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Jackson, J. 1. In this case Baboo Hem Chunder Banergee has pressed upon us very much what he considers to be something in the light of an estoppel against the plaintiff,--that is, so to say, an admission or statement …
Jackson, J.@mdashThe object of the present suit was to recover from the defendant certain land which he (defendant) was holding within the taluk purchased by the plaintiff at a revenue-sale on the 29th March 1863. As th…
Markby, J.@mdashThe defendant in this case has been convicted and sentenced to simple imprisonment for two months by the Joint Magistrate of Balasore u/s 500 of the Penal Code of defamation, and he has applied to us to …
Jackson, J.@mdashThe Extra Assistant Commissioner, not going into the merits, threw out the plaintiff''s suit, firstly, on the ground that the plaintiff was barred, in as much as twelve years had elapsed from the time o…
Pontifex, J.@mdashIt being conceded by both sides that Surgeon-Major Elliott came out to India in the service of the East India Company previous to 1858, I think the case is concluded by the very careful judgment in Wau…
Ainslie, J.@mdashSection 274 of the Code of Criminal Procedure takes away the right of appealing from persons convicted by Magistrates of the first class exercising summary jurisdiction when the sentence is one of impri…
Jackson, J.@mdashThe question which we are called upon to determine in these six appeals touches the finality of a decision of the District Court; or in case of an appeal, of the High Court as a Court of Appellate Juris…
Selborne, J. 1. This appeal has been brought tinder the following circumstances: 2. In the year 1869 the Indian Legislature passed an Act (No. XXII of 1869), purporting (1) to remove a district called the Garo Hills…