Dhanraj Vs Gobindaram
Sir Barnes Peacock, Kt., C.J., 1. In this case, the money was paid by the plaintiff in Calcutta for the (sic) and at the request of the defendant, and the liability arose from the implied contract between the parties t…
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The Queen Vs Nabadwip Chandra Goswami and Kushadhwaj Mandal
Sir Barnes Peacock, Kt., C.J.@mdashUpon the questions argued before us I entertain no doubt. The first relates to the answers given to the Police Constable when he arrested the prisoner. The answer did not amount to a c…
Sooradhonee Debia Vs Hurro Chunder Roy Chowdhry and Others
Sir Barnes Peacock, Kt., C.J.@mdashSix years from the time when the cause of action arose is the period of limitation fixed by law for suits for mesne profits. The plaintiff was turned out of possession in August 1857. …
In Re: Brindaban Chandra Shaw and Nabadwip Chandra Shaw
Norman, J.@mdashThe duty of the Registrar, when an instrument is presented at the proper Registration Office, by any person executing or claiming under the same, is clearly stated in the 36th Section1. Thus if the parti…
Maharaja Dhiraj Mahatab Chund Bahadoor Vs Bissessur Mullick
Sir Barnes Peacock, Kt., C.J., Phear, Macpherson and Mitter, JJ.@mdashWe think that the case is a very clear one. On the 13th of September 1865 an application for execution was made; but at that time execution of the de…
Jan Ali Chowdhry Vs Nittyenund Bose
Sir Barnes Peacock, Kt., C.J.@mdashI think that this is a clear case. S. 78 applies to all cases of suits for the ejectment of a ryot or for the cancellation of a lease for the non-payment of rent. It applies not only t…
Leake Vs Daniel
Sir Barnes Peacock, Kt., C.J., Phear, Macpherson and Mitter, JJ.@mdashIt appears to me to be clear that when application for execution was made in the Shahabad Court, that Court was bound by Act XIV of 1859, and had pow…
Asmut Ali Khan Chowdhry Vs Gholam Mohamed and Another
Sir Barnes Peacock, Kt., C.J., L.S. Jackson and Macpherson, JJ.@mdashThe question is whether when a landlord sues to obtain from his ryot a kabuliat at a given rate of rent which in the judgment of the Court upon the ev…
The Secretary of State Vs The Administrator-General of Bengal
Markby, J.@mdashIn this suit the Secretary of State for India in Council prayed to have it declared that the whole estate and effects of one Henry Thompson Dodsworth, deceased, had escheated, on his death, for want of h…