Dukhi Mullah and Others Vs Halway, Proprietor of Manjhaul Factory through his Manager R. Crowdy
.... a breach of the peace. 4. In support of the second ground the learned Counsel for the second party cited the cases of Ram Chundra Das v. Monohur Boy ILR Cal. 29 and Bathoo Lal v. Domi Lal ILR Cal. 727, but these cases are clearly distinguishable from the present one. There, with a slight excepti ...
Calcutta High Court
Amir Baksha Sahib Vs Venkatachala Mudali
.... the 294th Section is mentioned, the 293rd Section is not mentioned in Section 588, and considerable weight is attached to the decision of the same Court in Rahim Bakhsh v. Dhuri ILR 12 All. 397. I am unable to admit the force of the argument suggested by the reference to the 294th Section. That Sect ...
Madras High Court
Amir Badsha Sahib Vs B. Venkatachela Mudali
.... whereas the 294th section is mentioned, the 293rd section is not mentioned in Section 588 and considerable weight is attached to the decision of the same Court in Rahim Baksh v. Dhuri I. L. R. (1889) A. 397 I am unable to admit the force of the argument suggested by the reference to the 294th sectio ...
Madras High Court
Puran Chand Vs Beni Parshad and Others
.... nd then with his son Rai Monohar Lal, and that, therefore, both under Article 142 and Article 144 of the Indian Limitation Act, the claim is barred. We, however, agree with the Subordinate Judge in holding that, after Chet Bahadur had obtained his decree of a four annas share, Rasbehari Lal gave up ...
Calcutta High Court
Mon Mohini Goopta Vs Raghoonath Misser and Others
.... 4 in which Mr. Justice BIRCH''S judgment goes at length into the rights arising under a lease, though not identical in terms, still not quite dissimilar to the present. Mr. Justice BIRCH''S judgment contains this passage: "At the time the grant under consideration was made the land was waste and jun ...
Calcutta High Court
Ramoo Mahton and Another Vs Bhatoo Singh
.... ner, although not the recorded owner, of twelve annas of the tenure. 2. The defendant set up several defences, amongst them that the decree was obtained by collusion, but no evidence was adduced in support of any of the defences, in short, he appears to have left the case to be worked out by the ...
Calcutta High Court
Prem Lall Mullick Vs The Administrator-General of Bengal
.... unts being brought against the executors-nominate, the dismissal of the suit may afford them a good defence of res judicata. It was accordingly suggested that the order in Council ought to be amended, by limiting its scope to the single question touching the legality of the transfer to the Administr ...
Privy Council
Adipurnam Pillai Vs D'Sena and Others
.... at case is distinguishable from the present, as the shareholders of the Mutual Society who had given notice of withdrawal were to be paid out of one particular fund which was non-existent at the time the society went into liquidation. Mr. Sundara Ayyar, who appears for the third respondent, relies o ...
Madras High Court
Queen-Empress Vs Rappel
.... 859 does not, therefore, now render the provisions of Sections 40 and 64, Indian Penal Code, inapplicable. 2. think the sentences are not open to any legal objection. 1. Section 4: Whoever neglects to fence in or protect any well, Neglecting to fence in tan ...
Madras High Court
Pakhwanti Dai Vs Indra Narain Singh
.... ems to us, however, that an order u/s 32 is an order in regard to the management of the property by a guardian. The order in question is really in respect of the sum allowed for the maintenance of the minor, an order u/s 34 (c), and is an order which can be properly passed at any time during the con ...
Calcutta High Court
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