Dasrath Singh and Others Vs Damri Singh and Others
.... 3. The learned vakil appearing for the appellant does not dispute that the widow was entitled, in the circumstances, to raise money for the purpose of discharging the debt incurred by her and for performing the marriage ceremonies of her daughter and grand-daughter; but he contends that there was no ...
Patna High Court
Ram Saran Singh Vs Mohammad Jan Khan
.... edure of a trial and for that purpose to issue process at once. At the same time it appears to me that if a Magistrate having the duty, of making an enquiry u/s 202 can make his enquiry more complete and can inform himself of the facts, more fully by having the accused in Court, there is no reason e ...
Patna High Court
Bhikaji Laxman Bhikaji Vs The Secretary of State for India
.... g an hereditary interest in a watan, It includes a person holding watan property acquired by him before the introduction of the British Government into the locality of the watan, or legally acquired subsequent to such introduction, and a person holding such property from him by inheritance. It inclu ...
Bombay High Court
Bahoru and Others Vs Emperor
.... , if believed, would, no doubt, be sufficient for conviction. But the learned Sessions Judge has found that there were two witnesses on the point, and they were Dhara Singh and Tikam Singh. The learned Judge was not disposed to believe these witnesses because lie found that they wore relations of Si ...
Allahabad High Court
Hara Mohan Banikya Chowdhry and Others Vs Hem Chandra Chakravarty and Others
.... nsideration in another case in the case of Taruck Chunder Nundee v. Modhoo Soodun Nundee [1866] 5 W.R. 80 the learned Judge found that the pottah was a mourasee pottah, but the rent fixed in the lease did not appear to have been fixed and invariable; and they remarked as follows: "There are not in i ...
Calcutta High Court
Nalini Kanta Mukherji and Others Vs Hari Nikari and Another
.... d no such suit lies. This is in accordance with a decision in the case of Mahomed Gulab v. Md. Sulliman [1894] 21 Cal. 612 of Sir Comer Petheram and Mr. Justice Ghose. As I have already stated, this decision has not been uniformly followed, but the balance of authority is in favour of the correctnes ...
Calcutta High Court
Nabin Chandra Haldar Vs Bipin Chandra Haldar and Others
.... 1 of the old C. P.C., after the expiry of 30 days he must bring his case within Section 18 of the Limitation Act and to enable him to do so, it is not enough for him to show that the execution proceedings were irregular and fraudulent but that he must carry the fraud further and show that the existe ...
Calcutta High Court
Nalinikanta Mukherji and Others Vs Hari Nikari and Another
.... suit lies. This is in accordance with a decision in the case of Mohomed Golab v. Mahomed Sulliman 21 C. 612 : 10 Ind. Dec. 1038 As I have already stated that decision has not been uniformly followed. But the balance of authority is in favour of the correctness of that decision. We therefore, come t ...
Calcutta High Court
P.L.S.A.R.S. Arunachallam Chettiar Vs Krishna Ayyar and Others
.... w the Mill invoice. In fact, it is stated to us that the Mill invoice remains with the original purchaser from the Mill and it is not passed on, to the subsequent purchasers of smaller lobs. Even if the Mill price were mentioned in Exhibit B-3, it does not seem to be a part of the description of the ...
Madras High Court
P.L.S.A.R.S. Arunachalam Chettiar, Legal Representative of P.L.S.A.R.S., Sabapathi Chetty (deceased) Vs Krishna Aiyar and Others
.... sion in it to show the Mill invoice. In fact, it is stated to us that the Mill invoice remains with the original purchaser from the Mill and it is not passed on to the subsequent purchasers of smaller lots. Even if the Mill price were mentioned in Ex. B-III it does not seem to be a part of the descr ...
Madras High Court
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