R. Watson and Others Vs The Government and Others
.... e Levinge might have convinced Mr. Justice Loch and Mr. Justice Shumboonath Pundit that, although there might be great difficulty in proving possession of uncultivated lands, the case should not necessarily be remanded to try the question of title, until the question of possession had been first det ...
Calcutta High Court
McDonald Vs Munar Roy and Others
.... Sir Barnes Peacock, Kt., C.J.@mdashWe agree with E. Jackson, J., in this case. We think that there was no error in law, and that the Judge was not bound to grant a local investigation. The decree of the lower Court is accordingly affirmed with costs. ...
Calcutta High Court
Rajkristo Roy Vs Dinobundo Surma
.... djournment of the Court on account of any holiday or vacation, no default shall attach to the appellant, provided the appeal be presented immediately on the re-opening of the Court," has been repealed by Act X of 1861, and by consequence also, the rule laid down on the appeal of Koon Koon Sing Summa ...
Calcutta High Court
Madhusudan Sing Vs The Collector of Midnapore and Others
.... ight to assume charge, notwithstanding they may have originally refrained from acting. 2. We are of opinion that the Court of Wards had the power to assume jurisdiction, notwithstanding the Judge had granted a certificate of administration u/s 7. Here a person made an application for a certificat ...
Calcutta High Court
Bisheshur Mookerjee and Others Vs Thakooranee Dossee
.... contributed to bring about the increased productive powers. 178. In Bengal, an advance by a landlord to improve his estate is a thing unfortunately a mere contingency written in the books of laws, but not yet practically realized. Even in cases where the rise in the productive powers or the rise ...
Calcutta High Court
Mohan Mandar Vs Sitaram Sahu
.... g, took out execution as he would have done if the decree had not been sold, and then he says to the plaintiff, you cannot upset my execution, because you did not comply with Construction No. 1341 of the 17th June 1842. But that Construction was never intended to enable a person in the position of t ...
Calcutta High Court
Ramgunga Sen and Another Vs Bharat Chandra Mazumdar
.... n appeal has been preferred, the Judge is not prevented from proceeding upon their application for review by the subsequent presentation of appeal, and he has full power and is bound to proceed under the application for review. This is a special appeal from the judgment in review. The first and seco ...
Calcutta High Court
Bani Madhab Ghose Vs Ganga Gobind Mandal <BR> Nasiruddin Khan
.... ense and not final in another. Our Legislators in 1859 used language with reference to its fair and ordinary construction. 16. Had what is contended for been the intent of the law, it would, I think, have discriminated and would have said, "final and not subject to appeal," or would have used add ...
Calcutta High Court
Dinanath Bose Vs Kali Kumar Roy
.... ision of the Collector." Then it would be from the decision of the Appellate Court; and if from the decision of the Appellate Court, does not that show, that in the case of an appeal from the decision by a Collector in the first instance to a Judge, the Act meant that the period should date from the ...
Calcutta High Court
Prasanna Kumar Bose and Others Vs Ramsundar Poramanick and Others
.... the allegation of the defendant be made out that the tenure really belonged to Bhaggabatti as the heiress of the registered proprietor, and that the plaintiff never purchased the tenure, never was in possession, and never paid rent for it, the case would be different, for, in that case, the tenure w ...
Calcutta High Court
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