High Courts05 Feb 1915
Subedar Ahir Vs Emperor Chhatradhari Misser Vs Emperor on the Complainy of Ganesh Lohar and Barka Manjhi
Calcutta High Court · AIR 1915 Cal 866 : 28 Ind. Cas. 668
Criminal Procedure Code, 1898 (CrPC) — Section 234
COURT ARCHIVE
Calcutta High Court judgments, 1915
401 judgments · page 19 of 21
High Courts05 Feb 1915
Maharaja Sir Rameshwar Singh Bahadur Vs Bheekdari Singh and Others and Tekput Singh
Calcutta High Court · 28 Ind. Cas. 505
High Courts04 Feb 1915Dismissed
Ranjit Singha, Principal Vs Jnanendra Ch. Sen Gupta and Others
Calcutta High Court · (1915) 02 CAL CK 0037
High Courts04 Feb 1915Dismissed
Sudamdih Coal Co., Ld. Vs Empire Coal Co., Ld.
Calcutta High Court · (1915) ILR (Cal) 942
Criminal Procedure Code, 1859 — Section 16
High Courts04 Feb 1915
Sudamdih Coal Company Ltd. Vs Empire Coal Company Ltd.
Calcutta High Court · 31 Ind. Cas. 581
Letters Patent Act, 1865 — Clause 12
High Courts04 Feb 1915
Parushulla Shaikh Vs Sital Chandra Das and Others
Calcutta High Court · 28 Ind. Cas. 267
Bengal Tenancy Act, 1885 — Section 85Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 Feb 1915Dismissed
Ram Charan Law Vs Fatima Begam
Calcutta High Court · (1915) ILR (Cal) 933
High Courts03 Feb 1915
Ram Charan Law Vs Shahebzadee Fatima Begum and Others
Calcutta High Court · 30 Ind. Cas. 686
High Courts02 Feb 1915
Baroda Kanta Sarkar and Others Vs Emperor
Calcutta High Court · 30 Ind. Cas. 444
Evidence Act, 1872 — Section 13Penal Code, 1860 (IPC) — Section 193, 426
High Courts02 Feb 1915
Amrita Lal Hazra and Others Vs Emperor
Calcutta High Court · (1915) ILR (Cal) 957
Criminal Procedure Code, 1898 (CrPC) — Section 360)(I), 494Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B
High Courts02 Feb 1915
Sivaprasad Ram Vs Tricomdas Coverji Bhoja
Calcutta High Court · (1915) ILR (Cal) 926
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts01 Feb 1915
Babu Gopal Lal Vs Kerani Gope and Others
Calcutta High Court · 28 Ind. Cas. 803
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts28 Jan 1915
D.N. Ghose and Brothers Vs Popat Narain Brothers
Calcutta High Court · 30 Ind. Cas. 990
High Courts28 Jan 1915Allowed
Pran Krishna Saha and Another Vs Trailakhya Nath Choudhuri and Others
Calcutta High Court · (1915) 01 CAL CK 0015
High Courts28 Jan 1915Allowed
D.N. Ghose and Bros Vs Popat Narain Bros
Calcutta High Court · (1915) ILR (Cal) 819
High Courts28 Jan 1915
Nagesur Pershad Singh and Others Vs Bindeshwari Prosad Singh and Others
Calcutta High Court · 29 Ind. Cas. 402
High Courts28 Jan 1915
Krishna Sahai and Others Vs Palakdhari Raut and Others
Calcutta High Court · AIR 1915 Cal 345 : 29 Ind. Cas. 236
Bengal Tenancy Act, 1885 — Section 38
High Courts26 Jan 1915
Abdul Gani Vs Emperor
Calcutta High Court · 30 Ind. Cas. 441
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(c), 195(c)Penal Code, 1860 (IPC) — Section 467
High Courts26 Jan 1915
Satyendra Mohan Ghose and Others and Srimati Udaytara Chowdhurani and Others Vs Raj Mohan Guha and Others
Calcutta High Court · AIR 1915 Cal 831 : 29 Ind. Cas. 177
Bengal Tenancy Act, 1885 — Section 100, 98
High Courts26 Jan 1915
Kshirod Chandra Ghose Vs Srish Chandra Ghose and Others
Calcutta High Court · 28 Ind. Cas. 894
Limitation Act, 1963 — Section 26