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Sir Richard Couch, Kt., C.J.@mdashThe question which is referred to us is (reads). Section 95 (Act XX of 1866) provides that "a prosecution for any offence under this Act coming to the knowledge of a Registering Officer…
E. Jackson, J.@mdashThe special appeal to this Court was commenced by urging that as no Permanent Settlement had been carried out in the district of Cuttack, the provisions of Act X of 1859 did not apply to Cuttack. The…
Kemp, Offg. C.J. 1. I have on three occasions, in Queen v. Mohim Chandra Chuckerbutty 3 B.L.R., A. Cr., 67, Dulali Bewa v. Bhuban Shaha 3 B.L.R., A. Cr., 53 and The Queen v. Girish Chandra Ghose 7 B.L.R., 513, sitting …
Paul, J.@mdashIn this case the plaintiff Bholanath Khettri sues for the specific performance of a certain agreement dated the 20th October 1870 entered into between himself and the defendant, Kaliprasad Agurwalla. This …
Phear, J.@mdashDuring the trial of this case, a question arose with regard to the reception of evidence, and I reserved it till the determination of the suit. It was objected that probate of the will was not evidence as…
Paul, J.@mdashThe applicant is certainly entitled to letters of administration with the will annexed, and I think she is also entitled to probate of the will. This case falls within the principle of in the Goods of Bayl…
Norman, Offg. C.J. 1. The first question we have to decide seems to be concluded by the decision of this Court in the case of Ganendra Mohan Tagore v. Upendra Mohan Tagore 4 B.L.R., O.C., 103. Sir Barnes Peacock was of…
L.S. Jackson, J.@mdashThis is one of those suits so common in the districts of Behar, and which, I must say, form a very unfavorable feature in the litigation of those districts. It was a suit by Hindu sons, in the life…
Phear, J.@mdashThe first question which I have to determine in this case is, whether or not the bills of lading which the bank holds by way of security represent property belonging solely to the bankrupt; for if they do…
Phear, J.@mdash(After taking time to consider), said, the document was not a bond within the terms of the Stamp Act, and therefore only required a stamp of eight annas.