High Courts01 Jul 1918
Felu Sarkar and Others Vs Rani Hemanta Kumari Debya
Calcutta High Court · 47 Ind. Cas. 365
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
COURT ARCHIVE
Calcutta High Court judgments
64,045 judgments · page 2,628 of 3,203
High Courts28 Jun 1918
Taprinessa Vs Emperor
Calcutta High Court · AIR 1919 Cal 679 : 47 Ind. Cas. 275
Penal Code, 1860 (IPC) — Section 201, 203, 211
High Courts28 Jun 1918
Teprinessa Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 427
Penal Code, 1860 (IPC) — Section 201, 203
High Courts27 Jun 1918
Indra Narain Das and Another Vs Badan Chandra Das and Others
Calcutta High Court · 47 Ind. Cas. 340
High Courts27 Jun 1918
Srijukta Sarajubala Debi Chowdhurani and Others Vs Saradanath Bhattacharjee and Others
Calcutta High Court · 50 Ind. Cas. 862
Bengal Tenancy Act, 1885 — Section 193Limitation Act, 1963 — Article 116, 20
High Courts26 Jun 1918
Karim Baksha and Others Vs Abdul Jabbar Miaji
Calcutta High Court · AIR 1919 Cal 874 : 47 Ind. Cas. 416
High Courts25 Jun 1918
Marie Penheiro and Another Vs Jotindra Mohan Sen
Calcutta High Court · 47 Ind. Cas. 289
Succession Act, 1865 — Section 269, 293
High Courts25 Jun 1918
Durga Charan Bose Vs Lakhi Narain Bera and Another
Calcutta High Court · 47 Ind. Cas. 917
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts24 Jun 1918
Ram Narayan Gope and Another Vs Kula Chandra Chakrabarty and Others
Calcutta High Court · 49 Ind. Cas. 426
High Courts24 Jun 1918
Charu Chandra Bhattachrjee Vs Hem Chandra Mookerjee and Another
Calcutta High Court · 47 Ind. Cas. 62
Provincial Insolvency Act, 1907 — Section 22, 46(1)
High Courts24 Jun 1918
Srimati Mukta Keshi Debi and Another Vs Srimati Giri Bala Devi and Others
Calcutta High Court · 47 Ind. Cas. 1006
High Courts21 Jun 1918
Biprodas Pal Chowdhury and Others Vs Kedar Nath Roy and Others Kedar Nath Roy Vs Biprodas Palchowdhury and Others
Calcutta High Court · AIR 1919 Cal 598 : 47 Ind. Cas. 765
Bengal Tenancy Act, 1885 — Section 103B, 167
High Courts21 Jun 1918
Rakhal Chandra De Vs Chairman of the Suri Municipality
Calcutta High Court · 47 Ind. Cas. 306
Bengal Municipal Act, 1932 — Section 202, 204
High Courts21 Jun 1918
Abdul Wazed and Others Vs Emperor
Calcutta High Court · AIR 1919 Cal 914 : 47 Ind. Cas. 876
Penal Code, 1860 (IPC) — Section 186, 323, 353
High Courts21 Jun 1918Dismissed
Bipra Das Pal Choudhury and Others Vs Kedar Nath Rai Kedar Nath Rai Vs Bipra Das Pal Choudhury and Others
Calcutta High Court · (1918) 06 CAL CK 0010
High Courts20 Jun 1918
Aminuddi Dafadar and Rahim Baksha Vs Ananda Chandra Paul and Others
Calcutta High Court · 46 Ind. Cas. 924
Bengal Tenancy Act, 1885 — Section 49(a)
High Courts20 Jun 1918
Satis Chandra Bandopadhya and Others Vs Natabar Dome
Calcutta High Court · 48 Ind. Cas. 362
High Courts20 Jun 1918
Abhoy Sankar Mozumdar and Others Vs Rajani Mandal and Others
Calcutta High Court · AIR 1919 Cal 611 : 47 Ind. Cas. 359
Bengal Tenancy Act, 1885 — Section 105, 50
High Courts20 Jun 1918
Lakshmi Kanta De Vs The Chairman of the Municipal Commissioner of the Naihati Municipality and Another
Calcutta High Court · 47 Ind. Cas. 169
Bengal Municipal Act, 1932 — Section 57
High Courts20 Jun 1918
Srimati Lakhimoni Dassi Vs Dwijendra Nath Mukherjee
Calcutta High Court · AIR 1919 Cal 345(2) : 51 Ind. Cas. 941
Limitation Act, 1963 — Article 84