High Courts07 Jul 1932
Bejoy Kumar Addy Vs Corporation of Calcutta
Calcutta High Court · AIR 1933 Cal 322
Bengal Municipal Act, 1932 — Section 336Calcutta Municipal Act, 1923 — Section 3(39), 3(5), 399, 400
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,317 of 3,204
High Courts07 Jul 1932
Nalini Kanta Roy Vs Kamaraddi and Others
Calcutta High Court · AIR 1933 Cal 239
High Courts07 Jul 1932
Sm. Shib Kumari Dassi Vs Sm. Subudhi Tatwani and Another
Calcutta High Court · AIR 1932 Cal 829 : 140 Ind. Cas. 678
High Courts06 Jul 1932
Brajendra Kishore Roy and Others Vs Iswar Kaibarta and Others
Calcutta High Court · AIR 1933 Cal 539
Limitation Act, 1963 — Section 26
High Courts06 Jul 1932
Gobardhan Behari Bose and Another Vs Sarat Chandra Bhattacharjee and Others
Calcutta High Court · AIR 1933 Cal 486
High Courts06 Jul 1932
Hanif and Others Vs Emperor
Calcutta High Court · AIR 1932 Cal 786 : 140 Ind. Cas. 723
Penal Code, 1860 (IPC) — Section 120B, 419, 467
High Courts05 Jul 1932
Superintendent and Remembrancer of Legal Affairs Vs Ajit Munshi and Another
Calcutta High Court · AIR 1932 Cal 750a : 140 Ind. Cas. 18
High Courts05 Jul 1932
Aghore Chandra Jalui Vs Rajnandini Debi and Others
Calcutta High Court · AIR 1933 Cal 283
Bengal Tenancy Act, 1885 — Section 26C, 26E, 26J
High Courts05 Jul 1932
Nrishinha Charan Nandi Chaudhuri Vs Nagendra Bala Debee and Another
Calcutta High Court · AIR 1933 Cal 522
Bengal Land Revenue Sales Act, 1859 — Section 28Land Acquisition Act, 1894 — Section 16, 30
High Courts05 Jul 1932
In Re: Lakhansawra and Others
Calcutta High Court · AIR 1932 Cal 815 : 139 Ind. Cas. 81
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts30 Jun 1932
Hridoy Ranjan Sen Vs Mymensingh Municipality
Calcutta High Court · AIR 1933 Cal 78
Bengal Municipal Act, 1884 — Section 85
High Courts29 Jun 1932
Chartered Bank of India Vs Imperial Bank of India
Calcutta High Court · AIR 1933 Cal 366
Contract Act, 1872 — Section 178Presidency Towns Insolvency Act, 1909 — Section 52
High Courts29 Jun 1932
Parthasarathi Ray-Auction-purchaser Vs Ahindra Nath Ray and Others
Calcutta High Court · AIR 1935 Cal 89
Bengal Tenancy Act, 1885 — Section 173(3)Civil Procedure Code, 1908 (CPC) — Section 115, 47Limitation Act, 1963 — Section 18
High Courts29 Jun 1932
Chartered Bank of India, Australia and China Vs Imperial Bank of India
Calcutta High Court · 149 Ind. Cas. 903
Contract Act, 1872 — Section 17, 178Penal Code, 1860 (IPC) — Section 415Presidency Towns Insolvency Act, 1909 — Section 52(2)(c)
High Courts28 Jun 1932
In Re: Keshablal Dhar
Calcutta High Court · AIR 1933 Cal 386
Presidency Towns Insolvency Act, 1909 — Section 23, 41
High Courts27 Jun 1932
Dinajpur Trading and Banking Co. Ltd. Vs Probhash Chandra Sen and Others
Calcutta High Court · AIR 1933 Cal 151
Provincial Insolvency Act, 1920 — Section 4
High Courts24 Jun 1932
Bhagwandas Madanlal Vs Nabin Chandra Choudhury
Calcutta High Court · AIR 1933 Cal 337
Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Section 135
High Courts17 Jun 1932
Surendra Chandra Roy and Others Vs Showdamini Roy
Calcutta High Court · AIR 1933 Cal 238
High Courts17 Jun 1932
Rajani Kanta Ghosh and Others Vs Sourendra Nath Mitter and Others
Calcutta High Court · AIR 1934 Cal 421
Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 82