High Courts31 Dec 1923
Lakshan Chandra Mandal Vs Takim Dhali and Others
Calcutta High Court · AIR 1924 Cal 558
Registration Act, 1908 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 1923
445 judgments · page 1 of 23
High Courts31 Dec 1923
Lukhan Chandra Mondal Vs Takim Dhali and Others
Calcutta High Court · 80 Ind. Cas. 357
High Courts31 Dec 1923
Dwijendra Narain Roy Vs Joges Chandra De and Others
Calcutta High Court · AIR 1924 Cal 600 : 79 Ind. Cas. 520
Registration Act, 1908 — Section 77
High Courts21 Dec 1923
Ganesh Chandra Pal Vs Chandramohan Datta
Calcutta High Court · AIR 1925 Cal 199
Bengal Tenancy Act, 1885 — Section 49, 49(a)
High Courts21 Dec 1923
Ganeshchandra Pal Vs Chandramohan Datta
Calcutta High Court · 84 Ind. Cas. 730
Bengal Tenancy Act, 1885 — Section 49
High Courts20 Dec 1923
Secretary of State for India in Council Vs Sarat Sundari Debi
Calcutta High Court · AIR 1925 Cal 447
High Courts20 Dec 1923
Bholanath Das and Others Vs Emperor
Calcutta High Court · AIR 1924 Cal 614 : 83 Ind. Cas. 628
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(6)
High Courts19 Dec 1923
Sm. Chandra Tara Debi and Another Vs Srish Chandra Bhattacharjee
Calcutta High Court · AIR 1928 Cal 277
Hindu Wills Act, 1870 — Section 2Probate and Administration Act, 1881 — Section 174Succession Act, 1865 — Section 187
High Courts19 Dec 1923
Nanibala Dasi and Another Vs Ichhamoyee Dasi and Others
Calcutta High Court · AIR 1925 Cal 218 : 84 Ind. Cas. 674
Limitation Act, 1908 — Section 5
High Courts19 Dec 1923
Najimunnessa Bibi Vs Nacharuddin Sardar
Calcutta High Court · (1924) ILR (Cal) 548
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58, Order 21 Rule 63Limitation Act, 1963 — Article 11
High Courts19 Dec 1923
Najimunnessa Bibi Vs Nacharaddin Sardar
Calcutta High Court · AIR 1924 Cal 744 : 83 Ind. Cas. 233
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts18 Dec 1923
Mahamed Manawar Sultan Vs Shamsunnessa Begum
Calcutta High Court · (1924) ILR (Cal) 480
Lunacy Act, 1912 — Section 38, 41, 62
High Courts18 Dec 1923
sahebzada Mahammad Munwar Sultan Vs Sahebzadi Shamsunnessa Begum
Calcutta High Court · 80 Ind. Cas. 798
High Courts13 Dec 1923
Archibald George Edgecombe Vs Emperor
Calcutta High Court · AIR 1928 Cal 264
Penal Code, 1860 (IPC) — Section 411
High Courts12 Dec 1923
Gojadhar Agarwalla and Another Vs Shibananda Pradhani and Another
Calcutta High Court · 81 Ind. Cas. 768
Transfer of Property Act, 1882 — Section 67, 98
High Courts11 Dec 1923
Soneswar (Das) Pandit Vs Kanakram and Others
Calcutta High Court · AIR 1928 Cal 249
Limitation Act, 1963 — Section 5
High Courts10 Dec 1923
Basanti Charan Sinha Vs Rajani Mohon Chatterjee
Calcutta High Court · AIR 1924 Cal 629 : 83 Ind. Cas. 368
Calcutta Rent Act, 1920 — Section 2(e)
High Courts07 Dec 1923
Emperor Vs Bansi Sheikh
Calcutta High Court · (1924) ILR (Cal) 469
Penal Code, 1860 (IPC) — Section 467, 471
High Courts07 Dec 1923
Bhimraj Bania Vs Emperor
Calcutta High Court · (1924) ILR (Cal) 460
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Goondas Act, 1923 — Section 3, 4, 5, 6Letters Patent Act, 1865 — Clause 28
High Courts07 Dec 1923
King-Emperor Vs Bansi Sheikh
Calcutta High Court · AIR 1924 Cal 718 : 83 Ind. Cas. 504
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 467, 471