Radha Sundar Dutta Vs Mohd. Jahadur Rahim and Others
.... ghas 18 Cottas of land at a yearly rental of Rs. 126/8 as," and then provides how the amount is to be paid. Then there is the following clause, which is important : "You will pay the rent etc., Kist after Kist according to the Kistbandi in accordance with law, and if you do not pay the same, I w ...
Supreme Court of India
Hrishikesh Law and Another Vs Satish Chandra Paul Srichandan Mari Sultan
.... ation was not based on this finding and the finding on this point was not necessary for the purposes of that litigation. The decision in the previous litigation on the question whether the settlement by the Collector included the disputed Lands or nit cannot, therefore, operate as res judicata in th ...
Calcutta High Court
Hrishikseh Law and Another Vs Satish Chandra Paul Srichandan Mari Sultan
.... lands. But it appears that the decision of the Court in the previous litigation was not based on this finding and the finding on this point was not necessary for the purposes of that litigation. The decision in the previous litigation on the question whether the settlement by the Collector included ...
Calcutta High Court
Narapat Singh Vs Raja Bhupendra Narayan Singh
.... of Bejoy Chand v. Krishna Chandra 66 Ind. Cas. 357 : 34 C.L.J. 275 above referred to, they were all decided prior to the decisions of the Judicial Committee in Ranjit Singh Bahadur v. Kali Dasi Debi 40 Ind Cas 981 : 44 C. 84 : 21 C. W.N 609 : 32 M.L.J. 65 : 15 A.L.J. 390 : 25 C.L.J. 499 : 19 Bom L.R ...
Calcutta High Court
Kariman Ahir and Others Vs Nirmal Kumar and Another
.... dar after the resumption proceedings. 5. It was argued, however, on the basis of Shaikh Jonab Ali v. Rakibuddin Mallik 9 C.W.N. 571 : 1 C.L.J. 303 that upon the transfer of such land to the Zemindar, such land was at the disposal of the Zemindar, and could be treated by him either as his mal land ...
Patna High Court
Maharajah Ranjit Singh Bahadur Vs Maharaj Bahadur Singh
.... ere not happily chosen, expressed the opinion that their obvious intention was to preserve the rights of third parties. He said (p. 125) :� They contemplate a case in which the village in which the resumed lands are situate has been made the subject of a contract by the zemindar or those through ...
Bombay High Court
Surendra Mohan Sinha Vs Rjendra Nath Roy and Others
.... .J. 390 : 19 Bom. L.R. 462 : 2 P.L.W. 1 : (1917) M.W.N. 459 : 6 L.W. 101 : 44 C. 841pc : 22 M.L.T. 489 : 44 I.A. 117 (P.C.), the transfer does not create a new estate in the Zemindar, but the estate taken by him under the order is in confirmation and by way of continuance of his existing estate, Thi ...
Calcutta High Court
Radha Charan Chandra and Others Vs Maharaja Ranjit Singh
.... id Zamindari situated within the said village. The effect of the transfer is thus to make the Zemindar hold the property subject to the rights previously created by him in favour of subordinate holders. What then is the principle on which the assessment is based, so far as the Zamindar is concerned? ...
Calcutta High Court
Khondkar Mehdi Hossein and Others Vs Umesh Chandra Mukherjee and Others
.... pendra Chandra Mitter v. Taraprasanna Mukerjee 7 Ind. Cas. 790 : 14 C. W. N. 1049 : 37 C. 598. and Harak Chand v. Charu Chandra Singh 8 Ind. Cas. 766 : 13 C. L. J. 102 :15 C. W. N. 5. In the first of these oases, Brett, J., pointed out that it was not correct to hold as a general principle of law th ...
Calcutta High Court
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