John Smidt and Others Vs F. Reddaway and Co., Ld.
.... ting under the description "Herold''s Camel Hair Belting," but that "Camel Hair Belting" simpliciter was not permissible. This course was not adopted, and the Defendants tell us why: in their letter of the 8th May they say explicitly that it would be "very difficult, if not impossible" to sell the B ...
Calcutta High Court
Kali Kinkar Sett and others Vs Dinobandhu Nundy
.... and seeing that the section indicates clearly that the Civil Courts are to deal with these questions, the context would seem to show an intention that the Appellate Side of that Court, sitting in the exercise of its Civil Jurisdiction, was the proper Court to extend the time. The legislature could ...
Calcutta High Court
Ram Mohan Pal and another Vs Sheikh Kachu and another
.... tween the two cases contemplated by sec. 22. In the first-mentioned case, I mean that in el. (1), the interest of the raiyat and the landlord becomes united in one and the same person and the necessary result is that the tenant''s right is merged in the higher right of the landlord, because the latt ...
Calcutta High Court
Vanamamalai Bhashyakar Vs Krishnaswami Thathachariar and Others <BR>Krishnaswami Thathachariar and Others
.... wami temple at Conjeevaram, there are various smaller shrines, one of them devoted to the worship of Manavala Mahamuni, a Tengalai Saint. The plaintiffs are Vadagalais and Dharmakartas of the Devaraja Swami Temple, the defendants being Tengalais and Archakas and Paricharakas of the Manavala Mahamuni ...
Madras High Court
Bepin Behari Mondol Vs Krishna Dhone Ghose
.... The Plaintiff adduced in support of his case a kabuliyat covenanting to pay a certain rent. That kabuliyat, however, failed, because it was in contravention of the provisions of sec. 29 of the Bengal Tenancy Act. But the Defendant admitted in his own deposition in the case that he had been paying f ...
Calcutta High Court
Jafar Mandol and Others Vs Jaribullah Saha
.... dings ought to have been taken under sec. 145 and not under sec. 107 of the Code. 4. Having regard to the information set forth in the complaint made to the Magistrate we are of opinion that the Magistrate was justified in instituting proceedings under sec. 107. The complainant alleged that the P ...
Calcutta High Court
Mohit Lall Dutt Vs Raj Narain Dutt.
.... the plaint that since the death of the deceased partner assets then unrealized have in fact been realized but the fact that there were unrealized assets outstanding at the death of the deceased partner which were still outstanding at the time of the suit would not alter the nature of the suit. I thi ...
Calcutta High Court
Malla Reddi and Others Vs Aswaratha Reddi and Others
.... ht to Somi Reddi''s property by virtue of the contract entered into with Somi Reddi, to live with him and manage his affairs, and in return to be given a son''s share in the property, on the principle referred to in the cases of Ghalla Papi Reddi v. Chillakoti Reddi I.L.R., 7 M.H.C. R., 25 and Hanum ...
Madras High Court
Sheo Dihal Singh Vs Badri Narain Singh and Others
.... ower appellate court is Badri Narain, who was not a party to the original proceedings, but had been placed in the array of parties by the court at his own instance. It is contended that an intervenor, such as he, under the circumstances has no right to appeal and that therefore the appeal ought not ...
Allahabad High Court
Bisarat Ali and Others Vs Umapada Banerjee and Others
.... posing the lawful attempt of the purchaser to assume his rights." 3. In the present case, the Petitioners claim to be still in actual possession as dur-putnidars of the late incumbent. This proclamation was served upon them as appears from the return of the nazir and the evidence of one witness w ...
Calcutta High Court
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