Hilliard Vs Mitchell
.... etermine it. Upon any view, I think, the decree asked for must be made. 3. If the domicile of the petitioner was English, the English law of prohibited degrees was applicable to his marriage, and under that law, this was a prohibited marriage. If the petitioner''s domicile was Indian, still the s ...
Calcutta High Court
Prem Sook and Another Vs Dhurum Chand and Another
.... ffs say in that contract is, we will sell these goods to you at one price if you are going to send them to Cuttack, but we will charge you another price if they are sent for sale to Madras. They had a right to refuse to sell to the defendants at all this small parcel of goods, and they had a right t ...
Calcutta High Court
Subbayya Jetty and Subba Jetty Vs Thamothara Kristna Jetty
.... , that it was intended not to include cases in which a hereditary trustee, has to be hoslilely removed, but to limit it to the classes of cases dealt with by orders under the English Statutes. The decision of the Judge is right. As regards, however, the contention that the plaint ought to have been ...
Madras High Court
Bhubun Mohun Biswas Vs Beni Madhub Chuckerbutty
.... he information of the Select Committee. Mr. Cotton here reports upon the utbundi system and transcribes the passages describing it in the Statistical Account of Bengal in the districts of Nuddea (in. which the land now in question is situated), Jessore, Moorshedabad, and Pubna; and he sums up the re ...
Calcutta High Court
Gubboy Vs Avetoom
.... resumption which arises u/s 230 of the Indian Contract Act may be rebutted, and with that, view we entirely agree; but the, question here is whether that presumption has been rebutted in this case. It is not contended that there is any evidence outside the contract to rebut it, but it is contended t ...
Calcutta High Court
Okhoy Coomar Bonnerjee Vs Koylosh Chundor Ghosai and Others
.... the amount or value of the subject-matter does not exceed two thousand rupees; and one of the suits in Section 19 which the Court has not jurisdiction to try is "a suit for an account of property and its due administration under a decree of Court." 3. This is a suit to recover a legacy, but it is ...
Calcutta High Court
Kabuli Vs Bhuli
.... W. Comer Petheram, C.J. and Pigot, J.@mdashAfter the case of Hurrosoondery Dosee v. Kallypoddo Dutt 14 B.L.R. App. 11 had been brought to their notice, dismissed the appeal with costs. ...
Calcutta High Court
Vythilinga Muppanar Vs Seethalakshmi Ammal
.... 2. No specific section of the code is mentioned either in Art 165 or in Art 167 and both articles contemplate application by person dispossessed in the execution of a decree by the decree holder to recover back possession. Unless they referred-severally to debtors as well as third parties, there w ...
Madras High Court
The Queen-Empress Vs Bibhuti Bhusan Bit
.... e decided. Both appeals are governed by the same rules, and are subject to the same limitations; and it appears to us that we are bound to decide this appeal, and that we have no discretion to refuse to interfere if we consider that the judgment of the Court below is wrong, and that Bibhuti Bhusan B ...
Calcutta High Court
Hurri Churn Mozoomdar Vs Ahsanulla Khan Bahadoor
.... elf, and a copy or extract of such part of the notice as may apply to the individual case shall be by him sent to be similarly published at the kutcheri or at the principal town or village upon the land of the defaulter. The zemindar shall be exclusively answerable for the observance of the forms ab ...
Calcutta High Court
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