Found 0 result
Showing 1421- 1430 of 0 result for ""
1. The subject-matter of the litigation which has culminated in this appeal is the estate of one Jogendra Chandra Roy. The plaintiffs-appellants are the great-grandsons of the great-great-grandfather of the deceased own…
A.N. Banerjee, J.@mdashThese two appeals arising out of the same judgment were heard together and would be governed by the following judgment: On 11-7-67, Dy. Supdt. of Police, Special Police Establishment, Division C.…
Woodroffe, J.@mdashIt has been urged on behalf of the appellant that the suit is barred under the special law of limitation of two years provided by the Tenancy Act. It is conceded, however, that if Section 22 (2) of th…
1. This reference has now been returned with the further evidence recorded by the learned Second Presidency Magistrate under our order of 3rd January 1916. The learned Magistrate has also, in accordance with that order,…
1. This appeal must be dismissed, No special appeal lies to this Court having regard to the provisions of Section 153 of the Bengal Tanancy Act. The only question decided in the suit is, whether the relationship of land…
Mookerjee, Actg., C.J.@mdashThis is an appeal from the judgment of Mr. Justice Buck-land on an application for the distribution of the surplus sale-proceeds in a mortgage suit. The facts material for the determination o…
Lancelot Sanderson, C J. 1. This is an application made by the defendant in the suit, who is the Appellant to the Judicial Committee of the Privy Council, to set aside an order made by the Registrar on the 24th April 1…
B.B. Ghose, J.@mdashThis is fan appeal by, the plaintiffs against the judgment and decree of the Second Additional District Judge of 24-Perganas reversing those of the Munsif, Second Court of Basirhat. 2. The suit was …
Amiya Kumar Mookerji, J.@mdashThis appeal is by the revenue and it is directed against the judgment and order of Sabyasachi Mukharji J. dated August, 1972, quashing notices dated 26th March, and 31st March, 1970, u/s 14…