High Courts10 Apr 1919
Kanok Dasi Vs Srihari Goswami and Others
Calcutta High Court · AIR 1919 Cal 404 : 52 Ind. Cas. 269
Limitation Act, 1963 — Article 28, 44Transfer of Property Act, 1882 — Section 55
COURT ARCHIVE
Calcutta High Court judgments
64,045 judgments · page 2,610 of 3,203
High Courts10 Apr 1919
Umesh Chandra Dass Vs Sikdar Ali and Others
Calcutta High Court · AIR 1919 Cal 408 : 52 Ind. Cas. 699
High Courts09 Apr 1919
Kamal Krishna, Barnikya and Others Vs Peary Mohon Saha and Others
Calcutta High Court · AIR 1919 Cal 18 : 53 Ind. Cas. 553
Bengal Tenancy Act, 1885 — Section 171Contract Act, 1872 — Section 72
High Courts09 Apr 1919
Mahamed Rasek and Others Vs Tahidunnessa and Others
Calcutta High Court · 52 Ind. Cas. 33
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7(1)(a)
High Courts09 Apr 1919
Pramatha Nath Barat Vs P.C. Lahiri
Calcutta High Court · (1919) ILR (Cal) 581 : 54 Ind. Cas. 63
High Courts09 Apr 1919
Muralidhar Aditya Vs Radha Mohan Hazra and Another
Calcutta High Court · 51 Ind. Cas. 552
Bengal Tenancy Act, 1885 — Section 115, 50
High Courts08 Apr 1919
Basanta Kumar Chowdhuri and Others Vs The Secretary of State for India is Council and Others
Calcutta High Court · 59 Ind. Cas. 273
High Courts05 Apr 1919
Girish Chandra Mondal and Others Vs Narendra Nath Haldar and Others
Calcutta High Court · AIR 1919 Cal 342 : 52 Ind. Cas. 759
Bengal Tenancy Act, 1885 — Section 65
High Courts04 Apr 1919
Gober Sheikh and Others Vs Alipuddin Sheikh and Others
Calcutta High Court · 51 Ind. Cas. 356
High Courts02 Apr 1919
Dinabandhu Jana Vs Durga Prasad Jana and Others
Calcutta High Court · 51 Ind. Cas. 80
Civil Procedure Code, 1908 (CPC) — Section 98(2)Contract Act, 1872 — Section 28English Arbitration Act, 1889 — Section 4
High Courts02 Apr 1919
Dinabandhu Jana Vs Durgaprasad Jana
Calcutta High Court · (1919) ILR (Cal) 1041
Arbitration Act, 1940 — Section 4Civil Procedure Code, 1908 (CPC) — Section 89(1), 98(2)Contract Act, 1872 — Section 28
High Courts02 Apr 1919
Upendra Nath Ghose and on his death the Executrix and Executors Vs Anath Bandhu Chakravarty and Others
Calcutta High Court · AIR 1919 Cal 839(2) : 52 Ind. Cas. 406
Bengal Tenancy Act, 1885 — Section 102(j), 105, 105(a), 105(b)
High Courts02 Apr 1919
Srimanta Kumar Chakrabarty and Others Vs Sabar Ali Howladar and Others
Calcutta High Court · 52 Ind. Cas. 702
Bengal Tenancy Act, 1885 — Section 105, 50, 6
High Courts02 Apr 1919
Abdul Ajij Abdulla Vs Yakub Abdul Gani
Calcutta High Court · 54 Ind. Cas. 433
Limitation Act, 1963 — Article 182(5)
High Courts01 Apr 1919
Fort Gloster Jute Manufacturing Co. Vs Chandra Kumar Das
Calcutta High Court · (1919) ILR (Cal) 978
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7
High Courts01 Apr 1919
Fong Kun Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 820
Opium Act, 1878 — Section 9
High Courts01 Apr 1919
Fong Kun (Khun) Chinaman Vs Emperor
Calcutta High Court · 52 Ind. Cas. 389
Opium Act, 1878 — Section 9(c), 9(e)
High Courts01 Apr 1919
Mahammad Kazem Ali Vs Jorabdi Naskar
Calcutta High Court · (1919) ILR (Cal) 986
Evidence Act, 1872 — Section 13Penal Code, 1860 (IPC) — Section 193, 423
High Courts01 Apr 1919
Mohammed Kajim Ali Vs Jarabdi Nashkar and Others
Calcutta High Court · AIR 1919 Cal 430 : 52 Ind. Cas. 62
Evidence Act, 1872 — Section 13Penal Code, 1860 (IPC) — Section 193, 423
High Courts01 Apr 1919
Fort Gloster Jute Manufacturing Co Vs Chandra Kumar Das and Another
Calcutta High Court · 51 Ind. Cas. 405
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7