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J.W. Colvile, J. 1. The facts of this case, though some of them were originally contested, are now hardly in dispute, and may be shortly stated. 2. On the 22nd of May 1846, Raja Omrao Ali Khan, described as the zami…
James W. Colvile, J. 1. The facts of this case, though some of them were originally contested, are now hardly in dispute, and may be shortly stated. 2. On the 22nd of May, 1846, Rajah Umrao Ali Khan, described as th…
Mitter, J.@mdashThis is an application by one Chunder Narain against the order of the Assistant Commissioner of Kamroop, dated 8th August 1878, convicting him of the offence of "criminal trespass" u/s 447, Indian Penal …
James W. Colvile, J. 1. The question in this appeal regards the succession to one Amir-ul-Nissa Begam, who died in 1857. The short history of the case is this: Afzaluddin, who was the last recognised Nawab of Surat, d…
Pontifex, J.@mdashI shall appoint an officer of the Court before whom the plaintiff will lay his particulars in confidence as to why he wants to inspect any other part of the books, and he will report, after looking at …
Richard Garth, C.J.@mdashWe find that, in the case referred to us, Nobin Chunder Dutt was bound to keep peace for the term of one year in his personal recognizance for the sum of Rs. 500. Within this term, certain other…