High Courts27 Feb 1924
Tara Prasanna Singh and Others Vs Ranjit Lal Mandal and Others
Calcutta High Court · AIR 1926 Cal 252 : 85 Ind. Cas. 553
Bengal Tenancy Act, 1885 — Section 52
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,501 of 3,204
High Courts27 Feb 1924
Jnanendra Nath Roy Chaudhury and Others Vs Ram Ranjan Banerji and Others
Calcutta High Court · 79 Ind. Cas. 588
High Courts27 Feb 1924
Bilas Chandra Roy Vs Rajendra Chandra Das Roy and Another
Calcutta High Court · AIR 1924 Cal 839
Bengal Land Revenue Sales Act, 1859 — Section 26, 3
High Courts27 Feb 1924
Bilast Chandra Roy Vs Rajendra Chandra Das Roy and Another
Calcutta High Court · 78 Ind. Cas. 661
Bengal Land Revenue Sales Act, 1859 — Section 33Bengal Tauzi Manual, 1940 — Rule 61Contract Act, 1872 — Section 50
High Courts27 Feb 1924
Bilash Chandra Roy Vs Rajendra Chandra Das Roy
Calcutta High Court · (1924) ILR (Cal) 776
Bengal Land Revenue Sales Act, 1859 — Section 3
High Courts27 Feb 1924
Wajuddi Pramanik Vs Mohammed Bolai Morul alias Dalal Morul
Calcutta High Court · 85 Ind. Cas. 576
Bengal Tenancy Act, 1885 — Section 153B
High Courts26 Feb 1924
Abdul Aziz Mia and Others Vs Amanmal Bathra and Others
Calcutta High Court · AIR 1925 Cal 276
Evidence Act, 1872 — Section 92
High Courts26 Feb 1924
Tarak Chandra Chuckerbutty and Another Vs Prasanna Kumar Saha
Calcutta High Court · (1924) 02 CAL CK 0065
High Courts26 Feb 1924
Dwarkadas Marwari Vs Jadab Chandra Ganguly
Calcutta High Court · (1924) ILR (Cal) 761
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts26 Feb 1924
Dwarkadas Marwari and Another Vs Jadab Chandra Ganguli and Others
Calcutta High Court · AIR 1924 Cal 801
Civil Procedure Code, 1908 (CPC) — Section 115, 47Contract Act, 1872 — Section 262
High Courts25 Feb 1924
Indra Bhusan Saha and Others Vs Janardan Saha and Another
Calcutta High Court · AIR 1924 Cal 1071 : 82 Ind. Cas. 104
Bengal Tenancy Act, 1885 — Article 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts25 Feb 1924
Uma Charan Chakravarti Vs Guiram Bag
Calcutta High Court · AIR 1924 Cal 1008 : 83 Ind. Cas. 1040
High Courts25 Feb 1924
In Re: (Effie Jessie) Caroline Miranda
Calcutta High Court · AIR 1924 Cal 644
Succession Act, 1925 — Section 3, 46
High Courts25 Feb 1924
In Re: A.M.K. Goulding
Calcutta High Court · (1924) ILR (Cal) 695
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10
High Courts22 Feb 1924
Suresh Chandra Mukerjee Vs Shiti Kanta Banerjee and Others
Calcutta High Court · AIR 1924 Cal 855
Civil Procedure Code, 1908 (CPC) — Section 98Letters Patent Act, 1865 — Clause 15
High Courts22 Feb 1924
Mahimjan Bibi Vs Mir Rahim Ali and Others
Calcutta High Court · AIR 1925 Cal 435 : 79 Ind. Cas. 360
High Courts22 Feb 1924
Suresh Chandra Mukherjee Vs Shiti Kanta Banerjee
Calcutta High Court · (1924) ILR (Cal) 669
Civil Procedure Code, 1908 (CPC) — Section 98Limitation Act, 1963 — Article 142
High Courts21 Feb 1924
Kamal Krishna Kundu Chowdhury Vs Chattoorbhuj Dassa and Others
Calcutta High Court · AIR 1925 Cal 324
English Bankruptcy Act, 1883 — Section 55Presidency Towns Insolvency Act, 1909 — Section 62
High Courts21 Feb 1924
Chandi Churan Law Vs Hamid Ali and Others
Calcutta High Court · AIR 1925 Cal 1208 : 85 Ind. Cas. 692
Bengal Tenancy Act, 1885 — Section 52(b)
High Courts20 Feb 1924
Sukhdeodas Rekhabdas, Trikumdas Callianji and Others Vs Bahadur Mull Rampuria and Tricumdas Callianji
Calcutta High Court · 78 Ind. Cas. 881a
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60(m)