In Re: Kannammal alias Maunammal Vs
.... in evidence against you upon your trial,'' and whatever the prisoner shall then say in answer thereto shall be taken down in writing, and read over to him, and shall be signed by the said Justice or Justices, and kept with the depositions of the witnesses, and shall be transmitted with them as herei ...
Madras High Court
In Re: Kannammal Vs
.... unity to the accused, if he so desires, to tender any explanation he likes of his part in the case that is presented against him. Sub-section (2) of that section runs as follows: The accused shall not render himself liable to punishment by refusing to answer such questions, or by giving false ans ...
Madras High Court
Muhammad Abdul Majid Vs Ala Bux alias Allan
.... n v. Bohra Desraj (1910) 32 All. 222 it professes to follow the Full Bench ruling of the Calcutta High Court Ijjatulla v. Chandra Mohan (1907) 34 Cal. 954. That ruling in turn was based upon a previous ruling of the Calcutta Court which is to be found in Golap Sundari Devi v. Indra Coomar Hazra 13 C ...
Allahabad High Court
Fazal Husain Vs Fazaluddin
.... hat, therefore, (reckoning two months from the 7th of June 1924) the deposit was in time. On behalf of the vendee the present petition has been made and it is urged that as there was no appeal whatsoever, the decree became final at the date it was passed and that the two months'' time should have be ...
Allahabad High Court
Jagmohan Agrahri and Another Vs Prag Ahir and Others
.... . 847-8-0 was purchased by them from him out of which Rs. 671 were paid to biro, and that in The following year, Sambat 1867-68, they again purchased cloth worth Rs. 1,125 from his shop, out of which Rs. 1,101-14-0 were paid by them. Gauri Dat is a whole sale dealer paying an Income Tax assessed on ...
Allahabad High Court
Wazir Vs Sarju Bhar and Others
.... peared to watch the proceedings and at the commencement of them he asked us for a decision as to whether in our opinion it was right for us to take action when the District Magistrate considered there was no reason for taking action. This is a query which he had every right to put and which must be ...
Allahabad High Court
Indra Narain Manna and Others Vs Srimati Sarbasona Dasi <BR> Srimati Sarbasona Dasi
.... nd the plaintiff transferred a portion of such property to the daughters and the plaintiff and the daughters each gave a small portion of the land to the widow for her life. This transaction was held by the Judicial Committee to be valid according to Hindu Law on the ground that there was a surrende ...
Calcutta High Court
Nabin Chandra Chakrabarti and Others Vs Rustom Ali Chowkidar and Others, Wajaddi Miji and Others and Hara Kumar Acharya and Others
.... nally held by Alabardi Molla who may be presumed to be cultivators and there is a further stipulation that the tenant " shall plant 1,000 betel nut trees per kani of bhiti land appertaining to this raiyati within five years and thereby re-claim the lands." The kabuliyat read as a whole is a good evi ...
Calcutta High Court
Nabin Chandra Chakrabarti and Others Vs Rustom Ali Chowkidar and Others
.... ally held by Alabardi Molla who may be presumed to be cultivators, and there is a further stipulation that the tenant " shall plant 1,000 betel-nut trees per kani of bhiti land appertaining to this raiyati within five years and thereby re-claim the lands." The kabuliyat read as a whole is a good evi ...
Calcutta High Court
Jatindra Narain Bhaduri and Others Vs Chandra Nath Pramanik and Others
.... e. They would seem to contend that if it had been intended to sell such arrears of rent as had been merged into a decree the sale-certificate would have mentioned the same specifically. This contention found no favour with either of the Courts below nor are we prepared to accept it. The respondent p ...
Calcutta High Court
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