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Queen-Empress (on the prosecution of Kunjo Pramanick) Vs Sri Churn Chungo
W. Comer Petheram, C.J.@mdashI am of opinion that the accused was rightly convicted, and that there is no reason for the interference of the Court in this case. 2. A comparison of the judgment in the case of Prosonna K…
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Amir Dulhin alias Mahamdijan Vs Administrator-General of Bengal and Others
Prinsep and Banerjee, JJ.@mdashThe appellant asks us to reverse the order of the lower Court confirming the sale of Tengrahi and Rajapokur, and to set aside the sale, on the ground that there were material irregularitie…
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Sadasook Gambir Chund Vs Knnayya and Another
Shephard, J.@mdashThis petition raises an important question with regard to the practice of the Full Bench of the Small Cause Court in dealingwith applications under the 37th Section of the Act of 1882. The application …
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The Municipal Commissioners for the City of Madras Vs Sarangapani Mudaliar
1. This is a suit in ejectment brought by the Municipal Commissioners for the Town of Madras for the purpose of recovering from the defendant asmall piece of ground in Mint Street now covered by the pavement and pial in…
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Kamalakshi Vs Ramasami Chetti
Subramania Ayyar, JJ.@mdashThe first question raised in this case is whether the presentation of the plaint and the prosecution of the suit by theplaintiff (appellant) when she was yet a minor and without the aid of a n…
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Virasangappa Shetti Vs Rudrappa Shetti
1. One Virasangappa, who originally held considerable property, including that in litigation in the present suit, by his will dated 10th January 1826devised it to his daughters Kusavva, Malakavva and Dadavva on terms an…
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Misri Lal Vs Lachmi Narain Bajpie
Trevelyan and Beverley, JJ.@mdashIn this case the learned pleader for the petitioner does not appear in-support of the rule. The rule was granted on the authority of the decision of Mr. Justice Brodhurst in Queen-Empres…
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Acts
In Re: An Agreement between the Universal Life Assurance Society and M. C. Sterndale
Sale, J.@mdashThis is a case stated by agreement of the parties for the opinion of the Court under the provisions of Chapter XXXVIII of the Civil Procedure Code. The circumstances under which the point for determination…
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