High Courts26 Aug 1918
Kailash Chandra Pal and Another Vs Emperor
Calcutta High Court · AIR 1919 Cal 367 : 49 Ind. Cas. 106
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Calcutta High Court judgments
64,045 judgments · page 2,623 of 3,203
High Courts26 Aug 1918
Sital Singh Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 700
Evidence Act, 1872 — Section 10, 54Penal Code, 1860 (IPC) — Section 120, 420
High Courts26 Aug 1918
Kailash Chandra Pal Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 712
Criminal Procedure Code, 1898 (CrPC) — Section 234, 235Penal Code, 1860 (IPC) — Section 420
High Courts26 Aug 1918
Alimuddi Bepari Vs Chintaharan Mukhopadhyay
Calcutta High Court · 51 Ind. Cas. 403
Bengal Tenancy Act, 1885 — Section 49, 85(2)
High Courts23 Aug 1918
Abha Munshi Vs Kamu Molla
Calcutta High Court · 48 Ind. Cas. 970
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Section 18
High Courts23 Aug 1918
Kufiluddin Sarkar Vs Emperor
Calcutta High Court · 49 Ind. Cas. 862
Criminal Procedure Code, 1898 (CrPC) — Section 110
High Courts23 Aug 1918
Azem Ali Vs Emperor
Calcutta High Court · 48 Ind. Cas. 687a
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(c)
High Courts23 Aug 1918
Bejoy Krishna Pal Vs Balai Chand Bhandari
Calcutta High Court · 48 Ind. Cas. 683
Penal Code, 1860 (IPC) — Section 325, 504
High Courts23 Aug 1918
Harihar Roy Vs Emperor
Calcutta High Court · AIR 1919 Cal 383
Penal Code, 1860 (IPC) — Section 384Police Act, 1861 — Section 8
High Courts23 Aug 1918
Shashi Bhusan Dhur and Others Vs Istismam-ul-Mulk Rats-ud-Dowa Amir-ul-Umrah-Nawab Asid Kabir Syed Sir Wasif Ali Mirza Khan Bahadur Jung, K.C.S.I., K.C.V.O., Nawab Bahadur of Murshidabad and Others
Calcutta High Court · 49 Ind. Cas. 951
Evidence Act, 1872 — Section 13Murshidabad Act, 1891 — Section 3
High Courts22 Aug 1918
Jitendra Gopal Roy and Others Vs Matanginti alias Susamoyi Debya and Others
Calcutta High Court · AIR 1919 Cal 215 : 49 Ind. Cas. 965
Estates Partition Act, 1897 — Section 119, 83
High Courts22 Aug 1918
Srilal Chamaria Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 607
Criminal Procedure Code, 1898 (CrPC) — Section 258Penal Code, 1860 (IPC) — Section 109, 161, 380, 453
High Courts22 Aug 1918Dismissed
Srilal Chamaria and Another Vs The King-Emperor
Calcutta High Court · (1918) 08 CAL CK 0031
High Courts22 Aug 1918
Rani Shasimukhi Debi and Others Vs Parbaty Sunkar Roy Chowdhury and Others
Calcutta High Court · 50 Ind. Cas. 879
Civil Procedure Code, 1908 (CPC) — Section 18
High Courts22 Aug 1918
Midnapore Zemindary Company, Limited Vs Syama Charan Chowdhury and Others
Calcutta High Court · 49 Ind. Cas. 993
Bengal Tenancy Act, 1885 — Section 72
High Courts22 Aug 1918
Atal Behary Keora and Others Vs Lal Mohan Singha Roy and Another
Calcutta High Court · AIR 1919 Cal 75 : 49 Ind. Cas. 507
High Courts21 Aug 1918
Aduram Haldar Vs Nakuleswar Rai Chowdhury and Others
Calcutta High Court · AIR 1919 Cal 368 : 49 Ind. Cas. 137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47
High Courts21 Aug 1918
Firm Standing in the Name of Gour Charan-Ganga Charan Saha Vs Toyebuddin Ahmed, Receiver to the Estate of Abdur Rahaman Sowdagar
Calcutta High Court · AIR 1919 Cal 43 : 49 Ind. Cas. 480
Provincial Insolvency Act, 1920 — Section 34
High Courts21 Aug 1918
Deutsch Asiatische Bank Vs Hira Lall Bardhan and Sons
Calcutta High Court · (1919) ILR (Cal) 526
Limitation Act, 1963 — Section 15, 6, 9
High Courts20 Aug 1918
Rahamatunnessa Khanam Choudhurani and Others Vs Nawab Syed Abdul Sobhan Choudhury and Others
Calcutta High Court · AIR 1919 Cal 125(1) : 49 Ind. Cas. 745