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Montague E. Smith, J. 1. This is an action brought by Sudisht Lal, a mahajun carrying on his business at Mozufferpore, against Mussummat Sheobarat Koer, to recover a sum of Rs. 23,470 and interest upon the footing of …
Garth, C.J. and Maclean, J.@mdashThe prisoner in this case was tried before the Special Court at Rangoon upon three charges for receiving money illegally as a public servant, contrary to the provisions of Section 161 an…
Morris, J.@mdashThere is no question that Moulvi Golam Sharuff executed the document styled a "waqfnama," which bears date 1st Bhadro 1248. The only question raised in this appeal is, whether the four annas, or rather t…
Field, J.@mdashWe think that the decree of the District Judge in this case cannot be sustained. It is quite possible that the plaintiff has not properly conceived, or correctly stated in his plaint, the exact remedy to …
Prinsep, J.@mdashThe deposition is inadmissible. Section 76 of the High Courts'' Criminal Procedure Act contemplates that evidence, when taken upon commission, if intended to be used in the High Court, must be taken upo…
Cunningham, J.@mdashThe first objection in this case is, that the Court below ought not to have granted the application of the respondent without better evidence of the inability of the applicant to measure the lands, a…
Prinsep, J.@mdashThe question may be put. I agree in the opinion expressed by Phear, J., in The Queen v. Macdonald [10 B.L.B. (App.) 2] that the Evidence Act draws a distinction between an admission and a confession of …
Tottenham, J.@mdashThis is an appeal from an order of the District Judge of Tippera, rejecting, on the ground that it was barred by limitation, an application for probate of the, will of one Obhoy Chunder Roy, who died …
Morris, J.@mdashWe think that the Subordinate Judge is wrong, and the first Court is right in holding that, so far as this suit is brought to recover property comprised in the order of the Magistrate made under chap, xl…
Mitter, J.@mdashThe Magistrate of Howrah having convicted the petitioner, Nobocoomar Pal, of an offence u/s 53, Beng. Act VII of 1878 (The Beng. Excise Act), and sentenced him to a fine of Rs. 200, and rigorous imprison…