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Birch, J.@mdashI think that the Lower Appellate Court, upon the authority of the cases cited in its judgment was right in dismissing this suit. 2. The mere fact that the defendant, in ignorance of his rights, allowed t…
White, J.@mdashThe prisoners in this case were acquitted by the jury of culpable homicide, and convicted u/s 304a of the Indian Penal Code of causing the death of one Alim Koregar by a rash act not amounting to culpable…
J.W. Colvile, J. 1. The facts of this case, though some of them were originally contested, are now hardly in dispute, and may be shortly stated. 2. On the 22nd of May 1846, Raja Omrao Ali Khan, described as the zami…
James W. Colvile, J. 1. The facts of this case, though some of them were originally contested, are now hardly in dispute, and may be shortly stated. 2. On the 22nd of May, 1846, Rajah Umrao Ali Khan, described as th…
Mitter, J.@mdashThis is an application by one Chunder Narain against the order of the Assistant Commissioner of Kamroop, dated 8th August 1878, convicting him of the offence of "criminal trespass" u/s 447, Indian Penal …
James W. Colvile, J. 1. The question in this appeal regards the succession to one Amir-ul-Nissa Begam, who died in 1857. The short history of the case is this: Afzaluddin, who was the last recognised Nawab of Surat, d…