High Courts15 May 1916
Dwarika Nath Roy Chowdhury Vs Mathura Nath Roy Chowdhury and Others
Calcutta High Court · 34 Ind. Cas. 833
Bengal Tenancy Act, 1885 — Section 155, 188
COURT ARCHIVE
Calcutta High Court judgments, 1916
444 judgments · page 14 of 23
High Courts15 May 1916
Peari Mohan Kundu Vs Mohini Kanta Saha Choudhury and Others
Calcutta High Court · 34 Ind. Cas. 855
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15
High Courts12 May 1916
Kamal Mandal and Another Vs Emperor
Calcutta High Court · 38 Ind. Cas. 970
Criminal Procedure Code, 1898 (CrPC) — Section 35(1)
High Courts12 May 1916
Ganga Narayan Dutta Vs Indra Narayan Saha and Others
Calcutta High Court · 35 Ind. Cas. 49
High Courts12 May 1916
Manmotha Nath Chatterjee and Others Vs Ganga Giri Gossain and Another
Calcutta High Court · 36 Ind. Cas. 129
Criminal Procedure Code, 1898 (CrPC) — Section 145(4)(1)
High Courts11 May 1916
Nuri Miah Vs Ambica Singh and Another
Calcutta High Court · 34 Ind. Cas. 869
Estates Partition Act, 1897 — Section 92
High Courts11 May 1916
Bhaiganti Bewa Vs Himmat Bidyakar and Others
Calcutta High Court · 35 Ind. Cas. 7
Evidence Act, 1872 — Section 115, 116, 117
High Courts11 May 1916
Amjad Ali Hazi and Others Vs Ismail and Others
Calcutta High Court · 44 Ind. Cas. 504
High Courts10 May 1916
Rajendra Kumar Roy and Others Vs The Hon''ble Maharaja Manindra Chandra Nandy
Calcutta High Court · 34 Ind. Cas. 464
Bengal Tenancy Act, 1885 — Section 52Transfer of Property Act, 1882 — Section 108(e)
High Courts10 May 1916
Durgapada Panja Vs Bhusan Chandra Ghose and Others
Calcutta High Court · 39 Ind. Cas. 383
High Courts10 May 1916
Meajan Matbor Vs Alimuddin Mea and Others
Calcutta High Court · 34 Ind. Cas. 571
Evidence Act, 1872 — Section 18, 23
High Courts10 May 1916
Nabin Chandra Aich Vs Noakhali Municipality
Calcutta High Court · 34 Ind. Cas. 985
Bengal Municipal Act, 1932 — Section 176, 177, 218Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts09 May 1916
Ahmed Ali Vs Abdul Majid
Calcutta High Court · 39 Ind. Cas. 773
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts09 May 1916
Panchkori Ghosh Vs Hari Das Jati and Another
Calcutta High Court · 34 Ind. Cas. 341
Bengal Tenancy Act, 1885 — Section 170, 171Contract Act, 1872 — Section 69, 70
High Courts09 May 1916
Rajani Nath Das Vs Ofajudd1 Mullah and Others
Calcutta High Court · 37 Ind. Cas. 817
Registration Act, 1908 — Section 47
High Courts09 May 1916
Priyanath Pal Vs Tarini Charan Roy and Others
Calcutta High Court · 35 Ind. Cas. 618
Bengal Tenancy Act, 1885 — Section 30
High Courts08 May 1916
Khohua Moran Vs Emperor
Calcutta High Court · 34 Ind. Cas. 654
Criminal Procedure Code, 1898 (CrPC) — Section 35(1)Penal Code, 1860 (IPC) — Section 302, 324
High Courts08 May 1916
Beatrice Alice De Ste Croix Vs Phillip De Ste Croix
Calcutta High Court · 37 Ind. Cas. 216
High Courts08 May 1916
Sheikh Ratan Bipari Vs Hira Lal Sarakar and Others
Calcutta High Court · 34 Ind. Cas. 527
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 25
High Courts08 May 1916
Atarmoni Dasi Vs Bepin Behari Dhur and Others
Calcutta High Court · AIR 1929 Cal 193
Limitation Act, 1963 — Article 183, 12(1), 3