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Calcutta High Court judgments, 1923

491 judgments · page 16 of 25

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High Courts20 Apr 1923

Ponthiram Joab Vs Emperor

Calcutta High Court · AIR 1924 Cal 196 : 76 Ind. Cas. 965

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High Courts20 Apr 1923

Bhabani Prosad Moitra alias Doman Chandra Moitra Vs Hari Charan Bhattacharjee

Calcutta High Court · 73 Ind. Cas. 938

Penal Code, 1860 (IPC) — Section 426, 447
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High Courts19 Apr 1923

Kedar Nath Dey Vs Mohamed Siddik and Others

Calcutta High Court · AIR 1924 Cal 455 : 73 Ind. Cas. 807

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High Courts18 Apr 1923

Gladstone Wyllie and Co. Vs Joosub Peer Mahomed and Co.

Calcutta High Court · AIR 1924 Cal 117 : 77 Ind. Cas. 868

Arbitration Act, 1940 — Section 15Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2)
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High Courts17 Apr 1923

Kashi Chandra Chakravarti Vs Priyanath Bakshi and Others

Calcutta High Court · AIR 1924 Cal 645 : 83 Ind. Cas. 424

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14
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High Courts12 Apr 1923

Ramkamal Banik Saha Vs Syam Sundar Banik Saha

Calcutta High Court · AIR 1924 Cal 411

Limitation Act, 1908 — Article 120Specific Relief Act, 1877 — Section 42
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High Courts11 Apr 1923

Bhupendra Kumar Chakraburty Vs Suraj Kanta Rai Chowdhury

Calcutta High Court · AIR 1924 Cal 128

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High Courts11 Apr 1923

Sasi Kanta Acharyya Bahadur Vs Abdur Rahman Sarkar and Others

Calcutta High Court · AIR 1924 Cal 158

Land Acquisition Act, 1894 — Section 18
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High Courts11 Apr 1923

Bhupendra Kumar Chakrabutty Vs Surjakanta Rai Chowdhury

Calcutta High Court · 76 Ind. Cas. 917

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High Courts11 Apr 1923

Prohlad Chandra Chowdhury Vs Ramsaran Chowdhury and Another

Calcutta High Court · AIR 1924 Cal 420 : 81 Ind. Cas. 680

Evidence Act, 1872 — Section 155, 32(5)Guardians and Wards Act, 1890 — Section 30, 31
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High Courts11 Apr 1923

Maharaja Sasi Kanta Acharyya Bahadur Vs Abdur Rahman Sarkar and Others

Calcutta High Court · 75 Ind. Cas. 203

Land Acquisition Act, 1894 — Section 18
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High Courts10 Apr 1923

The Corporation of Calcutta Vs Bijoy Kumar and Others

Calcutta High Court · AIR 1924 Cal 334

Calcutta Municipal Act, 1923 — Section 408, 575
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High Courts10 Apr 1923

Imperial Tobacco Company Ltd. Vs Albert Bonnan and Another

Calcutta High Court · AIR 1924 Cal 216

English Trade Marks Act, 1905 — Section 22
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High Courts10 Apr 1923

Shermull and Others Vs The Corporation of Calcutta

Calcutta High Court · AIR 1923 Cal 725 : 77 Ind. Cas. 892

Calcutta Municipal Act, 1923 — Section 631Criminal Procedure Code, 1898 (CrPC) — Section 247
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High Courts10 Apr 1923

Saudamini Dassya and Others Vs Secretary of State for India in Council and Others

Calcutta High Court · 77 Ind. Cas. 707

Bengal Alluvion and Diluvion Act, 1847 — Section 3
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High Courts10 Apr 1923

Saudamini Dassya and Others Vs Secretary of State for India and Others

Calcutta High Court · AIR 1924 Cal 197

Bengal Alluvion and Diluvion Act, 1847 — Section 3
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High Courts10 Apr 1923

Hari Chandana Joga Deva Vs Hindustan Co-operative Insurance Society Ltd.

Calcutta High Court · AIR 1925 Cal 690 : 90 Ind. Cas. 86

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High Courts10 Apr 1923

Hari Chandana Joga Deya Vs Hindustan Co-Operative Insurance Society, Ltd.

Calcutta High Court · (1925) ILR (Cal) 239

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High Courts10 Apr 1923

Pradyumna Kumar Mullik Vs Pramatha Nath Mullik

Calcutta High Court · AIR 1923 Cal 708 : 77 Ind. Cas. 833

Transfer of Property Act, 1882 — Section 11
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High Courts10 Apr 1923

Chowdhury Mohammad Amin Vs Bijoy Chand Mahatab

Calcutta High Court · AIR 1923 Cal 732 : 75 Ind. Cas. 20

Bengal Patni Taluks Regulation, 1819 — Section 14
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