High Courts24 Aug 1931
Brajendra Kumar Sil Vs Naba Kumar Sil and Others
Calcutta High Court · AIR 1932 Cal 349
Civil Procedure Code, 1908 (CPC) — Section 151, 152
COURT ARCHIVE
Calcutta High Court judgments, 1931
323 judgments · page 3 of 17
High Courts24 Aug 1931Dismissed
Basantakumar Basu Vs Ramshankar Ray
Calcutta High Court · (1931) 08 CAL CK 0020
High Courts24 Aug 1931
Sashi Kantha Acharjee and Others Vs Promode Chandra Roy and Others
Calcutta High Court · AIR 1932 Cal 600
Limitation Act, 1963 — Article 91Transfer of Property Act, 1882 — Section 6(a)(e), 6(b)
High Courts21 Aug 1931
Pabna Dhana Bhandar Co. Ltd. Vs Promoda Chandra Roy and Others
Calcutta High Court · AIR 1932 Cal 382 : 137 Ind. Cas. 380
High Courts18 Aug 1931
Lakhi Sahu (Kanu) Vs Emperor
Calcutta High Court · AIR 1932 Cal 487
Criminal Procedure Code, 1898 (CrPC) — Section 432
High Courts18 Aug 1931
Secy. of State Vs Hindusthan Co-operative Insurance Society, Ltd.
Calcutta High Court · AIR 1932 Cal 171
Land Acquisition Act, 1894 — Section 6
High Courts17 Aug 1931
In Re: Baldeodas Rameswar
Calcutta High Court · AIR 1931 Cal 761
Income Tax Act, 1922 — Section 34, 66(3)
High Courts17 Aug 1931
In Re: Sumermull Surana
Calcutta High Court · AIR 1932 Cal 680
Penal Code, 1860 (IPC) — Section 405Presidency Towns Insolvency Act, 1909 — Section 52(2)(c), 52(a)
High Courts17 Aug 1931
Verajlal Muljee Vs Secy. of State
Calcutta High Court · AIR 1931 Cal 732
Stamp Act, 1899 — Section 2(17), 40(b)
High Courts14 Aug 1931
Ahmad Kasim Molla Vs Khatun Bibi
Calcutta High Court · AIR 1933 Cal 27
Civil Procedure Code, 1908 (CPC) — Section 149Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts12 Aug 1931
Matilall Kalwar Vs Emperor
Calcutta High Court · AIR 1932 Cal 122 : 140 Ind. Cas. 257
Criminal Procedure Code, 1898 (CrPC) — Section 495Evidence Act, 1872 — Section 25
High Courts12 Aug 1931
Rajendra Kumar Roy Vs Bal Govinda Tewari and Another
Calcutta High Court · AIR 1932 Cal 65
Bengal Municipal Act, 1932 — Section 202Calcutta Municipal Act, 1923 — Section 300
High Courts12 Aug 1931
Hooghly - Chinsura Municipality Vs Keshab Chandra Pal
Calcutta High Court · AIR 1933 Cal 347
Bengal Municipal Act, 1884 — Section 273(2)Criminal Procedure Code, 1898 (CrPC) — Section 540
High Courts12 Aug 1931
Rajbndar Kumar Roy Vs Bal Govinda Tewari and Another
Calcutta High Court · 136 Ind. Cas. 903
Bengal Municipal Act, 1932 — Section 202Calcutta Municipal Act, 1923 — Section 342
High Courts11 Aug 1931
Rajendra Nath Das Vs Chairman, Jessore District Board
Calcutta High Court · AIR 1932 Cal 408 : 137 Ind. Cas. 672
High Courts11 Aug 1931
Satya Charan Law and Another Vs Rai Mohan Sil Das and Others
Calcutta High Court · AIR 1932 Cal 436
Bengal Tenancy Act, 1885 — Section 105
High Courts11 Aug 1931
Amulya Chandra Bhaduri Vs Satis Chandra Giri and Others
Calcutta High Court · AIR 1932 Cal 255 : 136 Ind. Cas. 901
High Courts06 Aug 1931
Surendra Mohan Rai Choudhury Vs Mohendra Nath Banerjee and Others
Calcutta High Court · AIR 1932 Cal 589 : 140 Ind. Cas. 662
Limitation Act, 1963 — Section 5Registration Act, 1908 — Section 17
High Courts05 Aug 1931
Fulchand Tepriwalla Vs Emperor
Calcutta High Court · AIR 1932 Cal 442 : 137 Ind. Cas. 819
Penal Code, 1860 (IPC) — Section 366
High Courts05 Aug 1931
Collector of Dacca Vs Ashraf Ali and Others
Calcutta High Court · AIR 1933 Cal 312
Evidence Act, 1872 — Section 74Land Acquisition Act, 1894 — Section 18