Prosunno Kumar Adhikari and Others Vs Saroda Prosunno Adhikari and Others
.... ghts amongst themselves of the parties to that partition were rights only of occupation, management, or custody in respect of the portion of the debutter land which, under that partition, each of them held in his sole hands, sole possession, sole custody (to distinguish it from title which, of cours ...
Calcutta High Court
Gouri Sunkur Panday Vs Aubhoyessury Dabee
.... this point, as to whether the judgment-creditor is precluded from proceeding to execution under the consent decree, has already arisen in the High Court. This being so, it seems particularly clear that this Court, apart from other reasons already given, should reject the objection. The result is th ...
Calcutta High Court
Aghore Kali Debi Vs Prosunno Coomar Banerjee and Others
.... d the decree, and if this is not done, the decree-holder may, no doubt, apply to the executing Court to send the necessary certificate, and though this is not expressly provided, to return the decree itself if it has not been completely executed. 4. This is what was done in the case of Krishnayya ...
Calcutta High Court
Gopi Nath Bagdi and Others Vs Ishur Chundra Bagdi and Others
.... ure so peculiar as that u/s 174 would need some indication in the Act itself in connection with that section before we should feel at liberty to accede to the appellants'' contention by declaring that, besides their right to contribution personally, they had also a right to a charge on the property ...
Calcutta High Court
Husaini Begam Vs Husaini Begam and Others
.... ludes all persons claiming an interest in compensation to be made on account of the acquisition of land under this Act." What the Judge has to do u/s 39, so far as the apportionment is concerned, is to "decide the proportions in which the persons interested are entitled to share in such amount." Suc ...
Allahabad High Court
Rajoni Kant Bose Vs Asan Mullick
.... inst the Head Constable. The evidence as to what had before taken place in the village between the Complainant, Akkel, the constable and the villagers may be quite true, but it does not implicate him. There is nothing whatever to show that he had any intention, or any expectation of receiving a brib ...
Calcutta High Court
Queen-Empress Vs Gobinda and Another
.... where stolen property is concealed, if that place is not in his own house or in his own field, but is in the field of another man, is not sufficient, in our opinion, to entitle the Court to find that the person who pointed out the stolen article had received it, or retained it, knowing it to be. sto ...
Allahabad High Court
Bhagwati Prasad Vs Pateshuri Partap Narain Singh and Another
.... 2. On the question of there being any necessity for a certificate under the Act No. VII of 1889, the findings on remand show that the debt was advanced from the funds of a joint Hindu family and is due to that family. There was consequently no necessity for a certificate in the suit by the surviv ...
Allahabad High Court
Surrut Coomari Dassee and Another Vs Radha Mohun Roy
.... tion is, whether the Legislature has thought fit, by the words which they have adopted in Section 37, to prevent more than one application being made for a new trial in the same suit, and it is quite clear, if Mr. Garth''s contention is correct, that the words "decree or order" must be read as "the ...
Calcutta High Court
Torap Ali and Another Vs Queen-Empress
.... n of the accused as accessories to an offence, known or believed to have been committed by themselves, is illegal." In Queen-Empress v. Lalli ILR All. 749 Petheram, C.J., and Brodhurst, J., said: "In our opinion on the construction of the section the person who is concerned as a principal cannot be ...
Calcutta High Court
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