High Courts16 Aug 1922
In Re: Babu Mohendra Lal Roy and Others
Calcutta High Court · AIR 1922 Cal 550 : 71 Ind. Cas. 673
Legal Practitioners Act, 1879 — Section 13(b), 14
COURT ARCHIVE
Calcutta High Court judgments
64,049 judgments · page 2,533 of 3,203
High Courts16 Aug 1922
Krishna Kamini Dasi and Another Vs Nil Madhab Saha and Others
Calcutta High Court · AIR 1923 Cal 66 : 73 Ind. Cas. 312
Bengal Tenancy Act, 1885 — Section 105, 50(1), 50(2), 50(3)
High Courts16 Aug 1922
Gour Krishna Sircar and Another Vs Nilmadhab Saha and Others
Calcutta High Court · AIR 1923 Cal 113 : 73 Ind. Cas. 34
High Courts16 Aug 1922
Pankaj Mohan Bal and Others Vs Bipin Behary Chakladar and Others
Calcutta High Court · 76 Ind. Cas. 511
High Courts16 Aug 1922
Harihar Das Chowdhury Vs Raj Kumar Mukherjee and Others
Calcutta High Court · AIR 1923 Cal 405 : 71 Ind. Cas. 1014
Bengal Civil Courts Act, 1871 — Section 21Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 20Suits Valuation Act, 1887 — Section 8
High Courts16 Aug 1922
Pankaj Mohan Rai and Others Vs Bipin Behari Chakladar and Others
Calcutta High Court · AIR 1924 Cal 118
High Courts16 Aug 1922
Mahomed Yasin Vs Bimola Prosad Mukerjee and Others
Calcutta High Court · AIR 1924 Cal 443
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts16 Aug 1922
Moulvi Mohamed Yasin Vs Bimola Prosad Mukherjee and Others
Calcutta High Court · 73 Ind. Cas. 405
Civil Procedure Code, 1908 (CPC) — Section 16
High Courts14 Aug 1922
Rambrama Chatterjee Vs Kedar Nath Banerjee and Others
Calcutta High Court · AIR 1923 Cal 60 : 72 Ind. Cas. 1026
High Courts14 Aug 1922
Tarakeshwar Pal Chowdhury Vs Sirish Chandra Ghosh Mandal and Others
Calcutta High Court · AIR 1924 Cal 236
Evidence Act, 1872 — Section 90
High Courts11 Aug 1922
Kazi Nurul Huq Vs Maharaja Birendra Kishore Manikya Bahadur
Calcutta High Court · 72 Ind. Cas. 979
Bengal Tenancy Act, 1885 — Section 6, 7
High Courts11 Aug 1922
Nurul Huq Vs Maharaja Birendra Kishore Manikya Bahadur
Calcutta High Court · AIR 1924 Cal 133
Bengal Tenancy Act, 1885 — Section 105, 6, 7
High Courts11 Aug 1922
Emperor Vs Sristidhar Mazumdar
Calcutta High Court · AIR 1923 Cal 97 : 81 Ind. Cas. 236
Criminal Procedure Code, 1898 (CrPC) — Section 307, 307(3)
High Courts10 Aug 1922
Satish Chandra Biswas and Another Vs Nil Madhab Saha and Others
Calcutta High Court · 73 Ind. Cas. 77
Bengal Tenancy Act, 1885 — Section 105, 50
High Courts10 Aug 1922
Monmotha Nath Kar Vs Probodh Chandra Ratarhi
Calcutta High Court · AIR 1923 Cal 102 : 73 Ind. Cas. 416
Bengal Tenancy Act, 1885 — Section 18, 50(2)
High Courts10 Aug 1922
Akshoy Kumar Bhattacharjee and Others Vs Brojeswar Ghatak and Others
Calcutta High Court · 71 Ind. Cas. 365
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts10 Aug 1922
Kali Krishna Roy and Another Vs Makhan Lal Mukherjee
Calcutta High Court · AIR 1923 Cal 160 : 72 Ind. Cas. 686
Probate and Administration Act, 1881 — Section 21Succession Act, 1925 — Section 89
High Courts09 Aug 1922
Akbar Sarcar and Others Vs Ramesh Chandra Moitra
Calcutta High Court · 72 Ind. Cas. 329
Limitation Act, 1963 — Article 130
High Courts09 Aug 1922
The Secretary of State for India in Council Vs Ram Charan Acharjya and Others and Sarat Chandra Hazra and Others
Calcutta High Court · 70 Ind. Cas. 207
Bengal Tenancy Act, 1885 — Section 104H, 50
High Courts09 Aug 1922
Secretary of State Vs Ramcharan Acharjee and Others
Calcutta High Court · AIR 1924 Cal 464
Bengal Tenancy Act, 1885 — Section 104H