Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Judges

    Juggut Chunder Roy And Ors. v. Roop Chand Shaw And Ors.

    1. Found that the defendants were partners, and gave a decree in favour of the plaintiffs against all the defendants, and ordered Roop Chand to pay the costs incurred by Tariney Pershad Shaw and Chand: Mohun Shaw, and the costs of Rakhal Doss to be paid out of the partnership assets, aftet satisfaction of the debt.

    Use AI to get other relevant cases.

    Comments

    Juggut Chunder Roy And Ors. v. Roop Chand Shaw And Ors.
    (Mar 24, 1881)