High Courts25 Feb 1944
Sm. Basanti Bala Dassi Vs Jogesh Chandra Biswas and Another
Calcutta High Court · AIR 1947 Cal 233
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,134 of 3,204
High Courts25 Feb 1944
Arratoon and Co. Vs Mimraj Puranmull
Calcutta High Court · AIR 1947 Cal 262
Civil Procedure Code, 1908 (CPC) — Section 38, 39, 41
High Courts24 Feb 1944
Bank of Commerce Ltd. Vs Runja Behari Kar and Another
Calcutta High Court · AIR 1944 Cal 196
Bengal Money Lenders Act, 1940 — Section 30Government of India Act, 1935 — Section 107Negotiable Instruments Act, 1881 (NI) — Section 32, 79
High Courts23 Feb 1944
Hira Lal Murarka and Others Vs Mangtulal Bagaria and Others
Calcutta High Court · AIR 1947 Cal 221
Civil Procedure Code, 1908 (CPC) — Section 80Presidency Towns Insolvency Act, 1909 — Section 108
High Courts22 Feb 1944Dismissed
Dwip Chand Pal Vs Suruj Ali
Calcutta High Court · (1944) 02 CAL CK 0003
High Courts21 Feb 1944
Kishoreganj Co-operative Town Bank Ltd. Vs Rukmini Kanta Bhattacherjya and Others
Calcutta High Court · AIR 1944 Cal 231
Bengal Agricultural Debtors Act, 1936 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 166
High Courts18 Feb 1944Dismissed
S.K. Sawday Vs N. Singha Roy and another
Calcutta High Court · (1944) 02 CAL CK 0031
High Courts17 Feb 1944
Naba Kumar Kundu and Another Vs King-Emperer
Calcutta High Court · (1944) 02 CAL CK 0030
High Courts17 Feb 1944Dismissed
In the Goods of Goculchand Gandhi; Chandratan Gandhi Vs Sm. Jamuna Bai
Calcutta High Court · (1944) 02 CAL CK 0022
High Courts17 Feb 1944
Mritunjoy Mitra Vs Satish Chandra Banerjee
Calcutta High Court · AIR 1944 Cal 193
Bengal Money Lenders Act, 1940 — Section 34, 36
High Courts16 Feb 1944
Noni Lal Chowdhury Vs Lalit Mohan Mukherjee
Calcutta High Court · AIR 1947 Cal 97
Bengal Money Lenders Act, 1940 — Section 36
High Courts16 Feb 1944
Jatindra Gupta and Others Vs Emperor
Calcutta High Court · AIR 1944 Cal 284
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Act, 1971 — Section 2
High Courts15 Feb 1944
Dayaram Poddar Vs Sham Mohan Kaul and another (Plaintiffs), and another
Calcutta High Court · (1944) 02 CAL CK 0029
High Courts15 Feb 1944
Saukatara Kulsam Begum Vs Md. Ibrahim Biswas and Others
Calcutta High Court · (1944) 02 CAL CK 0015
High Courts14 Feb 1944
Ichha Mea and Others Vs Khan Bahadur Gulam Mustafa Chowdhury and Others
Calcutta High Court · (1944) 02 CAL CK 0007
High Courts11 Feb 1944
Sm. Aparna Kumari Choudhurani Vs Girish Ch. Choudhury and Another
Calcutta High Court · (1944) 02 CAL CK 0028
High Courts10 Feb 1944
Dwarkanath Ray and Another Vs Syed Abdul Latip Mian and Others
Calcutta High Court · (1944) 02 CAL CK 0020
High Courts08 Feb 1944
Bishnu Pada Chatterjee and Others Vs Emperor
Calcutta High Court · AIR 1945 Cal 441
Evidence Act, 1872 — Section 10
High Courts08 Feb 1944
Anil Kumar Basu Vs Roy Biman Behari Mitra for Self and Executor to Estate of Roy Banku Behari Mitra and Others
Calcutta High Court · AIR 1944 Cal 240
Bengal Tenancy Act, 1885 — Section 168A, 168A(i)(a)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53