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Robert Collier, J.@mdashOn the 10th January 1857, Cowasjee Nanabhoy entered into an agreement with a number of persons, who were to form a partnership with him for the purpose of establishing a factory for the manufactu…
Barnes Peacock, J.@mdashThis is an action brought to recover Rs. 12,420, being the value of a one-seventh share of Jaidyal, a judgment debtor, in the property left by Ishri Dass, his father. The allegation in the plaint…
Robert Collier, J. 1. On the 10th January 1857, Cowasjee Nanabhoy entered into an agreement with a number of persons, who were to form a partnership with him for the purpose of establishing a factory for the manufactu…
Pontifex, J.@mdashThe plaintiff in this case is the widow of Monohur Lall, who died in the lifetime of his father Luehmeenarain Kuppoor Khettry. Luehmeenarain left a brother joint in estate, Hurrynarain Kuppoor Khettry,…
Macpherson, J.@mdashThis is an application to the High Court u/s 297 of the Criminal Procedure Code. 2. The petitioner, Bholanath Sen, has been convicted by a Bench of Magistrates at Midnapore on two charges of breach …
L.S. Jackson, J.@mdashThis special appeal was heard by the late Mr. Justice Mitter and myself. We took time to consider our judgment, and, shortly after, the illness of my lamented colleague, which continued for some mo…
Markby, J.@mdashIn this case the plaintiffs sue to recover, in istemrari maurasi right, possession of an extensive tract of country in Zilla Midnapore. The property is of very large value, and the appeal has been very f…
Mitter, J.@mdashI am also of the same opinion. It seems to me that the effect of the Government Resolution, dated 1st of January 1873, was to confer upon Mr. Carnegy powers u/s 222 of the Criminal Procedure Code within …