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Cunliffe, J.@mdashThese are 9 appeals from convictions and sentences passed by a Special Magistrate sitting at Hooghly. The accused persons were put upon their trial on a number of different charges. They included, cons…
Chandrasekhara Ayyar, J.@mdashThe plaintiff, the head of a math, created a usufructuary mortgage over certain immovable properties on 5thMay, 1938, under Ex. I for a sum of Rs. 625 in favour of the defendant, appellant …
Sabyasachi Mukherji, J.@mdashThe petitioner is a company incorporated under the laws of Japan. It carries on business of general importer and exporter at No. P-17, Mission Row Extension in Calcutta. In its business the …
V.B. Raju, J.@mdashThe appellant''s contention is that his application is within time because of an application for leave to appeal to the Supreme Court which he had filed and be contends that the time spent in pursuing…
B.J. Divan, Ag. C.J. 1. The petitioners in these two Special Criminal Applications are both accused persons in a case going on before the learned Additional Sessions Judge for the City of Ahmedabad. The case, we are in…