Queen-Empress Vs Kellie
.... or sums or the part of which sum or sums have been embezzled." 4. But, be the law in England what it may, I have no hesitation in holding that, according to Indian law, an accused person may be charged with criminal breach of trust in respect of a general deficiency, and that it is not necessary ...
Allahabad High Court
Pirbhu Lal Vs Genda Mal and Another
.... rt. On the other hand Mr. Viddya Charan Singh relies upon the decision of Mr. Justice Oldfield and Mr. Justice Brodhurst in Kalian Singh v. Lekhraj Singh ILR All 211 the decision of our brother Burkitt in Jagdesh Chaudhri v. Tulshi Chaudhri ILR All 19 the decision of our brother Aikman in Zahun v. D ...
Allahabad High Court
Muhammad Karim-Ullah-Khan Vs Amani Bega and Others
.... F.A. No. 312 of 1893, decided on the 12th of December 1884. Supra, p. 76 on the question as to whether a Muhammadan widow who is proved not to have obtained possession in lieu of dower either from her husband or with the consent or acquiescence of the heirs, has or has not a lien over the property. ...
Allahabad High Court
Subbayya Vs Saminadayyar
.... mentioned must be taken to be an order within the meaning of Section 367; for we agree with the Judge that a '' dispute'' within the meaning of that section need not be between persons claiming to represent the deceased plaintiff. The title to represent being denied, there is in the present case a ...
Madras High Court
Ammal Vs Saminadaier
.... st be taken to be an order within the meaning of Section 367, for we agree with the judge that a dispute within the meaning of that section need not be between persons., claiming to represent the deceased plaintiff. The title to represent being denied, there is in the present case a dispute between ...
Madras High Court
Rajah Rangaya Appa Row Bahadur Zemindar Garu of Nuzuved Vs Bhumavarapu Venkata Reddi and Others
.... tion against the tenant. We do not think that the section bears this construction. It declares that a copy of the judgment shall be of the same force and effect as a Muchilika; the obligation would be to pay rent in the Fasli to which the Muchilika relates, and under the judgment there can be no oth ...
Madras High Court
Dhani Ram Shaha Vs Bhagirath Shaha and Others
.... on now raised had not been heard and finally determined; that the frame of the suit, moreover, was bad, it not having been brought as a suit for dissolution of partnership; and that, if the suit had been brought in proper form, the Munsif''s Court would not have had jurisdiction to try it. 31. In ...
Calcutta High Court
Annamalay Mudaly and Another Vs A. Moonesamy Mudaly and Others
.... uiries as to who performed Chockalinga''s funeral ceremonies, nor did they enquire of Moonesamy (1st defendant) who was living close by and though they allege a gift from Chockilingam to his sister, they did not receive with their conveyance any deed of gift, nor have they brought evidence to show t ...
Madras High Court
Janki Kuar Vs Sarup Rani and Another
.... to a suit, and that Section 253 of the CPC does not apply to the case. Section 99 of the Transfer of Property Act has, in our opinion, no application to the enforcement, by a process of the Court, of a security bond given to the Court for the performance of its decree. We are also of opinion that a ...
Allahabad High Court
Giridhar Chatterjee, agent of Nabin Chandra Ganguly Vs Ebadullah Naskar and Others
.... en made by his predecessor." In that decision reference was made to another case, in which it was held that it is only the Magistrate who passes the decision u/s 145 who is authorised to make an order as to payment of costs u/s 148. 4. In the case of Issur Chowdhry v. Bibijan Khatun decided by Ma ...
Calcutta High Court
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