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Radhika Prasad Chunder Vs Ramsundar Kur
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to us that the decision of the Judge ought to be affirmed. The Judge finds that the Collector at first allowed Kumar Narayan and Gajendra Narayan, the zemindars, to settle t…
Janali Vs Janali Chowdry
Sir Barnes Peacock, Kt., C.J.@mdashThe decision of the Revenue Court has been set aside by the Revenue Court itself. It is contended, on the part of the plaintiff, that, as that decree has been set aside, there is no fo…
Raja Syud Enaet Hossein Vs Rani Roushun Jehan <BR> Rani Roushun Jehan Vs Raja Syud Enaet Hossein
Sir Barnes Peacock, Kt., C.J.@mdashThe first question is, whether an order made by this Court on an application to review its Judgment, in a case of appeal, is an "order made on appeal" within clause 39 of the Court''s …
The Queen Vs Joseph Meriam
Glover, J.@mdashWe see no reason to interfere with the finding of the Sessions Judge and Assessors in this case. The evidence clearly proves the prisoner''s guilt, and his appeal must be rejected. But the sentence appea…
Mahima Chandra Chuckerbutty Vs Rajkumar Chuckerbutty
Sir Barnes Peacock, Kt., C.J.@mdashThe plaintiff sues four defendants with reference to five plots of land, and his prayer is to set aside a summary Thakbust award, to have a Thakbust map, which was amended in pursuance…
Lalbehari Dutt Vs Srinath Mookerjee and Others
Phear, J.@mdashIn this suit the plaintiff avers that he is the assignee of a decree, and that the defendant has seized and sought to sell this decree as being part of the assets of his assignor, and he sues to establish…
The Queen Vs Tajumaddi Lahory
Phear, J.@mdashWe think that the first objection made by the Sessions Judge, in his reference, to the conviction of the Deputy Magistrate, is good. We think that the Deputy Magistrate had no jurisdiction to entertain an…
In Re: A. Stewart, an Attorney and Proctor of the High Court
Lord Page Wood, J.@mdashThe appellant, in this case, seeks to reverse an order of the High Court of Judicature in Bengal, made on the 6th May 1867, whereby a rule nisi of the 18th April 1867, calling upon the appellant …
The Queen Vs Nagardi Paramanik
Glover, J.@mdashIn this case one Nagardi Paramanik was charged with being a member of an unlawful assembly, and with criminal trespass, under sections 143 and 447 of the Penal Code, and whilst the case against him was p…