High Courts18 Feb 1924
Sarada Sundari Basu Vs Akramannessa Khatun
Calcutta High Court · (1924) ILR (Cal) 737
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Court Fees Act, 1870 — Section 7(ix)Suits Valuation Act, 1887 — Section 8
COURT ARCHIVE
Calcutta High Court judgments
64,078 judgments · page 2,503 of 3,204
High Courts15 Feb 1924
Nripendra Kumar Dutta Vs Chairman of Habigunj Municipalty
Calcutta High Court · 85 Ind. Cas. 533
Bengal Municipal Act, 1884 — Section 6(11)
High Courts14 Feb 1924
(Moulvi) Ahidannabi Vs Nagendra Lal Gangopadhya and Others
Calcutta High Court · AIR 1925 Cal 302
High Courts14 Feb 1924
Mathurapore Zemindary Company Limited Vs Bhasaram Mondal and Others
Calcutta High Court · 80 Ind. Cas. 881
Bengal Tenancy Act, 1885 — Section 148Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts14 Feb 1924
Kalimuddin Ahamed Vs Esabakuddin and Others
Calcutta High Court · AIR 1924 Cal 830
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts14 Feb 1924
Mathurapur Zemindary Co. Ltd. Vs Bhasaram Mandal and Others
Calcutta High Court · AIR 1924 Cal 661
Bengal Tenancy Act, 1885 — Section 148
High Courts14 Feb 1924
Kalimuddin Ahammad Vs Esahakuddin and Others
Calcutta High Court · 83 Ind. Cas. 220
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts14 Feb 1924
Kalimuddin Ahammad Vs Esahakuddin
Calcutta High Court · (1924) ILR (Cal) 715
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts14 Feb 1924
Baseruddi Sheikh Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 776 : 83 Ind. Cas. 528
Penal Code, 1860 (IPC) — Section 103, 304
High Courts14 Feb 1924
Mathurapore Zamindary Co. Ltd. Vs Bhasaram Mandal
Calcutta High Court · (1924) ILR (Cal) 703
Bengal Tenancy Act, 1885 — Section 148Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts14 Feb 1924
Sheikh Abdul and Another Vs Emperor
Calcutta High Court · AIR 1925 Cal 581
Penal Code, 1860 (IPC) — Section 120B, 302, 364
High Courts13 Feb 1924
Abdul Gani and Another Vs Emperor
Calcutta High Court · AIR 1925 Cal 494 : 83 Ind. Cas. 346
Penal Code, 1860 (IPC) — Section 141, 147, 353
High Courts13 Feb 1924
The Karnani Industrial Bank Ltd. Vs Satya Niranjan Shaw and Others
Calcutta High Court · AIR 1924 Cal 789
Arbitration Act, 1940 — Section 19
High Courts12 Feb 1924
Debi Prosad Bhakat Vs Nagendra Kumar Nag and Others
Calcutta High Court · 78 Ind. Cas. 727
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts12 Feb 1924
Jogunnessa Bibi Vs Satish Chandra Bhattacharya and Others
Calcutta High Court · AIR 1924 Cal 633 : 83 Ind. Cas. 438
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115
High Courts12 Feb 1924
Tularam Bhutunia Vs Purnendra Narain Rai and Others
Calcutta High Court · AIR 1925 Cal 557
High Courts12 Feb 1924
Jogunnessa Bibi Vs Satish Chandra Bhattacharji
Calcutta High Court · (1924) ILR (Cal) 690
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115
High Courts12 Feb 1924
Satish Chandra Bhattacharjee Vs Sri Jogunnessa Bibi and Others
Calcutta High Court · 78 Ind. Cas. 958
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts12 Feb 1924
Devi Prosad Bhagat Vs Nagendra Kumar Nag and Others
Calcutta High Court · AIR 1925 Cal 552
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts12 Feb 1924
Emperor Vs Gopi Mohan Saha
Calcutta High Court · AIR 1925 Cal 479 : (1924) ILR (Cal) 827 : 84 Ind. Cas. 340
Criminal Procedure Code, 1898 (CrPC) — Section 465