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Ramnidhee Manjee Vs Parbutty Dassee
White, J.@mdashThis suit was brought by a lady, Parbutty Dassee (the respondent before us), for khas possession of certain land or for obtaining a kabuliat by assessment of rent at a rate on that land. 2. The land appe…
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Toponidhee Dhirj Gir Gosain Vs Sreeputty Sahanee
White, J.@mdashThe appellant, who is the plaintiff in the Court below, has brought this suit in the Court of the Subordinate Judge of Cuttack, against the respondent, who is the defendant in the Court below, to be confi…
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Acts
Mohindrobhoosun Biswas Vs Shosheebhoosun Biswas
Wilson, J.@mdashI do not think that there is any sufficient reason for making the order asked for. The application is u/s 32 of the Civil Procedure Code. The words of the section are as follows: "The Court may, on or be…
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Acts
Narain Coomary Vs Ramkrishna Dass
White, J.@mdashThis was a suit brought by the Dowager Ranee of Burdwan against a tenant, with whom she alleged that a verbal agreement had been made, under which he took in zemindari certain land in Assar 1281 (June-Jul…
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Thakur of Masuda Vs The Widows of the Thakur of Nandwara
Robert Stuart, C.J.@mdashThe question referred to us by the Division Bench (Spankie, J., and Straight, J.) is whether, under the circumstances, the reference by the Chief Commissioner to this Court was competently made.…
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