High Courts09 Aug 1922
The Secretary of State for India in Council Vs Ram Charan Acharjya and Others and Sarat Chandra Hazra and Others
Calcutta High Court · 70 Ind. Cas. 207
Bengal Tenancy Act, 1885 — Section 104H, 50
COURT ARCHIVE
Calcutta High Court judgments, 1922
524 judgments · page 6 of 27
High Courts09 Aug 1922
Secretary of State Vs Ramcharan Acharjee and Others
Calcutta High Court · AIR 1924 Cal 464
Bengal Tenancy Act, 1885 — Section 104H
High Courts09 Aug 1922
Raghupati Chatterjee Vs Nrishingha Hori Das and Others
Calcutta High Court · AIR 1923 Cal 90 : 71 Ind. Cas. 1
Trusts Act, 1882 — Section 84
High Courts09 Aug 1922
The Chairman, Serajgunj Municipality Vs The Chittagong Co. Ltd.
Calcutta High Court · 72 Ind. Cas. 696
Evidence Act, 1872 — Section 56
High Courts07 Aug 1922Allowed
Guljar Mandal Vs Sariman Mandalini and others
Calcutta High Court · (1922) 08 CAL CK 0052
High Courts07 Aug 1922
Dina Nath Pal and Others Vs Raja Sati Prasad Garga Bahadur and Others
Calcutta High Court · AIR 1923 Cal 74 : 72 Ind. Cas. 663
Bengal Tenancy Act, 1885 — Section 50
High Courts07 Aug 1922
Isup Ali and Others Vs Gour Chandra Deb
Calcutta High Court · AIR 1923 Cal 496 : 74 Ind. Cas. 591
High Courts07 Aug 1922
Kalipada Das Vs Raja Sati Prasad Garga Bahadur and Another Raja Sati Prasad Garga Bahadur and Another Vs Kalipada Das
Calcutta High Court · AIR 1922 Cal 468 : 72 Ind. Cas. 722
Bengal Tenancy Act, 1885 — Section 188Civil Procedure Code, 1908 (CPC) — Section 26Limitation Act, 1908 — Section 7
High Courts03 Aug 1922
Aran Sardar and Others Vs Hara Sundar Majumdar and Others
Calcutta High Court · AIR 1923 Cal 95 : 71 Ind. Cas. 225
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)Government of India Act, 1915 — Section 107
High Courts03 Aug 1922
Sayeruddin Akonda Vs Samiruddin Akond and Another
Calcutta High Court · AIR 1923 Cal 378 : 72 Ind. Cas. 985
Evidence Act, 1872 — Section 11(2), 159, 21(3), 32(5)
High Courts03 Aug 1922
Hara Kumar Dey Vs Jogendra Krishna Ray and Another
Calcutta High Court · AIR 1924 Cal 526
Evidence Act, 1872 — Section 35
High Courts03 Aug 1922
Hara Kumar De Vs Jogendra Krishna Ray and Another
Calcutta High Court · 71 Ind. Cas. 336
Evidence Act, 1872 — Section 35
High Courts02 Aug 1922
Lal Behary Basak Vs Akhil Chandra Santra
Calcutta High Court · AIR 1923 Cal 469 : 72 Ind. Cas. 794
Bengal Tenancy Act, 1885 — Section 153Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8(2)
High Courts02 Aug 1922
Durga Charan Mitra Vs Rajendra Narain Sinha
Calcutta High Court · 77 Ind. Cas. 558
High Courts02 Aug 1922
Sheikh Jabedali and Others Vs Prasanna Kumar Nag and Another
Calcutta High Court · AIR 1923 Cal 423 : 75 Ind. Cas. 281
High Courts02 Aug 1922
Bali Mohammad Saha and Others Vs Janaki Nath Mazumdar
Calcutta High Court · 72 Ind. Cas. 311
High Courts02 Aug 1922
Bali Mohammad Saha and Others Vs Janiki Nath Mazumdar
Calcutta High Court · AIR 1924 Cal 535
High Courts02 Aug 1922
Chandi Charan Mitra Vs Manindra Chandra Roy Chowdhury
Calcutta High Court · AIR 1923 Cal 198 : 72 Ind. Cas. 173
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203
High Courts02 Aug 1922
Manmohan Ghosh and others Vs Siddheshwar Dubay and others
Calcutta High Court · (1922) 08 CAL CK 0013