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Jadunath Mitter Vs Bolyechand Dutt
Phear, J.@mdashThe question upon which I reserved my decision in this case is substantially as follows,--namely, whether or not the plaintiff, a Hindu inhabitant of Calcutta, was, by the operation of Act XL of 1858, aff…
Gabind Chandra Dutt Vs Ganga Dhye and Others <BR> Nalit Mohan Das Vs Ganga Dhye and Others
Phear, J.@mdashI think I ought to allow the proposed amendments to be made. I have considered the reported cases in which amendments have been allowed to be made, and I have looked at the several sections of Act VIII of…
The Queen Vs Girish Chandra Ghose and Others
Glover, J.@mdashWe are very unwilling to interfere with the orders passed in the Courts below, because the investigation appears to have been very carefully and thoroughly made, and the evidence is full and satisfactory…
Kedarnath Chuckerbutty Vs B. Donzelle
Bayley, J.@mdashI am of opinion that the judgment of the lower Appellate Court should be reversed and the case remanded for re-trial. The plaintiff sued for arrears of rent for the Aghran Kist of 1278 (1870-71) on a kab…
The Queen Vs Ramkrishna Das and Another
Ainslie, J.@mdashWe are of opinion that the view taken by the Magistrate is correct. Section 21, clause 9, includes among public servants �every officer in the service or pay of Government, or remunerated by fees or com…
Brammamayi Dasi Vs Abhai Charan Chowdhry
Norman, J.@mdashThe question is whether the suit is barred by clause 9, section 1, Act XIV of 1859. The first Judge of the Court of Small Causes, referring to the case of Tarini Prasad Ghose v. Ramkrishna Banerjee 6 B.L…