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The Queen Vs Ameer Khan and Others
Phear, J.@mdashThe two prisoners on whose behalf the present application to this Court is made are now awaiting their trial before the Sessions Court at Patna on various charges which the Joint Magistrate at Patna, afte…
Harjiban Das and Others Vs Bhagwan Das
Phear, J.@mdashIt is somewhat strange that, although the plaint affects the exact formality of English pleading, no mention is made in it of presentment for payment having occurred according to the terms of the hundi su…
Baboo Roy Dhunpat Sing Bahadur Vs Amritnath Jha
Bayley, J.@mdashOn this appeal coming on for hearing, Baboo Srinath Das for the respondent took a preliminary objection that no appeal lies against the decision of the lower Court, as it was an ex parte decision under t…
Manmahini Dasi Vs Balak Chandra Pandit
Bayley, J.@mdashIn this case the plaintiff, the wife of the son of the defendant, sued the defendant for maintenance of herself and her infant son, aged about 3 or 4 years. The first Court allowed the maintenance. The l…
Dwarkanath Mitter Vs S.M. Sarat Kumari Dasi
Phear, J.@mdashIt seems to me that Mr. Evans'' contention must prevail. I cannot separate this letter from the transaction of the deposit of the title-deeds. It explains why the deeds are deposited, and states that the …
In Re: H.B. Beresford <BR> In Re: T.H. Maddock
Norman, J.@mdashThe 11th clause of schedule I. of the Court Fees Act of 1870 provides for the fee which is to be payable on the probate of a will or letters of administration, with or without the will annexed. The 12th …
Ramhari Sarma Vs Trihiram Sarma and Others
Mookerjee, J.@mdashThis case must be remanded to the Court of first instance for re-trial. The dispute appears to be about the estate of one Rammaniko, the paternal uncle of the plaintiff and of defendant No. 1. The def…