Adiladdi and Others Vs Emperor
.... ther under such circumstances the commitment should be quashed or not. It is not necessary for us to decide the question in this particular case, as we find that the conviction and sentence cannot stand on the ground that in the Court of Sessions the provisions of Section 360, Criminal P. C, had not ...
Calcutta High Court
Bama Charan Kar and Others Vs Pyari Mohan Gantam and Others
.... rove is either that the plaintiff''s predecessor or the whole body of the proprietors created them. It may be amply inferred from the findings, more especially from the portion of the judgment quoted above, that the tenures were, in fact, created by some one or more of the proprietors. Their right t ...
Calcutta High Court
Parmeshwar Lall Vs Emperor
.... nged to Ram Lal Singh and the constable Ram Tewari. Jhari Singh, the Tahsildar, was at Daltonganj that day with his master Gajadhar Prasad who had come there from Gaya. Bulaki was also away and it does not appear that any property belonging to Gajadhar''s own servants was in the hut. Parameshwar cer ...
Patna High Court
Ram Ghulam Singh and Others Vs Nand Kishore Prasad and Others
.... in Vinjamampati Peda Venkanna v. Vadlamannati Sreenivasa Deekshatulu (1918) 41 Mad. 136 and specially to the judgment of Kumaraswami Sastriyar, J. (at page 142, 41 Mad.) It is clear that in any case only the assets of the father in the hands of the sons could be followed. But, after partition has ta ...
Patna High Court
Ram Ghulam Singh Vs Nand Kishore Prasad
.... nnati Sreenivasa Deekshatulu 43 Ind. Cas. 225 : 41 M. 136 : 22 M.L.T. 334 : 33 M.L.J. 515 : 6 L.W. 617 : (1917) M.W.N. 785 and especially to the judgment of Kumarswami Sastriar, J., at page 147 Page of 41 M.--[Ed.]. It is clear that in any case only the assets of the father in the hands of the sons ...
Patna High Court
Secretary of State for India in Council Vs Ramtahal Ram and Others
.... marked on the map filed by the defendant. At the point H; the tail-end of the canal has been blocked, but the finding of the Munsif which seems to have been affirmed by the District Judge, is that the water in the two side-cuttings flows into the rectangular piece of land marked "S-cutting" and fro ...
Patna High Court
Secretary of State for India in Council Vs Ramtahal Ram and Others
.... o the point H marked on the map filed by the defendant. At the point H. the tail-end of the canal has been blocked, but the finding of the Munsif which seems to have been affirmed by the District Judge, is that the water in the two side-cuttings flows into the rectangular piece of land marked "S cut ...
Patna High Court
Mohammad Nasiruddin Vs Emperor
.... rt considers necessary." 8. After the close of the prosecution case the mandatory portion of the section requires the Magistrate to "question him (the accused) generally on the case" the object being the same as in the case of an examination under the first portion of the section, namely, to enab ...
Patna High Court
Pachiappa Chetty Vs Sivakami Ammal
.... bonds in his name were his own property and raised several legal pleas and further contended that the suit was barred by limitation. In answer to the last plea plaintiff contended that her case fell within Section 10 of the Limitation Act and no limitation applied to it. The Subordinate Judge overru ...
Madras High Court
A.R.S.M.S.R.L. Arunacheallam Chettiar Vs Official Receiver of Tanjore and Others
.... ainst them, in such a case the question of overriding or dominant motive may arise. The motives then may be various and the Court may then be called on to determine, which was the substantial motive. In this case, no such question arises. 10. It is strongly urged for the appellant that the eviden ...
Madras High Court
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