High Courts26 May 1933
Shibadas Daw and Others Vs Emperor
Calcutta High Court · AIR 1934 Cal 114 : 147 Ind. Cas. 1172
Evidence Act, 1872 — Section 114(b), 133Penal Code, 1860 (IPC) — Section 120B, 410
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,301 of 3,204
High Courts25 May 1933
Narendra Nath Samaddar and Others Vs Anandachandra Shaha and Others
Calcutta High Court · AIR 1934 Cal 60 : 147 Ind. Cas. 1031
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 May 1933
Upendra Nath Das and Others Vs Daksha Yani Debya and Others
Calcutta High Court · AIR 1933 Cal 794
Bengal Tenancy Act, 1885 — Section 148(h)Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(3)
High Courts23 May 1933
Shyam Sunder Das Vs L. Ivans and Others
Calcutta High Court · AIR 1933 Cal 590
Civil Procedure Code, 1882 — Section 316
High Courts23 May 1933
Nishi Kanta Shaha Mondal and Others Vs Kumar Promotha Nath Roy and Others
Calcutta High Court · AIR 1934 Cal 145
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts22 May 1933
Mahomed Ali Haidar Khan and Another Vs Upendra Nath Ghose and Others
Calcutta High Court · AIR 1934 Cal 179 : 150 Ind. Cas. 214
Civil Procedure Code, 1908 (CPC) — Section 80Court of Wards Act — Section 51, 64
High Courts19 May 1933
Kunjmohan Shaha Poddar Vs Karunakanta Sen Chaudhuri
Calcutta High Court · AIR 1934 Cal 40
Contract Act, 1872 — Section 59, 60, 61
High Courts19 May 1933
Asiruddin Mondal Vs Latifannessa Bibi and Others
Calcutta High Court · AIR 1933 Cal 560
High Courts18 May 1933
In Re: Nalinikanta Pal
Calcutta High Court · AIR 1934 Cal 38 : 147 Ind. Cas. 1016
Bengal Court Fees (Amendment) Act, 1922 — Section 8
High Courts15 May 1933
Parbhati Dasi Vs Emperor
Calcutta High Court · AIR 1934 Cal 198
Calcutta Suppression of Immoral Traffic Act, 1923 — Section 8
High Courts15 May 1933
Parbati Dasi Vs Emperor
Calcutta High Court · 148 Ind. Cas. 597
Calcutta Suppression of Immoral Traffic Act, 1923 — Section 8
High Courts15 May 1933
Sachindra Kumar Roy and Others Vs Nabendra Kishore Roy
Calcutta High Court · AIR 1934 Cal 155
Chancery Procedure Act, 1852 — Section 50Civil Procedure Code, 1908 (CPC) — Section 15Estates Partition Act, 1897 — Section 119, 7
High Courts12 May 1933
Jiban Molla Vs Emperor
Calcutta High Court · AIR 1933 Cal 551
Bengal Emergency Powers Ordinance, 1931 — Section 30, 4(1)Explosive Substances Act, 1908 — Section 5
High Courts12 May 1933
Bhairobux Mangilal Vs Deokaran and Others
Calcutta High Court · AIR 1934 Cal 253
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 2, 113Contract Act, 1872 — Section 45Limitation Act, 1963 — Section 22
High Courts11 May 1933
Jogendra Krishna Banerjee and Others Vs Provash Chandra Laskar and Others
Calcutta High Court · AIR 1934 Cal 37
Bengal Tenancy Act, 1885 — Section 105
High Courts09 May 1933
Dacca Co-operative Industrial Union, Ltd. Vs Dacca Co-operative Sankha Silpa Samity, Ltd. and Others
Calcutta High Court · AIR 1934 Cal 23
Co-operative Societies Act, 1912 — Section 43
High Courts09 May 1933
Moni Mohan Pal and Others Vs Gour Chandra Das and Others
Calcutta High Court · AIR 1934 Cal 71
High Courts08 May 1933
Nabin Kishori Choudhurany Vs Jagneswar Sanyal and Others
Calcutta High Court · AIR 1933 Cal 809
Companies Act, 1956 — Section 153