COURT ARCHIVE

Calcutta High Court judgments, 1918

528 judgments · page 4 of 27

High Courts23 Aug 1918

Shashi Bhusan Dhur and Others Vs Istismam-ul-Mulk Rats-ud-Dowa Amir-ul-Umrah-Nawab Asid Kabir Syed Sir Wasif Ali Mirza Khan Bahadur Jung, K.C.S.I., K.C.V.O., Nawab Bahadur of Murshidabad and Others

Calcutta High Court · 49 Ind. Cas. 951

Evidence Act, 1872 — Section 13Murshidabad Act, 1891 — Section 3

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High Courts22 Aug 1918

Jitendra Gopal Roy and Others Vs Matanginti alias Susamoyi Debya and Others

Calcutta High Court · AIR 1919 Cal 215 : 49 Ind. Cas. 965

Estates Partition Act, 1897 — Section 119, 83

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High Courts22 Aug 1918

Srilal Chamaria Vs Emperor

Calcutta High Court · (1919) ILR (Cal) 607

Criminal Procedure Code, 1898 (CrPC) — Section 258Penal Code, 1860 (IPC) — Section 109, 161, 380, 453

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High Courts22 Aug 1918Dismissed

Srilal Chamaria and Another Vs The King-Emperor

Calcutta High Court · (1918) 08 CAL CK 0031

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High Courts22 Aug 1918

Rani Shasimukhi Debi and Others Vs Parbaty Sunkar Roy Chowdhury and Others

Calcutta High Court · 50 Ind. Cas. 879

Civil Procedure Code, 1908 (CPC) — Section 18

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High Courts22 Aug 1918

Midnapore Zemindary Company, Limited Vs Syama Charan Chowdhury and Others

Calcutta High Court · 49 Ind. Cas. 993

Bengal Tenancy Act, 1885 — Section 72

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High Courts22 Aug 1918

Atal Behary Keora and Others Vs Lal Mohan Singha Roy and Another

Calcutta High Court · AIR 1919 Cal 75 : 49 Ind. Cas. 507

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High Courts21 Aug 1918

Aduram Haldar Vs Nakuleswar Rai Chowdhury and Others

Calcutta High Court · AIR 1919 Cal 368 : 49 Ind. Cas. 137

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47

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High Courts21 Aug 1918

Firm Standing in the Name of Gour Charan-Ganga Charan Saha Vs Toyebuddin Ahmed, Receiver to the Estate of Abdur Rahaman Sowdagar

Calcutta High Court · AIR 1919 Cal 43 : 49 Ind. Cas. 480

Provincial Insolvency Act, 1920 — Section 34

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High Courts21 Aug 1918

Deutsch Asiatische Bank Vs Hira Lall Bardhan and Sons

Calcutta High Court · (1919) ILR (Cal) 526

Limitation Act, 1963 — Section 15, 6, 9

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High Courts21 Aug 1918

Sukhlall Chandanmull Vs The Eastern Bank, Ltd.

Calcutta High Court · (1919) ILR (Cal) 584 : 58 Ind. Cas. 641

Negotiable Instruments Act, 1881 (NI) — Section 135

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High Courts21 Aug 1918

Deutsche Asiatesche Bank Vs Hira Lall Burdhan and Sons

Calcutta High Court · 47 Ind. Cas. 398

Limitation Act, 1963 — Section 15, 9

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High Courts20 Aug 1918

Rahamatunnessa Khanam Choudhurani and Others Vs Nawab Syed Abdul Sobhan Choudhury and Others

Calcutta High Court · AIR 1919 Cal 125(1) : 49 Ind. Cas. 745

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High Courts19 Aug 1918

Protap Chundra Dutt Vs Abhimanini Surini and Another

Calcutta High Court · 48 Ind. Cas. 752

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4

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High Courts19 Aug 1918

Jogendra Nath Mallik Vs Shib Narayan Mukerjee

Calcutta High Court · 48 Ind. Cas. 965

Bengal Tenancy Act, 1885 — Section 170(3)

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High Courts19 Aug 1918

Bibhuti Bhusan Chakravarty and Others Vs Umesh Chandra Mukherjee

Calcutta High Court · 48 Ind. Cas. 614

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115

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High Courts19 Aug 1918

Lal Mohan Saha Vs Shaikh Tazimaddin and Others

Calcutta High Court · AIR 1919 Cal 217 : 49 Ind. Cas. 756

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High Courts16 Aug 1918

Sowrendra Mohan Sinha Vs Soshi Bhusan Koer and Others

Calcutta High Court · 49 Ind. Cas. 232

Criminal Procedure Code, 1898 (CrPC) — Section 107, 119

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High Courts15 Aug 1918

Dinanath Chanda, and on his, death his heirs and legal representatives Umesh Chandra Chanda and Others Vs Sheikh Nawabali and Others

Calcutta High Court · 49 Ind. Cas. 984

Bengal Estates Partition Act, 1876 — Section 54Evidence Act, 1872 — Section 35

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High Courts09 Aug 1918

Narendra Nath Sannyal and Others Vs Uma Charan Ghosh

Calcutta High Court · AIR 1919 Cal 111 : 49 Ind. Cas. 272

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