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In Re: In the Matter of Abdool Hamed
Markby, J.@mdashThe only objection to the jurisdiction of the Deputy Commissioner with which we have to deal upon the present reference is that arising out of Section 66 of the Burma Courts Act and Sections 4 and 6 of t…
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Acts
Koonjo Mohun Dass Vs Nobo Coomar Shaha and Others
Maclean, J.@mdashThis suit was instituted on behalf of Koonjo Mohun Dass, minor son of Ramkishore Dass, for joint possession of lands of a taluk, on the allegation that Ramkishore purchased, at a sale in execution of de…
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Koylash Chunder Mojoomdar and Others Vs Bonomali Bajadur
Richard Garth, C.J.@mdashWe think that there has been a mistake pervading the lower Courts in this case. 2. The question arose in this way: The plaintiff'', an execution-creditor, attached certain lands held by his exe…
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Hurgobindo Burmon and Others Vs Sharat Chunder Burmon and Others
Maclean, J.@mdashIn this case the plaintiff''s and defendants were owners of an undivided estate, which they brought to partition under Reg. XIX of 1814. The partition appears to have been duly carried out, and the land…
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Mohini Mohun Roy Vs Ichamoyee Dassea and Others
Mitter, J.@mdashThe contention in special appeal is, that the decree of 1804 and the proceedings of 1807 established that the rent of the defendants'' taluk was not fixed in perpetuity and that the zamindar, or the pers…
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Khajah Ahsanoollah Vs Kajee Aftabooddeen
Maclean, J.@mdashThe only question arising in this appeal which requires a separate decision is, whether the plaintiff is entitled to any interest, and if so, from what date. The subordinate Judge has refused to allow i…
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In the Goods of: Gasper Malcolm Gasper (deceased)
Richard Garth, C.J.@mdashI think it is quite clear that the ad valorem duty must be paid upon the present grant of probate. At the time when the first grant of probate was made to one of the executors named in the will,…
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Mattongeney Dossee Vs Ramnarain Sadkhan
Richard Garth, C.J.@mdashWe think that the Judge is quite right in holding that the document in question is not admissible in evidence. 2. It has been argued by Mr. Bonnerjee on behalf of the appellant that we are conc…
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Acts
In Re: In the Goods of Hurry Doss Bonnerjee and Sreemutty Gungamoney Dabee
Pontifex, J.@mdashI think Mr. Bonnerjee''s caveat must be discharged, and he will have no costs of appearance. I do not think administration can be granted to the father, there being no debts, at all events no debts of …
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