COURT ARCHIVE

Calcutta High Court judgments

64,049 judgments · page 2,508 of 3,203

High Courts07 Dec 1923

King-Emperor Vs Bansi Sheikh

Calcutta High Court · AIR 1924 Cal 718 : 83 Ind. Cas. 504

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 467, 471

Read judgment

High Courts06 Dec 1923

Bejoy Singh Dadhulia Vs Ashutosh Gossami and Others

Calcutta High Court · AIR 1924 Cal 589 : 83 Ind. Cas. 430

Read judgment

High Courts30 Nov 1923

Guru Charan Das Vs Port Canning and Land Improvement Co. Ltd. and Another

Calcutta High Court · AIR 1928 Cal 245

Read judgment

High Courts29 Nov 1923

Satish Chandra Chatterjee Vs Kali Charan Choudhury

Calcutta High Court · AIR 1925 Cal 437

Estates Partition Act, 1897 — Section 119Evidence Act, 1872 — Section 35

Read judgment

High Courts28 Nov 1923

Kameswari Dasya Vs Sshuram Deka and Another

Calcutta High Court · AIR 1924 Cal 792 : 83 Ind. Cas. 229

Read judgment

High Courts27 Nov 1923

Abdul Gafur and Others Vs Ali Miah, Sub-Registrar

Calcutta High Court · AIR 1925 Cal 26

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(4)

Read judgment

High Courts27 Nov 1923

Abdul Gafur and Others Vs Ali Miah

Calcutta High Court · 82 Ind. Cas. 369

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

Read judgment

High Courts26 Nov 1923

Jyotsna Nath Sikdar Vs King-Emperor

Calcutta High Court · AIR 1924 Cal 780 : 83 Ind. Cas. 591

Criminal Procedure Code, 1898 (CrPC) — Section 347Penal Code, 1860 (IPC) — Section 120B, 467, 471

Read judgment

High Courts26 Nov 1923

Ram Chandra Sahu and Another Vs Kasem Khan and Another

Calcutta High Court · AIR 1925 Cal 29

Contract Act, 1872 — Section 251Partnership Act, 1980 — Section 5

Read judgment

High Courts26 Nov 1923

Jyotsna Nath Sikdar Vs Emperor

Calcutta High Court · (1924) ILR (Cal) 442

Criminal Procedure Code, 1898 (CrPC) — Section 347

Read judgment

High Courts23 Nov 1923

Rama Nath Sant and Others Vs Official Trustee of Bengal

Calcutta High Court · AIR 1925 Cal 799

Bengal Tenancy Act, 1885 — Section 102(c)

Read judgment

High Courts23 Nov 1923

Kali Charan Banik Vs Mani Mohan Saha Banik

Calcutta High Court · AIR 1924 Cal 794

Stamp Act, 1899 — Section 35(a)

Read judgment

High Courts23 Nov 1923

Rama Nath Saut and Others Vs Official Trustee of Bengal as Trustee to the estate of late Maniklal Seal

Calcutta High Court · 87 Ind. Cas. 1014

Bengal Tenancy Act, 1885 — Section 102(e)

Read judgment

High Courts23 Nov 1923

Ali Nawaz Vs Karim Baksh Chaudhury

Calcutta High Court · AIR 1924 Cal 1044 : 84 Ind. Cas. 405

Bengal Tenancy Act, 1885 — Section 52(1)(b)

Read judgment

High Courts23 Nov 1923

Kali Charan Banik Vs Mani Mohon Saha Banik

Calcutta High Court · 82 Ind. Cas. 416

Stamp Act, 1899 — Article 5(c), 35(a)

Read judgment

High Courts22 Nov 1923

Hasim Ali and Others Vs Abjal Khan and Others

Calcutta High Court · AIR 1924 Cal 1046 : 82 Ind. Cas. 392

Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 13

Read judgment

High Courts22 Nov 1923

Dharani Mohan Roy and Others Vs Ashutosh Mookerjee and Amrita Lal Mookerjee

Calcutta High Court · AIR 1924 Cal 907

Bengal Tenancy Act, 1885 — Section 105, 109

Read judgment

High Courts22 Nov 1923

Dharani Mohan Ray Vs Asutosh Mukerji and Others

Calcutta High Court · 82 Ind. Cas. 396

Bengal Tenancy Act, 1885 — Section 105, 105A, 106, 107, 108

Read judgment

High Courts22 Nov 1923

Jagadish Chandra De and Others Vs Harihar De

Calcutta High Court · AIR 1924 Cal 1042

Civil Procedure Code, 1908 (CPC) — Section 103Evidence Act, 1872 — Section 32, 32(3)

Read judgment

High Courts21 Nov 1923

Mahmud Sheikh and Another Vs Kankinarah Co., Ltd.

Calcutta High Court · AIR 1924 Cal 665

Civil Procedure Code, 1908 (CPC) — Section 5(2)

Read judgment