Shama Vs Lechhu Shekh
.... horize the transfer of a case to which Sections 20 to 23 of the Act I of 1871 apply to a subordinate tribunal. There is, we may add, no provision for an appeal in such a case, which is quasi-civil, and we think it is clear that the jurisdiction was intended to be limited to the Magistrates specially ...
Calcutta High Court
Rai Isri Pershad Vs Queen-Empress
.... ing the state of things with reference to the evidence as to the man''s reputation, we think that the question resolves itself into a question of the value of the instances of extortion committed by or under the orders of Isri Pershad. Now there was evidence given before the learned Magistrate of no ...
Calcutta High Court
Ram Chundra Dey Vs Boloram Dey and Another
.... on on the 1st of October 1877, and by Article 152 of the second schedule to that Act an appeal to the Court of the District Judge under the CPC must be filed within thirty days from the date of the decree or order appealed against. Decrees and. orders are defined, by Section 2 of the Civil Procedure ...
Calcutta High Court
Radha Pershad Singh Bahadur Vs Ramkhelawan Singh and Others and Shamlal Singh and Others
.... that property; and the plaint asked to have it declared that the other members of the family were joint with Ramanand and participated in the leasehold property, and were, therefore, liable to pay the amount covered by the decree, and that the properties which had been attached were liable to be sol ...
Calcutta High Court
In Re: Madras Deveton Trust Fund Vs
.... te to the same uses: it might be more beneficial to the remainder-men that a part of the trust fund should be applied to prevent buildings on the settled estate from going to destruction, than that the whole should be laid out in the purchase of other lands. Other like cases might, perhaps, be suppo ...
Madras High Court
Queen-Empress Vs Croft
.... the Code of Criminal Procedure contemplates a state of facts constituting a single offence,, but where it is doubtful whether the act or acts involved may amount to one or another of several cognate offences. Where that is the case, the accused may be simultaneously charged with and tried for the co ...
Calcutta High Court
Sree Balusu Ramalakshmamma Garu Bahadur, Proprietrix of the Kapileswarapuram Estate Vs The Collector of Godavari District on behalf of the Secretary of State for India in Council
.... on recognised in England as suitable which it would be folly in the extreme in countries differently located to recognise as law and in our opinion this distinction, between rivers "navigable" and "not navigable "causing it to depend upon the ebbing and flowing of the tide is one of them. The insula ...
Madras High Court
Ramachandra Raju Vs Subramania Pillai and Others
.... e the District Munsif to be a Magistrate of any class whatsoever. It is provided that for the purposes of an enquiry under that section he may exercise all the powers of a Magistrate, that his proceedings shall be conducted as nearly as may be in accordance with the provisions of Chapter XVIII, i.e. ...
Madras High Court
Ramasami Bhagavathar Vs Muni Nagendra Iyer and Others
.... borrowers who acquired gain. It was argued that, the object of the society being the encouragement of saving all members received equal advantage, and there was therefore no acquisition of gain. But it was held that at any rate for the lending members there was a gain and therefore the society was a ...
Madras High Court
Ramasami Bhagavathar Vs Nagendrayyan and Others
.... than the borrowers who acquired gain. It was argued that the object of the society being the encouragement of saving, all members received equal advantage; there was therefore no acquisition of gain. But it was held that at any rate for the lending members there was a gain and therefore the society ...
Madras High Court
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