Ezra Vs Secretary of State For India In Council and others
.... or at a time and place therein mentioned (such time not being earlier than fifteen days after the date of publication of the notice), and to state the nature of their respective interests in the land and the amount and particulars of their claims to compensation for such interests, and their objecti ...
Privy Council
Raja Promoda Nath Roy Vs Sri Govindo Chowdhury
.... fairly, under the circumstances, be presumed to have been a lease of the land for building purposes " and, later on, they observed: "It is not denied that the land was given to Sergeant Webb for the purposes of building a house to live in and there is no evidence that, when it was given and the hous ...
Calcutta High Court
Ansa Tuka Vs Kenchappa Satappa
.... dgment of the Privy Council observes : "Further, if there is any stipulation in the Kabulayat which the plaintiff told the tenants would not be enforced, they cannot be held to have assented to it and the Kabulayat is not the real agreement between the parties and the plaintiff cannot sue upon it." ...
Bombay High Court
The Secretary of State for India in Council Vs Manjeshwar Krishnayya and Kinhanna Shetty, Kariasta to the Rajah of Vittal <BR>Panduranga Pai and Others and Kuchur Subba Row
.... joyed in separate portions by the individual land-holders. The original terms upon which they were held then I conceive to have been essentially as an adjunct to, and in connection with the cultivated lands and the right to them to have been a modified right, and only to be enjoyed for the purposes ...
Madras High Court
Jogendra Nath Singh and Another Vs Kali Charan Roy and Others
.... therefore by the zemindar was equal to the amount of rent payable to him by the holders of the tenure, the inference to be drawn is that the tenure was a permanent one descendible to heirs, the holders whereof would continue bound to perform the services. The learned Chief Justice pointed out that i ...
Calcutta High Court
Dular Koer Vs Dwarka Nath Misser
.... in more than one case. Thus in Lalla Gobinda v. Dowlutbuttee (1870) 14 W.R. 451 Bayley and Dwarka Nath Mitter, JJ., held that where a Hindu husband keeps a Mahomedan woman and by such conduct compels the wife under her religious feelings to leave the house, he is bound to give her maintenance; the ...
Calcutta High Court
Rammoyi Dasi Vs Rupai Pramanick
.... fendants were not liable for the whole rent by reason of the fact that there had been a division of the tenure and a transfer of a portion of the same by purchase to a third party. The written statement contains distinct allegations of the shares and portions of the holding which were Hold, and it d ...
Calcutta High Court
Rajendra Nauain Roy and Others Vs Mahomed Arzumand Khan
.... ve been instituted under an entire misapprehension as to there having been a dispute. It seems to us therefore that the Magistrate has really found that both parties are in possession and that sec. 146 (2) did not apply to the special circumstances of the case. It was possible for him to have found ...
Calcutta High Court
Nittyanund Roy Bahadur and others Vs Paresh Nath Sen
.... on which he is satisfied that there is a likelihood of a breach of the peace. As authority for that proposition it is sufficient to refer to the following cases : The Queen-Empress v. Gobind Chandra Das ILR 20 Cal. 520 (1803), Dhanput Sing v. Chatterput Sing ILR 20 Cal. 513 (1893), Mohesh Sowar v. N ...
Calcutta High Court
Arumugam Chetti and Others Vs Venkateswara Ettappa Maharajah Ayyan Avergal
.... atta land by means of such improvement. In this Court not-only was this view confirmed but it was laid down that there was so distinction in the matter between improvements by the tenant effected since the passing of the said Act and those effected prior to it. See also Nagasami Kamia Naick v. Iyodi ...
Madras High Court
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