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Hyder Ali Vs Jafar Ali
Richard Garth, C.J.@mdashThe Judge of the Small Cause Court is right in thinking that the Small Cause Court has no jurisdiction, as the suit is clearly one which might and ought to have been brought u/s 98 of Bengal Act…
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Acts
Nobin Chunder Dey Vs The Secretary of State for India
Richard Garth, C.J.@mdashThis was a suit brought by the plaintiff, who, for some years previously to March 1874, appears to have been a retail dealer in sidhi and other excisable articles at Calcutta, against the Secret…
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In Re: Gunput Narain Singh
Glover, J.@mdashAgainst this order the petitioner has appealed, and in support of his contention Baboo Kalimohun Doss has drawn our attention to certain texts of Hindu law as set out in Menu, to show that betrothal is r…
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Acts
C. Fornaro and Another Vs Ramnarain Sookder
Sir Richard Couch, Kt. C.J. 1. This case is referred to this Court under the provisions of the 7th and 8th section of Act XXVI of 1864. The 7th section obliges the Small Cause Court, in a suit of an amount exceeding Rs…
Brij Bhookun Lall Awusti Vs Baijun Doobey and others
B. Peacock, J. 1. This is a suit brought by Brij Bhookun Lall against Baijun Doobey, to declare his right to the inheritance of Lot Moranwan and to obtain possession of that estate. The plaintiff claims the estate by …
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Baijun Doobey and Others Vs Brij Bhookun Lall Awusti
Barnes Peacock, J. 1. This is a suit brought by Brij Bhookun Ball against Baijun Doobey, to declare his right to the inheritance of lot Mowravnn, and to obtain possession of that estate. The Plaintiff claims the estat…
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In the Goods of: Shamachurn Mullick deceased; In Re: Rajranee Dossee and Another
R. Garth, C.J.@mdashI am of opinion that Markby, J., was perfectly right in refusing this application. It was not made to him in the form in which it is now made to us, to amend the original grant of probate. The applic…
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Chowdhry Chintamun Singh Vs Mussamut Nowlukho Konwari
James W. Colvile, J. 1. The only question raised by this appeal is whether the Appellant, the Plaintiff in the Courts below, or the Respondent, was entitled to succeed to the property called talooka Gungore, the Appel…
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