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Richard Garth, C.J.@mdashThe learned Judge has somewhat misconceived the true principle of the decision in Mackintosh v. Hunt (I.L.R. 2 Cal. 202). 2. The equitable defence which formed the ground of the High Court''s j…
Richard Garth, C.J.@mdashIt being found, as a fact, that the millinery business was carried on by the wife alone, and that the husband had no concern in it, we think it clear that the Judge was right in giving a decree …
Richard Garth, C.J.@mdashUpon the question addressed to this Court by the Board of Revenue of the North-Western Provinces on the 29th of March last, we are of opinion that if a pleader is authorized by the vakalatnama u…
Jackson, J.@mdashThe plaintiffs have brought the present suit to recover from the defendants Nos. 1 to 40, to whom were afterwards added certain persons passing under the name of Gisborne and Co., the sum of Rs. 6,901, …
Turner, Officiating C.J. 1. The plaintiff, appellant, carries on the business of a banker in the Lashkar of Gwalior, and the defendant, respondent, is a resident of Allahabad who for some years accepted contracts in th…
Jackson, J. 1. In this case Baboo Hem Chunder Banergee has pressed upon us very much what he considers to be something in the light of an estoppel against the plaintiff,--that is, so to say, an admission or statement …
Jackson, J.@mdashThe object of the present suit was to recover from the defendant certain land which he (defendant) was holding within the taluk purchased by the plaintiff at a revenue-sale on the 29th March 1863. As th…
Markby, J.@mdashThe defendant in this case has been convicted and sentenced to simple imprisonment for two months by the Joint Magistrate of Balasore u/s 500 of the Penal Code of defamation, and he has applied to us to …