Ratan Moni Dey Vs Tub Emperor
.... d the money to comply with the request or not. We are in complete agreement with the opinion expressed by Mr. Justice Pearson in Empress of India v. Baldeo Sahai I. L. R. 2 All. 253 (1879), where that learned Judge lays down that to ask for a bribe is an attempt: to obtain one. 4. The learned ple ...
Calcutta High Court
Govindammal Vs Gopalachariar, minor, by next friend Vedantachariar and Another
.... r that under the provisions of Section 54 of the Transfer pi Property Act, there was a valid sale of the land to the 3rd defendant under Exhibt I and this sale-deed was registered as then required. All the reported decisions are to the effect that such a sale is a completed transaction notwithstandi ...
Madras High Court
Brojo Lal Roy and others Vs R. Belchambers and others
.... act existed the estate of Gopal Lall Seal, who died in May 1902, is liable as long as either of the other Defendants remained in occupation of the premises. Now I do not find sufficient or in fact any evidence that leads me to the conclusion that Gopal Lall did so assent. There is no doubt that the ...
Calcutta High Court
Amrita Bibee Vs Kanhai Lal Agarwalla and others
.... st be taken to be abandoned. 15. As regards the question of appointment of trustees, there are at present two persons who claim to be such, viz., the Defendants Chutterbhuj and Kanhai Lal. It is agreed by all the parties that the original number of trustees should be maintained and there must the ...
Calcutta High Court
In Re: Dinendra Nath Mullick Vs
.... Stephen, J.@mdashThe practice on these applications, I understand, is to only allow opposing creditors to oppose on grounds of fraud or misconduct arising out of his own particular claim and to adjourn all other grounds to be dealt with at the hearing. ...
Calcutta High Court
Parsidh Narain Singh and others Vs Ghanshyam Narain Singh and others
.... was not decided. But with regard to the Defendants Nos. 1, 2 and 3, on the authority of the case of Joy Prokash Lall v. Sheo Golam Singh ILR 11 Cal. 37 (1884), he decided that the award must stand. Both the parties appeal. The Defendants Nos. 1, 2 and 3 appeal and contend that the award is not good ...
Calcutta High Court
Narayanasami Naick, minor, by Next Friend Thatha Naick Vs Mangammal and Others
.... required, so that her sickness was only a subterfuge for delaying to adduce her proofs. She ultimately left it for the natural father of the boy to institute this suit. Meantime she had executed several documents in which she made no reference to the adopted son but alleged that the property which ...
Madras High Court
Ranjit Sing Vs Amullya Prosad Ghose and others
.... he case which was quoted to me, viz, Shurrut Chunder v. Raj Kishen Mukherjee 15 E.L.R. 350 (1875), where a certificated guardian was not allowed to exercise the powers of the natural guardian. This rule cannot however be laid down to preclude the case suggested by the Defendants'' Counsel, that is, ...
Calcutta High Court
Syed Abdul Rahiman Sahib Vs Govinda Padayachi and Others
.... le in the ordinary acceptation of the term. 2. I do not think paragraph 10 applies to a case where a party fails to comply with the directions given in paragraph 9. If paragraph 9 was intended to be anything more than the directory, I should be disposed to hold, it would be ultra vires as inconsi ...
Madras High Court
Prem Chand Singh Roy and others Vs Dharmadas Singh Roy
.... tended prosecution was for disobedience to an order, dated 22nd September last, which amongst other things directed that the Petitioners should refrain from collecting rents from any tenants on certain lauds, That order which purported to have been made under sec. 144, C.Cr.P., was not an order whic ...
Calcutta High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
