Latest Judgements
Filters
Reset filtersFound 0 result
Showing 1159461- 1159470 of 0 result for ""
Sterling Vs Cochrane
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the decree in this case dismissing the suit must be set aside. The cause was set down for the settlement of issues, and it was then contended on the part of the d…
Kedarnath Mookerjee Vs Mathuranath Dutt
Glover, J.@mdashWe have no hesitation in rejecting this cross appeal. The objection was never before taken at any stage of the proceedings, and the plaintiff has now been much unfairly taken by surprise. The rulings of …
Krishna Chandra Das Vs Mohamed Afzal
L.S. Jackson, J.@mdashThe question raised before us is whether, in a case of award by a Survey Deputy Collector, and confirmed by the Superintendent of Survey, an appeal having been made successively to the Commissioner…
Radhika Prasad Chunder Vs Ramsundar Kur
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to us that the decision of the Judge ought to be affirmed. The Judge finds that the Collector at first allowed Kumar Narayan and Gajendra Narayan, the zemindars, to settle t…
Janali Vs Janali Chowdry
Sir Barnes Peacock, Kt., C.J.@mdashThe decision of the Revenue Court has been set aside by the Revenue Court itself. It is contended, on the part of the plaintiff, that, as that decree has been set aside, there is no fo…
Raja Syud Enaet Hossein Vs Rani Roushun Jehan <BR> Rani Roushun Jehan Vs Raja Syud Enaet Hossein
Sir Barnes Peacock, Kt., C.J.@mdashThe first question is, whether an order made by this Court on an application to review its Judgment, in a case of appeal, is an "order made on appeal" within clause 39 of the Court''s …