Srikanta Nath Shaha and Others Vs The Emperor
.... adopted I would, even on the assumption that the Petitioners had been associated together in the matter under enquiry, set aside the order made for security. 11. I regret that my learned brother and 1 have not been able to agree as to the order which should be made in this case. It will be necess ...
Calcutta High Court
Nawab Hatdab Husain Khan and Others Vs Nawab Faghfue Mieza and others
.... s and the succession to such enjoyment are clauses 1 and 3. These clauses are not framed as clauses of similar purport would probably have been framed by lawyers in this country. Clause 1, which embodies the gift, contains in the actual terms of gift no words of limitation. These are to be sought pa ...
Privy Council
Ram Sarup Benia and another Vs The Emperor
.... was no evidence of the separate receiving of such property on different occasions and that therefore one charge would lie in respect of the whole mass of the alleged stolen property. The initial procedure was in my opinion the correct one and the learned Chief Presidency Magistrate was in error in a ...
Calcutta High Court
In the goods of Gouri Prosad Kundu, Hemanta Kumari Vs Banku Behari Sikdar
.... my opinion, shews that although the copy of the evidence taken under commission has to be returned to the Court for purposes of being filed with other documents in the case, that such evidence does not become evidence in the suit until the same has been tendered by the party on whose behalf it has ...
Calcutta High Court
Tadhin Proshad Singh Vs Sardar Coomar Narayan Singh
.... paid by one of the parties. Under sec. 397, C. P. C., it is provided that the order for the payment of the costs of the commission should be passed before the issue of any commission. But, if the work is in excess of the amount paid in for the costs of the commission then clearly the proper tiling f ...
Calcutta High Court
Mahammad Kaem Vs Naffar Chandra Pal Chowdry
.... sub-tenure and accepted the rent of the putni taluk through the sub-tenure-holder: but this is not sufficient to constitute the sub-tenure a protected interest within the meaning of sec. 160. 4. The second question relates to procedure under sec. 167 of the Act. The written application for servic ...
Calcutta High Court
Sheobux Ram Vs The Emperor
.... ct Judge for re-submission after cross-examination of Mr. Monahan. Inform the accused persons about this and put up on the 12th (the date previously fixed) for the cross-examination of Mr. Monahan." 19. On 12th October seven witnesses were examined by the Deputy Magistrate the statements of the a ...
Calcutta High Court
Haidar Ali Vs Abru Mia
.... proviso to which has been construed, in Moher Sheikh v. Queen-Empress ILR 21 Cal. 392 (1893), to be not applicable to voluntary statements. On the other hand, some Bombay and Madras authorities, for instance, Queen-Empress v. Babaji ILR 17 Bom. 127 (1892), Queen-Empress v. Balkriehna Vithal ILR 17 B ...
Calcutta High Court
Sheikh Mohammed Aga and Another Vs Jadunandan Jha and Others
.... dingly that no grounds are open to a Plaintiff in a suit for the annulment of a revenue sale under sec. 33 which have not been declared and specified in an appeal to the Commissioner and this view is in accordance with that taken by the Judicial Committee in the case of Lalla Gowri Sankar v. Janki P ...
Calcutta High Court
Purna Chandra Laha and Another Vs Soudamini Baisnabi and Others
.... also quite clear from the lease, which is the counterpart of this document, and was executed on the 29th January 189,9, that even up to that time the resumption had not taken place. 4. We must, therefore, proceed on the assumption that on the 5th September 1896, and up to the 24th January 1899, ...
Calcutta High Court
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