High Courts13 Jan 1939
Asmat Shek and Another Vs Emperor
Calcutta High Court · AIR 1940 Cal 147
Penal Code, 1860 (IPC) — Section 300, 304 Part 2, 323
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,199 of 3,204
High Courts13 Jan 1939
Revati Mohan Roy Vs Bhik Chand Bhuian
Calcutta High Court · AIR 1939 Cal 343
Bengal Agricultural Debtors Act, 1936 — Section 8Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Jan 1939
Barada Kanta Banerjee Vs Jitendra Nath Mukherjee
Calcutta High Court · AIR 1939 Cal 345
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts10 Jan 1939
Girish Chandra Das Vs Sm. Annadamoni and Another
Calcutta High Court · AIR 1939 Cal 309
Bengal Tenancy Act, 1885 — Section 174Civil Procedure Code, 1908 (CPC) — Section 148
High Courts10 Jan 1939
Sm. Sarada Sundari Das and Another Vs Jabbar Ali and Others
Calcutta High Court · AIR 1939 Cal 331
Limitation Act, 1963 — Article 182(5)
High Courts10 Jan 1939
Kedar Nath Tushnial and Others Vs Raj Kumar Das and Others
Calcutta High Court · AIR 1939 Cal 674
Evidence Act, 1872 — Section 89Succession Act, 1925 — Section 238
High Courts09 Jan 1939
Anath Nath Bose Vs Monmotha Nath Bose and Others
Calcutta High Court · AIR 1939 Cal 482
Transfer of Property Act, 1882 — Section 3
High Courts08 Jan 1939
Emperor Vs Sm. Sarojini De Chowdhury
Calcutta High Court · AIR 1939 Cal 337
Penal Code, 1860 (IPC) — Section 420
High Courts06 Jan 1939
Syed Muhammed Asraf Ali Vs Nabejan Bibi and Another
Calcutta High Court · AIR 1939 Cal 581
Bengal Tenancy Act, 1885 — Section 174
High Courts06 Jan 1939
Jewan Ram Gangaram and Co. Vs Commissioners for Port of Calcutta
Calcutta High Court · AIR 1939 Cal 308
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Jan 1939
Jung Bahadur Misir and Others Vs Mahadeo Shaw and Another
Calcutta High Court · AIR 1939 Cal 320
Penal Code, 1860 (IPC) — Section 452
High Courts06 Jan 1939
Ekkari Das and Another Vs Emperor
Calcutta High Court · AIR 1939 Cal 290
Bengal Suppression of Immoral Traffice Act, 1933 — Section 9Penal Code, 1860 (IPC) — Section 366A
High Courts05 Jan 1939
Sudhir Kumar Roy Vs Emperor
Calcutta High Court · AIR 1939 Cal 326
Calcutta Police Act, 1866 — Section 45
High Courts05 Jan 1939
Sew Ratan Lal Binani Vs Emperor
Calcutta High Court · AIR 1939 Cal 288
Penal Code, 1860 (IPC) — Section 211
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
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
High Courts22 Dec 1938Dismissed
Guru Charan Namasudra Vs Mahendra Chandra Pal and Others
Calcutta High Court · (1938) 12 CAL CK 0025
High Courts22 Dec 1938
Sm. Indubala Devi Vs Satchid Prosad
Calcutta High Court · AIR 1939 Cal 333
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(8)