Midnapore Zemindary Co. Ltd. Vs State of West Bengal and Others
.... , would not necessarily rule out the theory of suspension of limitation even as a fundamental principle, based on axiomatic truth. It is indeed, significant that Hurro Pershad''s case 9 IA 82 (PC), explained and distinguished Surnomoyee''s case 12 Moo IA 244 (PC), upon, inter alia, the reasoning of ...
Calcutta High Court
Sisir Kumar Dutta and Others Vs Susil Kumar Dutta
.... session at the date of the suit. This case is reported in Jahar Lal Banduri and others Vs. Nanda Lal Chaudhuri and others . But that case is clearly distinguishable on facts from the present case. In the case cited the plaintiffs brought the suit on the footing that the defendants were trespassers ...
Calcutta High Court
Kamal Kumar Nag Choudhury Vs Parbati Charan Kundu and Others
.... in the case of an application under Rule 89, the deposit required by that rule is made within thirty days from the date of sale, the Court shall make an order setting aside the sale: Provided that no order shall be made unless notice of the application has been given to all persons affected thereby. ...
Calcutta High Court
Sethia Properties, a dissolved firm Vs T.R. Bhavnani and Others
.... fine'' as penalty for an offence will not necessarily go to establish that the offence must be a crimina) offence. 55. It remains for me now to examine the meaning and import of the word ''complaint'' as used in Section 33 of the Act. Complaint is defined ID SECTION 4(1) (h) of the Code of Crimin ...
Calcutta High Court
The Indian Iron and Steel Co. Ltd. Vs Baker Ali
.... ne and, having regard to its scheme, scope and object, its provisions should include and apply to all non-agricultural tenancies, unless, of course, the language, in any particular provision, be inappropriate for any Particular type of such tenancies. 6. Turning now to the point before us, namely ...
Calcutta High Court
Saila Bala Dasi Vs Saila Bala Dasi
.... , the Female''s possession when the Act cams into force. That possession might have been either actual or constructive or in any form recognised by law, but unless the female Hindu whose limited estate in the disputed property is claimed to have been transformed into absolute estate under this parti ...
Calcutta High Court
Matuk Lal Sao and Others Vs Smt. Drawpati Devi
.... operties mentioned in the schedules of the plaint is rejected. Plaintiff''s prayer for getting accounts from any of the defendants as also plaintiff''s prayer for getting expenses of marriage of her daughter Bimala from the defendants are also rejected. The plaintiff is directed to deposit Rs. 20 ...
Calcutta High Court
Union of India (UOI) Vs Mouji Lal Shaw and Others
.... the said Act further provides that in an auction sale, the sale is complete when the auctioneer announces its completion by the fall of the hammer or in other customary manner. In the facts of this case the plaintiff became a buyer without a prior agreement of sale. There is no dispute that his bid ...
Calcutta High Court
Sachindra Nath Biswas Vs Sm. Banamala Biswas and Another
.... er Sub-section (1) of Section 25 may be made, unchastity or living in adultery, on the part of the wife notwithstanding or notwithstanding that the husband was having illicit sexual intercourse with another woman. To ignore such a state of affairs, at the time of making an order u/s 25(1), may have ...
Calcutta High Court
Maniruddin Ahmed Vs Umaprasanna Mukherjee
.... r and Others and the point of view which is now placed before us and which was accepted in the case reported in Asharam Thikadar Vs. Dan Chand Chapra and Others, was not placed before their Lordships Akram and Chakravartti JJ. If the said decision had been placed, it is difficult to say what vie ...
Calcutta High Court
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