Queen-Empress Vs Chanda
.... to make a prostitute of her. Dhanni''s father left her here for the same purpose;" and Lali, in a supplementary deposition given on the 5th of September 1894, says that "all the girls that come from the hills first sing and dance, and when arrived at the age of puberty (jab apni umr par atin hain) ...
Allahabad High Court
Bhagwan Singh and Others Vs Bhagwan Singh, Minor under the Guardianship of Musammat Sughri Kuar
.... and likewise the writings of Nanda & Pandita, including his Vaijayanti and Dattaka Mimansa; and also some writers of less note." Then follow the commentaries assigned by Mr. Colebrooke to the west of India, to the east of India, to north Behar or Mithila and to Bengal respectively, the term "Ben ...
Allahabad High Court
Ardha Chandra Rai Chowdhry Vs Matangini Dassi
.... of hearing, and accordingly dismissed the appeal on the 18th January 1895. 3. An appeal against the original decree was then presented on 30th March last, and it is contended that u/s 5 of the Limitation Act this Court should hold that the appellant had sufficient cause for not making his appeal ...
Calcutta High Court
Kustoor Chand Rai Bahadur Vs Rai Dhunput Singh Bahadur
.... case of Hurruck Chund Golicha Ind. L. R. 5 Calc. 605, which is said to be the earliest reported case upon the point, though not the earliest decision, and to have been since taken as correctly expounding the law. In that case the trader, residing at Azimgunge, carried on business in Calcutta by a go ...
Privy Council
Kastur Chand Rai Bahadur Vs Dhanpat Singh Bahadur
.... cy. He refers to the case of In re Hurruckchund Golicha ILR Cal. 605 which is said to he the earliest reported case upon the point, though not the earliest decision, and to have been since taken as correctly expounding the law. In that case the trader, residing at Azimgunge, carried on business in C ...
Calcutta High Court
Basdeo Dube Vs Subhudra and Another
.... nd wife between the parties. 2. These reliefs are not reliefs which a Civil Court can grant, especially under the circumstances of the present case. What the respondent seeks to do is to set aside the maintenance orders passed by the Magistrate, who had full jurisdiction to pass them, and to decl ...
Allahabad High Court
W. Duncan and Another Vs Bhoyro Prosad
.... relevant to the matters in question in the suit were in the possession of the defendants, or of their guardian ad litem, and eventually, on the understanding that the guardian ad litem was willing to make an affidavit of discovery on behalf of the infant defendants, the Court made an order against ...
Calcutta High Court
Queen-Empress Vs Razai Mia
.... s distinguishes the present case from that of Jai Narayan Rai v. Queen-Empress ILR Cal. 862. We, therefore, see no objection to the admissibility of the confession. We are also of opinion that it is a true and voluntary admission of guilt, and that taken along with the medical evidence, it is suffic ...
Calcutta High Court
Kalli Prosanno Chuckerbutty Vs Chundra Sakai and Another
.... eld this land under that exchange for more than thirty years; but he was of opinion that the exchange was not valid, because it was not ratified by the landlord. We do not think that the question, whether the exchange was valid or not, because it was not ratified by the landlord, arises in this case ...
Calcutta High Court
Tiluck Singh Vs Parsotein Proshad
.... her articles in the second schedule, relating to applications, that is to say, of the third division of that schedule, shows that the applications therein contemplated are such as are made under the Civil Procedure Code. Hence, it is natural to conclude that the applications referred to in Article 1 ...
Calcutta High Court
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