High Courts01 Mar 1921
Gobordhone Das Deora Vs Doolichand Sethia and Others
Calcutta High Court · 61 Ind. Cas. 210
Calcutta Rent Act, 1920 — Section 20Criminal Procedure Code, 1898 (CrPC) — Section 5(1)Galoufcta Rent Rules, 1920 — Rule 4
COURT ARCHIVE
Calcutta High Court judgments, 1921
396 judgments · page 18 of 20
High Courts25 Feb 1921
Sheikh Karim Bux Vs Dwarakanath Kar and Others
Calcutta High Court · 64 Ind. Cas. 190
High Courts25 Feb 1921
Jatindra Nath Ghose and Another Vs Sourindra Nath Mitra and Another
Calcutta High Court · 64 Ind. Cas. 63
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2
High Courts25 Feb 1921
Kali Prasanna Guha Choudhuri and Another Vs Bhagabati Debya and Others
Calcutta High Court · 64 Ind. Cas. 324
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts25 Feb 1921
Jadu Nath Mandal and Others Vs Rai Charan Koyal and Others
Calcutta High Court · 64 Ind. Cas. 186
High Courts25 Feb 1921
Atul Chandra Seal Vs Sheikh Kobadali and Another
Calcutta High Court · 64 Ind. Cas. 436
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Provincial Small Cause Courts Act, 1887 — Section 23
High Courts24 Feb 1921
Srimati Lakshmi Sundari Vs Nityananda Dhupi and Another
Calcutta High Court · 64 Ind. Cas. 61
Probate and Administration Act, 1881 — Section 23
High Courts23 Feb 1921
Shashi Bhusan Shaw Vs Hari Narain Shaw
Calcutta High Court · AIR 1921 Cal 202 : 66 Ind. Cas. 705
Transfer of Property Act, 1882 — Section 6A
High Courts23 Feb 1921
Jogendra Nath Maitra Vs Gopal Chandra Saha
Calcutta High Court · 64 Ind. Cas. 188
Bengal Tenancy Act, 1885 — Section 29(1)
High Courts23 Feb 1921
Debendra Nath Biswas Vs Jogendra Nath Biswas and Others
Calcutta High Court · 64 Ind. Cas. 221
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Feb 1921
Parbati Majhi and Another Vs Digpati Majhi and Surja Kumar Majhi and Another
Calcutta High Court · 64 Ind. Cas. 465
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 13
High Courts22 Feb 1921
Sheikh Arabulla and Others Vs Sunamani Das and Others
Calcutta High Court · 63 Ind. Cas. 962
High Courts21 Feb 1921
Bishnupada Dey Vs Chairman of the Maniktolla Municipality
Calcutta High Court · 64 Ind. Cas. 351
High Courts18 Feb 1921
Bainaddi Mandal and Another Vs Kailash Chandra Sardar and Others
Calcutta High Court · AIR 1921 Cal 623 : 64 Ind. Cas. 448
High Courts18 Feb 1921
Jamir Howladar-Principal Vs Arabjan Bibi and on her death some of Her Heirs And Legal Representatives, Adeladdi Howladas and Others and Protap Chandra Ghose and Others
Calcutta High Court · 65 Ind. Cas. 273
Transfer of Property Act, 1882 — Section 60, 62
High Courts18 Feb 1921Dismissed
Aswini Kumar Chatterji Vs The King-Emperor
Calcutta High Court · (1921) 02 CAL CK 0014
High Courts18 Feb 1921
Abdul Rahim Mir and Another Vs Emperor
Calcutta High Court · AIR 1921 Cal 697 : 62 Ind. Cas. 878
Criminal Procedure Code, 1898 (CrPC) — Section 127, 128Penal Code, 1860 (IPC) — Section 149, 304, 326
High Courts17 Feb 1921
Prasanno Kumar Mandal Vs Nilambar Mandal
Calcutta High Court · AIR 1922 Cal 189 : 64 Ind. Cas. 75
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Limitation Act, 1963 — Article 105
High Courts16 Feb 1921
W. J. Rees Vs John Young
Calcutta High Court · AIR 1921 Cal 543 : 66 Ind. Cas. 745
High Courts16 Feb 1921
In Re: Manick Chand Mahata
Calcutta High Court · 66 Ind. Cas. 600
Calcutta Municipal Act, 1923 — Section 20, 357, 556Land Acquisition Act, 1894 — Section 6(3)Specific Relief Act, 1877 — Section 45(e)