Queen-Empress Vs Nannhu
.... e Sessions Judge is sufficient. It is quite plain from the last paragraph of Section 421 of the Code of Criminal Procedure, 1882, that the Appellate Court is not bound before rejecting under that section a criminal appeal to send (or the record. Without deciding that when a Court acts under the firs ...
Allahabad High Court
Jai Narayan Singh and Another Vs Lala Pryag Lal and Others
.... rather that, on the hearing of this appeal, the entire case, including the order of remand passed by Mr. Badcock, is open to consideration; and we have the power to determine whether that order or the order subsequently passed by Mr. Holmwood is correct on the merits. 9. There can be little doub ...
Calcutta High Court
Hamida Bibi Vs Ali Husen Khan
.... such an order was virtually "a decree within the meaning of Section 2 of Act No. XIV of 1882, as it disposes of the plaintiff''s claim as completely as if a. salt had been dismissed." The learned Judges who decided that appeal appear to have overlooked the very important provisions of Section 371, w ...
Allahabad High Court
Raghu Nath Vs Shib Charan Lal
.... y decided by such Court apply, not to the expression of opinion in the judgment, hut to what has been decided by the decree." In Ghela Ichharam v. Sankal Chand Jetha I.L.R.18 Bom 597 Sir Charles Sargent, C.J., and Fulton, J., said: "Where, however, the defendant sets up two grounds of defence to the ...
Allahabad High Court
The Himalaya Bank, Limited, in Liquidation Vs F.W. Quarry and Another
.... hich he admitted. He also, as vakil for his wife, adopted a similar line of defence. As to the sum alleged to be due from him, he asserted that, if the accounts were properly examined, it probably would be found that he was owed some Rs. 5,000 or thereabouts by the bank, for professional services, w ...
Allahabad High Court
Bithal Das Vs Shankar Das Dube
.... as still paying "off the debts in pursuance of the consent thereto by Hari Har Dat shown in the agreement of June 13th, 1879. Further, there can be no doubt that, had Shankar Dat on the cessation of the Court of Wards'' management desired a partition, be could have demanded an account from his broth ...
Allahabad High Court
Ram Udit Pande and Another Vs Ambika Dat
.... f which was that, as there had been two separate sale-deeds, the suit was bad owing to misjoinder of causes of action. Without entering into the merits of the case, the Munsif of Jaunpar on this plea dismissed the suit. The plaintiffs appealed to the Subordinate Judge, who set aside the decree of th ...
Allahabad High Court
Maduray Pillay and Another Vs H.T. Elderton
.... f the Criminal Procedure Code, which, inter alia, says that "any sanction given or refused under this section may be revoked or granted by any authority to which the authority giving or refusing it is subordinate." "For the purpose of this section any Court other than a Court of Small Causes shall b ...
Calcutta High Court
Nam Narain Singh Vs Lala Roghunath Sahai through his Mother and Guardian Bhikam Koeri
.... , this tenant was not liable to be ejected. 3. On appeal to this Court, on behalf of the decree-holder, it has been contended by the learned Counsel that the principle laid down in the case relied upon by the lower Court is not correct, and that in determining the question whether the decree that ...
Calcutta High Court
Todar Mal Vs Said Muhammad and Others
.... present or asking for an adjournment and issue of a fresh summons upon the defaulting witnesses the plaintiff applied to the Court for a warrant of arrest to be issued upon those witnesses. The Court declined to grant such warrant on the ground that the travelling and other expenses of the witnesses ...
Allahabad 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!