High Courts04 Mar 1935
Biswambar Nama Vs Abdul Majid Mea and Others
Calcutta High Court · 164 Ind. Cas. 785
Bengal Tenancy Act, 1885 — Section 153(b), 174
COURT ARCHIVE
Calcutta High Court judgments, 1935
453 judgments · page 18 of 23
High Courts04 Mar 1935
Kumar Raj Krishna Prasad Lal Singha Deo Vs Barabani Coal Concern Ltd. and Others
Calcutta High Court · 163 Ind. Cas. 731
Civil Procedure Code, 1908 (CPC) — Section 109(c), 110
High Courts04 Mar 1935
Bhupendra Nath Kumar and Others Vs Joonus Haji Abdullah
Calcutta High Court · 163 Ind. Cas. 812
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 115, 64
High Courts28 Feb 1935
Shib Krishna Sinha Sarma and Others Vs Atarjan Khan and Others
Calcutta High Court · 164 Ind. Cas. 175
Bengal Tenancy Act, 1885 — Section 88
High Courts27 Feb 1935
Rohini Kumar Roy Vs Krishna Prosad Roy Choudury
Calcutta High Court · 163 Ind. Cas. 680
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, 151
High Courts27 Feb 1935
Tahir Ali Vs Abdul Goni Doctor and Others
Calcutta High Court · 163 Ind. Cas. 618
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, 49
High Courts25 Feb 1935
Nil Kantha Pal Vs Bisakha Pal
Calcutta High Court · AIR 1935 Cal 546 : 157 Ind. Cas. 1031
Criminal Procedure Code, 1898 (CrPC) — Section 386(1)(b)Penal Code, 1860 (IPC) — Section 325
High Courts25 Feb 1935
Istahar Khondkar and Others Vs Emperor
Calcutta High Court · AIR 1936 Cal 796
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 412
High Courts25 Feb 1935Dismissed
Abani Kumar Mukherjee Vs The Emperor
Calcutta High Court · (1935) 02 CAL CK 0010
High Courts25 Feb 1935
Alef Sheikh and Others Vs Emperor
Calcutta High Court · 163 Ind. Cas. 768
Criminal Procedure Code, 1898 (CrPC) — Section 439(6)Penal Code, 1860 (IPC) — Section 147, 301, 323, 34
High Courts22 Feb 1935
Naresh Chandra Dutta Vs Girish Chandra Das and Another
Calcutta High Court · AIR 1936 Cal 17 : 160 Ind. Cas. 730
Transfer of Property Act, 1882 — Section 54
High Courts22 Feb 1935
Biswanath Rai Vs Manik Sardar and Others
Calcutta High Court · 168 Ind. Cas. 386
Bengal Tenancy Act, 1885 — Section 158B, 159, 161, 167, 174(1)
High Courts21 Feb 1935
Ram Krishna Sen Gupta Vs Haripur Co-Operative Bank
Calcutta High Court · 163 Ind. Cas. 591
Co-operative Societies Act, 1912 — Section 43
High Courts21 Feb 1935
The Superintendent and Remembrancer of Legal Affairs Vs Raghu Lal Brahman and Others
Calcutta High Court · 162 Ind. Cas. 943
Criminal Procedure Code, 1898 (CrPC) — Section 237, 239
High Courts21 Feb 1935Allowed
Serajul Haque and Others Vs Kashim Ali Khairati and Another
Calcutta High Court · (1935) 02 CAL CK 0029
High Courts20 Feb 1935
Birendra Lal Chaudhury Vs Nagendra Nath Mukerjee and Another
Calcutta High Court · 163 Ind. Cas. 573
Bengal Municipal Act, 1932 — Section 23(2)(iii), 26Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Feb 1935
Nabendra Kishore Roy Vs Abdul Majid and Others
Calcutta High Court · 162 Ind. Cas. 938
Bengal Tenancy Act, 1885 — Section 188, 26F
High Courts19 Feb 1935
Wazuddin Gazi and Another Vs Munshi Sayeb Ahamed and Another
Calcutta High Court · AIR 1935 Cal 464 : 157 Ind. Cas. 353
High Courts19 Feb 1935
Shamsuddin Ahammed and Others Vs Suresh Chandra Dey and Others
Calcutta High Court · AIR 1936 Cal 22 : 160 Ind. Cas. 691
Bengal Tenancy Act, 1885 — Section 195
High Courts19 Feb 1935
Prohlad Chandra Manna Vs Kshirode Chandra Jana and Others
Calcutta High Court · 163 Ind. Cas. 696
Bengal Tenancy Act, 1885 — Section 26(F)