Found 215,214 results
Showing 111- 120 of 215,214 results for "shrine law"
Asutosh Mookerjee, J.@mdashThis is an appeal by the plaintiff in a suit for damages for breath of contract. On the 30th July 1917 the plaintiff agreed to purchase and the defendant firm agreed to sell 15 tons aluminium …
1. These five appeals raise a point of some importance. The plaintiff in all the five appeals is the landlord and he sues for arrears of rent of 1323, 1324, 1325 and 1326 B.S. in respect of a certain taluk and four jote…
Page, J.@mdashThe suit out of which this appeal arises was brought by certain auction-purchasers to recover khas possession of property which they had bought at a sale in execution of a decree obtained by Defendant No. …
1. This appeal has arisen out of a suit to recover possession of a tank with its banks on declaration of the plaintiff''s title therein. The suit has been dismissed by both the Courts below. 2. The tank and its banks w…
Biswas, J.@mdashThe plaintiff respondent as executrix to the estate of her deceased husband is owner of touzi No. 1991 of the Midnapore Collectorate, and has raised the two suits out of which these appeals arise to cont…
@mdashOne Narendra Nath Law was the absolute owner of premises No. 96, Raja Rammohan Sarani; Calcutta
Admittedly, the respondent Murari Churn Law died on Jan. 25, 1973 surviving him his widow Sm.
1. The only question involved in the appeal relates to interest on rent payable by the tenant under a kabuliyat. 2. The interest stipulated to be paid was 2 per cent. per annum. 3. The Courts below held that the tenan…
Cuming, J.@mdashThis appeal arises out of an application u/s 105,Bengal Tenancy Act, to settle fair rents of a number of holdings and relates to two of the holdings viz., Nos. 16 and 53. The landlord asked for an enhanc…
The authority for this view is to be found in the case of Raja Resheecase Law Vs.