High Courts22 Nov 1916
Hiranmoy Kumar Saha and Others Vs Banka Behari Ghose
Calcutta High Court · 37 Ind. Cas. 852
COURT ARCHIVE
Calcutta High Court judgments, 1916
444 judgments · page 3 of 23
High Courts22 Nov 1916
Rajani Nath Kapali Vs Kali Mohan Das Kapali and Others
Calcutta High Court · 38 Ind. Cas. 66
Limitation Act, 1963 — Section 12(2), 12(3)
High Courts22 Nov 1916
Satindra Kumar Chaudhury and Another Vs Krishna Kumari Chaudhurani and Others
Calcutta High Court · 36 Ind. Cas. 882
High Courts22 Nov 1916
Nanda Narain Newar Vs Manmaya Kamini
Calcutta High Court · (1916) 11 CAL CK 0002
High Courts21 Nov 1916
Aga Mahomed Shirazi and Others Vs Syed Mahomed Shoostry and Others
Calcutta High Court · 39 Ind. Cas. 388
High Courts21 Nov 1916
Uma Charan Sen Gupta Vs Chinta Roy and Another
Calcutta High Court · 36 Ind. Cas. 881
High Courts17 Nov 1916
Malchand and Another Vs Gopal Chandra Ghosal and Another
Calcutta High Court · 39 Ind. Cas. 199
Presidency Towns Insolvency Act, 1909 — Section 21(1)
High Courts16 Nov 1916
Giridhari Lal Serowgee Vs The King-Emperor
Calcutta High Court · (1916) 11 CAL CK 0001
High Courts14 Nov 1916
Giridharee Lal Sarowgee Vs Emperor
Calcutta High Court · 42 Ind. Cas. 133
Criminal Procedure Code, 1898 (CrPC) — Section 190, 476
High Courts22 Sept 1916
Mohammed Hosain Vs Farley
Calcutta High Court · 40 Ind. Cas. 295
Penal Code, 1860 (IPC) — Section 323Railways Act, 1890 — Section 113, 120, 122, 68, 69
High Courts13 Sept 1916
Saharulla Chowdhury and Others Vs Kendua Santhal
Calcutta High Court · 42 Ind. Cas. 729
High Courts01 Sept 1916Dismissed
Mohesh Chandra Roy and Others Vs Gossain Ganpat Gir, Plaintiff, and Others
Calcutta High Court · (1916) 09 CAL CK 0005
High Courts01 Sept 1916
Amrita Lal Shaha and Others Vs Gossain Ganpat Gir and Others
Calcutta High Court · 51 Ind. Cas. 884
Probate and Administration Act, 1881 — Section 90
High Courts31 Aug 1916
In Re: Bonomally Gupta
Calcutta High Court · 38 Ind. Cas. 423
Criminal Procedure Code, 1898 (CrPC) — Section 491Letters Patent Act, 1865 — Clause 25, Clause 26