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In Re: Ajudhia Prasad and Another (Insolvents) <BR> Mohant Jairam Gir
Norman, J.@mdashThe first point to which I shall advert is this: Mr. Graham and Mr. Evans objected that the learned Judge had no power, under the 26th section of the Insolvent Act, to adjudicate and make the order that …
Abdul Karim and Others Vs Abdul Huque Kazi
Norman, Officiating C.J. 1. The Judge, as we think, rightly holds that the bond as a security taken by the Court under the 8th section of Act XXIII of 1861 could be enforced under the 204th section of Act VIII of 1859,…
Baboo Kishen Kishor Narayan Sing Vs Haunman Dutt Roy and Another
Norman, Officiating C.J., Bayley, Kemp, L.S. Jackson and Mitter, JJ.@mdashIn this case the question referred for the decision of the Full Bench was this:--(reads) It appears to us that this question has been decided in…
Hari Mohan Sirkar and Others Vs R. Scott Moncrieff
E. Jackson, J.@mdashThis is a suit for two months'' rent of forty-six bigas of land, and of certain, arhats, ghats, hats, and bazars thereon, in Mauza. Kennypore, near the town of Kooshtea. The lower Courts have come to…
The Queen Vs Hari Prasad Gangooly and Others
L.S. Jackson, J.@mdashThis statement it will be seen does not agree precisely with the allegations of the affidavit and petition; but it undoubtedly shows that a communication took place between the Judge and the jury w…