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In Re.: Udai Chand Mukhopadhya
Glover, J.@mdashThe Magistrate convicted the accused under s. 202, Penal code, holding that he knew of the commission of the dacoity in Mussamat Arjila''s house, and, so knowing, intentionally omitted to give informatio…
Mussamat Bind A Bibi and Others Vs Guru Prasad Sahu
Sir Richard Couch, K'', C.J.@mdashAfter stating the facts, and observing in reference to the decree of 21st May 1868--" It was said that the Court, in a suit under s. 55 of this Act (XX of 1866), had not power to order,…
In Re: S.J. Leslie
Markby, J.@mdash- The mortgage-deed is not before us, but it is stated to have been a conveyance by way of mortgage, and was made in Calcutta between Europeans; it was, therefore, probably in the ordinary English form. …
Queen Vs Ram Panda and Another
Kemp, J.We concur with the Sessions Judge. The conviction and sentence are sot aside.
In re: Duli Chund
1. This appeal is against the portion of the decree of the Subordinate Judge of Gya, dated the 22nd February 1872, which disallowed the claim in suit, to the extent represented by the amount at which this appeal is valu…
T.G. Newton and Others Vs Kurneedhone and Others
Markby, J.@mdashDoes not that section not that section apply only to cases in which the soil has been partly heard?] There was a part hearing on the day on which the adjournment was made. The record will show that the p…
Mollwo, March and Company Vs The Court of Wards
Montague E. Smith, J. 1. The action which gives occasion to this appeal was brought by the Plaintiffs (the Appellants), merchants of London, against the late Rajah Pertab Chunder Sing, to recover a balance of nearly t…
Ganendromohun Tagore Vs Juttendromohun Tagore and another
Willes, J. 1. These were consolidated cross-appeals from a decree of the High Court of Judicature in Bengal (Appellate side), disposing of numerous questions touching the right of succession to valuable property, part…