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Bhim Das Vs Upendra Mohan Tagore
Macpherson, J.@mdashexpressed an opinion that, if the case had been proved, as laid in the plaint, the plaintiff would have been clearly entitled to recover but the evidence having failed to prove that case, his Lordshi…
In Re: In The Goods of Ram Chandra Das, Deceased
Richard Couch K.T., C.J.@mdashThe first question which has been referred to as is whether, in estimating the amount of the ad valorem fee, any allowance is to be made for the debts due by the estate. Now the words in th…
Macqueen and Another Vs Ramcoomar Koondoo and others
Montague E. Smith, J. 1. Their Lordships do no think it necessary to call upon Mr. Leith to reply, having come to the conclusion that the judgment of the High Court cannot be sustained. 2. The suit was brought by th…
In re. J.D. Sutherland and Another
Sir Richard Couch Kt. CJ. 1. In the first of these, cases, an application was made to the Court to set aside an order which had been made by the Magistrate of Monghyr under s. 282 of the Code of Criminal Procedure. The…
Khaski Boy and Others Vs Farzand Alikhan and Others
Sir Richard Coach, C.J.@mdashIn this case, the notice of enhancement was served by the person to whom, at the time of the service of the notice, the rent was payable, and that appears to be what is required by the Act. …
Baboo Bissessurnath and Others Vs Maharajah Mohessur Bux Singh Bahadoor and others
Robert P. Collier, J. 1. This was a suit to recover possession of a large tract of land which had at one time been alluvial, but which for a great number of years had been regularly cultivated and inhabited, lying bet…
G. C. W. Forester and Others Vs The Secretary of State For India In Council
Hatherley, J. 1. In this suit the representatives of the late Mr. Dyce Sombre claim to recover from the Government of India possession of a valuable estate called pergunnah Badshapore Jharsa, with mesne profits since …
Baboo Rameshar Prasad Narayan Singh
1. Taking the facts has disclosed by the record we are of opinion that the Sessions Judge is quite right, and we accordingly set aside the proceedings of the Magistrate as contrary to law1. 1 In in re (sic) pari, d…
Biswanath Chunder Vs S.M. Khantamani Dasi and Another
Macpherson, J.@mdashThe deeds of December 24th, 1864, and September 20th, 1865, executed by Khantamani Dasi are in their nature and effect similar to the deeds executed by Bamasundari Dasi which were the subject of disc…