Q. Who were the advocates involved in the case Sarbananda Nath Bhowmik vs Rana Gazi?

For Petitioner : Babu Harendra NarayanMitterFor Respondent : Babus Ram Chandra Mozumdar, SatisChunder GhoseSmritis Chunder Ghose

Q. What are the equivalent citations for Sarbananda Nath Bhowmik vs Rana Gazi ?

The equivalence citation are21 IND. CAS. 530 ; LQ/CalHC/1913/314 ;

Q. What was the bench assigned for the case Sarbananda Nath Bhowmik vs Rana Gazi?

Sir L.H. Jenkins, Kt., C.J.,, Sir Asutosh Mookerjee, Kt.,J.

Sarbananda Nath Bhowmik Vs. Rana Gazi On 30 May, 1913

Are you looking for a legal research tool ?

Get Started

Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Sarbananda Nath Bhowmik v. Rana Gazi

(High Court Of Judicature At Calcutta)

Letters Patent Appeal No. 86 of 1911 | 30-05-1913

1. In this case, all the Courts decided against theappellant. In my opinion, they have decided rightly and I fail to follow theline of reasoning by which it is suggested that a man who was a khudhashtraiyat ceased to bold that position, because he came to certain arrangementsembodied in a pottah which professed to be a grant of miras rights by the darputnidar. The matter appears to be clear beyond argument, and we dismiss theappeal with costs.

.

Sarbananda Nath Bhowmikvs. Rana Gazi (30.05.1913 -CALHC)