure Code, I should say the defendant can appeal as a matter of right.] If the Court is bound to allow the defendant to defend the case, it has power to put him upon ...
Calcutta High Court
In re: Duli Chund Vs
.... the said Principal Sudder Ameen directly to the said Court of Sudder Dewanny Adawlut, and shall be conducted in all respects as if it were an application for a review of a decision of a Zilla Judge." 3 Act XVI of 1868, s. 18.--"In suits decided by any Subordinate Judge in the exercise of his or ...
Calcutta High Court
Queen Vs Ram Panda and Another
.... Kemp, J. We concur with the Sessions Judge. The conviction and sentence are sot aside. ...
Calcutta High Court
In Re: S.J. Leslie Vs
.... however is not so. It is perfectly well established that a decree in a suit like the present in the Mofussil Courts enables the plaintiff to sell the mortgaged property as it stood at the time of the mortgage, and clean of all subsequent incumbrances; and that such a sale completely bars redemption; ...
Calcutta High Court
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