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Chutterdharee Lall Vs Rambelashee Koer and Others
Ainslie, J.@mdashIt appears to us that this case is clearly distinguishable from the cases of Ram Kishen Doss v. Hurkhoo Singh 7 W.R. 329 and Gujendro Narain Roy v. Hemanginee Dassee 13 W.R. 35 in which it was held that…
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Rughooburdyal Vs Sham Narain Singh
Kennedy, J.@mdashIn this case there is an appeal from the judgment of the Judge of Patna reversing the decision of the Subordinate Judge. As I understand, three points have been argued on behalf of the special appellant…
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In Re: Thomson''s Policy
Markby, J.@mdashEven if we assume that the transfer of a policy of insurance is a conveyance of property situate in British India so as to be prima facie chargeable under Article 15, Schedule I of the Stamp Act (as to w…
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Womda Khanum Vs Rajroop Koer
Ainslie, J.@mdashIn this case we think that the Subordinate Judge has taken a wrong view of the so-called instrument of mortgage. We consider that it did not amount to a mortgage at all, but that it was merely a covenan…
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Wali-ul-la Vs Ghulam Ali
Pearson, J.@mdash(After disposing of the pleas set forth in the memorandum of appeal continued): A far more serious objection to the procedure of the arbitrators has been here orally urged by the learned Counsel for the…
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The Empress and Vs Sashi Bhusan Chuckrabutty <BR> In Re: In the Matter of the Petition of Sashi Bhusan Chuckrabutty
Ainslie, J.@mdashThe provisions of Section 90 of the Criminal Procedure Code and Section 176 of the Indian Penal Code ought not to be used for purposes of vexation, but in order to secure due information to Magistrates …
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