High Courts11 Jan 1916
Dalohand Singhi Vs Secretary of State for India
Calcutta High Court · 37 Ind. Cas. 11
Land Acquisition Act, 1894 — Section 49(1)
COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 2,689 of 3,203
High Courts11 Jan 1916
Abdul Hamid and Others Vs Udoy Chandra Acharjee and Others
Calcutta High Court · 32 Ind. Cas. 614
Bengal Tenancy Act, 1885 — Section 49(6)
High Courts10 Jan 1916
Mohini Mohan Mozumdar Choudhury Vs Surendra Chandra Dey
Calcutta High Court · 32 Ind. Cas. 524
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 47(3)
High Courts10 Jan 1916
Bhupendra Nath Bhose Vs E.D. Sasson and Co.
Calcutta High Court · 38 Ind. Cas. 30
High Courts10 Jan 1916
In Re: The Indian Arbitration Act (IX of 1899) Joy Lal and Co.
Calcutta High Court · 35 Ind. Cas. 3
Contract Act, 1872 — Section 230, 236
High Courts07 Jan 1916
Satyendra Nath Dey Vs The Secretary of State for India in Council
Calcutta High Court · 37 Ind. Cas. 110
Lunacy Act, 1912 — Section 56
High Courts06 Jan 1916
Lalji Sahu and Others and Guljan Mahto and Others Vs Shamlal
Calcutta High Court · 32 Ind. Cas. 827
Limitation Act, 1963 — Article 140Transfer of Property Act, 1882 — Section 106
High Courts06 Jan 1916
Choudhury Bhagaban Mahapatra and Another Vs Palturam Singh and Another
Calcutta High Court · 32 Ind. Cas. 749
Bengal Tenancy Act, 1885 — Section 113Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20
High Courts06 Jan 1916
Sarat Chandra Roy Vs Secretary of State for India in Council and Others
Calcutta High Court · 32 Ind. Cas. 545
Chowkidari Chakran Act, 1870 — Section 61
High Courts05 Jan 1916
Manmatha Nath Bose and Others Vs Sreemati Krishna Pramada Dasi
Calcutta High Court · 32 Ind. Cas. 906
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 6 Rule 17, Order 6 Rule 18, 99
High Courts05 Jan 1916
Kali Kumar Saha Vs Kali Prasanna Majumdar and Others
Calcutta High Court · 33 Ind. Cas. 492
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 38 Rule 11, 64, 73
High Courts05 Jan 1916
Tikait Krishna Prosad Singh Vs Babu Mati Chand
Calcutta High Court · 32 Ind. Cas. 699
High Courts05 Jan 1916
Kailas Chandra Aich and Another Vs Romesh Chandra Sen and Others
Calcutta High Court · 32 Ind. Cas. 355
High Courts03 Jan 1916
Rampat Mohato and Others and Golap Chand Mohato and Others Vs Ram Golam Singh and Others
Calcutta High Court · 32 Ind. Cas. 982
Bengal Tenancy Act, 1885 — Section 105(4), 109A
High Courts03 Jan 1916
Nabadip Chandra Nandi and Others Vs The Secretary of State for India in Council
Calcutta High Court · 33 Ind. Cas. 968
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 12
High Courts03 Jan 1916
Prabhu Lal and Another Vs Kumar Krishna Dutt
Calcutta High Court · 33 Ind. Cas. 73
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts22 Dec 1915
Mohesh Chandra Addy Vs Panchu Mudali
Calcutta High Court · 32 Ind. Cas. 395
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Evidence Act, 1872 — Section 85
High Courts22 Dec 1915
In Re: Babu Poorna Chandra Addy
Calcutta High Court · 32 Ind. Cas. 657
Legal Practitioners Act, 1879 — Section 13(b)
High Courts22 Dec 1915
Prince Golam Muhammad Vs Akhoy Kumar Laha and Others
Calcutta High Court · 32 Ind. Cas. 205
Transfer of Property Act, 1882 — Section 8
High Courts22 Dec 1915
Chandradaya Sen Vs Bhagaban Chandra Sen and Others
Calcutta High Court · 32 Ind. Cas. 200
Contract Act, 1872 — Section 69