High Courts18 Feb 1932
Superintendent and Remembrancer of Legal Affairs Vs Daulatram Mudi
Calcutta High Court · AIR 1932 Cal 390
Criminal Procedure Code, 1898 (CrPC) — Section 233, 417Penal Code, 1860 (IPC) — Section 465, 471
COURT ARCHIVE
Calcutta High Court judgments, 1932
355 judgments · page 16 of 18
High Courts17 Feb 1932
Jogesh Chandra Majumdar Vs Durga Mohan Chakrabarty and Others
Calcutta High Court · AIR 1932 Cal 714 : 140 Ind. Cas. 76
Specific Relief Act, 1877 — Section 42
High Courts16 Feb 1932
Hatem Ali Dafadar Vs Emperor
Calcutta High Court · AIR 1932 Cal 397
Criminal Procedure Code, 1898 (CrPC) — Section 421(2)
High Courts15 Feb 1932
Saraswati Debi Vs Narayan Das Chatterjee
Calcutta High Court · AIR 1932 Cal 698
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts05 Feb 1932
Secy. of State and Another Vs Sm. Parijat Debi and Another
Calcutta High Court · AIR 1932 Cal 331
Limitation Act, 1908 — Section 12, 5Limitation Act, 1963 — Article 151
High Courts05 Feb 1932
Krishna Pada Chatterjee Vs Sm. Manada Sundari Ghose and Others
Calcutta High Court · AIR 1932 Cal 321 : 137 Ind. Cas. 359
Bengal Tenancy Act, 1885 — Section 14, 153, 65
High Courts05 Feb 1932
In Re: Port Said Salt Association, Ltd.
Calcutta High Court · AIR 1932 Cal 626 : 137 Ind. Cas. 340
High Courts04 Feb 1932
Ramizaddin Basar and Others Vs Naimaddi Basar and Others
Calcutta High Court · AIR 1933 Cal 339
Bengal Tenancy Act, 1885 — Section 163(2)(b)
High Courts04 Feb 1932
Upendra Kishore Sarkar Vs Shaik Khalil Fakir and Others
Calcutta High Court · AIR 1932 Cal 568
Bengal Tenancy Act, 1885 — Section 21, 48(c), 49
High Courts04 Feb 1932
Kshitish Chandra Roy Vs Emperor
Calcutta High Court · AIR 1932 Cal 547
Penal Code, 1860 (IPC) — Section 124A
High Courts03 Feb 1932
Debi Proshad Kalwar Vs Emperor
Calcutta High Court · AIR 1932 Cal 455
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 114, 302, 34, 379
High Courts02 Feb 1932
Nabadwip Chandra Das and Others Vs Loke Nath Roy and Others
Calcutta High Court · AIR 1933 Cal 212
Civil Procedure Code, 1908 (CPC) — Section 64Transfer of Property Act, 1882 — Section 122, 41, 43, 59
High Courts02 Feb 1932
Saroj Bandhu Bhaduri Vs Jnanada Sundari Debya and Another
Calcutta High Court · AIR 1932 Cal 720 : 140 Ind. Cas. 263
Contract Act, 1872 — Section 25
High Courts02 Feb 1932
In Re: Cook and Kelvey
Calcutta High Court · AIR 1932 Cal 736 : 140 Ind. Cas. 57
Stamp Act, 1899 — Section 31, 57
High Courts02 Feb 1932
Kader Bux Omer Hyat Vs Bukt Behari and Another
Calcutta High Court · AIR 1932 Cal 768 : 140 Ind. Cas. 751
Contract Act, 1872 — Section 239
High Courts02 Feb 1932
Pabna Dhanabhandar Co. Ltd. Vs Foyezuddin Mia and Others
Calcutta High Court · AIR 1932 Cal 716 : 140 Ind. Cas. 252
Limitation Act, 1963 — Article 112
High Courts01 Feb 1932
Eusuf Ali Vs Emperor
Calcutta High Court · AIR 1933 Cal 190
Penal Code, 1860 (IPC) — Section 193
High Courts01 Feb 1932
(Mallik) Ramlal Vs Official Assignee of Calcutta and Others
Calcutta High Court · AIR 1933 Cal 115
Provincial Insolvency Act, 1920 — Section 36
High Courts01 Feb 1932
Ramendra Nath Mukherjee Vs Balurghat Central Co-operative Bank Ltd.
Calcutta High Court · AIR 1932 Cal 317
Friendly Societies Act, 1896 — Section 68Industrial and Provident Societies Act, 1893 — Section 49National Insurance Act, 1911 — Section 67
High Courts29 Jan 1932
Hiralal Ghose Vs Sheikh Imanuddi
Calcutta High Court · AIR 1932 Cal 584
Specific Relief Act, 1877 — Section 9