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Jackson, J.@mdashThe Extra Assistant Commissioner, not going into the merits, threw out the plaintiff''s suit, firstly, on the ground that the plaintiff was barred, in as much as twelve years had elapsed from the time o…
Pontifex, J.@mdashIt being conceded by both sides that Surgeon-Major Elliott came out to India in the service of the East India Company previous to 1858, I think the case is concluded by the very careful judgment in Wau…
Ainslie, J.@mdashSection 274 of the Code of Criminal Procedure takes away the right of appealing from persons convicted by Magistrates of the first class exercising summary jurisdiction when the sentence is one of impri…
Jackson, J.@mdashThe question which we are called upon to determine in these six appeals touches the finality of a decision of the District Court; or in case of an appeal, of the High Court as a Court of Appellate Juris…
Selborne, J. 1. This appeal has been brought tinder the following circumstances: 2. In the year 1869 the Indian Legislature passed an Act (No. XXII of 1869), purporting (1) to remove a district called the Garo Hills…
Selborne, J. 1. This appeal has been brought under the following circumstances: In the year 1869 the Indian Legislature passed an Act (No. XXII. of 1869), purporting, first, to remove a district called the Garo Hill…
Richard Garth, C.J.@mdashThis suit is brought to recover from the defendant No. 1, who is a ryot, an eight-anna share of the rent of a certain jote, which, as plaintiff''s say, formed the joint property of their father;…
Richard Garth, C.J.@mdashWe think that there has been some misapprehension in this case as to the actual circumstances under which the plaintiffs'' claim was made. 2. The suit was brought to recover a portion of the si…
Ainslie, J.@mdashThe question referred by the Presidency Magistrate is, whether the protection extended by Section 39 of Act IV of 1877 to certain individual public servants extends equally to a Municipal Corporation pr…