High Courts24 Jan 1919
The Chairman of the Rajpur Municipality, Hira Lal Ghose Vs Nogendra Nath Bagchi
Calcutta High Court · AIR 1919 Cal 244 : 50 Ind. Cas. 394
Bengal Municipal Act, 1884 — Section 113, 114, 116, 85
COURT ARCHIVE
Calcutta High Court judgments, 1919
509 judgments · page 24 of 26
High Courts24 Jan 1919
Raja Jote Coomar Mukerjee Vs Monohar Mukerjee and Others
Calcutta High Court · AIR 1919 Cal 519(1) : 50 Ind. Cas. 596
Bengal Tenancy Act, 1885 — Section 171
High Courts23 Jan 1919
Dakshina Ranjan Dutt Vs Fakir Chandra Sen and Another
Calcutta High Court · 50 Ind. Cas. 34
High Courts23 Jan 1919
Dinesh Chandra Das on his Death his Heirs Suresh Chandra Das and Others Vs Brajendra Kishore Ray Chowdhury
Calcutta High Court · 50 Ind. Cas. 370
Bengal Tenancy Act, 1885 — Section 29
High Courts23 Jan 1919
Telendrajit Raj Kumar Vs Gunendrajit Raj Kumar and Others
Calcutta High Court · 50 Ind. Cas. 374
Limitation Act, 1963 — Section 3
High Courts22 Jan 1919
Peary and Another Vs Emperor
Calcutta High Court · 50 Ind. Cas. 348
Letters Patent Act, 1865 — Clause 26
High Courts22 Jan 1919
Saradindu Mukherjee Vs Charu Chandra Dutt and Another
Calcutta High Court · 53 Ind. Cas. 885
High Courts22 Jan 1919
Arjad Ali Vs Sheikh Habib and Others
Calcutta High Court · AIR 1919 Cal 109 : 50 Ind. Cas. 12
High Courts22 Jan 1919
Tara Chand Roy and Others Vs The Secretary of State for India in Council and Others
Calcutta High Court · AIR 1919 Cal 240(2) : 50 Ind. Cas. 45
High Courts22 Jan 1919
Jiban Kali Mukherjee Vs Manimala Dassi
Calcutta High Court · AIR 1919 Cal 159 : 49 Ind. Cas. 1006
High Courts21 Jan 1919
Chandrodaya Bhattacharjee Vs Srimati Chandrakala and Others
Calcutta High Court · 49 Ind. Cas. 751
High Courts21 Jan 1919
Abdul Majid and Others Vs Nur Muhammad and Another
Calcutta High Court · AIR 1919 Cal 171 : 50 Ind. Cas. 641
Bengal Tenancy Act, 1885 — Section 49Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2
High Courts21 Jan 1919
Promotha Nath Ganguly and Another Vs Amiraddi Sheikh and Others
Calcutta High Court · 55 Ind. Cas. 178
Court Fees Act, 1870 — Section 7(xi)
High Courts21 Jan 1919
Bal Mukund Ruia Vs Gopiram Bhotica
Calcutta High Court · 60 Ind. Cas. 195
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts20 Jan 1919
Tarapada Majumdar Vs Satish Chandra Shaha
Calcutta High Court · AIR 1919 Cal 228 : (1919) ILR (Cal) 784
Bengal Municipal Act, 1932 — Section 108, 6(3)
High Courts20 Jan 1919
Sarat Chandra Das Vs Mati Lal Chuckerbutty and Others
Calcutta High Court · 52 Ind. Cas. 237
Eastern Bengal and Assam Tenancy Amendment Act, 1908 — Section 170
High Courts20 Jan 1919Dismissed
Chairman of The Municipal Commissioners of Kushtea Vs Satish Chandra Saha and Others
Calcutta High Court · (1919) 01 CAL CK 0051
High Courts20 Jan 1919
Bhutnath Bose Vs Kali Prasad Patra
Calcutta High Court · AIR 1919 Cal 520 : 50 Ind. Cas. 71
High Courts20 Jan 1919
Purna Chandra Ray Chowdhury and Others Vs Jogendra Nath Chowdhury
Calcutta High Court · 50 Ind. Cas. 262
High Courts20 Jan 1919
Erfanuddin Molla and Another Vs Badan Sheikh
Calcutta High Court · 51 Ind. Cas. 583
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4Contract Act, 1872 — Section 184Majority Act, 1875 — Section 2