Amar Krishna De Vs Rajendra Kumar De
.... nsaction by the widow clothes it with'' validity only in a case where the transfer is made ostensibly for legal necessity; in other words, if the widow transfers the property in which she has a life estate for legal necessity and the reversioner assents to the transfer his conduct presumes that ther ...
Calcutta High Court
Manujendra Dutt Chowdhury and Others Vs Jnan Ranjan Somaddar and Others
.... Khetter Krishto Mitter 30 C. 609 : 7 C.W.N. 517. In that suit it was decided on directions to take an account in a suit that the suit is still pending within the meaning of Section 372 of the C. P. C, until the final order on the taking of the account is made and that the right to apply in such a su ...
Calcutta High Court
Manujendra Dutt Chowdhury and Others Vs Jnan Ranjan Somaddar and Others
.... e case of Surendra Keshub Roy v. Khetter Krishto Mitter [1903] 30 Cal. 609. In that suit it was decided on that directions to take an account in a suit the suit is still pending within the meaning of:, Section 372 of the Civil P.C., until the final order on the taking of the account is made and that ...
Calcutta High Court
Messer Bepari and Others Vs King-Emperor
.... ntial points for which that section provides is that the accused themselves should have an opportunity of making their statement directly to the Court and not through the intervention of a pleader. On behalf of the Crown it is stated that information has been received that the accused themselves wer ...
Calcutta High Court
Govindaswami Pillai Vs Govinda Padayachi
.... r 82 Ind. Cas. 497 : 47 M.L.J. 537 which appears on examination to have been a simple "batta memo" and nothing more. The decision in that case that such a memo does not amount to a step-in-aid of execution cannot apply to this case. In my view there are sufficient indications in the process applicat ...
Madras High Court
Nabin Chandra Saha Poddar and Others Vs Dudu Mia and Others
.... in the present one. On behalf of the Appellants reliance has been placed with regard to this mutter on the case of Alimunnissa Chaudhurani v. Shama Gharan Roy (1905) I. L. R. Cal. 749. In that case it was laid down that cases must be decided upon the law as it stands when the judgment is pronounced ...
Calcutta High Court
Bhagwati Dayal Vs Musammat Dhan Kunwar and Another
.... ouncil is in excess of Rs. 10,000; and the contention of Mr. Iqbal Ahmad, who appears for the alleged adopted son, Bhagwati Dayal, is that the order of this High Court is appealable to the Privy Council. It happens that there is a decision reported as Shankar Bharati v. Narasinha Bharati 69 Ind. Cas ...
Allahabad High Court
Tofa Lal Das Vs Syed Moinuddin Mirza and Others
.... iscovered even if some other Article in the Limitation Act should be wide enough to include the cause of action. Otherwise in many cases the relief would be barred before the plaintiff could possibly be aware that he had a right to sue. The remedy in such a case as the present is provided by Section ...
Patna High Court
Gajadhar Prasad Vs Firm Manulal-Jagarnath Prasad
.... having been communicated to them, The statement in the order-sheet, that the case was adjourned at the request of the Pleaders, does not necessarily imply that they actually came to know of the date fixed. If the signatures of the parties or their Pleaders had been taken on the order-sheet there wo ...
Patna High Court
Tofa Lal Das Vs Syed Moinuddin Mirza and Others
.... d before the plaintiff could possibly be aware that he had a right to sue. The remedy in such a case as the present is provided by Section 72 of the Contract Act which enacts that a person to whom money has been paid or anything delivered by mistake or under coercion must repay or return it, and it ...
Patna High Court
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