Queen-Empress Vs Sitanath Mandal
.... o vigorous imprisonment for one year. Banerjee, J. 4. I concur with my learned colleague in thinking that the charges under Sections 366 and 376 of the Indian Penal Code have not been established by the evidence, and that the jury were right in acquitting the prisoner of the offences punishabl ...
Calcutta High Court
Nittomoye Dassee and Another Vs Soobul Chunder Law and Another
.... claims inspection are relevant to the matters in question in the suit. That appears u/s 130, because it is that section only which gives the Court power to order production of documents relating to any matter in question in the suit, and the Court has no power to order the production of any other d ...
Calcutta High Court
Mahomed Ershad Ali Khan Choudhry Vs Saroda Prosad Shaha and Another
.... , the case of Bhojal Sonar v. Nirban Singh ILR Cal. 609 has been cited. That case no doubt is an authority for the contention, but it has been reconsidered in the case of (Gridhar Chatterjee v. Ebadullah Naskar ILR Cal. 384, and one of the learned Judges who disposed of the former case was one of th ...
Calcutta High Court
Seeni Chettiar Vs Santhanathan Chettiar and Others
.... as himself received the greater part of the agreed consideration, is endeavouring to prevent the defendant from enjoying that for which he has paid. Seeing that the defendant has actually paid only Rupees 200 and must have had in the shape of timber and other things sufficient quid pro quo, I do not ...
Madras High Court
Premlall Mullick, an infant, by his next friend Trigoona Sundery Dassee Vs Sumbhoonath Roy and Others
.... s only one of the questions raised hi the suit, which by arrangement between the parties and for the sake of convenience was brought on and dealt with by way of motion as a preliminary issue, and I think I may venture to say that if there has been any mistake or misapprehension on the part of their ...
Calcutta High Court
Nistarini Debi Vs A.C. Ghose, Overseer, Howrah Municipality
.... to whether Section 555 * disqualifies a Magistrate from hearing an appeal merely by reason of personal interest, when it only provides that "no Judge or Magistrate shall, except with the permission of the Court to which an appeal lies from his Court, try or commit for trial any case to or in which ...
Calcutta High Court
In Re: Inderman Vs
.... te in respect of the judgment-debt referred to in his application. The learned District Judge passed the following order: "I cannot grant a certificate for partial collection. The applicant is at liberty to apply for certificate for all debts due to the deceased." 2. It does not appear that there ...
Allahabad High Court
Lala Chhajmal Das Vs Brijbhukan Lal and another
.... ows: "Is plaintiff entitled to receive compound interest and interest for the period subsequent to the date promised for payment, or not?" The Subordinate Judge was of opinion that the Plaintiff was entitled to receive compound interest as claimed. The High Court on appeal reversed that judgment, an ...
Privy Council
Sajid Ali and Wajid Ali Vs Ibad Ali
.... f the management of the estate during his life, and of the power of regulating his succession after his death. 12. Their Lordships have already adverted to the fact, that, in the beginning of May, 1883, the deceased gave evidence in Court; and that towards the end of August he was able to attend ...
Privy Council
Ibad Ali Vs Sajid Ali and another
.... estate during his life, and of the power of regulating his succession after his death. 12. Their Lordships have already adverted to the fact that, in the beginning of May 1883, the deceased gave evidence in Court; and that towards the end of August he was able to attend the Extra Assistant Commis ...
Privy Council
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