The Bank of Bengal Vs Cohen
.... 8. It has been argued on the part of the defendant, appellant, that the bill was in reality discounted on the faith of Cohen Brothers and Co.''s letter of June 13th, already set out; that it was only handed over to the Bank on the distinct undertaking that the railway receipt, which accompanied i ...
Allahabad High Court
Mughla Begam and Others Vs Bans Bahadur Singh and Others <BR>Narotam Das
.... f Her Majesty in Council, become surety for its performance. By the terms of Section 610 the rules applicable to the enforcement of orginal decrees are made applicable to the enforcement of the orders and decrees of Her Majesty in Council, and amongst them clearly those which apply to sureties for c ...
Allahabad High Court
Muhammad Bakhsh Vs Nand Ram and Others
.... appeal was preferred to the Judge of Meerut from a decision of the Assistant Collector of Bulandshahr. The 26th November 1878, was fixed for the hearing, but though the parties attended Court on that day the case was not called on. It was ultimately disposed of on the 18th February 1879, the Judge, ...
Allahabad High Court
Shibban Lal Vs Tiloke Chand and Others
.... 1873, and by that section it is only orders and decisions passed by the Collector of the District or Assistant Collector u/s 113 for declaring the rights of parties which are held to be decisions of a Court of Civil Judicature of First Instance, and open to appeals to the District or High Court und ...
Allahabad High Court
Juala Prasad Vs Khuman Singh
.... damages. Upon consideration we think that, having regard to the length of time, that has elapsed since the bond ran out, to the date on which this suit was instituted, the sum decreed by the Subordinate Judge is equitable and his decision must stand. But for the plaintiff''s laches we should have t ...
Allahabad High Court
Tejpal, Guardian of Kundan Lal Vs Kesri Singh
.... he interest on the principal sum lent shall be paid six-monthly, and, if not paid, shall be added to the principal and bear interest at the same rate, has never been held to be one of a penal nature. We are, therefore, constrained to allow the plea in appeal and to modify the lower Appellate Court'' ...
Allahabad High Court
Ram Subhag Das Vs Gobind Prasad and Another
.... e of action accrued on the 21st September 1877, the time allowed by law for instituting the suit would expire on the 21st September 1878, and calculating to the 10th April the suit will be six months and twenty days after time, unless the plaintiff can show that the excess period should be excluded ...
Allahabad High Court
Hasan Ali and Others Vs Mahrban
.... Farzand Ali. The Full Bench ruling in Parmeshar Rai v. Bisheshar Singh ILR 1 All. 53 of this Court is not in conflict with this opinion. The lower Appellate Court therefore was not wrong in holding that the ease must be governed by Muhammadan law. These remarks dispose of the first plea. 4. On t ...
Allahabad High Court
Lachho Vs Maya Ram and Others
.... sammat Bhawani. Each of these thokes comprised a certain amount of the land of the mouza, which has been divided and formed into separate thokes. Thus thoke Ibrahim Ali Khan comprises 316 bighas 5 biswas, that of Musammat Bhawani 99 bighas 17 biswas, and that of the plaintiff 316 bighas 4 biswas. Be ...
Allahabad High Court
Premchand Dutt Vs Koonjbehari Dhur
.... ct reserves to himself a control over the property given. It appears to me that, supposing that to be the reason, it must be founded upon some consideration of the infirmity of the wife, and not of any intention on the part of the donor, to resume the property at his own convenience; and if that be ...
Calcutta High Court
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