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Sir Richard Couch, Kt., C.J.@mdashHaving heard these questions argued by the Advocate-General, who appeared for the petitioner, we thought it advisable before giving our opinion to learn what rule had been followed by t…
Macpherson, J.@mdashheld that the defendant''s letters, taken in connexion with those from the plaintiffs, formed a sufficient acknowledgment to take the case out of the operation of the Limitation Act.
Robert P. Collier, J. 1. This was a suit brought to recover possession of a temple and certain jewels and valuables held therewith. The Plaintiff claimed as heir of one Luchmunjee. He endeavoured to prove his heirship…
1. This suit was originally brought by Rajah Prankishen Singh against Hurrosoondree Dabee, widow of one of his uncles Gopeenath Singh, and some purchasers from her, to recover possession, "by right of family custom," of…
Kemp, J.@mdashThe first point taken in this case is that the proceeding of the Magistrate under s. 318 of the Criminal Procedure Code is based upon the report of the Police officer alone, and such report not being legal…
Macpherson, J.@mdashAt the time I granted the injunction, I contemplated the company making alterations such as would make it possible for them to continue to use these workshops: and if I had been asked to do so, I sho…
Glover, J.@mdashWe think that the Sessions Judge is correct in his view of the law, and that the Magistrate was not justified in increasing the amount of security and in demanding sureties on a summons which provided on…
1. The prisoner, Tarinicharan, was charged with forging for the purpose of chesting and using as genuine a forged railway receipt or bill of lading, for the purpose of obtaining from the East Indian Railway Company cert…
The Deputy Magistrate of Khoolns had instituted proceedings under s. 318 of the Code of Criminal Procedure, with respect to 350 bigas of land called Ghineerabad, possession of which was claimed by Ananda Chandra Sirkar …