Rajendro Narain Roy Vs Chunder Mohun Misser
.... . In both those cases the judgment-debtor had been arrested and imprisoned. In this case he had been arrested but not imprisoned, and we think that u/s 341 of the CPC his immunity from a second arrest depends, not only upon his having been arrested, but upon his having been imprisoned under the arre ...
Calcutta High Court
Chhotay Lal and Another Vs Puran Mull and Another
.... f Nursing Doyal v. Hurryhur Saha ILR Cal. 897 the learned Judges pointed out that the case of Lootfoollah v. Keerut Chand was opposed to the judgment of the Full Bench in Leake v. Daniel B.L.R. Sup. Vol. 970 : 10 W.R. 10. We concur in this opinion. The Judges there held in accordance with the judgme ...
Calcutta High Court
Kishori Mohun Roy and Others Vs Gunga Bahu Debi and another
.... the present case the parties are at issue on one point only---a question of law which arises upon the construction of the Regulation. They differ as to what constitutes "the stipulated period" within the meaning of Section 8. 10. It was maintained by the Respondent, whose argument found favour w ...
Privy Council
Ganga Bakhsh and Another Vs Jagat Bahadur Singh
.... ocument was being written for my sake. Mir Sahib and Sarahjit Singh had told me that it was being written for my ''marammat'' (repair) again said for my ''madad'' (assistance), and that it had been written about the property in Balieliagarh for me. I have not given away the property in Baheliagarh t ...
Privy Council
Jagat Bahadur Singh Vs Ganga Baksh and another
.... hat the document was being written for my sake. Mir Sahib and Sarabjit Singh had told me that it was being written for my ''marammat'' (repair), again said for my ''madad'' (assistance), and that it had been written about the property in Baheliagarh for me. I have not given away the property in Bahe ...
Privy Council
Ganga Bahu Debi and Another Vs Kishori Mohun Roy and others
.... se, the parties are at issue on one point only : a question of law which arises upon the construction of the Regulation. They differ as to what constitutes the "stipulated period" within the meaning of Section 8. 10. It was maintained by the respondent, whose argument found favour with both Court ...
Privy Council
Hurmat-un-Nissa Vs Mukarrab Husain and Another
.... ies to the suit within the meaning of Clause (c) of Section 244 of the Code of Civil Procedure, an appeal, no doubt, lies; but if on the other hand they are to be treated as strangers, their objection to the attachment of the property in question was an objection u/s 278 of the Code of Civil Procedu ...
Allahabad High Court
Jagarnath Singh Vs Budhan and Others
.... ly for there-admission of his appeal (section 558), and it gives him the right of appeal against the order refusing such an application. Similar provision is made in regard to a plaintiff whose suit is dismissed on default. But the law does not expressly give an appellant the right to appeal directl ...
Calcutta High Court
Imdadi Jan Vs Abbasi Begam
.... ere must be an application by one party or the other. The Court must not have progressed beyond the first hearing, and the Court must find the party improperly joined. When we come to the second clause, which relates to the addition and, so to speak, transmutation of parties, the language is differe ...
Allahabad High Court
Keshab Chunder Roy Vs Akhil Metey
.... ''When considering the application for bail in this case I made the following observations:'' The facts connected with the occurrence relating to this case were considered by me in another case. It is therefore that I have patiently heard the learned pleader to see if there are grounds for changing ...
Calcutta High Court
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