Found 0 result
Showing 1158421- 1158430 of 0 result for ""
Barnes Peacock, J. 1. This is an appeal from a judgment and order of the Chief Court in the Punjab, dated the 31st of July, 1874, reversing on review a former judgment and order of the same Court of the 17th of March,…
B. Peacock, J. 1. This is an appeal from a judgment and order of the Chief Court of the Punjab, dated the 31st July, 1874, reversing on review a former judgment and order of the same Court of the 17th March, 1873, and…
Markby, J.@mdashI think we must hold that this is not a case u/s 277 of the Indian Penal Code. The water which is said to have been fouled was certainly not the water of a reservoir, nor, in my opinion, was it the water…
Markby, J.@mdashWe agree with the Sessions Judge in thinking that the prisoner was wrongly committed. It was proved that the prisoner fished in a public river at a place where the prosecutor had the exclusive right of f…
Montague E. Smith, J. 1. The single question in this appeal is whether in a joint family a brother of the half-blood is entitled to succeed equally with a brother of the whole blood to the sharo of a deceased brother.…
Markby, J.@mdashWe think that we ought not to make the order asked for, because, even if the case were transferred to the Magistrate to Dacca, we do not think he would have power to release the lunatic upon taking secur…