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Macpherson, J.@mdashI would answer this question in the affirmative, for there was nothing due from the plaintiff which was recoverable as an arrear of Government revenue, and therefore the provisions of Act XI of 1859 …
L.S. Jackson, J.@mdashThe question which I have felt it my duty to refer, for the opinion of a Full Bench, is "whether, in the event of a Jury returning a verdict of "guilty" or "not guilty," under the express direction…
E. Jackson, J.@mdashThe Lower Appellate Court has dismissed the plaintiff''s suit, which was to recover a certain sum of money due upon a bond, on the ground that this bond ought to have been registered, and that it was…
Sir Barnes Peacock, Kt., C.J.@mdashThere are some facts in this case which are beyond dispute. One is that the plaintiff in this suit was, on the 30th of December 1854, when the litigation was commenced by Wahid Ali aga…
Norman, J.@mdashIt appears that in a suit on the same written contract, instituted on the 12th of March in this year, for breaches of it, which had then been committed, the defendant put in an answer in these terms: "De…
Glover, J.@mdashThis case is not without difficulty; but after the best consideration I have been able to give to it, it appears to me that the conviction ought to be allowed to stand. I have considerable doubt, in the …
Sir Barnes Peacock, Kt., C.J.@mdashThe lease mentioned the amounts of rent to be paid, but it provided that the tenant should, within a certain period, ascertain what were the real assets of the property; that if they w…
Sir Barnes Peacock, Kt., C.J.@mdashIt is quite clear that the Court to which the decree was sent had jurisdiction over its own order striking off the case, whatever the striking off amounts to. As soon as a copy of the …