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Ganeshlal and Another Vs Amir Khan
Phear, J.@mdashThe question on which my decision in this matter turns is simply this:--Do the words of section 3 of Act XXV of 1857,--namely, the words "such an offence as aforesaid" refer to the offences mentioned in t…
Srimati Bhagabati Dasi Vs Kanailal Mitter and Others
Phear, J.@mdashThe suit must proceed as against Kanailal, Kirti Chandra and Naffar Chandra, but must be dismissed against the other defendants. The two cases are very different. As against one who has taken the property…
Baboo Shib Dutt Sing and Others Vs Mohan Ram Jha
Loch, J.@mdashThe question to be decided on these facts, is, whether the sale should have taken place after the proceedings, required by sections 18, 21, and the following sections of Act VII of 1868 (B.C.) had been car…
Ram Sahoy Sing Vs Pandit Sheo Prokash Misser
Sir Richard Couch, Kt., C.J.@mdashThere is certainly some conflict of authority on this point which does render it desirable that the question should be determined by a Full Bench. Now the question arises upon sections …
Kanayalal and Another Vs Chagmal Battia
Markby, J.@mdashGave a decree for the amount claimed. (1) Before Mr. Justice Markby. The 5th May 1868. Bhairabnath Khettri v. Jumanram Dhandaria This was a suit on a promissory note for Rs. 5,500 under the Bills…
Queen Vs Amir Khan and Others
Richard Couch, Kt., C. J. 1. In this case the appellant, Amir Khan, has been convicted by the Sessions Judge of Patna of the offence of abetment at Calcutta of waging war against the Queen in the years 1801, and 1862; …
C.E. Stewart Vs J.S. Dods and Others
Sir Richard Couch, Kt., C.J.@mdashThe defendants in this case were the holders of the bills of lading of goods which were shipped on board the "Chairman," the bills of lading expressing that freight for the said goods w…
Bhabasundari Dasi Vs Makhunlal Dey and Others
Phear, J.@mdashAs to the second objection, I think that does not furnish sufficient cause against the present application. In the case of Maharaja Sri Jai Mangal Sing v. Mohan Ram Mawari1, it seems to have been laid dow…
J.A. Charriol and Others Vs C.G.M. Shircore
Sir Richard Couch, Kt., C.J.@mdashThe two questions which have been raised in this case appear to me to be substantially the same; because unless the signature which was put on the 17th May to the document was a suffici…