Kallu and Others Vs Bhawani Prasad
.... as held not to be entitled to execute that decree against any part of the family property, and not even against what had been the father''s share, whether or not the debt was one which it was the pious duty of the son to pay. Further, we all are agreed that if Bhawani Prasad''s suit for sale had bee ...
Allahabad High Court
Ram Din Singh and Others Vs Sheo Nath Singh
.... ty in the order of 23rd of March 1892. It appears to us that the appeal must necessarily fail. The only question upon which the appellant proposes to support the appeal is the propriety of the order of the 23rd of March 1892. In the case of Tilak Raj Singh v. Chakardhari SinghI.L.R. 15 All. 119 this ...
Allahabad High Court
Queen-Empress Vs Bhawani
.... gaming, although no play was actually seen by the Magistrate, or police officer, or any of his assistants. 2. In the case of Empress v. Vithal Bhaichand ILR 6 Bom. 19 it was held that coins were not an instrument of gaming, and that an instrument of gaming meant an instrument devised and intende ...
Allahabad High Court
Radha Pershad Singh Vs Budhu Dashad and Another
.... Forbes v. Meer Mahomed Tukee 13 Moo. I.A. 438 : see also Lilanand Singh v. Munorunjun Singh 13 B.L.R. 124 : IL.R. All 181. 5. The Subordinate Judge has found that the service tenure held by the defendant was created for the purpose of doing the private work of the zemindar, and that the grant wa ...
Calcutta High Court
In Re: Parbati Charan Chatterji Vs
.... rove of the suggestions made in this private letter and intend actually to co-operate, I shall feel obliged by your signifying your intentions tome as early as you find convenient to do so. Lastly, I request you to treat this letter as strictly private and confidential. Yours faithfully,P.C. C ...
Privy Council
Foolkissory Dassee Vs Nobin Chunder Bhunjo
.... sent plaintiff. Whether that evidence is true or not is another question; but it is in evidence that the person prosecuting was the plaintiff. 3. Then as to the issues. The issues in this case are whether the plaintiff was in possession of the premises in suit when the defendant entered into poss ...
Calcutta High Court
Mahamaya Dasya Vs Nitya Hari Das Bairagi and Others
.... ound that the Munsif had no jurisdiction to try the suit. 5. We are of opinion that under the provisions of Section 23 of the Provincial Small Cause Courts Act (IX of 1887) the Munsif had jurisdiction to try the suit. Sub-section (1) of that section runs as follows: "Notwithstanding anything in t ...
Calcutta High Court
Satish Chandra Panday Vs Rajendra Narain Bagchi
.... cceeded by another Magistrate (section 350). The general power conferred upon a District or Sub-Divisional Magistrate to transfer or withdraw any case for enquiry or trial is not, we think, taken away or cut down by anything in Section 145. A proceeding under chapter XII is an enquiry within the mea ...
Calcutta High Court
Akhil Chandra De and Another Vs The Queen-Empress
.... ., committed by a party to any proceeding in any Court in respect of a document given in evidence in such proceeding, as described in Clause (c) of the section. We have no doubt that the former is the right construction, and that the offences referred to in Section 478 of the Code of Criminal Proced ...
Calcutta High Court
Abilakh Bhagat and Others Vs Bhekhi Mahto and Another
.... Ram Sahye could not maintain the suit for the purpose of restoring it to the joint family. 9. It seems to us that these two cases do not support the broad contention of the appellant that upon the happening of insanity, Ram Sahye became disentitled to the property. They do not go any further than ...
Calcutta High Court
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