In Re: W.N. Love Vs
.... ht to be set aside. But under the circumstances of this case, we do not think it necessary to exercise our special powers of discretion by setting aside the fine of Re. 1 which was inflicted upon the prisoner for an offence actually committed. The conviction on that offence is not bad in law, and we ...
Calcutta High Court
Ambica Charan Bose Vs Kali Prasanna Roy
.... g the period in respect of which interest has been paid is implied, because otherwise, as Lord Lyndhurst points out in Blake v. White 1Y. & C., 420, the injustice would follow that the creditor might put the interest into his pocket, and next day sue the principal. But we are asked to infer from ...
Calcutta High Court
Bhairabdan Ramchand Vs Bassantlal Bhagat
.... for and shall be served on the defendant so many days before the day on which the Court shall be hold at which the cause is to be tried as shall he directed by the rules for regulating the practice of the Court; and delivery of such summons to the defendant, or in such other manner as shall be spec ...
Calcutta High Court
H. Clarton Vs D.N. Shaw and Another
.... a memorandum of ''parol agreement.''..... What are called the bought and sold notes were sent by him (the broker to his principals by way of information that he had acted upon their instructions, but not as the actual contract which was to be binding upon them.... In the present case there being a m ...
Calcutta High Court
Hurrychurn Surmah Vs Poorno Singh Monipooree and Others
.... s not defeated by the mere fact that the purchaser is a Hindu. The question was referred to a Full Bench in three cases, but in all of them the vendor was a Mahomedan, and the question raised in this appeal did not arise. In the argument before us for the respondent, some expressions of Mitter, J., ...
Calcutta High Court
Gaurinath Mookerjee Vs Madhumani Peshakar
.... 1. We are of opinion that the principles which governed the English cases cited by the Judge are applicable to this country, and that his decision was correct. ...
Calcutta High Court
Joy Koomar Dutta Jha Vs Esharee Nund Dutta Jha
.... licable. The application for review contains four new grounds of special appeal in addition to the ten old ones; and, if it were the first application to admit a special appeal, it would be too late. Assuming the rejection of the application to admit a special appeal to be a judgment which may be ...
Calcutta High Court
Protima Aurat Vs Ouksia Sirkar and Others
.... Richard Cowch Kt., C.J.@mdashThe Judge''s view of the law is right. ...
Calcutta High Court
In Re: Bykuntram Shaha Roy and Others Vs
.... ion of the injunction or otherwise for these questions lave not been referred to us by the Division Bench, Assuming however that there is nothing unlawful in zemindar holding a hat on his own land on any day he choose as and assuming also that the mere fact of his holding a hat on such a spot and on ...
Calcutta High Court
Nuthoo Lall Chowdhry and Others Vs Shoukee Lall and Others
.... family property. 4. I will assume they might show that, although this bond purports to be made by two only of the family, the transaction really was a borrowing of money by the family through these two persons as the managers, and a pledging of the family property as a security for the money so ...
Calcutta High Court
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