High Courts11 May 1923
Probodh Chandra Mitter Vs Harish Chandra Naskar
Calcutta High Court · AIR 1924 Cal 124
Bengal Tenancy Act, 1885 — Section 60
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 2,519 of 3,203
High Courts11 May 1923
Suresh Chandra Ghose alias Barka Vs Emperor
Calcutta High Court · 74 Ind. Cas. 261
Calcutta Suburban Police Act, 1866 — Section 47(A)Criminal Procedure Code, 1898 (CrPC) — Section 172Evidence Act, 1872 — Section 145
High Courts11 May 1923
Probodh Chandra Mitter Vs Harish Chandra Naskar, who Appeared; and Panchanan Hazra, who did not appear in this appeal
Calcutta High Court · 78 Ind. Cas. 7
High Courts11 May 1923
Suresh Chandra Ghose Vs Emperor
Calcutta High Court · AIR 1924 Cal 542
Criminal Procedure Code, 1898 (CrPC) — Section 172
High Courts11 May 1923
Hatemali Chaprasi Vs Osimuddi and Others
Calcutta High Court · AIR 1924 Cal 544a
High Courts11 May 1923
Messrs. Sadasook Ramprotap Vs Hoare Miller and Co.
Calcutta High Court · AIR 1923 Cal 719 : 80 Ind. Cas. 632
High Courts11 May 1923
Hatemali Chaprasi Vs Osimaddy and Others
Calcutta High Court · 73 Ind. Cas. 814
High Courts10 May 1923
Surendra Nath Pandey and Others Vs Brindavan Chandra Ghose
Calcutta High Court · AIR 1925 Cal 545
High Courts09 May 1923
Raja Peary Mohun Mukherjee Vs Monohar Mukherjee
Calcutta High Court · 74 Ind. Cas. 373
Civil Procedure Code, 1908 (CPC) — Section 2(2)Limitation Act, 1908 — Section 10
High Courts09 May 1923
(Raja) Peary Mohan Mookerjee Vs Manohar Mookerjee
Calcutta High Court · AIR 1924 Cal 160
Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts09 May 1923
Sachhidananda Thakur Vs Mahes Chandra Das
Calcutta High Court · 79 Ind. Cas. 312
Bengal Tenancy Act, 1885 — Section 105(8)
High Courts08 May 1923
Lakshan Chunder Dey Vs Sm. Nikunjamoni Dassi and Others
Calcutta High Court · AIR 1924 Cal 188 : 80 Ind. Cas. 538
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts08 May 1923
Superintendent and Remembrancer, Legal Affairs Vs Narayan Chandra Banerjee
Calcutta High Court · 73 Ind. Cas. 776
Bengal Municipal Act, 1932 — Section 209
High Courts08 May 1923
Superintendent and Remembrancer of Legal Affairs Vs Narayan Chandra Banerjee
Calcutta High Court · AIR 1924 Cal 101
Bengal Municipal Act, 1932 — Section 209
High Courts07 May 1923
R.H.E. Oats Vs King Emperor
Calcutta High Court · AIR 1924 Cal 104
Criminal Procedure Code, 1898 (CrPC) — Section 195, 222(1), 562Penal Code, 1860 (IPC) — Section 193
High Courts07 May 1923
R.H.E. Oates Vs Emperor
Calcutta High Court · 76 Ind. Cas. 417
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193
High Courts04 May 1923
Ramesh Chandra Sinha Vs Md. Elahi Buksh
Calcutta High Court · AIR 1924 Cal 383
High Courts03 May 1923
Pran Krishna Gharai Vs Nitya Copal Matti
Calcutta High Court · AIR 1924 Cal 239
High Courts03 May 1923
Pran Krishna Gharai Vs Nitya Gopal Maiti
Calcutta High Court · 79 Ind. Cas. 333
High Courts30 Apr 1923
S.K. Ghandy Vs L.P.E. Pugh
Calcutta High Court · AIR 1924 Cal 598 : 83 Ind. Cas. 376