COURT ARCHIVE

Calcutta High Court judgments, 1912

613 judgments · page 12 of 31

High Courts21 Jun 1912

Thakur Madan Mohan Nath Sahi Deo Vs Maharaja Pratap Udai Nath Sahi Deo

Calcutta High Court · 15 Ind. Cas. 842

Bengal Rent Recovery Act, 1885 — Section 5Chota Nagpur Landlord and Tenant Procedure Act, 1879 — Section 123Chotanagpur Tenancy Act, 1908 — Section 208(1)

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High Courts21 Jun 1912

Raslu Baksh Vs The Municipal Board of Chapra

Calcutta High Court · 15 Ind. Cas. 796

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High Courts21 Jun 1912

Lakhi Narain Shaw Vs Dhanada Kumar Ghose, Kasi Kanta Saha and Others, Haradhan Kundu and Multan Chand Doga

Calcutta High Court · 15 Ind. Cas. 686

Probate and Administration Act, 1881 — Section 69

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High Courts21 Jun 1912

Ishan Chandra Nandi and Another Vs Gour Mohan Poddar and Others

Calcutta High Court · 15 Ind. Cas. 468

Bengal Patni Taluks Regulation, 1819 — Section 11

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High Courts21 Jun 1912

Reazuddi and Another Vs Emperor

Calcutta High Court · 15 Ind. Cas. 646

Penal Code, 1860 (IPC) — Section 34

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High Courts21 Jun 1912

Harihar Singh Vs Maheshur Prosad

Calcutta High Court · (1912) 06 CAL CK 0017

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High Courts20 Jun 1912

Mati Lal Karnani Vs Darjeeling Municipality

Calcutta High Court · 18 Ind. Cas. 844

Transfer of Property Act, 1882 — Section 107

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High Courts20 Jun 1912

Lahar Singh Vs Johan Munda

Calcutta High Court · 16 Ind. Cas. 418

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High Courts20 Jun 1912

Manji Dutt Misser Vs Kumar Kalanand Singh and Others

Calcutta High Court · 16 Ind. Cas. 785

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High Courts19 Jun 1912

Sidhu Sahu and Others Vs Gopi Charan Das

Calcutta High Court · 18 Ind. Cas. 969

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High Courts19 Jun 1912

Deokali Koer Vs Kedar Nath

Calcutta High Court · (1912) ILR (Cal) 704

Chancery Procedure Act, 1852 — Section 50Civil Procedure Code, 1908 (CPC) — Section 15

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High Courts19 Jun 1912

Kanta Laik Vs Lachman Ojha

Calcutta High Court · 17 Ind. Cas. 165

Sale of Under-tenures Act, 1865 — Section 16, 4, 6

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High Courts19 Jun 1912

Raj Krishna Dey Vs Bipin Behari Dey

Calcutta High Court · (1913) ILR (Cal) 245

Court Fees Act, 1870 — Section 7(iv)(c)Specific Relief Act, 1877 — Section 42Suits Valuation Act, 1887 — Section 8

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High Courts19 Jun 1912

Raj Krishna Dey Vs Bepin Behary Dey

Calcutta High Court · 17 Ind. Cas. 162

Court Fees Act, 1870 — Article 17(iii), 7(iv)(c), 7(iv)(d)Suits Valuation Act, 1887 — Section 8

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High Courts19 Jun 1912

Nasir Mea Vs Arman Ali Mea and Others

Calcutta High Court · 18 Ind. Cas. 745

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High Courts19 Jun 1912

Rajendra Narain Saha Vs Satish Chandra Pal

Calcutta High Court · 15 Ind. Cas. 331

Bengal Tenancy Act, 1885 — Section 22

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High Courts19 Jun 1912

Deokali Koer Vs Babu Kedar Nath and Others

Calcutta High Court · 15 Ind. Cas. 427

Specific Relief Act, 1877 — Section 42

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High Courts18 Jun 1912

Secretary of State for India in Council Vs A.H. Forbes

Calcutta High Court · 17 Ind. Cas. 180

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High Courts18 Jun 1912

Radha Madhab Paikara Vs Kalpataru Roy and Others

Calcutta High Court · 16 Ind. Cas. 811

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High Courts18 Jun 1912

Jhakri Chamar and Others Vs Emperor

Calcutta High Court · 17 Ind. Cas. 1001

Penal Code, 1860 (IPC) — Section 100, 148, 304, 34, 99

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