Faizuddin Ali Khan and Another Vs Tincowri Saha (Auction-purchaser) and Others
.... nt with him; and the cases of Bhoobun Moyee Debia v. Ram Kishore Acharjee Chowdhry 3 W.R. P.C. 15 : 10 Moo. I.A. 279, Annammah v. Mabbu Bali Reddy 8 Mad. 108, and Drobomoyee Chowdhrain v. Shama Churn Chowdhry ILR Cal. 246, which establish the proposition that an estate vested by inheritance in any p ...
Calcutta High Court
Corporation of Calcutta Vs Standard Marine Insurance Company
.... tock companies who carry on business in Calcutta with a paid-up capital of ten lakhs of rupees, whatever their business may be, and although it may be of a nature which would not require a license if it were carried on by an individual, and that, if that is not the case, a person or a company who ca ...
Calcutta High Court
Raru Kutti Vs Mamad and Another
.... al to be withdrawn. Nor could we in second appeal admit evidence of fact which was not before the lower Appellate Court; whether it would be still open to the petitioner now to move the lower Appellate Court to admit the new evidence is not a point which it is necessary for us here to decide. 5. ...
Madras High Court
Pathaperumal Chetti Vs Murugandi Servaigaran and Others
.... smissal of a suit for such a cause cannot be taken as a decree u/s 158. The present case is analogous to Putali Meheti v. Tulja ILR 3 Bom. 223 where West and Pinhey JJ., ruled that the rejection of a previous suit for the plaintiff''s omission to produce a certificate of the Collector u/s 6 of the P ...
Madras High Court
Pethaperumal Chetty Vs Murugandy Servaigaran and Others
.... re to adduce evidence in a case where a court is at liberty to determine the merits, but an omission to do that without which the tribunal is precluded from entering into the merits at all. Conse-quently, the dismissal of a suit for such a cause cannot be taken as a decree u/s 158. The present case ...
Madras High Court
In Re: Section 45 of the Specific Relief Act (I of 1877), In Re: Bengal Act II of 1888 and In Re: W. Corkhill and Another Vs
.... Captain Corkhill''s name removed from the list of candidates. In objecting to Captain Corkhill''s candidature, the petitioner was not asking either to have any names removed from the revised list of voters or added thereto. He was not, therefore, a person who could make an application u/s 21. 7. ...
Calcutta High Court
Chidamabara Mudali and Another Vs Ramaswami Udayan
.... y the District Munsiff directing that possession be given to the holder of the Collector''s certificate is clearly not a decree within the meaning of Section 2 of the Civil Procedure Code. No appeal or second appeal lies against that order under the Code. Nor is any appeal given by the Revenue Recov ...
Madras High Court
Queen-Empress Vs Basappa
.... 1. Following the decision of the Calcutta High Court in Hardwar Sing v. Khega Ojha ILR 20 Cal. 870 with which we entirely agree, we set aside the conviction and sentence and direct that the fine, if paid be refunded and the case retried. ...
Madras High Court
Lalta Prasad Vs Ram Ratan and Others
.... * (c) to the system of procedure prescribed by the said Regulations and Acts for the said Courts of civil judicature. (d) to the civil jurisdiction of the High Court for the North-Western Provinces. 4. By Section 1 of Act No. XIV of 1882 the application of Act No. XIV of 18821 is exclude ...
Allahabad High Court
Debi Das Chowdhuri Vs Bipro Charan Ghosal and Others
.... han her life-time. 4. We do not think that that is the meaning to be attributed to this section. The Kale in question took place under the provisions of Section 13, which is applicable to sales of separate shares in respect of which separate accounts have been kept. Section 13 provides that in su ...
Calcutta High Court
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