High Courts31 May 1943
Amir Hushen Vs Abdul Bari Khan and Others
Calcutta High Court · AIR 1943 Cal 560
Civil Procedure Code, 1908 (CPC) — Section 148
COURT ARCHIVE
Calcutta High Court judgments, 1943
245 judgments · page 6 of 13
High Courts28 May 1943
Ijjatulla Akanda and Another Vs Emperor
Calcutta High Court · AIR 1945 Cal 42
Criminal Procedure Code, 1898 (CrPC) — Section 338Penal Code, 1860 (IPC) — Section 109, 120B, 201, 364
High Courts28 May 1943
Sushila Bala Samaddar Vs Jitendra Nath Samaddar
Calcutta High Court · (1943) 05 CAL CK 0001
High Courts27 May 1943
Grace Isabel Stuedman Vs Anneley Eliardo Beresford de Courey Wheeler
Calcutta High Court · AIR 1945 Cal 75
Divorce Act, 1869 — Section 45, 7Government of India Act, 1935 — Section 223
High Courts26 May 1943
Jnanendra Narayan Choudhury and Others Vs Samed Molla and Others
Calcutta High Court · AIR 1943 Cal 559
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts26 May 1943
Inder Singh Vs Sadhu Singh and Another
Calcutta High Court · AIR 1943 Cal 479
Penal Code, 1860 (IPC) — Section 498
High Courts26 May 1943
Abdul Jobbar Molla and Others Vs Emperor
Calcutta High Court · AIR 1944 Cal 39
Penal Code, 1860 (IPC) — Section 395, 412
High Courts26 May 1943
Kalidas Rakshit Vs Sm. Samrangini Roy Chowdhurani
Calcutta High Court · AIR 1945 Cal 71
Bengal Money Lenders Act, 1940 — Section 35
High Courts25 May 1943
Commissioner of Wakfs Vs Shahebzada Mohammed Zahangir Shah and Others
Calcutta High Court · AIR 1944 Cal 206
Bengal Wakf Act, 1934 — Section 47
High Courts24 May 1943
Dulichand Mahesri and Another Vs Prohlad Chandra and Others
Calcutta High Court · AIR 1945 Cal 50
Bengal Tenancy Act, 1885 — Section 182West Bengal Non-Agricultural Tenancy (Temporary Provisions) Act, 1940 — Section 3, 6
High Courts19 May 1943
Asaddar Ali Khan Waqf Estate by Mutwali Gajanfor Ali Khan and Another Vs Province of Assam and Others
Calcutta High Court · AIR 1944 Cal 57
High Courts19 May 1943Allowed
Gajanfor Ali Khan and Another Vs The Province of Assam and Others
Calcutta High Court · (1943) 05 CAL CK 0004
High Courts18 May 1943
The Deputy Custodian of Enemy Properties Vs The Star Paper Mills, Ltd.
Calcutta High Court · (1943) 05 CAL CK 0006
High Courts18 May 1943
Chairman, Municipality Kishoregunj Vs Radhika Mohan Ghose
Calcutta High Court · AIR 1944 Cal 377
Bengal Municipal Act, 1932 — Section 332, 501
High Courts11 May 1943
Kulada Charan Roy Choudhury and Others Vs Ajit Kumar Ghosh
Calcutta High Court · (1943) 05 CAL CK 0008
High Courts11 May 1943
Bibhuti Bhusan Banerjee Vs Dwarikanath Bhattacharjee
Calcutta High Court · AIR 1943 Cal 574
Bengal Municipal Act, 1932 — Section 34Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(c)Evidence Act, 1872 — Section 3, 8
High Courts10 May 1943
Baldeodas Bajoria and Another Vs Governor of United Provinces
Calcutta High Court · AIR 1945 Cal 44
Arbitration Act, 1940 — Section 33, 5Civil Procedure Code, 1908 (CPC) — Section 80Specific Relief Act, 1877 — Section 56
High Courts07 May 1943Dismissed
Girish Chandra Santra and others Vs Purna Chandra Bhattacharjya and others
Calcutta High Court · (1943) 05 CAL CK 0025
High Courts07 May 1943
Maharaja Sashi Kanta Acharya Bahadur Vs Aptabaddin Bepari
Calcutta High Court · (1943) 05 CAL CK 0014
High Courts07 May 1943
Rani Harshamukhi Dasi, Executrix to Estate of Raja Manindra Chandra Sinha Bahadur of Paikpara Vs Kshitindra Deb Roy and Others and Another, Shebait of Sree Sree Iswar Hanshewari Thakurani
Calcutta High Court · AIR 1943 Cal 453
Bengal Tenancy Act, 1885 — Section 103B