Sundar Lal and Others Vs Emperor
.... fight began by Ram Sarup being hit on the head and falling down dead, and that it then developed into a melee between the supporters of the two sides. The general fight must have taken place before Ram Sarup was knocked down, and It was only brought to an end when be was knocked down, and it was rea ...
Allahabad High Court
In Re: Binraj Sagormull Vs
.... tors if the attachment in Bikanin is removed. In this connection the opposing creditors contend that the Bikanir properties were excluded from the composition which provide ed in para. 6 that on the adjudication being annulled the "assets appertaining to the insolvent''s business at Calcutta, Patna ...
Calcutta High Court
Sadhu Charan Biswas Vs Paban Mandal being dead his heirs and Legal Representatives Radha Charan Mandal and Others
.... the report of the Civil Court Commissioner is correct or not. The Court of first instance accepted the report. The lower Appellate Court did not accept it. But the reasons given by the lower Appellate Court in not accepting the Commissioner''s relaying of the settlement map are based on pure surmis ...
Calcutta High Court
Rani Kanak Prova Debi Vs Abdulla Akunji
.... dure indicated by the Court of execution. There was an appeal against the order passed by the Court of execution on 23rd November 1933 to the District Judge of Khulna, which was obviously incompetent under the law, and the appeal was dismissed. The question raised in support of the application to th ...
Calcutta High Court
Rakhal Das Chattopadhaya and Another Vs Indubala Basu and Others
.... f on the one hand and the contesting defendants 4 and 5, the appellants in this Court, on the other. The main points, however, which arise for consideration are two in number; and we proceed to deal with them. 2. 1. In view of the pleadings of the parties, the memorandum the contents of which wer ...
Calcutta High Court
Ramsaran Pande Vs Iswar Pande and another
.... stom to which I have already made reference. In so far as the point to be decided was concerned, it seems therefore pot to be an authority for the proposition that the property in dispute in this case was saleable either by private treaty or in execution of a decree. But the case is to be referred t ...
Patna High Court
Jhakri Kewat Vs Ram Naresh Sahi
.... ared by law to be final. Mr. Agarwala argues therefore that this Court is competent to use Section 107 of the present Government of India Act, in cases where Section 115, Civil P.C., would cover the issue if it were not for the provisions of the Agra Tenancy Act of 1926, and he has pointed to a rece ...
Allahabad High Court
Tirloki Prasad Vs Kunj Behari Lal
.... Sampat v. Ram Prasad 1932 All. 499. We entirely agree that this is the proper test. The term "agriculturist" used in Clause (c), Section 60, Civil P.C., is used in the sense of a person who is an agriculturist by profession, that is, a person whose main source of livelihood is cultivation. We do no ...
Allahabad High Court
Mukaram Marwari Vs Mohammad Hossain
.... he time of the satisfaction of the prior mortgages must be taken to keep them alive as a shield against any other encumbrance which might be discovered later on. Now it is well established that: When the owner of an Estate pays charges on the Estate which he is not personally liable to pay, the q ...
Calcutta High Court
COMMISSIONER OF INCOME TAX, BENGAL Vs HUNGERFORD INVESTMENT TRUST, LTD.
.... ith any rules made by the Judicial Committee of the Privy Council, and for the time being in force, for the presentation of appeal to His Majesty in Council, or their conduct before the said Judicial Committee." Section 98 (1) of the CPC provides that "Where an appeal is heard by a Bench of two o ...
Calcutta High Court
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