High Courts22 Nov 1923
Dharani Mohan Ray Vs Asutosh Mukerji and Others
Calcutta High Court · 82 Ind. Cas. 396
Bengal Tenancy Act, 1885 — Section 105, 105A, 106, 107, 108
COURT ARCHIVE
Calcutta High Court judgments, 1923
491 judgments · page 3 of 25
High Courts22 Nov 1923
Jagadish Chandra De and Others Vs Harihar De
Calcutta High Court · AIR 1924 Cal 1042
Civil Procedure Code, 1908 (CPC) — Section 103Evidence Act, 1872 — Section 32, 32(3)
High Courts21 Nov 1923
Mahmud Sheikh and Another Vs Kankinarah Co., Ltd.
Calcutta High Court · AIR 1924 Cal 665
Civil Procedure Code, 1908 (CPC) — Section 5(2)
High Courts21 Nov 1923
The East Indian Railway Company Vs Kanailal
Calcutta High Court · 80 Ind. Cas. 205
High Courts21 Nov 1923
The East Indian Railway Co. Vs Kanai Lal
Calcutta High Court · AIR 1924 Cal 493
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Nov 1923
Jagabandhu Nandi and Others Vs Abdul Hamid Mea and Others
Calcutta High Court · AIR 1925 Cal 82 : 85 Ind. Cas. 214
Bengal Tenancy Act, 1885 — Section 148A
High Courts21 Nov 1923
Dooly Chand Srimaly Vs Mohanlal Srimali and Another
Calcutta High Court · AIR 1924 Cal 722 : 83 Ind. Cas. 606
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Nov 1923
Dooly Chand Srimali Vs Mohanlal Srimali and Another
Calcutta High Court · (1924) ILR (Cal) 432
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts20 Nov 1923
Chand Mia Munshi and Others Vs Tukamia and Others
Calcutta High Court · AIR 1924 Cal 667
Bengal Tenancy Act, 1885 — Section 111A
High Courts19 Nov 1923
Chandmul Mulchand Vs S. and C. Nordlinger
Calcutta High Court · AIR 1924 Cal 490 : 80 Ind. Cas. 151
High Courts15 Nov 1923
Secretary of State Vs Bejoy Kumar Adya and Others
Calcutta High Court · AIR 1925 Cal 224
Land Acquisition Act, 1894 — Section 23, 6
High Courts15 Nov 1923
Manmatha Nath Mullick Vs Secretary of State
Calcutta High Court · AIR 1924 Cal 574 : 83 Ind. Cas. 442
Calcutta Improvement (Appeals) Act, 1911 — Section 3
High Courts15 Nov 1923
The Chairman of the Commissioners of The Howrah Municipality and Others Vs Haripada Roy Chowdhury
Calcutta High Court · 82 Ind. Cas. 345
Bengal Municipal Act, 1932 — Section 15
High Courts15 Nov 1923
Powrah Municipality and Others Vs Haripada Roy Chowdhury
Calcutta High Court · AIR 1924 Cal 1070
Specific Relief Act, 1877 — Section 42
High Courts14 Nov 1923
Akhileswari Dasi and Another Vs Hari Charan Mirdha and Another
Calcutta High Court · AIR 1925 Cal 223 : 84 Ind. Cas. 689
Probate and Administration Act, 1881 — Section 50
High Courts13 Nov 1923
Manindra Chandra Nandi Vs Provas Chandra Mitter and Others
Calcutta High Court · AIR 1924 Cal 761 : 79 Ind. Cas. 1042
Specific Relief Act, 1877 — Section 54
High Courts13 Nov 1923
Manindra Chandra Nandi Vs Provas Chandra Mitter
Calcutta High Court · (1924) ILR (Cal) 279
Specific Relief Act, 1877 — Section 45
High Courts12 Nov 1923
S.N. Halder Vs S.N. Mallik and Another
Calcutta High Court · 82 Ind. Cas. 930
Specific Relief Act, 1877 — Section 45
High Courts08 Oct 1923
Barendra Kumar Ghose Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 545
Penal Code, 1860 (IPC) — Section 302
High Courts08 Oct 1923
Barendra Kumar Ghose Vs Emperor
Calcutta High Court · 83 Ind. Cas. 580
Letters Patent Act, 1865 — Clause 41Penal Code, 1860 (IPC) — Section 34