High Courts05 Jan 1939
Commissioner of Wakfs Vs Narasingh Chandra Daw and Co. and Others
Calcutta High Court · AIR 1939 Cal 648
Bengal Wakf Act, 1934 — Section 44, 70Government of India Act, 1915 — Section 80A
COURT ARCHIVE
Calcutta High Court judgments, 1939
264 judgments · page 14 of 14
High Courts04 Jan 1939
Abinash Chandra Roy and Others Vs Tara Prasanna Roy and Others
Calcutta High Court · AIR 1939 Cal 295
Bengal Tenancy Act, 1885 — Section 87
High Courts04 Jan 1939
Radha Ballav Pal and Another Vs Emperor
Calcutta High Court · AIR 1939 Cal 327
Penal Code, 1860 (IPC) — Section 420
High Courts04 Jan 1939
Amal Chandra Banerjee Vs Ram Swarup Agarwalla
Calcutta High Court · AIR 1939 Cal 310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91Limitation Act, 1963 — Section 18