Jogendra Nath Mukerjee Vs Sarat Chandra Banerjee
.... Judges after intimating that the sanction in the case before them had been given to a contemplated prosecution by a definite person, proceed as follows:--"It does appear to us both that a sanction for prosecution under sec. 195 is not intended by the Code, as it is sometimes treated as being intende ...
Calcutta High Court
Nittyanund Kanarar Vs King-Emperor
.... atters to which reference had been made, and with other matters to which reference will be made the Petitioners have now a reasonable apprehension that they will not have a fair trial. 4. The next matter relied upon is with regard to the cross examination of some of the witnesses for the prosecut ...
Calcutta High Court
Vencata Rao and Others Vs Venkatachalam Chetty
.... time requisite for obtaining a copy of the judgment within the meaning of Section 12 of the Limitation Act. Having regard to the fact that the appellant had from January 28th to April 18th to apply for his copy, we do not think that he is entitled to exclude the period during which the Court was cl ...
Madras High Court
Ismail Khan Vs Abdul Aziz Khan and others
.... simply lay down that the specification of the estate or share of the estate, as the case may be, should be such as to inform intending purchasers what may be the precise property that is to be sold. And it was held, with reference to the facts and circumstances of those cases that the specification ...
Calcutta High Court
Menat Ali Vs Amdar Ali
.... ction to entertain it, for the applicant to move this Court, and this Court has always interfered and amended the decree of the Court of first instance or the Appellate Court, as the case might be. [See, for instance, Uma Sundari v. Hindu Bashinee ILR 24 Cal. 759 (1897)]. 2. But, at the same time ...
Calcutta High Court
John Alexander Anderson and others Vs Hardut Roy Chamaria
.... dant is, however, very small and there are reasonable grounds of apprehension of a sensible diminution of light. The breadth of the drain is only two feet. The intervening space between the godown of the Plaintiffs and the wall raised of the Defendant is too narrow to admit of sufficient light into ...
Calcutta High Court
Budhu and others Vs Musstt. Lachminia
.... sec. 147, should be stated; and in some cases where the common object has not been stated and there has been a conviction, the conviction has been set aside. 5. We agree that, in all cases in which there is a charge under sec. 147, the common object ought to be stated. But we are not prepared to ...
Calcutta High Court
Laks(sic) Vs Inspector Ureagan
.... c. 517 of the Code of Criminal Procedure. That section enables the Court to make such order as it thinks tit for the disposal of any property produced before it regarding which any offence appears to have been committed, or which has been used for the commission of any offence. 3. In our opinion, ...
Calcutta High Court
Kasi Nath Bania Vs The Emperor
.... certainly in his potential possession. Such possession carrying with it, as it does, the control of the goods would apparently be sufficient in a case of dishonestly receiving possession of stolen goods, provided, of course, there was proof of knowledge of their nature. [See Queen v. Hill 1 Den C.C ...
Calcutta High Court
Ram Karan Thakur and others Vs The Emperor
.... er see. 10 of the Cattle Trespass Act to seize the buffaloes which were damaging the indigo still on the land. That section empowers the cultivator or the occupier of any land or any person who has advanced cash for the cultivation of the crop or the produce on the land; or the vendee or the mortgag ...
Calcutta High Court
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