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Prinsep, J.@mdashMr. Bose has endeavoured to show that this suit does not fall within the terms of the case referred to the Pull Bench; and he argues, that an expression of opinion which goes beyond that case is an obit…
Pontifex, J.@mdashThis appears to us to be one of those fraudulent cases on the part of a Mitakshara father and son, which have led to the late fluctuating developments of Mitakshara law. The case stood over in conseque…
Wilson, J.@mdashPossibly Mr. Apcar''s client has an incomplete equitable title, but this cannot prevail against the title of the attaching creditor. I, therefore, dismiss the claim with costs.
Richard Garth, C.J.@mdash(who, after shortly stating the facts, continued):-In this Court, it has been argued by the appellant, that, according to the rule laid down by the Privy Council in the Shivagunga case (Kathama …
Richard Garth, C.J.@mdashAs Section 21 of Act XI of 1865 has not been repealed or affected by the Civil Procedure Code, 1877, I am of opinion that the provisions of that section are still in force with regard to applica…
White, J.@mdashThis was an appeal by the prisoner Gogun Chunder Ghose against a conviction u/s 471 of the Code and a sentence of five years'' rigorous imprisonment. 2. The circumstances out of which the prosecution aro…
Richard Garth, C.J.@mdashWe shall answer both questions in the negative, and we make no order as to costs.
Montague E. Smith, J. 1. This was a suit brought by Maharajah Bam Kissen Singh Bahadur to establish an asserted right to a pyne or artificial watercourse, arid also to a tal or reservoir, and the water flowing from th…
Mitter, J.@mdashThe plaintiff seeks to recover from the first party defendants the sum of Rs. 412-8 under the following circumstances. 2. The plaintiff is the owner of nine annas of Mouza Ishakpore, and the defendants,…
M.E. Smith, J.@mdashThis was a suit brought by Maharaja Ramkissen Singh Bahadur to establish an asserted right to a pain or artificial watercourse, and also to a tal, or reservoir, and the water flowing from them throug…