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Mitter, J.@mdashIn this case we are of opinion that the Subordinate Judge was not competent to cancel the order of the District Judge by which the appeal of the appellant was allowed to be registered although filed beyo…
Ainslie, J.@mdashThe order of the Magistrate complained of is dated the 21st November 1878, and is in the following terms: "Kine may be slaughtered in the place named in the ikrarnama. They cannot be slaughtered in any …
Garth, C.J.@mdashIn answering the questions which have been referred to us by the Division Bench, it will be convenient in the first place to dispose of the last and most important of them, viz., whether the Magistrate …
Jackson, J.@mdashThis case comes before us upon a petition of the Maharaja of Burdwan. He complains of an order passed by Mr. Abbott, Assistant Commissioner, with powers of a magistrate, at Darjeeling, u/s 532 of the Co…
Jackson, J.@mdashIn order to come to a clear and correct understanding of what the legislature intended in passing Act XL of 1858, it is necessary to refer to previous legislation on the subject. 2. By Reg. X of 1793, …
Jackson, J.@mdashThe Judge of Hooghly, in making this reference to the Court, and in observing on the precedents which have been cited before him or brought to his notice, appears not to have remarked the change in the …
Birch, J.@mdashThe facts found in this case are, that the plaintiff''s obtained a decree against the defendant No. 3 for arrears of rent of a durpatni tenure due up to Choitro 1282 (April 1876), and in execution of that…