High Courts22 May 1933
Mahomed Ali Haidar Khan and Another Vs Upendra Nath Ghose and Others
Calcutta High Court · AIR 1934 Cal 179 : 150 Ind. Cas. 214
Civil Procedure Code, 1908 (CPC) — Section 80Court of Wards Act — Section 51, 64
COURT ARCHIVE
Calcutta High Court judgments, 1933
415 judgments · page 11 of 21
High Courts22 May 1933
Maharaj Bahadur Singh Vs Narmada Charan Banerji
Calcutta High Court · AIR 1934 Cal 405
High Courts22 May 1933
Pankajkumar Ghose Vs Sudheerkumar Shikdar
Calcutta High Court · AIR 1934 Cal 58 : 147 Ind. Cas. 1064
High Courts19 May 1933
Kunjmohan Shaha Poddar Vs Karunakanta Sen Chaudhuri
Calcutta High Court · AIR 1934 Cal 40
Contract Act, 1872 — Section 59, 60, 61
High Courts19 May 1933
Asiruddin Mondal Vs Latifannessa Bibi and Others
Calcutta High Court · AIR 1933 Cal 560
High Courts18 May 1933
In Re: Nalinikanta Pal
Calcutta High Court · AIR 1934 Cal 38 : 147 Ind. Cas. 1016
Bengal Court Fees (Amendment) Act, 1922 — Section 8
High Courts15 May 1933
Arun Chandra Sinha Bahadur and Another Vs Sarojit Sen Gupta and Others
Calcutta High Court · AIR 1934 Cal 44
High Courts15 May 1933
Nagendrabala Dasee Vs Panchanan Mourie
Calcutta High Court · AIR 1934 Cal 162 : 150 Ind. Cas. 42
High Courts15 May 1933
Parbhati Dasi Vs Emperor
Calcutta High Court · AIR 1934 Cal 198
Calcutta Suppression of Immoral Traffic Act, 1923 — Section 8
High Courts15 May 1933
Parbati Dasi Vs Emperor
Calcutta High Court · 148 Ind. Cas. 597
Calcutta Suppression of Immoral Traffic Act, 1923 — Section 8
High Courts15 May 1933
Sachindra Kumar Roy and Others Vs Nabendra Kishore Roy
Calcutta High Court · AIR 1934 Cal 155
Chancery Procedure Act, 1852 — Section 50Civil Procedure Code, 1908 (CPC) — Section 15Estates Partition Act, 1897 — Section 119, 7
High Courts12 May 1933
Jiban Molla Vs Emperor
Calcutta High Court · AIR 1933 Cal 551
Bengal Emergency Powers Ordinance, 1931 — Section 30, 4(1)Explosive Substances Act, 1908 — Section 5
High Courts12 May 1933
Bhairobux Mangilal Vs Deokaran and Others
Calcutta High Court · AIR 1934 Cal 253
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 2, 113Contract Act, 1872 — Section 45Limitation Act, 1963 — Section 22
High Courts11 May 1933
Jogendra Krishna Banerjee and Others Vs Provash Chandra Laskar and Others
Calcutta High Court · AIR 1934 Cal 37
Bengal Tenancy Act, 1885 — Section 105
High Courts11 May 1933
Ebratannessa Bibi Vs Sarat Chandra Sen and Others
Calcutta High Court · AIR 1934 Cal 14 : 150 Ind. Cas. 386
High Courts09 May 1933
Ayatullah and Another Vs Nabin Chandra Das and Another
Calcutta High Court · AIR 1934 Cal 28
High Courts09 May 1933
Dacca Co-operative Industrial Union, Ltd. Vs Dacca Co-operative Sankha Silpa Samity, Ltd. and Others
Calcutta High Court · AIR 1934 Cal 23
Co-operative Societies Act, 1912 — Section 43
High Courts09 May 1933
Bijaya Kanta Lahiri Chaudhury Vs Secy. of State
Calcutta High Court · AIR 1934 Cal 97 : 150 Ind. Cas. 368
Land Acquisition Act, 1894 — Section 18