Found 0 result
Showing 1158251- 1158260 of 0 result for ""
Ainslie, J.@mdashIt appears to us that the view taken by the subordinate Courts is not correct. A number of decisions of this Court have been cited, which lay down that where property has passed in execution of a decree…
James W. Colvile, J. 1. The question common to the three suits which have been consolidated in the appeal before their Lordships is whether the Plaintiff, one Salugai Tevar, was entitled to recover from the Defendants…
L.S. Jackson, J.@mdashThe Deputy Magistrate was bound, u/s 215 of the Criminal Procedures Code, to hear all the witnesses for the prosecution. We direct that he do this, and then pass such order on the case as the evide…
L.S. Jackson, J.@mdashIt has been pressed upon us in this appeal that the prisoner has not been duly convicted u/s 217 of the Indian Penal Code, because there was not before the Court upon the present trial any evidence…
Markby, J.@mdashIn this case the plaintiff, appellant, claims to have been adopted by the late Rajkrishna Dutt in his lifetime, and he brings this suit to have it declared that this adoption is valid, and that as such a…
Richard Garth, C.J.@mdashIn this case the parties were married in September 1856, the petitioner being then about 15 years of age. They lived together, in Calcutta, for some years after the marriage, but had no children…
Richard Garth, C.J.@mdashThe Bank was also at one time under the impression that even during the currency of the bills, when the Bank had no present right to sue Radha Gobind upon them, they could still, under the 17th …