In Re: Subjan Ostagar
Sir Barnes Peacock, Kt., C.J., Loch and Macpherson, JJ.@mdashThe first question referred to us is (reads). It appears to me that, under the section referred to (which is not very clearly worded) this Court has power to …
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In Re: Docowri Kazi and Others
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the Collector had just as much jurisdiction to reverse his own order upon review as ha had to make it, and that the case is now the same as if the order of the Co…
In Re: Doorga Dass Dutt
Macpherson, J.@mdashThe question is whether in this particular case, the order passed being something more than a mere order of remand, being an order which to a certain extent affirmed the decree of the lower Court, "w…
Baboo Chintamun Sing Vs Mussamat Uma Kunwar and Others
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to the Court that an order rejecting an application to file an award under s. 327, Act VIII of 1859, is not a decree; therefore it is not appealable as a decree. It is simpl…
Musst. Anandamayi Dasi and Others Vs Purna Chandra Roy and Others
Sir Barnes Peacock, Kt., C.J., Trevor and L.S. Jackson, JJ.@mdashI am of opinion that a decree of Her Majesty in Council is neither a decree of a Court established by Royal Charter, nor a decree of a Court not establish…
Sundar Bibi and Others Vs Gridhari Lal Roy
Sir Barnes Peacock, Kt., C.J.@mdashSpeaking for myself, I have no doubt that an appeal will lie upon a question of costs, though any interference with the order of the lower Court upon that subject ought to be exercised…
A.J. Forbes Vs Mahi Sahu and Others
Sir Barnes Peacock, Kt., C.J., Loch, L.S. Jackson and Macpherson JJ. 1. In this case two points are referred for the opinion of the Full Bench. When this case was called on, there was no Counsel appearing for either si…
Nittianand Das Vs Iswar Chandra Das
Sir Barnes Peacock, Kt., C.J.@mdashThis appeal must be decreed, and the case remanded to the Collector to try what are the fair and equitable rates with'' reference to the grounds of enhancement. It is quite clear that …
Gurudas Akhuli Vs Gobin Naik and Others <BR> Sheo Sahi Sing Vs Ram Sahai Sing
Sir Barnes Peacock, Kt., C.J.@mdashThe answer to the questions stated for the opinion of a Full Bench depends upon the proper construction of the words "unless some proceeding shall have been taken to enforce such judgm…