Province of Bengal Vs Amulya Dhon Addy and Others
.... applicable. The case of Nil Ratan Ganguli Vs. Emperor, expounds this view. Strictly speaking although it is not necessary for us in this case to consider the correctness of these views, we may state that as at present advised we are not prepared to fully endorse them for the following reasons. ...
Calcutta High Court
Ram Protap Kayan Vs The National Petroleum Co. Ltd.
.... orcing any right against the property other than a right expressly provided by the terms of the contract, by plain implication it sanctions the enforcement of a right which has been so provided. And there is obvious justice in this, for if the transferor is to be held to his bargain with the transfe ...
Calcutta High Court
Gobardhan Banerjee Vs Sukhamoy and Others
.... o the suit has now to be considered. 5. The relevant facts bearing on this point are as follows : The mtgees., Joychand Lall Babu & his co-sharers, purchased the mortgaged properties, which are the subject-matter of this suit, on 10-6-1929 & that sale was confirmed on 7-1-1931. Thereafter ...
Calcutta High Court
Sm. Parul Bala Roy Vs Srinibash Chowmal and Others
.... They pointed out that permanent, injunction can be granted at the discretion of the. Court: That is Section 52, the first section in chap. 9 Dealing with Section 53, they pointed out that the second para, did not deal with the question under what circumstances an injunction is to be given That para ...
Calcutta High Court
Abdul Hashem and Another Vs Balahari Mondal and Others
.... is applicable to such a case, whether the requisition as made in this case has the effect of putting an end to the tenancy. On the general question two views have been taken. Both the views have been examined in ''Cricklewood Property and Investment Trust Ltd. v. Leighton''s Investment Trust'' (1945 ...
Calcutta High Court
Iswar Kalimata Vs Manager Bijni Raj Court of Wards Estate in Assam and Others
.... ter'' of the goddess Sri Sri Kalimata Thakurani for the purpose of carrying on the seva puja of the deity by a Kshetreea king (name unknown) to the shebait of the deity, a most holy brahmin name unknown; that the persons filing the Taidad were also shebaits of the deity & that they were in posse ...
Calcutta High Court
Jnan Prosanna Das Gupta and Another Vs The Province of West Bengal
.... u/s 107(1), Government of India Act, can arise. 48. The petitioner then argued that the Security Act itself was invalid by reason of the fact that it dealt with matters in the Federal Legislative List. It was of course unnecessary to consider whether it dealt with matters in the Concurrent Legis ...
Calcutta High Court
Bhusan Chandra Mondal Vs Chhabimoni Dasi and Others
.... der 22, Rule 10, those cases where death occurs after the preliminary decree must come within that rule, viz., Rule 10 and there is no period of limitation fixed with regard to matters coming under the said rule. This view of ours would not create any inconsistency where the death of a party occurs ...
Calcutta High Court
Charu Chandra Mukherjee Vs Khitish Chandra Mukherjee and Others
.... is a disinterested witness and was competent to speak about Deb Raj''s mental capacity by reason of his long association with him. His evidence establishes that Debraj had testamentary capacity. The case of the objector is that his son Dilip had great influence over the testator and the will is the ...
Calcutta High Court
Madangopal Bagla Vs Lachmidas and Others
.... o attachment and sale in accordance with certain rules framed by the Local Government. If the amount still due by the applicant-landlord is less than the instalment value so determined by the Collector the Collector is to direct the applicant to pay to the Local Government money in such instalments ...
Calcutta High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
