High Courts12 May 1924
Emperor Vs Harendra Chandra Chakravarty
Calcutta High Court · (1924) ILR (Cal) 980
Criminal Procedure Code, 1898 (CrPC) — Section 275, 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,492 of 3,204
High Courts12 May 1924
Bhabataran Chattopadhya and Others Vs Durgeshnandini Debi
Calcutta High Court · AIR 1925 Cal 164
Civil Procedure Code, 1908 (CPC) — Section 66Evidence Act, 1872 — Section 115
High Courts12 May 1924
Administrator-General of Bengal and Another Vs Balkissen Misser and Others
Calcutta High Court · (1924) ILR (Cal) 953
Religious Endowments Act, 1863 — Section 14
High Courts12 May 1924
Bijoy Kumar Pal and Others Vs Nagendra Nath Chaudhury and Others
Calcutta High Court · AIR 1925 Cal 478 : 83 Ind. Cas. 876
Bengal Tenancy Act, 1885 — Section 105, 109, 109A
High Courts12 May 1924
Emperor Vs Harendra Chandra Chakravarthy
Calcutta High Court · AIR 1925 Cal 384 : 84 Ind. Cas. 929
Criminal Procedure Code, 1898 (CrPC) — Section 266, 267, 275, 275
High Courts09 May 1924
(Sheikh) Biroo Sardar Vs Y.C. Ariff and Others
Calcutta High Court · AIR 1925 Cal 579 : 84 Ind. Cas. 446
Criminal Procedure Code, 1898 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 120B, 182, 193, 211
High Courts09 May 1924
In Re: Harsukhdas Balkissendas
Calcutta High Court · AIR 1924 Cal 964
Presidency Towns Insolvency Act, 1909 — Section 10
High Courts09 May 1924
Jnanendra Nath Mustaphi Vs Dukhiram Santra
Calcutta High Court · AIR 1924 Cal 850 : 82 Ind. Cas. 386
Bengal Tenancy Act, 1885 — Section 158B(2)Evidence Act, 1872 — Section 115
High Courts09 May 1924
In Re: Ex parte Harsukdas Balkissendas
Calcutta High Court · 83 Ind. Cas. 941
Presidency Towns Insolvency Act, 1909 — Section 13
High Courts08 May 1924
Dinanath Sarma Kataki Vs Gour Nath Sarma Kataki and Others
Calcutta High Court · AIR 1925 Cal 434 : 82 Ind. Cas. 964
Specific Relief Act, 1877 — Section 15
High Courts08 May 1924
Narayan Singh and Others Vs Emperor
Calcutta High Court · AIR 1925 Cal 191
Criminal Procedure Code, 1898 (CrPC) — Section 123
High Courts08 May 1924
Giribala Dasi Vs Biswambhar Haldar
Calcutta High Court · AIR 1924 Cal 1064
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2)
High Courts08 May 1924
Srimati Giribala Dassi Vs Biswambhar Haldar
Calcutta High Court · 82 Ind. Cas. 746
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2)
High Courts08 May 1924
Haripada Haldar and Others Vs Baradaprosad Roy Chowdhury and Others
Calcutta High Court · 82 Ind. Cas. 322
Bengal Tenancy Act, 1885 — Section 173Limitation Act, 1963 — Article 166
High Courts08 May 1924
Shrinath Chatterjee and Another Vs Kedar Nath Rai
Calcutta High Court · AIR 1925 Cal 276a
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 May 1924
Haripada Haldar and Others Vs Baradaprosad Roy Choudhury and Others
Calcutta High Court · AIR 1925 Cal 351
Bengal Tenancy Act, 1885 — Section 173Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 166
High Courts08 May 1924
Haripada Haldar Vs Barada Prasad Roy Chowdhury and Others
Calcutta High Court · (1924) ILR (Cal) 1014
Bengal Tenancy Act, 1885 — Section 173Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 166
High Courts08 May 1924
Srinath Chatterjee and Another Vs Kedar Nath Rai and Others
Calcutta High Court · 82 Ind. Cas. 255
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts05 May 1924
Kailash Chandra Nag and Others Vs Bejoy Chandra Nag and Others
Calcutta High Court · AIR 1925 Cal 253
Limitation Act, 1963 — Section 5
High Courts05 May 1924
Durga Prosad Sen Vs Kali Charan Aichrai
Calcutta High Court · AIR 1924 Cal 1065 : 84 Ind. Cas. 475
Limitation Act, 1963 — Article 73Negotiable Instruments Act, 1881 (NI) — Section 21