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Suhrawardy, J.@mdashThis appeal is by the B.N. Ry. against the decision of the Additional District Judge of 24-Parganahs decreeing in agreement with the trial Court the respondents'' suit for damages to their goods sent…
Biswas, J.@mdashThe plaintiffs in this suit in effect claim a statutory lien on an occupancy holding by virtue of a payment made u/s 171, Ben. Ten. Act, to prevent a sale of that holding under chap. 14 of that Act. The …
Derbyshire, C.J.@mdashMr. Surita on behalf of Father Mesaric has told us that he does not flow dispute the findings of the Bar Council. We were taken through the report of the Bar Council yesterday and a considerable am…
Bartley, J.@mdashThis is an appeal against the decision of the Additional Subordinate Judge, Chittagong, affirming a decree of the Munsif, Third Court, which declared a resolution of the District Board, Chittagong, date…
Mukerji, J.@mdashThe petitioner had a decree for money against one Rajendra Nath Adhikari and in execution thereof attached certain properties. Upon that one Nani Bala Debya, widow of a deceased brother of the judgment-…
1. This rule is issued against an order of the District Judge of Barisal revering an order of the Subordinate Judge of that place setting aside a sale under Order 21, Rule 90, Civil Procedure Code. The learned Subordina…
1. This is an appeal under Clause 15 of the letters Patent from the judgment of Mr. Justice Panton in a proceeding u/s 105 of the Bengal Tenancy Act for assessment of fair and equitable rent in respect of the land of th…
1. This appeal arises out of a suit for recovery of certain sums of money as rent and damages. 2. It appears that the plaintiff and the defendants Nos. 1 to 3 were co sharers in certain property, and that under an arra…
Richardson, J.@mdashThe suit out of which this appeal arises was a suit for a half share of a holding comprising twelve bighas odd, which stood originally in the name of one Jagannath Mitra. The last male holder of the …
Suhas Chandra Sen, J.@mdashThe following question of law has been referred by the Tribunal to this court u/s 64(1) of the Estate Duty Act, 1953 ("the Act") : "Whether, on the facts and in the circumstances of the case,…