Nafar Chandra Sardar and Others Vs Kali Pada Das
.... igh Court is moved u/s 115 and that in this case a second appeal to this Court did not lie at the time when this Court was moved under S, 115 as no appeal to the lower Appellate Court had been then preferred and decided. In other words the contention is that the expression "appeal lies" means the ri ...
Calcutta High Court
Baij Nath Bhagat Vs Emperor
.... was legally due to him. Coming to Indian law, Aparti Charan v. Emperor AIR (1930) Pat 271 was a case in which a claim was made which only suffered from an informality curable under our Civil Procedure Code, while in the present case execution was sought on the basis of a copy of the decree in which ...
Patna High Court
Emperor Vs Mahomedalli Walijee
.... s not disputed that there are many kinds and qualities of rice, and what the police actually did in this case was to obtain from the Market Inspector a sample of rice, which is exhibit A, and is of a quality said to have been selling at Rs. 50 on September 1. A police constable was then sent round t ...
Bombay High Court
Ram Kripal and Another Vs Abdul Wahid and Another
.... out other land equal in area and value from the Plaintiffs'' patti and to allot it to him. It is common ground that this request of Ram Bali was granted and plot No. 308 was allotted to the Plaintiffs'' patti and an area equal to the area of that plot was taken away from, the Plaintiffs'' patti and ...
Allahabad High Court
Rameshwar Dayal and Others Vs Hari Kishen
.... the particular case before the Full Bench. We do not think that this argument is sound. When the Full Bench divided the possible cases into three classes we must follow it. The present case clearly comes within the first class as the amount of the sale consideration was specified as Rs. 3000 and a ...
Allahabad High Court
Badridas Agarwalla Vs Sohan Lal Oswal and Another
.... . Our attention has been drawn to the decision of a Single Judge of the Madras High Court in Venkanna v. Venkata Surya Neeladri Rao (''30) A.I.R.1930 Mad. 865 and we think it would be advantageous to quote a portion of the judgment in that case as, in our opinion, the reasoning which the passage emb ...
Calcutta High Court
Maharaja Bahadur Ram Ranbijaya Prasad Singh Vs Kesho Prasad Singh and Another
.... an attempt to proceed at a late stage in the execution proceedings against properties which it was not sought to proceed against in the original application and an attempt at a late stage to proceed against a person other than the person against whom it was originally sought to execute the decree Re ...
Patna High Court
Maharaja Bahadur Ram Ranbijaya Prasad Singh Vs Kesho Prasad Singh and Another
.... ade more than 12 years from the date of the decree of 18th February 1915. The decision of the other High Courts will be found in B. Bandhu Singh Vs. K.T. Bank Ltd. , Hayatunessa Chowdhurani Vs. Achia Khatun, . Syamaladoss v. Subbayya AIR (1927) Mad 347 and Ram Rattan v. Datar Kaur AIR (1928) ...
Patna High Court
Karu Kandu Vs Emperor
.... esses in support of the version he gave before the Magistrate. 3. The statement of the dafadar that the petitioner had stated before him that he had been invited by Rambaran Singh to commit theft appears to me to be inadmissible u/s 26, Evidence Act, but even if it is held to be admissible, it is ...
Patna High Court
Hori Ram Singh Vs The King-Emperor
.... d be no revisional power for interference with the order. And even if there were an appeal, we should not interfere with the non-exercise of a mere discretion by the High Court, unless some question of principle were involved. But unfortunately the difficulty is far more fundamental. 10. Power to ...
Federal Court
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