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1. On the 26th July 1880, one Karimdad laid a complaint before the head constable in charge of Kubdia outpost, against one Doorga Churn Ghose, a Government officer, and against his peon, u/s 342 of the Penal Code. The P…
Richard Garth, C.J.@mdashI think that this rule should be discharged. The plaintiff in the first instance brought a suit against the defendants in the District Court of the 24-Parganas for an alleged infringement of hi…
Richard Garth, C.J.@mdashI think that this rule should be discharged. 2. It was granted at the instance of the Legal Remembrancer calling upon Nobo Gopal Bose and the other prisoners to show cause why the case against …
White, J.@mdashI have come to the conclusion, after some doubt, to make this rule absolute. 2. The object of the suit is to compel Kaliprosonno Ghose to pay, to the extent of the value of his share in a particular zami…
Barnes Peacock, J. 1. This 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 of July, 1…
Richard Garth, C.J.@mdashWe think it quite clear that, in this case, and as a rule in all cases, general letters of administration of a Hindu''s estate must be taken out for the Immovable as well as the moveable propert…
Richard Garth, C.J.@mdashThe accused presented a bond for registration on the 18th December 1879. This bond is said to have been originally dated the 6th August 1879. If this date had remained, the instrument was presen…
Morris, J.@mdash(who, after stating the facts, continued):-In special appeal it is contended that the Judge has put a wrong construction upon the decree, which by its terms purports to be against Bissessuree Debia perso…
Richard Garth, C.J.@mdashIn this case one Mohamed Eshak applied to this Court to send for the papers in a case in which one Chundro Marwari has been acquitted by the District Magistrate, for the purpose of having the Ma…
White, J.@mdashThis is an appeal against a decree of the District Judge of the 24-Pargannas, granting probate of the will of Nobo Coomar Ganguli, deceased, to Bhobosoonduri Dabee, the respondent, who is his widow and ex…