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Anath Nath Day Vs A.B. Mackintosh and Others
Macpherson, J.@mdashIn this case the question at issue is as to the validity and effect of a mortgage of a moiety of the family dwelling-house belonging to the representatives of Ashutosh Day and Promothonath Day, which…
The Municipal Commissioners for the Suburbs of Calcutta Vs Amanat Ali and Another
Norman, J.@mdashIt is necessary that we should in the first instance consider the power under which the Magistrate acted, in order to determine what is the function of this Court upon the question which is brought befor…
In the Matter of the Indian Companies Act, 1866, and of the Port Canning Land Investment Reclamation and Dock Company, Limited Vs Claim of Prankrishna Law and Co. Claim of Pyarichand Mitter and Co. Claim of Mr. T. C. Cadogan, Claim of the Oriental Bank
Phear, J.@mdashThe claims are not all similarly situated, but it is not necessary, for the moment, that I should mention the particular facts by which they are severally distinguished. The liquidators, on behalf of the …
P.F. Hughes Vs The Secretary of State for India in Council
Phear, J.@mdashThe question which is now immediately before me in this suit is, what were the conditions of Mr. Hughes'' service under the Government of India, as regards the duration of that service, and has the Govern…
In Re: Bhadreswari Chowdhrani
Bayley, J.@mdashWe think this rule should be made absolute, and the order of the Extra Assistant Commissioner be set aside. The contention between the parties was as to the right of fishery; and the legal question raise…
Baker and Others Vs Sutherland and Others
Norman, Offg. C.J. 1. The question turns upon the construction of the two Statutes 5 & 6 Vict., c. 100 and 24 & 25 Vict., c. 73. By 5 & 6 Vict., c. 100.--An Act to consolidate and amend the laws relating to…
The Queen Vs Kali Chandra Shah and Mahima Ranjan Roy Chowdhry
Paul, J.@mdashIn this reference two questions have been submitted for our consideration: 1st, Before a case can be brought u/s 318 of the Criminal Procedure Code, is it necessary to adjudicate upon legal evidence? and, …