High Courts05 Jul 1932
Superintendent and Remembrancer of Legal Affairs Vs Ajit Munshi and Another
Calcutta High Court · AIR 1932 Cal 750a : 140 Ind. Cas. 18
COURT ARCHIVE
Calcutta High Court judgments, 1932
355 judgments · page 8 of 18
High Courts05 Jul 1932
Aghore Chandra Jalui Vs Rajnandini Debi and Others
Calcutta High Court · AIR 1933 Cal 283
Bengal Tenancy Act, 1885 — Section 26C, 26E, 26J
High Courts05 Jul 1932
Nrishinha Charan Nandi Chaudhuri Vs Nagendra Bala Debee and Another
Calcutta High Court · AIR 1933 Cal 522
Bengal Land Revenue Sales Act, 1859 — Section 28Land Acquisition Act, 1894 — Section 16, 30
High Courts05 Jul 1932
In Re: Lakhansawra and Others
Calcutta High Court · AIR 1932 Cal 815 : 139 Ind. Cas. 81
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts30 Jun 1932
Hridoy Ranjan Sen Vs Mymensingh Municipality
Calcutta High Court · AIR 1933 Cal 78
Bengal Municipal Act, 1884 — Section 85
High Courts29 Jun 1932
Chartered Bank of India Vs Imperial Bank of India
Calcutta High Court · AIR 1933 Cal 366
Contract Act, 1872 — Section 178Presidency Towns Insolvency Act, 1909 — Section 52
High Courts29 Jun 1932
Parthasarathi Ray-Auction-purchaser Vs Ahindra Nath Ray and Others
Calcutta High Court · AIR 1935 Cal 89
Bengal Tenancy Act, 1885 — Section 173(3)Civil Procedure Code, 1908 (CPC) — Section 115, 47Limitation Act, 1963 — Section 18
High Courts29 Jun 1932
Chartered Bank of India, Australia and China Vs Imperial Bank of India
Calcutta High Court · 149 Ind. Cas. 903
Contract Act, 1872 — Section 17, 178Penal Code, 1860 (IPC) — Section 415Presidency Towns Insolvency Act, 1909 — Section 52(2)(c)
High Courts28 Jun 1932
In Re: Keshablal Dhar
Calcutta High Court · AIR 1933 Cal 386
Presidency Towns Insolvency Act, 1909 — Section 23, 41
High Courts27 Jun 1932
Dinajpur Trading and Banking Co. Ltd. Vs Probhash Chandra Sen and Others
Calcutta High Court · AIR 1933 Cal 151
Provincial Insolvency Act, 1920 — Section 4
High Courts24 Jun 1932
Bhagwandas Madanlal Vs Nabin Chandra Choudhury
Calcutta High Court · AIR 1933 Cal 337
Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Section 135
High Courts17 Jun 1932
Surendra Chandra Roy and Others Vs Showdamini Roy
Calcutta High Court · AIR 1933 Cal 238
High Courts17 Jun 1932
Kanti Chandra Tarafdar and Another Vs Radharaman Sirkar and Others
Calcutta High Court · AIR 1934 Cal 296 : 150 Ind. Cas. 36
Evidence Act, 1872 — Section 114
High Courts17 Jun 1932
Jnanendrakumar Ray and Others Vs Dileepkumar Ray and Others
Calcutta High Court · AIR 1933 Cal 391
Bengal Tenancy Act, 1885 — Section 54, 67
High Courts17 Jun 1932
Rajani Kanta Ghosh and Others Vs Sourendra Nath Mitter and Others
Calcutta High Court · AIR 1934 Cal 421
Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 82
High Courts16 Jun 1932
Surajmull Shroff Vs Gopeeram Bhotica and Another
Calcutta High Court · AIR 1932 Cal 823
Transfer of Property Act, 1882 — Section 59
High Courts15 Jun 1932
Giribala Dasi Vs Mader Gazi and Another
Calcutta High Court · AIR 1932 Cal 699
Criminal Procedure Code, 1898 (CrPC) — Section 429, 494Penal Code, 1860 (IPC) — Section 366
High Courts15 Jun 1932
Sarat Chandra De Vs Pramatha Nath Banerji and Others
Calcutta High Court · AIR 1933 Cal 482 : 145 Ind. Cas. 295
Succession Act, 1925 — Section 321
High Courts15 Jun 1932
Banga Chandra De and Others Vs Sm. Menaka Sundari De
Calcutta High Court · AIR 1933 Cal 74
Probate and Administration Act, 1881 — Section 62