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In Re: Kokya Dine
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that in this case the view taken by the learned Recorder is correct, and that probate may be granted of the will of a Buddhist made after the 1st of January 1866, but…
Rajchandra Bose Vs Dharmachandra Bose
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the opinion expressed by the Small Cause Court Judge is correct. We think that huts are not moveable property within the meaning of Section 19 of the Small cause Court Ac…
Ramkumar Mandal and Others Vs Brajahari Mridha
Phear, J.@mdashThe defendants'' case in this suit rested upon a title which he set up under a certain potta, which the lower Court refused to receive as evidence, on the ground that it was not registered. The term of th…
Kailash Chandra Roy and Others Vs Hiralal Seal and Others
Kemp, J.@mdashThese two cases were taken up together, and were very fully and ably argued on both sides. As very important points arise in the case, we have taken time to consider the judgment, which we now proceed to d…
Bibi Roushan Jan Vs Nurunnissa
Glover, J.@mdashThe first objection appears to us untenable. It is clear from the record, that the plaintiff did endeavour to be made a party to the original suit against Kurban Ali, u/s 73 of Act VIII of 1859, and fail…
Aga Mohammed Jaffer Tehrani Vs Mirza Nazirullah
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the Kingdom of Ava is not the territory of a native prince or State in alliance with the British Government within the meaning of Section 177 of Act VIII of 1859…
In Re: Harimohan Malu <BR> The Queen
Phear, J.@mdashIn these two cases we have had to consider the effect of Sections 62 and 308 of the Code of Criminal Procedure, as operating to give authority to the Magistrate under certain circumstances to issue injunc…
Musst. Zahuran Vs W. Tayler and Another
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that this is a very clear case. The plaintiff seeks to recover the sum of Rupees 12,406 and 7 annas, which she paid on account of Mr. William Tayler, in discharge of a…