Latest Judgements
Filters
Reset filtersFound 0 result
Showing 1158921- 1158930 of 0 result for ""
Updated just now
In Re: John Bodry
Norman, J.@mdashThe vesting order must be deemed to have been made, at the time when it is given by the Court, and not from the time when it is possibly drawn up. The distress, having been made after the time when the v…
Niladhro Chowdhry Vs Karunakar Mahati
Sir Richard Couch, Kt., C.J.@mdashIn this case, in the potta itself, the parties to it describe it as an istemrari potta, and its terms are:--"In future you shall cultivate the lands, and a mokurrari rent of rupees 8-12…
Edwards Vs Muller
Phear, J.@mdashSaid, after some consideration, he was of opinion that the evidence was not admissible. Not having been taken before the Court, the deposition was not admissible, except by consent. It was usual, in cases…
Nekram Jemadar Vs Iswariprasad Pachuri
Sir Richard Couch, Kt., C.J.@mdashThe First Judge of the Small Cause Court has referred, for the opinion of this Court, the question whether the 4th section of the Statute of Frauds does not apply to suits in which the …
S.M. Jagatsunderi Dasi Vs Sonatan Bysak
Norman, J.@mdashBy an order of this Court dated the 17th of January 1867, this case was referred in accordance with the provisions of section 312, Act VIII of 1859, to Baboo Grish Chandra Banerjee and Baboo Romanath Law…
Birju Sahu and Others Vs Mahomed Abdur Rahim and Others
Markby, J.@mdashIn this case the plaintiffs and defendants were owners of two houses separated by a narrow lane, but whether public or private does not appear. The defendants'' house consisted originally of one story, a…
Mussamat Mafizunnissa Bibi and Another Vs The Collector of Tippera
Phear, J.@mdashAs my learned colleague intimated a desire to hear further argument from the petitioner, Baboo Anukul has addressed us on the merits of the application for review; and after hearing him upon the merits, I…
Park Pittar and Another Vs Srinath Das
Sir Richard Couch, Kt. C.J. 1. I think that the judgment of Mr. Justice Norman must be confirmed. There is no question here that both parties are traders. Here they had mutual dealings. Now section 8, Act XIV of 18591,…