Emperor Vs Madho Singh
.... n the negative; the Magistrate was substantially right in his view of the law and is to be congratulated on his handling of the case. The learned Sessions Judge has referred the matter to this Court in order to obtain a ruling on two questions of law. I would not encourage the submission offreferenc ...
Allahabad High Court
Ram Autar Vs Emperor
.... oint. The judgment of the learned Sessions Judge leaves an impression on the mind that the accusation was more or less reckless and that the appellant was charged with having stolen more things than have been established to have bean stolen property. 4. Coming to the second point. It appears that ...
Allahabad High Court
Mitar Sain and Another Vs Data Ram
.... blish that there was over and above a mere contract a conveyance of some interest in their favour which they are entitled to enforce either in law or equity. 21. While it is true that the doctrine in Tweddle v. Atkinson (1861) 1 B & S 393 has been held not to apply in India, it is not to be i ...
Allahabad High Court
Kapil Mandal and Others Vs Rabbani Sheikh
.... n individual part in the assault. It has been found in this case that the four petitioners who have been separately convicted and sentenced for causing grievous hurt or simple hurt individually committed acts which made them liable under Sections 325 and 323, Indian Penal Code. This decision follows ...
Calcutta High Court
Official Trustee of Bengal Vs Sagar Paik and Others
.... has been filed in this case which shows that the amount claimed was decreed on confession by the defendant. The terms of the compromise have not been put in. The decree itself does not prove as to what the defendant admitted. As it stands the admission is only in respect of the amount claimed in th ...
Calcutta High Court
Emperor Vs Jitendra Nath Bose
.... s drawn my attention to the case of Queen v. Allen [1862] 31 L.J.M.C. 129 and Queen v. Michel [1848] 3 Cos. 98. He has also drawn my attention to the statement of the law in that well-known book "Short and Mellor on Crown Practice" 2nd Edition, 142. That this is the correct view is also borne out by ...
Calcutta High Court
Emperor Vs Jitendra Nath Boss
.... Queen v. Allen (1862) 31 L. J. M. C. 129; 1 B. & S. 850. and Queen v. Mitchel (1848) 3 Cox 93; 6 st. Tr. (N. S.) 545. He has also drawn my (sic)jention to the statement of the law in that well(sic)setiiown book "Short and Mellor on Crown Practice" 2nd (sic)dition, 142. That this is the correct ...
Calcutta High Court
Emperor Vs Jitendra Nath Bose and Another
.... 1862) 31 L.J.M.C. 129 : 1 B. & Sec 850 : 9 Cox. C.C. 120 : 5 L.T. 636 : 8 Jur. 230 : 121 B.R. 929 : 124 R.R. 781, and II. v. Mitchel (1848) 3 Cox. C.C. 93 : 6 S.t. Tr. (N.S.) 545. He has also drawn my attention to the statement of the law in that well known book Short and Mellor on Crown Practic ...
Calcutta High Court
Babu Durga Prasad Vs A.H. Forbes
.... be an officer of the Court it is clear that no proceedings ought to be taken against him without obtaining the sanction of the Court which appointed him the common manager. u/s 94 of the Bengal Tenancy Act the common manager may be appointed by the co - owners themselves under orders of the District ...
Patna High Court
Lachmi Narayan Tiwari and Others Vs Ramsaran Tiwari and Others
.... above. 3. First Appeal No. 147 of 1923 is directed against an order passed by the learned Subordinate Judge on the 4th of May 1923 which runs as follows: Plaintiff has not deposited the Commissioner''s fee. His Pleader says he has no instruction. Unless a commission is issued final decree for ...
Patna High Court
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