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Wilson, J.@mdashI consider it unnecessary to go into the facts, but upon the broad principle of law, laid down in the case of Earl Cholmondeky v. Lord Clinton (19 Ves. 261), viz., that an attorney having discharged his …
James W. Colvile, J. 1. The question in this case is whether the Plaintiff has been validly adopted as the son of Dwarkanath Ghose, who died on the 30th of June, 1863, by his widow, the Defendant. It is admitted that …
Mitter, J.@mdashThe plaintiff, who is the respondent in this Court, brought this suit for a kabuliat against the defendant, appellant, in the Court of the Deputy Collector of Chatra, in the Manbhum District, on 3rd June…
Jackson, J.@mdashThere are two principal questions raised on the appeal of the plaintiffs in the present suit. One of them relates to an issue of fact; the other to a question of law. The plaintiffs contend that the Cou…
White, J.@mdashThis was an appeal against an order of the District Judge of Dacca, dismissing an appeal which the appellants before us had preferred against an order passed by the Munsif of Moonsheegunge on the 23rd of …
Morris, J.@mdashWe are unable to assent to the proposition laid down by the lower Appellate Court in this case, that a Government ryot cannot acquire a right of occupancy in lands cultivated by him under the Rent Law in…
Maclean, J.@mdashThis is a reference made by one of the Presidency Magistrates of Calcutta, u/s 240, Act IV of 1877, submitting for the opinion of the Court three questions of law arising out of a prosecution under Act …
Montague E. Smith, J. 1. The question which arises in this appeal relates to the succession to the estate of Mooljee Nundlall, a Hindu inhabitant of Bombay, which opened on the death of his widow Surusvuthebai. Moolje…
Prinsep, J.@mdashIn an attempt made by certain villagers of Juggernathpore to remove an obstruction to the flow of water erected by the villagers of Sikundarpore, a riot took place, in which Shariutoollah, one of the Ju…
Wilson, J.@mdashThis case raises a question of jurisdiction of some importance. I think it well, therefore, to state the grounds on which I make the order asked for. 2. The Company in question was formed in England in …