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H.G. Ramesh, J.@mdashHeard. Learned Counsel on both sides, after arguing for sometime, submit that the impugned order dated 27.06.2005 at Annexure-E insofar as it relates to R.P.Nos. 369/2000, 673/2000, 670/2000, 671/20…
Anand Prasad Sinha, J.@mdashThis application is for setting aside that portion of the order of the Appellate Court by which the case has been remanded back for fresh trial in accordance with law. 2. It appears that a p…
Scroope, J.@mdashThe two appellants Sonaram Mahton and Laktoo Mahton are brothers. Sonaram has been convicted u/s 302, I.P.C., by the Sessions Judge of Manbhum in disagreement with the four assessors and has been senten…
S. Anwar Ahmad, J.@mdashThis application in revision is directed against an order of the Additional Sessions judge, Hazaribagh, dated the 9th September, 1971, by which he affirmed the order of the trying Magistrate dire…
Courtney-Terrell, C.J.@mdashThis is an appeal from a decision of Wort, J., in Miscellaneous Judicial Case No. 144 of 1931 which arose from somewhat unusual circumstances. The plaintiffs sued the defendants for dissoluti…
B.K. Mullick, J.@mdashWe think that the judgment and the decree of the learned Subordinate Judge must be set aside and the appeal re-heard by him. 2. The plaintiff sued for recovery of possession of plot No. 959 allegi…