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Madaripur General Bank, Ltd. Vs Mohiuddin Ahmed, guardian and Manager of Court of Wards to estate of Maulvi Golam Sattar Choudhuri and Maulvi Golam Moula Choudhuri
Gaurhari Maity (26) AIR 1926 Cal 13 has held an ex prate decree in a previo
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Harbuns Sahai and Others Vs Bhairo Pershad Singh and Others
Meherban Koer (I.L.R., 3 Cal., 662) support this view, and we see no reason to differ from these learned
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Monmohini Dasi Vs Lakhinarain Chandra and Others
Debendra Nath Mukerjee I.L.R (1900). 27 Cal. 484. We think that this contention must prevail.
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Mahadeo Prasad Sahu Vs Gajadhar Persad Sahu and Others
Gul Mohamad Saha ILR 15 Cal 177 (1887) has no bearing on the facts of the present case.
Bibhuti Bhusan and Others Vs Shib Krishna and Another
Case No. 1749 of 1951 (Cal) (A) that P. N.
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Kedar Nath Vs Ramendra Nath Mallik
R. 1944 Cal. 84 : 211 I. C. 503 : 48 C. W. N. 76. Unfortunately the learned Judges disagreed.
Daliluddi Vs Bakshi Bepari and Others
Mahomed Moosa [1899] 26 Cal. 689 that there would be an appeal, as the order fell within the provisions
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Surendra Nath Banerjee and Others Vs Shoshi Bhusan Sarkar and Others
Lal Bekari Das [1910] 37 Cal. 578, in support of his conclusion. 4.
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In Re: Tarun Kumar Ghose
In the case cited for the defendant, In the Goods of Bhubaneswar Trigunait 1925 Cal 1201, Rankin, J.,
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