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Empress of India Vs Bhup Singh and Another
Straight, J.@mdashIn this case the two accused persons were originally charged before Mr. Hewitt, Assistant Magistrate of Agra, at the instance of one Bhagwan Singh, u/s 417 of the Penal Code. After investigation the pr…
J. P. Wise and Others Vs Ameerunnissa Khatoon and others and Companyllector of Backergunge and others
Barnes Peacook, J. 1. This is a suit brought by Mr. J. P. Wise, and other persons of the name of Bysack, against several Defendants; first, the Government represented by the Collector of Backergunge; secondly, Ameerun…
Shibkristo Sircar Vs Abdool Hakeem
Wilson, J.@mdashThe case of the plaintiff as set out in his plaint is, that the defendant hired cargo boats of him, and that a balance of Rs. 3,121 is due to him on that account. He prays judgment for this sum without a…
In Re: Tokee Bibee
Wilson, J.@mdashThis was an application u/s 147 of the High Courts Criminal Procedure Act (Act X of 1875) to transfer to this Court a proceeding before a Presidency Magistrate for the purpose of quashing an order made t…
Puran Mal Vs Kuray Mal and Others
Spankie, J.@mdashThe judgment of the lower Appellate Court appears, I think, open to the objection taken. The pleader for the appellants refers to a decision of the Privy Council which, however, he did not cite in suppo…