High Courts18 Nov 1932
Benodini Chaudhurani Vs Jagabandhu Roy and Others
Calcutta High Court · AIR 1933 Cal 796
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments, 1932
355 judgments · page 4 of 18
High Courts17 Nov 1932
Nil Ratan Ganguli Vs Emperor
Calcutta High Court · AIR 1933 Cal 124
Arms Act, 1959 — Section 19(f)Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts17 Nov 1932
Sudhir Chandra Pal and Another Vs Uttara Sundari Pal and Others
Calcutta High Court · AIR 1933 Cal 571 : 145 Ind. Cas. 684
Succession Act, 1925 — Section 232, 233
High Courts17 Nov 1932
Government of Bengal Vs Alimandi and Others
Calcutta High Court · AIR 1933 Cal 469
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Penal Code, 1860 (IPC) — Section 186, 193, 52, 99
High Courts15 Nov 1932
Sheikh Wafiz Vs Md. Nannoo and Others
Calcutta High Court · AIR 1933 Cal 578 : 145 Ind. Cas. 522
High Courts30 Sept 1932
Francis Duke Cobridge Sumner, Offg. Deputy Secretary, Port Commissioners and Others Vs Jogendra Kumar Roy and Another
Calcutta High Court · AIR 1933 Cal 348
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144
High Courts01 Sept 1932
Jogendra Mohan Guha Vs Emperor
Calcutta High Court · AIR 1933 Cal 516
Arms Act, 1959 — Section 20General Clauses Act, 1897 — Section 6
High Courts31 Aug 1932
Golap Ali and Others Vs Emperor
Calcutta High Court · AIR 1933 Cal 656 : 145 Ind. Cas. 821
Penal Code, 1860 (IPC) — Section 147, 148, 324
High Courts31 Aug 1932
Prasaddas Pal Vs Jagannath Pal and Others
Calcutta High Court · AIR 1933 Cal 519
High Courts29 Aug 1932
Bhutnath Ta and Others Vs Barindra Nath Bhattacharya and Others
Calcutta High Court · AIR 1933 Cal 546
Court Fees Act, 1870 — Section 35, 5
High Courts29 Aug 1932
Barkatulla Pramanik Vs Ashutosh Ghose and Another
Calcutta High Court · AIR 1933 Cal 460 : 145 Ind. Cas. 121
Bengal Tenancy Act, 1885 — Section 174, 26FLimitation Act, 1963 — Section 22
High Courts22 Aug 1932
Mahammad Fazlul Karim Vs Ahmad Mahammad Paruk
Calcutta High Court · AIR 1933 Cal 504 : 145 Ind. Cas. 318
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts22 Aug 1932
Prodyot Kumar Bhattacharjya Vs Emperor
Calcutta High Court · AIR 1933 Cal 1 : 140 Ind. Cas. 80
Arms Act, 1959 — Section 19(f)Penal Code, 1860 (IPC) — Section 120B, 302
High Courts19 Aug 1932
Manohar Mukherji Vs Bhupendranath Mukherji
Calcutta High Court · (1932) 08 CAL CK 0031
High Courts19 Aug 1932
Monohar Mukherjee Vs Bhupendra Nath Mukherjee and Others
Calcutta High Court · (1932) 08 CAL CK 0002
High Courts18 Aug 1932
In Re: Mrinal Kanti Ghose, keeper of the Amrita Bazar Patrika Press and Tarit Kanti Biswas, Publisher of the newspaper Amrita Bazar Patrika
Calcutta High Court · AIR 1932 Cal 738 : 140 Ind. Cas. 304
Indian Press (Emergency Powers) Act, 1931 — Section 23
High Courts18 Aug 1932
A. Malcolm and Another Vs Emperor
Calcutta High Court · AIR 1933 Cal 218
Arms Act, 1959 — Section 14, 19(f)
High Courts16 Aug 1932
Janaki Nath Nandi Vs Amarendra Nath Biswas and Another
Calcutta High Court · AIR 1933 Cal 490 : 145 Ind. Cas. 243