High Courts11 Jan 1932
Nagendra Nath Sen Gupta Vs Emperor
Calcutta High Court · 136 Ind. Cas. 136
Criminal Procedure Code, 1898 (CrPC) — Section 231Penal Code, 1860 (IPC) — Section 409, 477A
COURT ARCHIVE
Calcutta High Court judgments, 1932
355 judgments · page 18 of 18
High Courts08 Jan 1932
Narayan Chandra Ganguli Vs Harish Chandra Saha
Calcutta High Court · AIR 1933 Cal 185
Penal Code, 1860 (IPC) — Section 500
High Courts08 Jan 1932
Abdul Gafur Bhuiya Vs Badial Haque and Others
Calcutta High Court · AIR 1932 Cal 588
Registration Act, 1908 — Section 32, 77
High Courts08 Jan 1932
Umesh Chunder Seal Vs G.M. Falkner and Others
Calcutta High Court · AIR 1932 Cal 621
Presidency Towns Insolvency Act, 1909 — Section 36
High Courts08 Jan 1932
Basanta Kumar Choudhury Vs Sylhet Loan Co., Ltd.
Calcutta High Court · AIR 1932 Cal 576
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Jan 1932
Geoffey Cornwallis Montogomery Vs Sikdar Iron Works Ltd.
Calcutta High Court · AIR 1932 Cal 691
Companies Act, 1956 — Section 179, 190
High Courts07 Jan 1932Allowed
Montgomery Vs Sikdar Iron Works Ltd.
Calcutta High Court · (1932) 01 CAL CK 0003
High Courts05 Jan 1932
Kunj Behari Basack Vs Pulin Krishna Roy
Calcutta High Court · AIR 1932 Cal 629
Criminal Procedure Code, 1898 (CrPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 28
High Courts05 Jan 1932
Adhar Kumar Mitter and Others Vs Radha Madan Mohan Jin and Others
Calcutta High Court · AIR 1932 Cal 660
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 32, 32(b)(ii)
High Courts05 Jan 1932
Joharmull Chimanlal and Co. Vs Iswardas Agarwalla
Calcutta High Court · AIR 1932 Cal 695
High Courts05 Jan 1932
Adhar Kumar Mitter and Others Vs Radha Madan Mohan Jiu and Others
Calcutta High Court · 139 Ind. Cas. 180
Civil Procedure Code, 1908 (CPC) — Section 115Government of India Act, 1915 — Section 107Land Acquisition Act, 1894 — Section 32
High Courts04 Jan 1932
Yasin Moral Vs Isaf Khan
Calcutta High Court · AIR 1932 Cal 867 : 140 Ind. Cas. 873
Bengal Village Self-Government Act, 1919 — Section 71, 93Criminal Procedure Code, 1898 (CrPC) — Section 439Government of India Act, 1915 — Section 107
High Courts04 Jan 1932
Satish Chandra Banerjee Vs Munilal and Another
Calcutta High Court · AIR 1932 Cal 821
Civil Procedure Code, 1908 (CPC) — Section 95
High Courts04 Jan 1932
Akhoy Kumar Kar Vs Krishna Chandra Saha
Calcutta High Court · AIR 1932 Cal 569
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 151