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In Re: Moulvie Syud Zoynooddeen Hossein Khan
Markby, J.@mdashIn this case it is stated in the affidavit on which the rule was granted, that the petitioner instituted a suit in the Court of the Subordinate Judge of Fureedpore for declaration of his maliki right ove…
In Re: Peary Mohun Gooho
Kemp, J.@mdashIn this case a pleader of the Sylhet Civil Court, Peary Mohun Gooho, was charged before the Judge, under s. 16, Act XX of 1865, with fraudulent and grossly improper conduct in the discharge of his professi…
Bhyrub Chunder Surmah Chowdhry and Another Vs Madhubram Surmah Alias Madhub Chunder Surmah and Others
Sir Richard Couch, Kt., C.J.@mdashNow, in a special appeal, a decision passed in regular appeal may be questioned on the ground that there has been a substantial error or defect in law in the procedure or investigation …
The Queen Vs Koonjo Leth and Others
Phear, J.@mdashUpon considering the evidence, we find that the prisoners have been recognized by some of the witnesses who have given their testimony; that certain articles said to have been found in the possession of t…
The Queen Vs Kheraj Mullah and Another
Phear, J.@mdashIt seems to us that the Judge treated the appeal before him more as if it were a special appeal than a regular appeal; and because he did not find sufficient on the record to convince him that the Magistr…