The Municipal Commissioners for the Suburbs of Calcutta Vs Amanat Ali and Another
.... their families had been affected by the stench from the slaughter-house. 12. Witnesses were called for the defence. Dr. Tamiz Khan and Dr. George proved that they visited the shambles, and found that, at the time of their visit, there was not any stench arising from the shambles likely to be inj ...
Calcutta High Court
Anath Nath Day Vs A.B. Mackintosh and Others
.... voluntary departure by the representatives of Ashutosh Day from the agreement. I also find that under the circumstances, Mackintosh took the mortgage with notice of the agreement, and of the fact that the agreement was recognized and was being acted upon and carried out under the decrees of the Sup ...
Calcutta High Court
Kali Kumar Dutt and Others Vs The Collector of Sylhet
.... e market value or annual net profits, shall be final. If in the result of any such investigation the Court shall find that the market value or net profits has or have been erroneously estimated for the purpose of computing the stamp duty, the Court shall either (as the case may be) refund the excess ...
Calcutta High Court
Brammamayi Dasi Vs Abhai Charan Chowdhry
.... t the suit, having been brought within three years from the date of the last monthly payment, and within three years from the demand, is within time. 6. I prefer to rest this case, on general grounds, upon the construction, and what I conceive to be the true meaning, of the contract. But another ...
Calcutta High Court
The Queen Vs Ramkrishna Das and Another
.... n the Penal Code by Messrs. Morgan and Macpherson, �According to the second explanation, the person who in fact discharges the duties of the office which bring him under some one of the descriptions of public servant, is for all the purposes of the Penal Code rightfully a public servant, whatever le ...
Calcutta High Court
Bholanath Mookerjee and Others Vs The Queen
.... ainst allowing prisoners, in summary trials, being trials of less importance, to have witnesses called who were not originally named. I do not wish to enter into any lengthy discussion of this matter here, because it is obvious that all arguments drawn from analogy assume the existence of the same o ...
Calcutta High Court
Harjiban Das and Another Vs Bhagwan Das
.... ions of the directors, and acting in conformity with the regulations of the company at the particular station where they were employed." Not one, however, of the inconveniences contemplated in this passage of Mr. Justice Hill''s judgment are to be found in the present case, if it be held that this C ...
Calcutta High Court
Kedarnath Chuckerbutty Vs B. Donzelle
.... o try upon the evidence, but (sic)ed doing so, the Judge disposed of the substantial case put forward by the defendant by adjudicating in the plaintiff favor upon the question of estoppel raised by him, and applying the technical doctrine of estoppel obtaining under the English law. The Judge consid ...
Calcutta High Court
In Re: the Petition of the Court of Wards on behalf of the Raja of Darbanga Vs
.... f it had been intended that section 15 should apply to judgments passed in the exercise of an appellate civil jurisdiction, as "well as to those passed in the exercise of original civil jurisdiction, the words '' from which an appeal shall not lie to the said ''High Court under the provision contain ...
Calcutta High Court
The Queen Vs Girish Chandra Ghose and Others
.... and should, I think, be given in favor of the appellant in this case. 3. There are other questions of law raised; one that, as regards Roshan Ali, part at least of the evidence against him was not recorded in his presence; another, that several witnesses whom the accused wished to call were not ...
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!