High Courts26 Nov 1924
Behari Lal Mukerjee and Another Vs Asutosh Banerjee and Others
Calcutta High Court · AIR 1925 Cal 788 : 87 Ind. Cas. 19
Limitation Act, 1908 — Section 26
COURT ARCHIVE
Calcutta High Court judgments, 1924
689 judgments · page 4 of 35
High Courts25 Nov 1924
Kailash Chandra Datta Vs Sardar Munsif, Silchar
Calcutta High Court · (1925) ILR (Cal) 513
Penal Code, 1860 (IPC) — Section 188
High Courts25 Nov 1924
Kalisadhan Addya Vs Nani Lal Hazra
Calcutta High Court · (1925) ILR (Cal) 478
Criminal Procedure Code, 1898 (CrPC) — Section 476B
High Courts25 Nov 1924
Rakhal Chandra Biswas Vs Jamini Kanta Banerjee
Calcutta High Court · 87 Ind. Cas. 842
Penal Code, 1860 (IPC) — Section 147
High Courts25 Nov 1924
Gobind Lal Dutt Vs Official Assignee of Calcutta
Calcutta High Court · AIR 1925 Cal 291 : 92 Ind. Cas. 563
Limitation Act, 1963 — Section 12(2), 5
High Courts25 Nov 1924
Kailash Chandra Datta Vs Sadar Munsif
Calcutta High Court · AIR 1925 Cal 817
Penal Code, 1860 (IPC) — Section 143, 188
High Courts25 Nov 1924
Jagannath Marwari and Another Vs Kalachand Banerjee
Calcutta High Court · AIR 1925 Cal 785
Provincial Insolvency Act, 1920 — Section 16(5)
High Courts25 Nov 1924
Chooni Lal Khemani Vs Nil Madhab Barik and Ram Nath Barik and Another
Calcutta High Court · 86 Ind. Cas. 734
Evidence Act, 1872 — Section 11(2)Transfer of Property Act, 1882 — Section 41
High Courts25 Nov 1924
Jaganath Marwari and Others Vs Kalachand Banerjee, Receiver to the Estate of Amulya Krishna, Insolvent
Calcutta High Court · 86 Ind. Cas. 1042
Provincial Insolvency Act, 1920 — Section 16(5)
High Courts25 Nov 1924
Arshed Ali Vs Emperor
Calcutta High Court · 92 Ind. Cas. 890
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 109
High Courts25 Nov 1924
Chooni Lall Khemani Vs Nilmadhab Barik and Others
Calcutta High Court · AIR 1925 Cal 1034
High Courts24 Nov 1924
Krishna Mohan Ghosh Vs Surapati Banerjee and Others
Calcutta High Court · AIR 1925 Cal 684 : 94 Ind. Cas. 929
Limitation Act, 1963 — Section 5
High Courts24 Nov 1924
Soroj Bashini Debi Vs Girija Proshad Bhattacharjee
Calcutta High Court · 87 Ind. Cas. 170
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts21 Nov 1924
Monmohan Saha Chowdhury Vs Sarifannessa Chowdhurani
Calcutta High Court · AIR 1925 Cal 1131 : 87 Ind. Cas. 10120
High Courts21 Nov 1924
Sundi Bibi Vs Mobarak Ali Sikdar and Others
Calcutta High Court · AIR 1926 Cal 56
High Courts20 Nov 1924
Satish Chandra Nag and Others Vs Haripada De and Others
Calcutta High Court · AIR 1925 Cal 689 : 87 Ind. Cas. 43
High Courts20 Nov 1924
Amulya Ratan Banerjee and Others Vs Banku Behari Chatterjee
Calcutta High Court · AIR 1925 Cal 668 : 87 Ind. Cas. 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Limitation Act, 1963 — Article 182, 183
High Courts19 Nov 1924
Raj Kumar Basu and Others Vs Girindra Kumar Bandopadhya and Others
Calcutta High Court · AIR 1925 Cal 722
Bengal Tenancy Act, 1885 — Section 67
High Courts19 Nov 1924
Kali Charan Ghose Vs Sreemutty Rani Sarajini Debi and Others
Calcutta High Court · 87 Ind. Cas. 168
High Courts19 Nov 1924
Adam Sajan and Co. Vs Asutosh Bandopadhaya and Others
Calcutta High Court · AIR 1926 Cal 100 : 86 Ind. Cas. 1046
Civil Procedure Code, 1908 (CPC) — Section 20(c)Provincial Small Cause Courts Act, 1887 — Article 34