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Sir Richard Couch, Kt, C.J.@mdashThe provision in the Indian Insolvent Act, 11 and 12 Vict, c. 21, as to the vesting of the estate and effects of the insolvent in the Assignee is similar to the provision in the English …
L.S. Jackson, J.@mdashWe are of opinion that an appeal lies to the High Court, only when the conviction has been come to under the powers specified in section 445A, Act VIII of 1869.
L.S. Jackson, J.@mdashWe are of opinion that the Court of Session is competent and ought to proceed to the trial of a prisoner who is brought before it upon a charge exhibited by a Magistrate who is authorized to make a…
E. Jackson, J.@mdashThis was a suit for arrears of rent. The question before both the lower Courts seems to have been whether the jurisdiction to try the wait was in the Civil Court, or was in the Revenue Court. Both th…
Mitter, J.@mdashWe are of opinion that the conclusion arrived at by the lower Courts in this case is correct. There can be no doubt whatever that the right which the defendant, special appellant, alleges to have purchas…
Sir Richard Couch, Kt., C.J.@mdashThe substance of the plaint in this case is that the defendants were tenants to the plaintiff and his deceased partner of the upper floor of a godown in Clive Street, Calcutta; and that…
Phear, J.@mdashIf, for the purpose of disposing of the matter now referred to us, it were necessary to answer specifically the question which is put to us by the learned First Judge of the Calcutta Court of Small Causes…
Markby, J.@mdashThis is a suit brought by the plaintiffs, as trustees and legatees under the will of Nusseem Ezekiel Judah, to recover a sum of money, now in the hands of the Administrator General, which they allege to …
Markby, J.@mdashThis is a suit brought by Kamikhaprasad Roy, Haraprasad Roy, and Bhawanicharan Roy, an infant, by his guardian. The plaintiffs are the sons of one Srimati Mani Dasi, daughter of Shamchand Roy, who died i…
L.S. Jackson, J.@mdashIt appears to us that, in the circumstances of this case, an action to recover back the money paid to the defendant will lie.