High Courts29 May 1924
Emperor Vs Sagarmal Agarwalla
Calcutta High Court · 82 Ind. Cas. 145
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 467
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,490 of 3,204
High Courts29 May 1924
King-Emperor Vs Sagarmal Agarwalla
Calcutta High Court · AIR 1924 Cal 960
Criminal Procedure Code, 1898 (CrPC) — Section 145, 307
High Courts28 May 1924
Eshaque Sheikh and Others Vs Motilal Malo and Others
Calcutta High Court · AIR 1925 Cal 294
Bengal Tenancy Act, 1885 — Section 49, 85
High Courts28 May 1924
Rogers Pratt Shellac Co. Vs Secretary of State for India in Council
Calcutta High Court · 83 Ind. Cas. 273
Income Tax Act, 1918 — Section 3(1)Income Tax Act, 1922 — Section 4(1)
High Courts28 May 1924
Eshaque Sheikh and Others Vs Matilal Malo and Others
Calcutta High Court · 81 Ind. Cas. 1043
Bengal Tenancy Act, 1885 — Section 85
High Courts28 May 1924
Gosta Behari Pramanik and Others Vs Hem Chandra Das De (Hem Chandra Das in Vakalatnama) and Others
Calcutta High Court · 82 Ind. Cas. 315
Bengal Tenancy Act, 1885 — Section 38
High Courts28 May 1924
Re Rogers Pyatt Shellac and Co. Vs Secretary Of State For India
Calcutta High Court · (1925) ILR (Cal) 1
English Finance Act, 1915 — Section 31(2)
High Courts28 May 1924
Rogers Pratt Shellac Company Vs Secretary of State
Calcutta High Court · AIR 1925 Cal 34
Income Tax Act, 1922 — Section 59
High Courts28 May 1924
Charan Chandra Ghosh Vs Rai Behari Lal Mitra Bahadur
Calcutta High Court · AIR 1925 Cal 157
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts28 May 1924
Gosta Behari Pramanik and Others Vs Hem Chandra Das De and Others
Calcutta High Court · AIR 1925 Cal 356
Bengal Tenancy Act, 1885 — Section 38, 52
High Courts28 May 1924
Munshi Masihul Azam and Others Vs Golzar Ahammad Mia and Others
Calcutta High Court · AIR 1925 Cal 924 : 95 Ind. Cas. 773
Civil Procedure Code, 1908 (CPC) — Section 104
High Courts28 May 1924
Charn Chandra Ghosh Vs Rai Behari Lal Mitra Bahadur
Calcutta High Court · 80 Ind. Cas. 931
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts28 May 1924
Gosta Behari Pramanick Vs Hem Chandra Das De
Calcutta High Court · (1924) ILR (Cal) 1022
Bengal Tenancy Act, 1885 — Section 38
High Courts27 May 1924
Chowthmull Maganmull Vs The Calcutta Wheat and Seeds Association
Calcutta High Court · (1924) ILR (Cal) 1010
Presidency Towns Insolvency Act, 1909 — Section 52(2)(a)
High Courts27 May 1924
Chowthmull Manganmull Vs The Calcutta Wheat and Seeds Association
Calcutta High Court · AIR 1925 Cal 416 : 84 Ind. Cas. 922
Presidency Towns Insolvency Act, 1909 — Section 52(2A)
High Courts22 May 1924
Sarat Chandra Ghose and Others Vs Raj Kumar Chakravarty and Others
Calcutta High Court · AIR 1925 Cal 334
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts22 May 1924
Satya Bhupal Banerjea Vs Rajnandini Debi
Calcutta High Court · AIR 1924 Cal 1069 : 83 Ind. Cas. 144
Transfer of Property Act, 1882 — Section 36
High Courts22 May 1924
Pramatha Nath Mullick Vs The Secretary of State for India in Council
Calcutta High Court · 82 Ind. Cas. 3
Land Acquisition Act, 1894 — Section 18
High Courts22 May 1924
Promotha Nath Mullick Vs Secretary of State
Calcutta High Court · AIR 1924 Cal 1036a
Land Acquisition Act, 1894 — Section 18
High Courts22 May 1924
Sarat Chandra Ghose, Common Manager to the Estate of Beni Lal Chukerbutty and Others Vs Raj Kumar Chakravarty and Others
Calcutta High Court · 82 Ind. Cas. 327
Bengal Tenancy Act, 1885 — Section 95Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1