High Courts09 Mar 1923
Krishna Chandra Bhowmik Vs Emperor
Calcutta High Court · AIR 1923 Cal 562 : 74 Ind. Cas. 542
Criminal Procedure Code, 1898 (CrPC) — Section 481Penal Code, 1860 (IPC) — Section 228
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 2,523 of 3,203
High Courts09 Mar 1923
Chandrakisore Datta Majumdar Vs Kumar Upendra Chandra Choudhury and Others
Calcutta High Court · AIR 1923 Cal 563 : 74 Ind. Cas. 612
High Courts08 Mar 1923
Jagat Bandhu Saha and Another Vs Jagabandhu Saha Sardar and Others
Calcutta High Court · AIR 1924 Cal 192
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts08 Mar 1923
Raghunath Mody Alias Raghunath Ram Vs The Kurseong Municipality
Calcutta High Court · AIR 1923 Cal 561 : 76 Ind. Cas. 394
Bengal Food Adulteration Act, 1919 — Section 14(2), 15, 2(4)(1), 6Bengal Municipal Act, 1884 — Section 44
High Courts08 Mar 1923
Jagatbandu Saha and Another Vs Jagabandhu Saha Sardar and Others
Calcutta High Court · 76 Ind. Cas. 432
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts07 Mar 1923
Abdul Rashid Sheikh and Others Vs Momtaz Sheikh
Calcutta High Court · AIR 1924 Cal 229
Criminal Procedure Code, 1898 (CrPC) — Section 253, 437
High Courts07 Mar 1923
Baisnab Charan Das Vs Amin Ali
Calcutta High Court · AIR 1924 Cal 55
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts07 Mar 1923
Eran Khan Vs Emperor
Calcutta High Court · AIR 1924 Cal 47
Criminal Procedure Code, 1898 (CrPC) — Section 301Penal Code, 1860 (IPC) — Section 147, 149, 326
High Courts07 Mar 1923
Baishnab Charan Das and Others Vs Amin Ali
Calcutta High Court · 72 Ind. Cas. 953
High Courts07 Mar 1923
Sheikh Abdul Rashid and Others Vs Sheikh Momtaz
Calcutta High Court · 76 Ind. Cas. 431
Criminal Procedure Code, 1898 (CrPC) — Section 253, 437
High Courts05 Mar 1923
In Re: Amulya Charan Dutt and Another
Calcutta High Court · 76 Ind. Cas. 424
Criminal Procedure Code, 1898 (CrPC) — Section 432
High Courts02 Mar 1923
Ram Kumar Das Vs Nanda Kumar Shaha
Calcutta High Court · AIR 1924 Cal 248 : 75 Ind. Cas. 27
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 199
High Courts02 Mar 1923
Hemendra Lal Singh Deo Vs Fakir Chandra Datta
Calcutta High Court · 74 Ind. Cas. 929
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 34 Rule 4
High Courts02 Mar 1923
Durga Charan Maji Vs Poresh Bewa
Calcutta High Court · AIR 1925 Cal 105 : 76 Ind. Cas. 336
High Courts01 Mar 1923
Muhammad Khandu Sarkar Vs Sadak Ali Sheikh and Others
Calcutta High Court · AIR 1923 Cal 577 : 76 Ind. Cas. 963
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts28 Feb 1923
Bhairabendra Narain Deb Vs Udai Narain Deb and Others
Calcutta High Court · AIR 1924 Cal 251
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 25 Rule 1
High Courts28 Feb 1923
Sri Pratab Chandra Deo Dhabal Deb Vs Sri Raja Jagadish Chandra Deo Dhabal Deb
Calcutta High Court · 75 Ind. Cas. 417
High Courts27 Feb 1923
Sasi Kanta Acharjya Vs Salim Sheikh
Calcutta High Court · AIR 1923 Cal 624 : 74 Ind. Cas. 1001
Bengal Tenancy Act, 1885 — Section 105, 109
High Courts23 Feb 1923
Tulsi Telini Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 64
Calcutta Police Act, 1866 — Section 54ACriminal Procedure Code, 1898 (CrPC) — Section 498Penal Code, 1860 (IPC) — Section 380