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Calcutta High Court judgments, 1932

355 judgments · page 11 of 18

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High Courts19 May 1932

Tarunanganath Banerji Vs Premnarayanlal Raizada

Calcutta High Court · AIR 1933 Cal 274

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High Courts13 May 1932

Surendrakrishna Roy Vs Shree Shree Ishwar Bhubaneshwari Thakurani

Calcutta High Court · AIR 1933 Cal 295

Limitation Act, 1963 — Section 10
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High Courts13 May 1932

Bhabatarini Debi Vs Profulla Kumar Mukerjee and Others

Calcutta High Court · AIR 1933 Cal 17 : 140 Ind. Cas. 376

Succession Act, 1925 — Section 192
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High Courts13 May 1932

Sm. Nirmalanalini Devi Vs Sm. Kamalabala Dassi and Another

Calcutta High Court · AIR 1933 Cal 51

Evidence Act, 1872 — Section 32(6)
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High Courts13 May 1932

Sham Lal Khettry Vs Emperor

Calcutta High Court · AIR 1932 Cal 655

Criminal Procedure Code, 1898 (CrPC) — Section 370, 537
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High Courts13 May 1932

Umesh Chandra Mondal Vs Hemanga Chandra Maity

Calcutta High Court · AIR 1933 Cal 325

Limitation Act, 1877 — Article 146(2)Limitation Act, 1963 — Section 19, 20Transfer of Property Act, 1882 — Section 81
Read judgment
High Courts12 May 1932

Kashem Ali and Another Vs Emperor

Calcutta High Court · AIR 1933 Cal 6 : 140 Ind. Cas. 379

Penal Code, 1860 (IPC) — Section 395, 412
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High Courts11 May 1932

Srinath Bose Vs Debendra Nath Barari and Others

Calcutta High Court · AIR 1933 Cal 24

Bengal Tenancy Act, 1885 — Section 26J
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High Courts11 May 1932

Emperor Vs Nashai Sardar and Others

Calcutta High Court · AIR 1932 Cal 656

Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 302, 460
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High Courts11 May 1932

Provabati Debya and Others Vs Sarojini Devi and Others

Calcutta High Court · AIR 1933 Cal 72

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High Courts11 May 1932

(Moulvi) Wazed Ali Khan Panee and Another Vs Brojendra Kumar Bandopadhaya and Others

Calcutta High Court · AIR 1933 Cal 90

Limitation Act, 1963 — Section 19
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High Courts11 May 1932

Abdul Latiff Vs Gopeswar Chattoraj

Calcutta High Court · AIR 1933 Cal 204

Contract Act, 1872 — Section 239
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High Courts10 May 1932

Swarnamoyee Debya Vs Aferaddi and Others

Calcutta High Court · AIR 1932 Cal 787

Bengal Tenancy Act, 1885 — Section 155
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High Courts10 May 1932

Sheikh Hari Vs Sm. Diljan Bibi and Others

Calcutta High Court · AIR 1933 Cal 20 : 140 Ind. Cas. 373

Civil Procedure Code, 1908 (CPC) — Section 148
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High Courts05 May 1932

Mahendra Lal Bose Vs Gopal Chandra Dey

Calcutta High Court · AIR 1933 Cal 144a

Penal Code, 1860 (IPC) — Section 498
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High Courts04 May 1932

Kabedali Mandal Vs Dasura Mura and Others

Calcutta High Court · AIR 1933 Cal 116

Oaths Act, 1969 — Section 8
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High Courts03 May 1932

Ramani Mohan De Vs Emperor

Calcutta High Court · AIR 1933 Cal 146

Penal Code, 1860 (IPC) — Section 376
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High Courts03 May 1932

Superintendent and Remembrancer of Legal Affairs Vs Raisallee and Others

Calcutta High Court · AIR 1933 Cal 145

Criminal Procedure Code, 1898 (CrPC) — Section 512
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High Courts02 May 1932

Bishnu Charan Pal Vs Jogendra Kumar Bhowmik and Others

Calcutta High Court · AIR 1933 Cal 285

Bengal Tenancy Act, 1885 — Section 13Evidence Act, 1872 — Section 114
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High Courts29 Apr 1932

Sarat Kumar Banerji Vs Munshi Abdul Bary and Others

Calcutta High Court · AIR 1933 Cal 49

Bengal Tenancy Act, 1885 — Section 161
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