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Wilson, J.@mdashThe order of transfer may be made on the ground that the parties and the witnesses reside in Calcutta; that it will be cheaper to try the suit here; and that all parties appearing on the motion desire a …
Morris, J.@mdashIn this case application to execute a decree was made on 25th February 1878. The lower Court has rejected it, on the ground that, although the next preceding application for execution was made on the 31s…
Jackson, J.@mdashWe find ourselves obliged very reluctantly to order a second remand in this case. The order with which the case was sent back to the lower Appellate Court in January 1879 was sufficiently precise. The J…
1. In the particular case out of which this reference arises, the prisoners, Tophia and Dariah, were arrested by the police and forwarded under custody to the Magistrate having jurisdiction, and made each a confession t…
Oldfield, J.@mdashWe are constrained to allow an objection taken by appellant that the Subordinate Judge had no jurisdiction to try this suit. The claim is to have declared the plaintiff''s right to some grain stored in…
Robert Stuart, C.J.@mdashThere cannot be the least doubt or difficulty as to the meaning and application of Section 50, Act III of 1877, to such a case as the present. I have held that opinion ever since that Act came i…
Pontifex, J.@mdashWe agree with the Sessions Judge in this case that the order passed by the Magistrate, requiring the accused persons to deposit cash in lieu of taking a bond for good behaviour, ought to be set aside a…