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Bemolasoondury Chowdhrain and Others Vs Punchanun Chowdhry and Others
Kemp, J.@mdashIn appeal before us the first ground taken that there is no such putnee talook as alleged by defendants has been virtually abandoned, indeed, in the face of the evidence, it is clear that this talook was i…
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Acts
Narain Singh Vs Ram Lall Mookerjee
Pontifex, J.@mdashadmitted the plaint, and said that Section 19 of the Code gave the Court jurisdiction, and that it was not necessary to apply under Clause 12 of the Charter.
The Empress Vs Baidanath Das
Richard Garth, C.J.@mdashWe are clearly of opinion, that an offence u/s 49, Act XXI of 1856, can be tried summarily by a Magistrate u/s 222 of the Criminal Procedure Code. 2. The confiscation, which is provided for by …
Acts
Rajcoomaree Dassee Vs Gopal Chunder Bose and Others
White, J.@mdashSeveral objections have been taken by the appellant to the partition which was made by the Ameen in this case, and upon which the orders of the two lower Courts have proceeded. To none of them do I think …
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J. Williams Vs Williams and Conran
Richard Garth, C.J.@mdashIn this case the petitioner, John Alexander Vincent Williams, sues for a divorce from his wife, Grace Evelina Williams, on the ground of her adultery with the co-respondent, Robert Conran; and l…
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The Collector of Jessore Vs Hurrish Chunder Roy
Ainslie, J.@mdashA judgment in this case was delivered by us on the 8th of May last, but before it was signed it was objected by Baboo Annoda Persaud Banerjee, for the respondent, that the Court had fallen into a mistak…
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The Collector of Bareilly Vs Gulzari Lal and Others
Pearson, J.@mdashThe principle of the ruling of the Bombay Court ILR 1 Bom 7 on which the lower Appellate Court has relied, appears to us to be reasonable and we decline to interfere.
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Empress of India Vs Mulua
Turner, J.@mdashThe prisoner was charged with the offence of murder committed in the year 1855. On that charge he was tried by the Judge of Fatehgarh and convicted and sentenced, under the Regulation in force before the…
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