Kylas Chunder Pal Chowdhry and Others Vs Deen Doyal Poramanick
.... uch usage the law of the defendant. In the Presidency town here, no doubt, it has been held that the rule of Hindu law in question has not been abrogated by Act XXVIII of 1855, and that the Supreme Court was, and the High Court is, bound in its original jurisdiction to administer the Hindu law in ma ...
Calcutta High Court
C. Koegler and Others Vs The Coringa Oil Company, Limited
.... ems to say that such a bill was never heard of. If the ordinary rules which govern Courts of Equity in England are to apply, the specific performance of such a contract cannot be decreed. It is in truth impossible to compel a person to select an arbitrator. The only alternative is something which se ...
Calcutta High Court
Ganga Dai Vs Lyell
.... ail to satisfy us that in the present instance it had so occurred. 2. We regard this point, however, as immaterial. That the appellant had reason to believe the compound was explosive is shown by the conversation which took place between him and Mr. Pollard, and it was incumbent on him, both on t ...
Allahabad High Court
Shaikh Ryasutulla Vs Doorga Churn Pal
.... egistration was optional in the case of the plaintiff''s deed, but compulsory in the case of Doorga Churu Pal''s. So that what the Judge has decided is that under s. 50 a registered document, the registration of which was compulsory has effect against a prior unregistered document, the registration ...
Calcutta High Court
Ranee Khajooroonissa Vs Ranee Ryeesoonissa
.... ring the expense, which she alleged she was unable to pay, of a regular suit. Her application to the Court was for that purpose; but in making it she was obliged to conform to the Civil Procedure Code, Act VIII. of 1859. The portion of the Act which relates to pauper suits requires that the applicat ...
Privy Council
Mussumat Bhagbutti Daee Vs Chowdry Bholanath Thakoor and others
.... hstanding the adoption Chunderbutti should take and enjoy the estate of her husband, whose death was then apprehended, and which did shortly afterwards occur, in the same mode as she would have taken and enjoyed it if ho adoption had taken place," that is, in her character as a Hindu widow. 5. Th ...
Privy Council
Yakoob Ally Vs Mahomed Arsad Chowdhry
.... or, any other period for, bringing the suit than that specified for ordinary persons. That this is the true construction of this section also appears to be clear, if we compare the words of s. 7 of the present Limitation Act with the words of s. 11 of Act XIV of 1859. There the words are "If at the ...
Calcutta High Court
Gobind Chander Lahoory Vs Rajkishore Lahoory and Rammoney Dossee and Another
.... ''but a uterine brother shall thus retain or deliver the allotment of his uterine brother'' (Section 32) is to be explained in the same way: "then he continues in Clause 37: "On this a special rule is propounded by Yama: ''Undivided Immovable property goes to all (the brothers). But never should se ...
Calcutta High Court
Sadasiva Pillai Vs Ramalinga Pillai
.... and he be allowed to execute the decree. Upon this second application an order of the Court was made, under which, on the 19th of March, 1861, the Defendant executed a further security See ante p. 221. 14. The original Defendant died, and the appeal was revived by the Respondent as his son and h ...
Privy Council
Kala Bibi Vs The Collector of Chittagong
.... held direct from him: and being so created there would be nothing inequitable in applying to it the provisions of s. 75. 2. The last clause of the section shows that the construction which I adopt is right. That clause declares--"when the farm is held from the manager, these rules, &c., shall ...
Calcutta High Court
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