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Prinsep, J.@mdashIt was unnecessary for the Magistrate to record any "confession" of Chumman Shah, since he was competent on the admission of Chumman to sentence him without any further record (Section 324, Code of Crim…
Richard Garth, C.J.@mdashIt appears tome that Mr. Belchambers is perfectly right, and that the value of the property must be the value at the present time, less the capitalized value of the annuity.
A. Hobhouse, J. 1. The suit which gives rise to this appeal is founded on the will of one Ranchordas Chattur who was a merchant carrying on business in the city of Bombay. By his will he devoted a lakh of rupees to th…
Richard Garth, C.J.@mdashThis is a suit for specific performance of an agreement to grant a mining lease of some waste lands in the district of Raneegunge. The plaintiff''s are a coal mining company, who purchased from …
Richard Garth, C.J.@mdashWe think that there is no sufficient ground in this case for adopting the judgment of the Munsif to the exclusion altogether of that of the Subordinate Judge. 2. Assuming that the latter has co…
Robert Stuart, C.J.@mdashI am of opinion that, by the power-of attorney given by the executors to Mr. Beresford, the Manager of the Delhi and London Bank, they delegated their authority to sell to that gentleman, but th…
Markby, J.@mdashThe facts of this case do not appear to be susceptible of any doubt. The prisoner was employer of a man, named Behary, his wife Chetya, and his sister Foolcoomaree. Some disagreement appears to have aris…