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Srimati Jagadamba Dasi Vs J.M. Grob and Another

Calcutta High Court

Norman, J.@mdashIn this case there are two issues: first, what is the amount due to Messrs. Grob & Co. on the banianship account of Rajkrishna Mitter & Co., as between the defendant and the plaintiff as represen…

Ruplal Khettry and Another Vs Mahima Chandra Roy

Calcutta High Court

Norman, J.@mdashThe case, by arrangement of the parties, stood over till to-day, and the question is now whether the plaintiffs are entitled to an injunction to restrain the sale until the rights of the parties are dete…

The Queen Vs Umesh Chandra Chowdhry

Calcutta High Court

Kemp, J.@mdashIn the case referred to by the Judge, there was a statement, but it was not such a statement as to amount to the complaint contemplated by section 66 of the Code of Criminal Procedure. In the case referred…

Kelly Vs Kelly and Saunders

Calcutta High Court

Sir Barnes Peacock, Kt., C.J.@mdashI think it clear that the co-respondent has no right to be heard in this appeal in opposition to the appeal of Mrs. Kelly. The appeal is on the ground, first, that, upon the evidence, …

Bipinbehari Chowdhry Vs Ramchandra Roy and Others

Calcutta High Court Appeal No. 3 of 1869

Norman, J.@mdashThe first question we have to consider is what is the effect as between the plaintiff and the defendants of the lease taken by Chandra Prasad. It may be quite true that as between Chandra Prasad and the …

Fleming and Others Vs Shearman

Calcutta High Court

Sir Richard Couch, Kt., C.J.@mdashWe are of opinion that there was sufficient evidence of the payment of the bills by the plaintiffs. There is no question that the bills were drawn against the consignments, and the defe…

Sayamalal Dutt Vs Saudamini Dasi and Others

Calcutta High Court

Norman, J.@mdashOne Iswarchandra Dutt died, leaving Thakomani, his widow, and a daughter named Saudamini. By his will he had empowered his widow, Thakomani, to adopt a son. After the death of Iswarchandra, Thakomani lef…