High Courts05 Oct 1923
Phillipe Billinghurst Vs Emperor
Calcutta High Court · 82 Ind. Cas. 763
Letters Patent Act, 1865 — Clause 41Limitation Act, 1908 — Article 181Penal Code, 1860 (IPC) — Section 120B, 420
COURT ARCHIVE
Calcutta High Court judgments, 1923
491 judgments · page 4 of 25
High Courts05 Oct 1923
Phillip E. Billinghurst Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 338
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts03 Oct 1923
Mamfru Chaudhuri Vs Emperor
Calcutta High Court · (1924) ILR (Cal) 418
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts03 Oct 1923
Mamfru Chowdhury and Others Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 323
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 147, 148
High Courts03 Oct 1923
Mamfru Chowdhury and Others Vs Emperor
Calcutta High Court · 81 Ind. Cas. 264
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts01 Oct 1923
In Re: the matter of Nagendra Nath Chakravarti
Calcutta High Court · (1924) ILR (Cal) 402
Criminal Procedure (Amendment) Act, 1923 — Section 136, 45Criminal Procedure Code, 1898 (CrPC) — Section 167, 170, 190(b), 344, 496
High Courts01 Oct 1923
Nagendra Nath Chakrabarthi Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 476
Penal Code, 1860 (IPC) — Section 400, 401
High Courts28 Sept 1923
King-Emperor Vs Dhananjay Ray
Calcutta High Court · AIR 1924 Cal 321
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 211
High Courts28 Sept 1923
Emperor Vs Dhananjay Ray
Calcutta High Court · 81 Ind. Cas. 246
Criminal Procedure Code, 1898 (CrPC) — Section 299, 307
High Courts28 Sept 1923
Emperor Vs Dhananjoy Raha
Calcutta High Court · (1924) ILR (Cal) 347
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 211
High Courts26 Sept 1923
The King Emperor Vs Barendra Kumar Ghose
Calcutta High Court · AIR 1924 Cal 257
Penal Code, 1860 (IPC) — Section 302, 394
High Courts26 Sept 1923
Emperor Vs Barendra Kumar Ghose
Calcutta High Court · 81 Ind. Cas. 353
Criminal Procedure Code, 1898 (CrPC) — Section 224, 297, 342Penal Code, 1860 (IPC) — Section 107, 114, 149, 302, 34
High Courts19 Sept 1923
Emperor Vs Akbar Molla and Others
Calcutta High Court · (1924) ILR (Cal) 271 : 81 Ind. Cas. 261
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 147
High Courts19 Sept 1923
King-Emperor Vs Akbar Molla and Others
Calcutta High Court · AIR 1924 Cal 449
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts18 Sept 1923
Nanda Lal Agrani Vs Jogendra Chandra Datta
Calcutta High Court · 82 Ind. Cas. 297
Bengal Court Fees (Amendment) Act, 1922 — Section 5Court Fees Act, 1870 — Article 4, 5Transfer of Property Act, 1882 — Section 89
High Courts18 Sept 1923
Nandi Ram alias Nandi Lal Agrani Vs Jogendra Chandra Dutta and Others
Calcutta High Court · AIR 1924 Cal 881
Civil Procedure Code, 1908 (CPC) — Section 149Transfer of Property Act, 1882 — Section 88, 89
High Courts30 Aug 1923
Bhairab Chandra Das and Others Vs The Midnapur Zemindari Co., Ltd. and Others
Calcutta High Court · AIR 1924 Cal 513
Bengal Tenancy Act, 1885 — Section 105
High Courts30 Aug 1923
Kumar Gopika Raman Ray Vs Mahar Ali and Others
Calcutta High Court · AIR 1924 Cal 872
High Courts29 Aug 1923
Bhupendra Nath Mookerjee Vs Monohar Mukherjee
Calcutta High Court · AIR 1924 Cal 456
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1(s)
High Courts29 Aug 1923
Bhupendra Nath Mukherjee Vs Monohar Mukherjee
Calcutta High Court · 77 Ind. Cas. 783
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1