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Iswar Chandra Dutt Vs Iswar Chandra Ghose
Markby, J. Markby, J., having taken time to consider and to look into the practice of the Court, subsequently made the order in terms of the application.
C.W. Joseph Vs E.R. Solano
Sir Richard Couch Kt., C.J.@mdashI cannot assent to Mr. Lowe''s argument for the plaintiff that the consideration for the note for Rs. 7,000 was the withdrawing the advertisement and stopping the sale of the horses; tha…
Rajah Salig Ram and Others Vs The Secretary of State For India In Council
1. The Appellants in this case are the heirs and representatives of Rajah Salig Ram, and Rajah Davee Singh, the Plaintiffs in the suit. The Respondent, the Secretary of State for India in Council, is the Defendant. The …
William Hay (Commonly Called Lord William Hay) Vs William Gordon
Robert P. Collier, J. 1. This is an appeal brought by Lord William Hay, the co-Respondent, against a judgment of the Chief Court of the Punjaub, confirming a judgment of the additional Commissioner at Umballa, whereby…
The Government of Bengal
Kemp, J.@mdashThere are three grounds taken by the pleader for the petitioner, Baboo Durga Mohan Das. First, that as the offence of which the petitioner has been convicted was an offence committed before the Magistrate,…
Chandrakumar Nooker Jee and Others Vs Madanmahan Sen
Sir Richard Couch, Kt, C.J.@mdashThe question between the parties really depends up-on the construction of the deed of the 17th of March 1863, whether by that deed the plaintiffs acquired the soil in the passage in ques…
Queen Vs Mozafar Khalifa
1. We concur with the Sessions Judge in the view he has taken of this case. The order of the Deputy Magistrate must be quashed, and the fine, if paid, refunded.