Latest Judgements
Filters
Reset filtersFound 0 result
Showing 1158061- 1158070 of 0 result for ""
Updated just now
Wilson Vs Howard
Richard Garth, C.J.@mdashThe first question we have to decide is one raised by the respondent--Whether any appeal lies at all from the refusal of the Judge to confirm an award? 2. It is said that the refusal was not a…
Citation
Acts
Ram Chunder Ghosaul Vs Juggutmenmohiney Dabee
Richard Garth, Kt., C.J.@mdashThis case comes before us under circumstances which naturally give rise to much suspicion and distrust, and which should induce us, in my opinion, to make every reasonable presumption in th…
Citation
Acts
Prosonna Nath Roy Chowdry Vs Afzolonnessa Begum
Mitter, J.@mdashIn this case the plaintiff''s suit has been dismissed by the Courts below as barred by limitation. The facts found by the lower Appellate Court are these: The property in dispute originally belonged to o…
Citation
Achiraj Lal and Another Vs The Empress
Markby, J.@mdashBut I also think that neither of these two persons would come within Section 90 of the Code of Criminal Procedure. With regard to the person who appears to be really a khazanchi, although possibly he per…
Citation
Acts
Brijnath Doss Vs Juggernauth Doss
Richard Garth, C.J.@mdashThe defendant now says that the jewellery did not belong to Chutterbhooj, but to his wife, and that the garden, although conveyed to Chutterbhooj, was bought with Kissen''s money, or with the pr…
Citation
Pattarri Sirkar Vs Shurnomoyee
Mitter, J.@mdashThe plaintiff brings this suit to recover from the defendant Rs. 634 and 11 annas under the following circumstances. The plaintiff alleges that he holds a mokurari jote of 65 bighas 10 cottas 5 chittaks …
Citation
Acts
In Re: In the Matter of the Petition of Mohesh Chunder Khan
Ainslie, J.@mdashOne Promothonath Sandyal, a minor, died on the 12th of Pous last, corresponding with the 1st of January of the current year. During his lifetime, Bholanath Khan was one of his guardians, and, to use the…
Citation
Acts
Furzund Hossein Vs Janu Bibee and Others
R.C. Mitter, J.@mdashThis is a suit for restitution of conjugal rights; the defence raised is that of divorce. The Court of first instance overruled this plea, and decreed the plaintiff''s claim. The Court of appeal has…
Citation