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Jackson, J.@mdashIn this case, after the questions raised in appeal had been fully argued by Baboo Mohiny Mohun Roy, it was brought to our notice by Baboo Sreenath Dass, on the part of the respondent, that in this case …
Prinsep, J.@mdashMahaddi and Panchoo, together with others were charged u/s 149 of the Penal Code, read alternately with Sections 302, 304, and 325 of the Penal Code, that is, with being members of an unlawful assembly …
Robert Stuart, C.J.@mdashI concur in the view taken by the Board of Revenue on all the questions submitted to us by this reference. I would point out, however, that it is scarcely correct to describe an instrument of pa…
White, J.@mdashThis is an appeal against an order of the District Judge refusing an application which was made by the appellant to recall a certificate which had been granted to Lalla Nitya Lall, the respondent, under A…
Jackson, J.@mdashThis reference was not properly made by the District Judge. It is not a case in which Section 617 authorised a reference to the High Court, as the Judge''s order, if made, would not be final; but the le…
Richard Garth, C.J.@mdashWe are unable in this case to agree with the Court below. The plaintiff was the mortgagee under a bond of certain property, part of which was situate in the Bhagalpore District, and part in the …
Garth, C.J.@mdashWe think that, in this case, the Judge was quite right in holding that the attestation at the foot of the will was insufficient, because it is proved that both the witnesses signed their names before th…
Pearson, J.@mdashThe plea which constitutes the second ground of the appeal was not taken in the Court of First Instance. There it is true Kalahal pleaded that Kishen''s estate was not a separate one, but not that the m…