High Courts10 Mar 1915Allowed
Kista Bar Vs Srimati Banamoyi Debia
Calcutta High Court · (1915) 03 CAL CK 0030
COURT ARCHIVE
Calcutta High Court judgments, 1915
401 judgments · page 17 of 21
High Courts10 Mar 1915
Hanuman Prasad Thakur Vs Jadunandan Thakur and Another
Calcutta High Court · 29 Ind. Cas. 787
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts10 Mar 1915
Ram Chandra Marwari Vs Gopi Nath Chowdhuri and Others
Calcutta High Court · 29 Ind. Cas. 251
Transfer of Property Act, 1882 — Section 10, 12
High Courts09 Mar 1915
Brojendra Lall Dass Vs Lakshmi Narain Khanna and Another
Calcutta High Court · 29 Ind. Cas. 149
Contract Act, 1872 — Section 126Civil Procedure Code, 1908 (CPC) — Section 145
High Courts08 Mar 1915
Safar Ali and Others Vs Mohesh Lal Chowdhury and Others
Calcutta High Court · 34 Ind. Cas. 956
Evidence Act, 1872 — Section 65(b), 91
High Courts05 Mar 1915
Kali Churn Chowdhury and Another Vs Mohananda Datta and Others
Calcutta High Court · 29 Ind. Cas. 467
High Courts04 Mar 1915
Akhil Chandra Shaha and Others Vs India General Navigation and Railway Co., Ltd., and Rivers Steam Navigation Co., Ltd.
Calcutta High Court · 29 Ind. Cas. 260
High Courts03 Mar 1915
Bireshwar Samanta and Others Vs Srimati Priya Sakhi Debi
Calcutta High Court · 28 Ind. Cas. 917
High Courts02 Mar 1915
Nazimulla Vs Wazidulla and Others
Calcutta High Court · 29 Ind. Cas. 385
Limitation Act, 1871 — Section 23Limitation Act, 1908 — Section 23
High Courts02 Mar 1915
Rajkumar Sarkel Vs Rajkumar Mali and Others
Calcutta High Court · 33 Ind. Cas. 767
High Courts26 Feb 1915
Badarennessa Chowdhurani Vs Alam Gazi and Others
Calcutta High Court · 29 Ind. Cas. 877
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts26 Feb 1915
Promotha Nath Chakravarti Vs Mohini Mohan Sen
Calcutta High Court · 31 Ind. Cas. 573
Provincial Insolvency Act, 1907 — Section 34
High Courts26 Feb 1915
Patiram Banerjee Vs Kankinarra Company Ltd. and Another
Calcutta High Court · 31 Ind. Cas. 607
Contract Act, 1872 — Section 230
High Courts26 Feb 1915
Patiram Bankerjee Vs Kanknarrah Co., Ld.
Calcutta High Court · (1915) ILR (Cal) 1050
Contract Act, 1872 — Section 230(2)Evidence Act, 1872 — Section 92
High Courts26 Feb 1915
Srimati Rani Kuarmani Singha Mandhata Vs His Highness the Hon''ble Ihtisham-Ul-Mulk, Rais-Ud-Dowla Amir-Ul-Umara Nawab Asaf Qader Syed Sir Wasif Ali Murza Khan Bahadur, Mahabat Jung, K.C.S.I., K.C.V.O., Nawab Bahadur
Calcutta High Court · 28 Ind. Cas. 818
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1908 — Section 22Limitation Act, 1963 — Article 91
High Courts26 Feb 1915
Krishna Chandra Saha Sardar and Others Vs Hem Chandra Rai Chowdhury
Calcutta High Court · 29 Ind. Cas. 855
High Courts26 Feb 1915
Khobhari Sah Vs Jhaman Sah and Others
Calcutta High Court · 34 Ind. Cas. 220
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts25 Feb 1915
Ambica Charan Bepari Vs Aswini Kumar Banerjee and Others
Calcutta High Court · 29 Ind. Cas. 883
Bengal Tenancy Act, 1885 — Section 149(3)
High Courts25 Feb 1915
Aftar Ali and Others Vs Brojendra Kishore Roy Chowdhury
Calcutta High Court · 37 Ind. Cas. 252
High Courts25 Feb 1915
Amritalal Hazra and Others Vs Emperor. Superintendent and Remembrancer of Legal Affairs Vs Khagendra Nath Chowdhury and Others
Calcutta High Court · 29 Ind. Cas. 513
Criminal Procedure Code, 1898 (CrPC) — Section 494Evidence Act, 1872 — Section 10Explosive Substances Act, 1908 — Section 4, 5, 6