Kali Kumar Roy Vs Nobin Chunder Chuckerbutty
.... 8), Phear and Ainslie, JJ., set aside the order and remitted the fine inflicted upon the petitioner for practising as a muktear. The petitioner had, as appears from the judgment of the District Judge, "instructed the vakil, stood behind him during the trial, suggested questions, and taken an active ...
Calcutta High Court
Doyaram Jana Vs Bissonath Dinda
.... gnature by two attesting witnesses have been complied with. 8. The Judge below is of opinion, that it is immaterial whether the attesting witnesses sign before or after the testator, provided they sign in his presence. 9. Now, Section 50 of the Indian Succession Act does not, in so many words ...
Calcutta High Court
Gokal Das Vs Gobar Dhan Das
.... visions of the Regulation aforesaid were not therefore applicable to him. This being so, we must hold that according to the condition on which the property was made over to him he became the owner of it after the expiry of three months from the date on which it was made over to him, in consequence o ...
Allahabad High Court
Gunganarain Sirkar and Another Vs Sreenath Banerjee
.... e has been no previous payment by sharers, and where the plaintiff seeks for the first time to obtain a decree in respect of what is due to him; but in the present case there have been previous payments: and it appears to us that it was not necessary to take that course. Besides, the co-sharers bein ...
Calcutta High Court
Soorjee Kanto Roy Chowdhry Vs Woomesh Chunder Bose
.... they should not have employed the same phraseology which is used in the last clause of the same section, referring to a suit for rent at an enhanced rate, for there they say, that the "suit shall be instituted within three months from the end of the Bengal year, on account of which such enhanced ren ...
Calcutta High Court
Pirthi Pal Vs Ganga Bisheshar
.... ing this evidence, and on the entire evidence before him he arrives at the same conclusion at which the first Court had arrived. The finding therefore is not one with which we could interfere on this appeal. I understand the finding of both the lower Courts to be that the transfer was not made for a ...
Allahabad High Court
Ram Prasad Vs Nand Ram
.... een the plaintiff and the defendants were submitted to Mohan Lal, and that the items were checked and the balance struck was approved by him upon that date. In effect it comes to this, that upon such day the sum of Rs. 4,198-4-9 was found to be due from the defendants to the plaintiff on accounts st ...
Allahabad High Court
Empress of India Vs Mulu
.... s an entire absence, as far as I can see in this case, of anything to establish those grounds for applying Section 33 of the Evidence Act. The reading of the evidence of Ganga Prasad as given by him in the Magistrate''s Court was therefore irregular and improper. I further remark in his judgment tha ...
Allahabad High Court
Empress of India Vs Ajudhia
.... framing indictments to vary the description of the crime in several counts, e.g., a man is charged with wounding with intent to murder, to do grievous bodily harm, to commit a felony, or to resist or prevent his lawful apprehension and detainer, but the conviction would only be recorded on one of t ...
Allahabad High Court
Mathura Prasad Vs Durjan Singh and Another
.... ipulation regarding the payment, not the rate, of interest is perhaps rather a declaration as to the mode of payment than a condition. But there is the condition in case of failure "to pay compound interest for the future," that is to say, until repayment. I fail to perceive on what principle it sho ...
Allahabad High Court
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