High Courts23 Jun 1922
Bhupendra Narayan Singh Vs Nurput Singh
Calcutta High Court · AIR 1923 Cal 451 : 84 Ind. Cas. 581
Civil Procedure Code, 1908 (CPC) — Section 109(c), 110
COURT ARCHIVE
Calcutta High Court judgments, 1922
524 judgments · page 11 of 27
High Courts23 Jun 1922
Shamal Das Kshettry and Others Vs Phanindra Nath Roy Choudhuri and Others
Calcutta High Court · AIR 1923 Cal 532 : 72 Ind. Cas. 467
Provincial Insolvency Act, 1920 — Section 28, 28(3)
High Courts23 Jun 1922
Tinkori Pathak Vs Ram Gopal Pathak and Others
Calcutta High Court · AIR 1923 Cal 8 : 70 Ind. Cas. 663
Prescription Act, 1832 — Section 3
High Courts22 Jun 1922
Srimanta Seal Vs Bindubasini Dasi and Others
Calcutta High Court · AIR 1924 Cal 138 : 76 Ind. Cas. 517
High Courts22 Jun 1922
Lal Mohan Hazra Vs E.I. Railway Co.
Calcutta High Court · AIR 1922 Cal 330 : 70 Ind. Cas. 857
High Courts22 Jun 1922
Surbeshwar Nath and Others Vs Emperor
Calcutta High Court · AIR 1924 Cal 501
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 186, 353
High Courts22 Jun 1922
Mohesh Chandra Missra Vs Srimati Nistarini Dassya and Another
Calcutta High Court · AIR 1923 Cal 382 : 77 Ind. Cas. 576
Specific Relief Act, 1877 — Section 42
High Courts21 Jun 1922
Parmananda Agarwala Vs Emperor
Calcutta High Court · AIR 1922 Cal 538 : 71 Ind. Cas. 49
Criminal Law (Amendment) Act — Section 17(2)
High Courts21 Jun 1922
Bejoy Chandra Sinha Vs Howrah Amta Light Railway Co. Ltd. by their Managing Agents, Martin and Co.
Calcutta High Court · AIR 1923 Cal 524 : 72 Ind. Cas. 98
Transfer of Property Act, 1882 — Section 108, 116
High Courts20 Jun 1922
Syama Charan Das Vs Satya Prosad Choudhury Satya Prosad Choudhury Vs Syama Charan Das and Others
Calcutta High Court · AIR 1923 Cal 252 : 70 Ind. Cas. 427
Transfer of Property Act, 1882 — Section 52
High Courts20 Jun 1922
Abinash Chandra Bhattacherjee and Another Vs Amar Chandra De
Calcutta High Court · 70 Ind. Cas. 328
Bengal Tenancy Act, 1885 — Section 49
High Courts20 Jun 1922
J. and D. Eziekeil, Carrying Business under the Name and Style of Ezekeil and Co. Vs Annada Charan Sen
Calcutta High Court · AIR 1923 Cal 35 : 70 Ind. Cas. 794
Bengal Municipal Act, 1884 — Section 34
High Courts19 Jun 1922
Haridas Ghose Mridha and Another Vs Gouri Charan Ghose Mridha and Others
Calcutta High Court · AIR 1924 Cal 359a : 71 Ind. Cas. 309
High Courts16 Jun 1922
Dwarka Nath Sen and Others Vs Tara Prassanno Sen and Others
Calcutta High Court · AIR 1923 Cal 356 : 76 Ind. Cas. 328
High Courts16 Jun 1922
Gopal Chandra Pal Vs Kadambini Dasi and Others
Calcutta High Court · AIR 1924 Cal 364
Limitation Act, 1963 — Section 28
High Courts16 Jun 1922
Dhorendra Krishna Mukherjee Vs Mohendra Nath Mukherjee and Others
Calcutta High Court · 70 Ind. Cas. 869
High Courts16 Jun 1922
Moydhannessa Bibi and Another Vs Satis Chandra Giri and Another
Calcutta High Court · AIR 1923 Cal 435 : 70 Ind. Cas. 895
Bengal Tenancy Act, 1885 — Section 109C
High Courts15 Jun 1922
Arjun Chandra Bhadra Vs Kailas Chandra Das and Others
Calcutta High Court · AIR 1923 Cal 149 : 70 Ind. Cas. 532
Evidence Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 59
High Courts15 Jun 1922
Reshee Case Law Vs Bhuban Mohan Pal and Others
Calcutta High Court · AIR 1924 Cal 361
Bengal Tenancy Act, 1885 — Section 106
High Courts15 Jun 1922Dismissed
Pran Kishore Tarafdar and others Vs Sarode Prosad Pakrasi and others
Calcutta High Court · (1922) 06 CAL CK 0050