Queen-Empress Vs Bissessur Sahu and Another
.... Deputy Magistrate and the complainants to show cause why the order of the Deputy Magistrate should not be set aside. 6. On the argument of the rule, Bissessur contended that under several rulings of the High Court, viz., Basaruddin Bhuiah v. Bahar Ali ILR Cal 8 Askar Mea v. Sabdar Mm ILR Cal 137 ...
Calcutta High Court
Omerto Nauth Mitter Vs Poreshnath Mookerjee and Others
.... joint or divided, and that the Court has no jurisdiction to place anything more than that share in the hands of a receiver. For the plaintiff it was contended that the property in suit is the whole joint estate, inasmuch as until it has been partitioned the plaintiff has an interest in every portio ...
Calcutta High Court
Queen-Empress Vs Harridas San
.... pachwai without a license. I convict him u/s 53, Act VII of 1878, and sentence him to pay a fine of Rs. 15, in default to undergo simple imprisonment for two weeks. 5. We are of opinion that the conviction cannot stand. 6. No doubt there are cases which say that the servants of licensees are ...
Calcutta High Court
Mojey and Others and Sabya Nashyo and Others Vs The Queen Empress
.... e done unless he had seen so deceived. 7. Did this act of registering the fictitious deed cause, or was it likely to cause, damage or harm to the Registrar in body, mind, reputation, or property? We think not. 8. The Deputy Magistrate says: "Remembering that these registrations are entirely op ...
Calcutta High Court
Zohiruddin Sheik Vs Hamidunnessa Bibi
.... rce her to leave her father''s house for his own:" But the learned author goes on to add: "If the wife, however, once consent to leave the place of residence agreed upon at the time of marriage she would be presumed to have waived the right acquired under express stipulation, and to have adopted the ...
Calcutta High Court
Rani Hemanta Kumari Debi Vs Brojendra Kishore Roy Chowdry
.... d rent, and this was a settlement which was to put an end to the litigation, and which would also prevent the expense, and delay, and the uncertainty of the result, which was dependent upon the investigation that the Court had ordered to decide what the amount of rent, if it were to be enhanced, sho ...
Privy Council
Maizuddin Biswas and Another Vs Krishna Prosad Nag and Others
.... ch property, or for damages" with certain limitations not necessary to mention here, should be cognizable by the Courts of Small Causes. 3. In the case of Sungram Singh v. Juggan Singh 2 N.W.H.C. 18, no doubt it was held that a suit for assessed mesne profits within the pecuniary limit -prescribe ...
Calcutta High Court
Brojendra Coomar Roy Chowdhry and Others Vs Debendra Coomar Roy Chowdhry and Another and Prosunnomoyi Dasi
.... hands of the two sons during their life-time. 9. We do not agree with the conclusion arrived at by the Subordinate Judge that there is any case of intestacy arising upon this will. The object that the testator had before his mind was to deprive his eldest son of his inheritance, and if, as the Su ...
Calcutta High Court
In Re: Act I of 1879; In Re: Reference from the Board of Revenue under Section 46 of the Indian Stamp Act Vs
.... does not exceed Rs. 1,000, and the stamp duty on such an instrument is 6 annas. 2. It is, I think, clear that such an instrument as this is not within the scope of Section 25. Sub-section (c) of that section, which is the only one within which it has been said to be included, deals with contracts ...
Calcutta High Court
Rajonimoni Dasi for self and as mother and next friend of Jagohundo Dhur and Others Vs Roma Nath alias Ramanund Dhur Poddar
.... eriority in caste attains the rank of patni, or wife, without any further ceremony being gone through. That being so, we do not see any reason for restricting the rule laid down as to chastity being a condition for maintenance in the text of Narada in paragraph 48, Section 1, c. XI of the Dayabbaga, ...
Calcutta High Court
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