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Seth Samur Mull and Another Vs Choga Lall
R.P. Collier, J. 1. Although this case has undergone several lengthened investigations, it appears to their Lordships that the facts material to its decision lie in a small compass. The plaintiffs are bankers carrying…
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Jogendronundini Dossee Vs Hurry Doss Ghose
Richard Garth, C.J.@mdashWe are of opinion that the decree of the Court below should be confirmed. Speaking only for myself, I confess I think it very probable that, if we only had to consider the comfort and happiness …
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Empress of India Vs Murli
Spankie, J.@mdashThe petitioner, convict No. 21013, Murli, is undergoing sentence of transportation for life in the penal settlement of Port Blair. He was convicted on the 27th April 1875, by Mr. H.G. Keene, the Session…
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Bissessur Lall Sahoo Vs Maharajah Luchmessur Singh
Robert P. Collier, J. 1. The points to be decided in this case arise in this way: One Nath Dass died in the year 1853 leaving a son, Ramnath Dass, who died in the year 1855; and Ramnath Dass left two sons, Mosaheb and…
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Nund Lall Bose and Another Vs Meer Aboo Mahomed and Others
Mitter, J.@mdashIt appears to us that in this case the decisions of the lower Courts are erroneous, and must be set aside, and that the plaintiffs are entitled to a decree for the amount claimed. 2. The plaintiffs are …
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Acts
The Collector of Monghyr, on behalf of Ruder Prokash Misser Vs Hurdai Narain Shahai and Another
Mitter, J.@mdashIn appeal it has been contended before us that the decision of the District Judge is wrong on both the points which he has decided. But before we enter upon the question thus raised before us on behalf o…
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Golam Arab Vs Curreembux Shaikjee
Richard Garth, C.J.@mdashIt seems that since the year 1850, when the Small Cause Court Act IX of 1850 was passed, a number of suits of this nature have been brought from time to time in the High Court, and judgments hav…
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