High Courts22 Dec 1933
Mukundalal Ray Vs Sudarshan Mukherji
Calcutta High Court · AIR 1934 Cal 550
Bengal Tenancy Act, 1885 — Section 26F
COURT ARCHIVE
Calcutta High Court judgments, 1933
415 judgments · page 1 of 21
High Courts22 Dec 1933
Mukundalal Roy Vs Sudarshan Mukherji
Calcutta High Court · 150 Ind. Cas. 658
Bengal Tenancy Act, 1885 — Section 189, 26F(1), 39
High Courts22 Dec 1933
Shobharani Datta Vs Santoshkumar Bakshi
Calcutta High Court · AIR 1934 Cal 633 : 152 Ind. Cas. 597
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts21 Dec 1933
Heeralall Chakraburtty Vs Sreemutty Mansha Moyee Debi
Calcutta High Court · AIR 1934 Cal 520 : 152 Ind. Cas. 1073
Guardians and Wards Act, 1890 — Section 41, 45(1)(c)
High Courts21 Dec 1933
Hem Chandra Das and Others Vs Subodh Chandra Das
Calcutta High Court · AIR 1934 Cal 498
Bengal Municipal Act, 1932 — Section 21, 34(c)Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts20 Dec 1933
Mofijuddin Muhuri Vs Mofizuddin
Calcutta High Court · AIR 1934 Cal 491
Bengal Tenancy Act, 1885 — Section 174, 174ACivil Procedure Code, 1908 (CPC) — Order 46 Rule 1
High Courts20 Dec 1933
Maheshchandra Shaha Vs Anandachandra Shaha
Calcutta High Court · AIR 1934 Cal 564
Evidence Act, 1872 — Section 92
High Courts19 Dec 1933
Radha Kanta Pal Vs Benode Behari Pal and Others
Calcutta High Court · AIR 1934 Cal 444
High Courts19 Dec 1933
Ramdit Mall Vs Emperor
Calcutta High Court · AIR 1934 Cal 546
Factories Act, 1911 — Section 35
High Courts19 Dec 1933
Indra Kumar Hazra Vs Emperor
Calcutta High Court · AIR 1934 Cal 500 : 152 Ind. Cas. 226
High Courts18 Dec 1933
Enayet Ali Vs Emperor
Calcutta High Court · AIR 1934 Cal 557
Penal Code, 1860 (IPC) — Section 457, 459
High Courts18 Dec 1933
In Re: Eastern Tavoy Minerals Corporation,Ltd.
Calcutta High Court · AIR 1934 Cal 563
Companies Act, 1956 — Section 38
High Courts18 Dec 1933
Barisal Co-operative Central Bank Ltd. Vs Benoy Bhusan Gupta and Another
Calcutta High Court · AIR 1934 Cal 537
Co-operative Societies Act, 1912 — Section 22
High Courts18 Dec 1933
Corporation of Calcutta Vs Rashmoni Debi
Calcutta High Court · AIR 1934 Cal 506
Calcutta Municipal Act, 1923 — Section 303(2)Provincial Small Cause Courts Act, 1887 — Section 27
High Courts14 Dec 1933
Lala Goverdhonedas Vs Harish Chandra and Another
Calcutta High Court · AIR 1934 Cal 609 : 152 Ind. Cas. 198
Succession Act, 1925 — Section 325
High Courts13 Dec 1933
Atindra Narayan Roy Vs Hemanta Kumari Devi and Others
Calcutta High Court · AIR 1934 Cal 606 : 152 Ind. Cas. 900
High Courts13 Dec 1933
Akhil Bandhu Guha Vs Suradhuni Debya Chowdhurani and Others
Calcutta High Court · 148 Ind. Cas. 1084
High Courts13 Dec 1933
Akhil Bandhu Guha and Others Vs Suradhuni Debya Chowdhurani and Others
Calcutta High Court · AIR 1934 Cal 377
High Courts12 Dec 1933
Rai Kiran Chandra Roy Bahadur and Others Vs Erfan Karikar and Others
Calcutta High Court · AIR 1934 Cal 503
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115, 2(12)
High Courts11 Dec 1933
In Re: A, a Pleader
Calcutta High Court · AIR 1934 Cal 242a
Penal Code, 1860 (IPC) — Section 188