Gopal Mondul and Others Vs Mohendro Narain Chaturaj and Others
.... CPC prescribes that where any property is ordered to be sold by public auction in execution of a decree, the Court shall cause a proclamation of the intended sale to be made, giving the time and place of sale (Section 287); and the proclamation shall he made in the manner prescribed by Section 274 ...
Calcutta High Court
Ram Chandra Ghose Vs The Bally Municipality
.... so vested. In the Act a road is defined to be "any road, street * * or passage, whether a thoroughfare or not, over which the public have a right of way." Section 30 enacts that all roads (not being private property and not being maintained by Government or at the public expense) shall vest in and ...
Calcutta High Court
Gokhul Sahu and Others Vs Jodu Nundun Roy and Another <BR> Gobind Sahu and Others
.... e Sahus are "tenant''s" within the meaning of the Act, and that the Revenue Officer was justified in making an entry regarding the land in suit. 9. By Section 3, Clause (3), a "tenant" is defined to mean "a person who holds land under another person, and is, or but for a special contract would be ...
Calcutta High Court
Queen-Empress Vs Chinna Tevan and Another
.... e; we have no power to interfere, however absurd or wrong we may think the verdict to have been. There has been no misdirection by the Sessions Judge, and there is evidence against the prisoners, if the jurymen chose to believe it. The sentence also is not too severe supposing the prisoners are guil ...
Madras High Court
Venkataramanna and Others Vs Venkayya
.... ated on the face of the bond creating the debt. Though Act VII of 1889 applies only to cases of succession, it states in the preamble that it is intended to afford protection to parties paying debts to the representatives of deceased persons. It would naturally impair the protection intended to be a ...
Madras High Court
Makhan Lal Adya Vs Boidya Nath Adya and Others
.... r Puri v. Tekait Hetnarain 6 C.L.R. 467 that such an appeal does lie, and the same view was taken by a Full Bench of the Madras High Court in the case of Venkatasami v. Stridavamma ILR 10 Mad 179. That being so, the order of the District Judge was an order passed in appeal, and no further appeal lie ...
Calcutta High Court
Romesh Chunder Sannyal Vs Hiru Mondal and Another
.... Code prepared by the Indian Law Commissioners and submitted by them, to the then Governor-General of India in Council. In note J, being the note on "the chapter of offences relating to religion and caste," the Commissioners say of Section 275 of the Penal Code, which corresponds with Section 295 of ...
Calcutta High Court
Umesh Narain Chowdhry and Others Vs Gopal Chunder Das
.... nhancement, the circumstances under which, and the extent to which, it may be made. As regards the mode, it may be by contract subject to certain stringent conditions, or by suit; and. Section 30, which relates to a suit, commences as follows: "The landlord of a holding held at a money rent by an oc ...
Calcutta High Court
Jai Narayan Rai Vs The Queen-Empress
.... e. The statement purports, however, on its face to be made on solemn affirmation. The first page is written on the form furnished for the depositions of witnesses, but it may be there was an omission to strike out the words inappropriate to the examination of an accused person or to a confession, al ...
Calcutta High Court
In Re: Vs
.... 1. We are of opinion that the unstamped instrument executed in Australia and dated 26th May 1862 is not chargeable either under Act XXXVI of 1860 or Act X of 1862 with stamp duty. Consequently no penalty can be levied under Act I of 1879. ...
Madras High Court
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