High Courts13 Feb 1912
Angullia and Co. Vs Sassoon and Co.
Calcutta High Court · (1912) ILR (Cal) 568
COURT ARCHIVE
Calcutta High Court judgments, 1912
613 judgments · page 28 of 31
High Courts13 Feb 1912
The Bombay Company Ld. Vs The National Jute Mills Co. Ld.
Calcutta High Court · (1912) ILR (Cal) 669
Arbitration Act, 1940 — Section 15Stamp Act, 1899 — Section 36
High Courts13 Feb 1912
Hari Mohan Dey Sarkar Vs Ram Narain Dutt
Calcutta High Court · 14 Ind. Cas. 28
Evidence Act, 1872 — Section 115Specific Relief Act, 1877 — Section 27
High Courts13 Feb 1912
The Bombay Company Ld. Vs The National Jute Mills Company Ld.
Calcutta High Court · 16 Ind. Cas. 153
Stamp Act, 1899 — Article 43, 5, 36, 5, 6
High Courts13 Feb 1912
M.S. Angulia and Co. Vs E.D. Sassoon and Co.
Calcutta High Court · 13 Ind. Cas. 705
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts12 Feb 1912
Radha Kant Chakravarti Vs Ramananda Shaha
Calcutta High Court · 13 Ind. Cas. 698
Civil Procedure Code, 1908 (CPC) — Section 98
High Courts12 Feb 1912
Sheikh Kalimuddin Vs Musammat Mahurni and Another
Calcutta High Court · 13 Ind. Cas. 690
Civil Procedure Code, 1908 (CPC) — Section 105Probate and Administration Act, 1881 — Section 78
High Courts12 Feb 1912
Narendra Mohan Ghose Chowdhury Vs Emperor
Calcutta High Court · 14 Ind. Cas. 431
Criminal Procedure Code, 1898 (CrPC) — Section 109, 109(b)
High Courts12 Feb 1912
Radha Kanta Chakravarti Vs Ramananda Shaha
Calcutta High Court · (1912) ILR (Cal) 513
Civil Procedure Code, 1908 (CPC) — Section 98Evidence Act, 1872 — Section 115
High Courts12 Feb 1912
Kalimuddin Vs Meharui
Calcutta High Court · (1912) ILR (Cal) 563
Probate and Administration Act, 1881 — Section 78, 79, 86
High Courts08 Feb 1912
Abdul Karim Abu Ahmad Khan Ghaznavi and Another Vs Abdus Subhan Chowdhury and Another
Calcutta High Court · 14 Ind. Cas. 51
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 19
High Courts08 Feb 1912
Gul Mahomed Vs Abdul Jubbar
Calcutta High Court · 13 Ind. Cas. 694a
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 8
High Courts08 Feb 1912
Sew Karan Vs Corporation of Calcutta
Calcutta High Court · (1912) ILR (Cal) 682 : 14 Ind. Cas. 205
Calcutta Municipal Act, 1899 — Section 495
High Courts06 Feb 1912
Nanda Lal Marwari Vs Rampal Singh and Others
Calcutta High Court · 14 Ind. Cas. 1
High Courts06 Feb 1912
Eastern Mortgage and Agency Co. Ld. Vs Purna Chandra Sarbagna
Calcutta High Court · 15 Ind. Cas. 497a
Limitation Act, 1963 — Section 12
High Courts06 Feb 1912
Arjun Ram Pal Vs Rohima Banu and Others
Calcutta High Court · 14 Ind. Cas. 128
Limitation Act, 1963 — Section 21(2)
High Courts05 Feb 1912
Nepal Chandra Roy Chowdhury Vs Niroda Sundari Ghose
Calcutta High Court · (1912) ILR (Cal) 506
General Clauses Act, 1897 — Section 6
High Courts05 Feb 1912
Nepal Chandra Roy Chowdhury and Another Vs Niroda Sundari Ghose
Calcutta High Court · 15 Ind. Cas. 551
General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Article 164
High Courts02 Feb 1912
Rajani Kanta Sarkar and Others Vs Makhan Lal Goswami
Calcutta High Court · 15 Ind. Cas. 542