High Courts03 Jul 1912
Sundar Moni Dai Vs Bangsidhar Patnaik and Others
Calcutta High Court · 16 Ind. Cas. 900
Guardians and Wards Act, 1890 — Section 11, 21, 7, 8
COURT ARCHIVE
Calcutta High Court judgments, 1912
613 judgments · page 11 of 31
High Courts03 Jul 1912
Musammat Parasania and her Death, Her Heiress and Legal Representative Sarup Dassin Vs Hari Charan Dass and Another
Calcutta High Court · 16 Ind. Cas. 588
High Courts02 Jul 1912
Bheema Raut and Others Vs Durga Prosad Singh and Others
Calcutta High Court · 16 Ind. Cas. 908
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20Religious Endowments Act, 1863 — Section 14, 3, 4
High Courts02 Jul 1912
Kamala Kant Chaki and Others Vs Bejoya Kanta Lahiri
Calcutta High Court · 15 Ind. Cas. 639
Bengal Tenancy Act, 1885 — Section 87(2)
High Courts02 Jul 1912
Prosonna Kumar Mukherjee and Others Vs Srikant Rant
Calcutta High Court · 16 Ind. Cas. 365
High Courts02 Jul 1912
Prasanna Kumar Mookerjee Vs Srikantha Rout
Calcutta High Court · (1913) ILR (Cal) 173
Limitation Act, 1963 — Article 144Transfer of Property Act, 1882 — Section 43
High Courts02 Jul 1912
Bhima Rout Vs Dasarathi Dass
Calcutta High Court · (1913) ILR (Cal) 323
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 41 Rule 20Religious Endowments Act, 1863 — Section 14
High Courts02 Jul 1912
Ashutosh Dhar Vs Joy Lal Sardar and Others
Calcutta High Court · 18 Ind. Cas. 621
Bengal Tenancy Act, 1885 — Section 90
High Courts01 Jul 1912
Trinayant Dasee Vs Srichandan Bhuiyah and Another
Calcutta High Court · 15 Ind. Cas. 603
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts28 Jun 1912
Sita Ahir Vs Emperor
Calcutta High Court · (1913) ILR (Cal) 168
Criminal Procedure Code, 1898 (CrPC) — Section 147, 535, 537(a)
High Courts28 Jun 1912
Debendra Chandra Roy Vs Behari Lal Mukherji and Another
Calcutta High Court · 15 Ind. Cas. 666
Transfer of Property Act, 1882 — Section 100
High Courts28 Jun 1912
Sita Ahir and Others Vs Emperor
Calcutta High Court · 16 Ind. Cas. 161
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 236Penal Code, 1860 (IPC) — Section 323
High Courts25 Jun 1912
Secretary of State for India Vs Purnendu Narayan Roy and Others
Calcutta High Court · 18 Ind. Cas. 939
Bengal Survey Act, 1875 — Section 3Bengal Tenancy Act, 1885 — Section 101(2a), 114
High Courts25 Jun 1912
Secretary of State for India Vs Purnendu Narayan Roy
Calcutta High Court · (1913) ILR (Cal) 123
Bengal Tenancy Act, 1885 — Section 101(2)(a), 101(3), 114
High Courts25 Jun 1912
Munshi Moruful Huq Vs Surendra Nath Roy and Others
Calcutta High Court · 15 Ind. Cas. 893
Civil Procedure Code, 1908 (CPC) — Section 109
High Courts25 Jun 1912
Benode Behari Bhadra Vs Ram Sarup Chamar
Calcutta High Court · 15 Ind. Cas. 679
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 104(2)
High Courts24 Jun 1912
Collector of Maldah Vs Nirode Kamini Debya
Calcutta High Court · 15 Ind. Cas. 621
Court Fees Act, 1870 — Section 6
High Courts24 Jun 1912
Chhatrapat Singh Vs Joy Mongala Misrain
Calcutta High Court · 16 Ind. Cas. 541
High Courts21 Jun 1912
Madanmohan Nath Sahi Deo Vs Protap Udai Nath Sahi Deo
Calcutta High Court · (1913) ILR (Cal) 623
Bengal General Clauses Act, 1899 — Section 8(c)Chota Nagpur Landlord and Tenant Procedure Act, 1879 — Section 123Chotanagpur Tenancy Act, 1908 — Section 208