High Courts09 Jan 1912
Mohendra Narain Singh Vs Ajodhya Prosad Singh
Calcutta High Court · 15 Ind. Cas. 284
Evidence Act, 1872 — Section 21Bengal Cess Act, 1880 — Section 95
COURT ARCHIVE
Calcutta High Court judgments, 1912
613 judgments · page 31 of 31
High Courts09 Jan 1912
Sadhan Sardar and Another Vs Lakan Mandal and Others
Calcutta High Court · 15 Ind. Cas. 255
Bengal Tenancy Act, 1885 — Section 85(2)
High Courts09 Jan 1912
Sewdeo Narain Singh Vs Ajodhya Prosad Singh
Calcutta High Court · (1912) ILR (Cal) 1005
Bengal Cess Act, 1880 — Section 95Evidence Act, 1872 — Section 21
High Courts04 Jan 1912
Birendra Kishore Manikya Vs Akram Ali
Calcutta High Court · (1912) ILR (Cal) 439
High Courts04 Jan 1912
Maharajah Birendra Kishore Manikya Bahadur Vs Roshan Khan and Another
Calcutta High Court · 13 Ind. Cas. 518
High Courts04 Jan 1912
Birendra Kishore Manikya Vs Roshan Ali
Calcutta High Court · (1912) ILR (Cal) 453
High Courts04 Jan 1912
Kutbullah Sarkar Vs Durga Charan Rudra
Calcutta High Court · 13 Ind. Cas. 424
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Limitation Act, 1963 — Article 173A
High Courts04 Jan 1912
Harbans Sahai and Others Vs Emperor
Calcutta High Court · 15 Ind. Cas. 77
Evidence Act, 1872 — Section 123, 125
High Courts04 Jan 1912
Maharaja Birendra Kishore Manikya Bahadur Vs Akram Ali
Calcutta High Court · 13 Ind. Cas. 513
High Courts04 Jan 1912
Maharajah Birendra Kishore Mankya Bahadur Vs Dilwar Ali and Others
Calcutta High Court · 13 Ind. Cas. 517
High Courts04 Jan 1912
Asalat Khan and Others Vs Maharaja Birendra Kishore Manikya Bahadur
Calcutta High Court · 13 Ind. Cas. 519
High Courts02 Jan 1912
Misri Sahu Vs Vishu Nath Sahu
Calcutta High Court · 52 Ind. Cas. 985
Civil Procedure Code, 1908 (CPC) — Section 151