The Queen Vs Joseph Meriam
Glover, J.@mdashWe see no reason to interfere with the finding of the Sessions Judge and Assessors in this case. The evidence clearly proves the prisoner''s guilt, and his appeal must be rejected. But the sentence appea…
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Mahima Chandra Chuckerbutty Vs Rajkumar Chuckerbutty
Sir Barnes Peacock, Kt., C.J.@mdashThe plaintiff sues four defendants with reference to five plots of land, and his prayer is to set aside a summary Thakbust award, to have a Thakbust map, which was amended in pursuance…
Lalbehari Dutt Vs Srinath Mookerjee and Others
Phear, J.@mdashIn this suit the plaintiff avers that he is the assignee of a decree, and that the defendant has seized and sought to sell this decree as being part of the assets of his assignor, and he sues to establish…
The Queen Vs Tajumaddi Lahory
Phear, J.@mdashWe think that the first objection made by the Sessions Judge, in his reference, to the conviction of the Deputy Magistrate, is good. We think that the Deputy Magistrate had no jurisdiction to entertain an…
In Re: A. Stewart, an Attorney and Proctor of the High Court
Lord Page Wood, J.@mdashThe appellant, in this case, seeks to reverse an order of the High Court of Judicature in Bengal, made on the 6th May 1867, whereby a rule nisi of the 18th April 1867, calling upon the appellant …
The Queen Vs Nagardi Paramanik
Glover, J.@mdashIn this case one Nagardi Paramanik was charged with being a member of an unlawful assembly, and with criminal trespass, under sections 143 and 447 of the Penal Code, and whilst the case against him was p…
Anundai alias Rani Kunjara Nachear and Another Vs Rani Purvata Vurdany Nachear and Another <BR> Rani Purvata Vurdany Nachear and Another Vs Anundai and Another <BR> The Collector Vs Mutu Ramalinga Sathupathy
1. The principal question raised by these appeals is the validity of an adoption made by the widow of the last male zamindar of Ramnad. His title to that zamindary, which is of great extent, and, like many of the large …
Moolchand Vs Robinson
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that it is very doubtful whether the defendant was a bailee or not. My present impression is that he was not; that in order to secure business in screwing cotton, it w…
Madan Mohan Bose Vs Lawrence
Markby, J.@mdashI am of opinion that this case does not fall u/s 9 of Act XXVI of 1864 (reads)1. I do not think it can he said that when a plaintiff comes into this Court, for the express purpose of availing himself of …
Payne Vs Constable
Markby, J.@mdashIt is in no way necessary, in the view I take, to express any opinion on the point, whether if the defendant wished to raise the defence of the Act, he was bound to raise it in the mode pointed out by Ru…