COURT ARCHIVE

Calcutta High Court judgments, 1932

355 judgments · page 5 of 18

High Courts16 Aug 1932

Mahomed Maijaddin Khan Vs Janakiballav Dutta and Others

Calcutta High Court · AIR 1933 Cal 492 : 145 Ind. Cas. 248

Bengal Municipal Act, 1932 — Section 15Civil Procedure Code, 1908 (CPC) — Section 9Penal Code, 1860 (IPC) — Section 171E, 171F

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High Courts16 Aug 1932Dismissed

Maijuddin Khan Vs Janakiballabh Datta

Calcutta High Court · (1932) 08 CAL CK 0008

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High Courts12 Aug 1932

I.N. Silas and Another Vs Corporation of Calcutta

Calcutta High Court · AIR 1933 Cal 341

Calcutta Improvement Act, 1911 — Section 65Calcutta Municipal Act, 1923 — Section 364

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High Courts12 Aug 1932

Jagan Nath Tripathi Vs Emperor

Calcutta High Court · AIR 1933 Cal 141

Penal Code, 1860 (IPC) — Section 124A

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High Courts12 Aug 1932Dismissed

M. D''Cruz and Others Vs The Secretary of State for India in Council

Calcutta High Court · (1932) 08 CAL CK 0006

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High Courts11 Aug 1932

Sasanka Kumar Nayak and Others Vs Hitlal Sow and Others

Calcutta High Court · AIR 1933 Cal 617 : 145 Ind. Cas. 856

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High Courts11 Aug 1932

Gopal Chandra Bose Vs Uma Kanta Bose and Others

Calcutta High Court · AIR 1934 Cal 255

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High Courts10 Aug 1932

Shamji Tricumdas Bhatia and Others Vs Ram Moye

Calcutta High Court · AIR 1933 Cal 318

Criminal Procedure Code, 1898 (CrPC) — Section 133, 138

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High Courts10 Aug 1932

Saheb Ali and Others Vs Emperor

Calcutta High Court · AIR 1933 Cal 242

Penal Code, 1860 (IPC) — Section 147, 149, 304

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High Courts10 Aug 1932

Soko Vs Emperor

Calcutta High Court · AIR 1933 Cal 142

Penal Code, 1860 (IPC) — Section 354

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High Courts05 Aug 1932

Nagendra Bhakta Vs Emperor

Calcutta High Court · AIR 1934 Cal 144 : 147 Ind. Cas. 1028

Penal Code, 1860 (IPC) — Section 120B, 201, 302

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High Courts05 Aug 1932

A.M.A. Zaman Vs Emperor

Calcutta High Court · AIR 1933 Cal 140

Penal Code, 1860 (IPC) — Section 124A

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High Courts04 Aug 1932

Gouri Kinkar Bhakat Vs Radha Kissen Cotton Mills

Calcutta High Court · AIR 1933 Cal 220

Workmens Compensation Act, 1923 — Section 3(1)(b)

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High Courts04 Aug 1932

Saligram Khetry Vs Emperor

Calcutta High Court · AIR 1933 Cal 8

Calcutta Police Act, 1866 — Section 44

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High Courts04 Aug 1932

Emperor Vs Dwarika Nath Goswami

Calcutta High Court · AIR 1933 Cal 47

Criminal Procedure Code, 1898 (CrPC) — Section 307

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High Courts03 Aug 1932

Hira Lal Mondal Vs Burmah Shell Oil Storage and Distributing Co. of India Ltd.

Calcutta High Court · AIR 1933 Cal 130

Workmens Compensation Act, 1923 — Section 10

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High Courts02 Aug 1932

In Re: "Ananda Bazar Patrika" and Satyendra Nath Mazumdar and Another

Calcutta High Court · AIR 1932 Cal 745 : 140 Ind. Cas. 5

Press (Emergency Powers) Act, 1931 — Section 23

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High Courts01 Aug 1932

Nutbihari Das Vs Bishweshwari Debee

Calcutta High Court · AIR 1933 Cal 414

Limitation Act, 1963 — Article 144

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High Courts29 Jul 1932

Geetaranee De Vs Narendrakrishna De

Calcutta High Court · AIR 1933 Cal 429

Succession Act, 1925 — Section 307

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High Courts26 Jul 1932

Dwarikanath Par Vs Krishna Barai and Another

Calcutta High Court · AIR 1933 Cal 464

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