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Montague E. Smith, J. 1. This suit was brought by the two Respondents, Haji Ghulam Ahmed Khan and Haji Inayatullah Khan, claiming as heirs of their sister, Mussummat Wali-un-nissa, to recover two villages, mouzah Saha…
Mitter and Maclean, JJ.@mdashThe Petitioner, a constable, obtained a month�s leave, but failed to join his post at the expiration of that time. For this omission on his part he has been committed u/s 29, Act. V of 1861,…
B. Peacock, J.@mdashTheir Lordships are of opinion that the decision of the High Court was correct as to the construction of the order of the 14th September 1865. That order runs as follows: 2. At the hearing of this c…
B. Peacock, J.@mdashThis is an appeal from a judgment and decree of the High Court at Calcutta, dated the 16th of March 1877, which reversed an order of the Subordinate Judge of Rajshahye, dated the 10th July 1875, by w…
Richard Garth, C.J.@mdashThis suit is brought by the plaintiffs to recover from the defendant possession of about 140 bighas of milik land, forming part of their estate of Mouza Ghurghut, for which they have paid rent t…
Mitter, J.@mdashThis case came before one of the Judges of the present Bench in the vacation, and it occurred to him that no charge was made to any one competent to act upon it. Enquiries were, therefore, made as to the…
Robert P. Collier, J. Thakurain Ramanund Koer v. Thakurain Raghunath Koer and Anr. 1. This suit is brought by Ramanand Koer, one of the widows of Nihal Singh, talookdar of sihipur, against Raghunath Koer, another of h…
Mitter, J.@mdashWhether the Judge was right or not in postponing the trial after it had once begun, I think this Court has the power to quash an illegal commitment at any stage of a criminal proceeding. 2. In these two…
Morris, J.@mdashThe question before us relates to an alleged adjustment of a decree, which was obtained on the 18th March 1876, and affirmed on appeal on the 16th August of the same year. 2. The decree-holder was decla…
Mitter, J.@mdashThis is a reference from the Judge of Sarun asking us to quash a commitment. The ground upon which we are asked to do so is, that the accused, who is charged with an offence u/s 211, Penal Code, should n…