Surendra Nath Jana Vs Kumeda Charan Misra
.... orded. But it is said that there is a finding that a clear prima facie case has been made and that coupled with the fact that a complaint has been ordered is sufficient to enable the Court to infer that the opinion of the lower appellate Court was that it was expedient in the interests of justice th ...
Calcutta High Court
In Re: Sojoni Kanta Das <BR> In Re: India in Bondage : Her Right to Freedom Vs
.... ed that the book contains seditious matter the publication of which is punishable u/s 124-A, I.P.C., the only reasonable answer in my opinion is that there is in this book ample to satisfy any Court of justice that the terms of that section have again and again been contravened. The book appears to ...
Calcutta High Court
Pannalal Lala Vs Abdul Gani and Others
.... is strong divergence of judicial opinion on the question whether in cases coming under Sub-clauses (c) and (d), Clause 4, Section 7 of the Act, the plaintiff is absolutely at liberty to put his own valuation on the relief he claims. The High Courts of Allahabad and Bombay have preferred to give a s ...
Calcutta High Court
Thakurdas Mundra and Others Vs Emperor
.... est on all margin will be calculated at the rate of 6 per cent per annum from the date of payment on the due date of the contract, but that any failure to pay margin is to entitle the other party to terminate the contract and to claim difference on the basis of the rate prevailing on the date of def ...
Calcutta High Court
In Re: ''India in Bondage'' Vs
.... or not satisfied that the book contains seditious matter, the publication of which is punishable u/s 124A of the Indian Penal Code, the only reasonable answer in my opinion is that there is in this book ample to satisfy any Court of Justice that the terms of that section have again and again been c ...
Calcutta High Court
Bhagwat Prasad and Another Vs Ramkisun Ram Sonar
.... has, however, most strenuously contended that the criminal case should be postponed until the civil suit has been decided. In this connexion the decisions of single Judges of this Court and the remark obiter of Sulaiman, J. in Kanhaiya Lal Vs. Bhagwan Das, have been cited. On behalf of the oppos ...
Patna High Court
Trustees of the Port of Bombay Vs Municipal Corporation of the City of Bombay
.... be satisfied that the agreement was duly executed by the parties. And I can see a very good reason for imposing the conditions contained in Rule 1(1), as they would prevent the Court from being burdened with mere academic discussions or other matters in which the parties had no substantial interest ...
Bombay High Court
Hanumangadi Venkatalal and Others Vs Dammangi Kosaldasu Bavaji and Others
.... that of the suit now in question. It has been explained in Ghazaffar Husain Khan v. Yawar Husain ILR (1905) A. 112 what were the limits of a suit under old Section 539, Civil Procedure Code, corresponding to the present Section 92. In such a suit no possession can be given against alienees of the t ...
Madras High Court
Ram Kishan Das and Others Vs Mul Chand and Others
.... s paid rent to the plaintiffs in respect of some of the plots in the disputed land from 1912 until 1021. 9. The defendants claimed to have been in actual possession of the land in dispute, but of this they had no proof worthy of the name, except the instance to which we have just referred that a ...
Allahabad High Court
Ghassoo Vs Emperor
.... . Another thing is that there was no necessity to insist on the Mahomedan accused putting in an application. An oral request ought to be entertained as the law does not prescribe any application. To ask for a reason is another amazing order when every Magistrate ought to know that when a statement i ...
Allahabad High Court
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