Latest Judgements
Filters
Reset filtersFound 0 result
Showing 1163511- 1163520 of 0 result for ""
Updated just now
Mohanlal Vs Nathuram
Norman, J.@mdashI am of opinion that the plaintiff is entitled to judgment in terms of the award. The only question which created any difficulty in my mind was, whether the arbitrator had power to award the costs of the…
The Queen Vs Mahendranarayan Bangabhushan
Loch, J.@mdashWith regard to the question asked by the Sessions Judge, we think that the words "accused person" used in section 436 do not apply to a party who has been convicted by the Magistrate, and from whose senten…
The Queen Vs Chandrakant Chuckerbutty
Glover, J.@mdashThis was a case of forgery in the matter of a receipt, and "the main proof against the accused" (I quote the Sessions Judge''s words) "was the evidence of a witness who declared that on the day previous …
Shib Narayan Pohraj Vs Kishor Narayan Pohraj
Bayley, J.@mdashThe defendants in this case originally sued for possession, and got a decree for possession against the plaintiff, and took possession in execution on 30th April 1861. On appeal, this decree was reversed…
Maniklal Baboo Vs Ramdas Mazumdar
Bayley, J. 1, This Special Appeal must be decreed with costs. The plaintiff sued the defendant upon a bond, and alleged that the consideration had passed. The bond recited the fact of the consideration having passed wh…
Nanda Kumar Banerjee Vs Ishan Chandra Banerjee
Barnes Peacock, Kt., C.J.@mdashThe plaint asks for one of two things, either that the defendant may be ordered to fill up the excavation at his expense, or that the plaintiff may have 25 rupees as damages. The latter al…
R.A. Pushong Vs Munia Halwani
Phear, J.@mdashNo more unconscionable case than this certainly has it been my lot to meet with since I have sat upon the Bench of this Court. There can be no doubt that the Lower Appellate Court is entirely right in its…