High Courts09 Aug 1918
Harimohon Roy Vs Khalil Bepary and Others
Calcutta High Court · 48 Ind. Cas. 433
Specific Relief Act, 1877 — Section 9
COURT ARCHIVE
Calcutta High Court judgments, 1918
528 judgments · page 5 of 27
High Courts09 Aug 1918
Sarat Chandra Sen Vs Emperor
Calcutta High Court · 49 Ind. Cas. 600
Criminal Procedure Code, 1898 (CrPC) — Section 145, 476
High Courts08 Aug 1918
Alek Maimed Bepari and Others Vs Bachhani Bibi and Others
Calcutta High Court · 49 Ind. Cas. 477
High Courts08 Aug 1918
Rajani Kanta Bhadra Vs Panchananda
Calcutta High Court · AIR 1919 Cal 550 : 48 Ind. Cas. 720
Transfer of Property Act, 1882 — Section 59
High Courts08 Aug 1918
Upendra Chandra Bhadra Vs Hukum Chand De
Calcutta High Court · (1919) ILR (Cal) 522
Transfer of Property Act, 1882 — Section 59
High Courts08 Aug 1918
Subal Chandra Chowdhury, Manager to the Estate of late Gopinath Saudagar Vs Suvankar Barua and Others
Calcutta High Court · 49 Ind. Cas. 437
High Courts07 Aug 1918
Jogesh Chandra Roy Vs The Secretary of State for India in Council
Calcutta High Court · AIR 1919 Cal 167(1) : 48 Ind. Cas. 702
Land Acquisition Act, 1894 — Section 11, 18
High Courts07 Aug 1918
The Secretary of State for India in Council Vs Chaturbhuj Nanda and Others
Calcutta High Court · AIR 1919 Cal 1019 : 48 Ind. Cas. 963
Bengal Tenancy Act, 1885 — Section 104H
High Courts07 Aug 1918
Raj Chandra Deb Vs Gour Chandra Das and Others
Calcutta High Court · AIR 1919 Cal 157 : 49 Ind. Cas. 475
High Courts07 Aug 1918
Srimati Kausalya Sundari Vs Nabin Chandra Kar and Another
Calcutta High Court · AIR 1919 Cal 55(1)
High Courts06 Aug 1918
Annada Kumar Roy Vs Sreemutty Hara Durga Ghosh
Calcutta High Court · AIR 1919 Cal 168(1) : 49 Ind. Cas. 731
High Courts06 Aug 1918
Upendra Nath Bhattacharjee Vs Prasanna Kumar Ghosh and Others
Calcutta High Court · AIR 1919 Cal 884 : 48 Ind. Cas. 497
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts06 Aug 1918
Sheikh Abdul Aziz Vs Habid Mistri and Others
Calcutta High Court · 49 Ind. Cas. 229
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 9
High Courts05 Aug 1918
Upendra Kishore Mondal and Another Vs Nobokishore Mondal and Others
Calcutta High Court · AIR 1919 Cal 746 : 48 Ind. Cas. 993
High Courts02 Aug 1918
Rajani Manna Bagdi, and on his death his Heirs and Legal Representatives Khepa Manna Bagdi and Others Vs Satish Chandra Roy and Others
Calcutta High Court · 48 Ind. Cas. 699
High Courts02 Aug 1918
Ramcharan Bairagi and Another Vs Udal Bairagi and Others
Calcutta High Court · 49 Ind. Cas. 515
Bengal Tenancy Act, 1885 — Section 18, 85(2)Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts01 Aug 1918
Sreemutty Chand Bibi Vs Lal Mohamed, and on his death his heirs and Legal Representatives his Widow Sreemutty Champa Bibi and Others
Calcutta High Court · 48 Ind. Cas. 692
High Courts01 Aug 1918
Mahamed Ayub Chowdhury Vs Elahi Baksh Mandal and Fakirullah Mean
Calcutta High Court · 49 Ind. Cas. 258
High Courts01 Aug 1918
Habibar Rahman Chowdhury Vs Altaf Ali Chowdhury
Calcutta High Court · AIR 1919 Cal 17 : (1919) ILR (Cal) 259
Evidence Act, 1872 — Section 3
High Courts01 Aug 1918
The Hon''ble Nawab Bahadur of Murshidabad, Sir Syed Wasif Ali Meerza, K.C.S.I., K.C.V.O. Vs Khandkar Mohamad Hossain
Calcutta High Court · 49 Ind. Cas. 465
Bengal Tenancy Act, 1885 — Section 153