COURT ARCHIVE
Calcutta High Court judgments
64,044 judgments · page 2,772 of 3,203
High Courts26 Mar 1912
Salima Saidatannessa Bibi Vs Enatulla Talukdar
Calcutta High Court · 15 Ind. Cas. 524
High Courts25 Mar 1912
Kali Charan Naskar Vs Ram Kumar Sardar and Others
Calcutta High Court · 18 Ind. Cas. 67
Civil Procedure Code, 1908 (CPC) — Section 30
High Courts22 Mar 1912
Narendra Bhushan Roy and Another Vs Banku Behari Ghose and Another
Calcutta High Court · 14 Ind. Cas. 293
High Courts22 Mar 1912
Shibeshur Prasad Bhagat Vs Brij Mohan Missir
Calcutta High Court · 14 Ind. Cas. 183
High Courts19 Mar 1912
Trinayani Dasi Vs Krishna Lal De
Calcutta High Court · (1912) ILR (Cal) 906
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 8Land Acquisition Act, 1894 — Section 32
High Courts19 Mar 1912
Kumar Kalanand Singh and Another Vs Kumar Kamalanand Singh and Others
Calcutta High Court · 14 Ind. Cas. 225
Estates Partition Act, 1897 — Section 26, 27, 5, 5(4)Specific Relief Act, 1963 — Section 42
High Courts19 Mar 1912
Srimati Trinayani Dasi Vs Krsihna Lal Dey and Others
Calcutta High Court · 14 Ind. Cas. 724
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 32
High Courts19 Mar 1912
Maharaja Manindra Chandra Nandi Vs Jagannath Khan
Calcutta High Court · 14 Ind. Cas. 229
High Courts18 Mar 1912
Tarani Kant Bhattacharyya and Another Vs Bhobani Nath Dey Sarkar
Calcutta High Court · 14 Ind. Cas. 218
Court of Wards Act, 1879 — Section 39Lunacy Act, 1912 — Section 14
High Courts18 Mar 1912
Ahad Baksh Molla Vs Sheikh Babar Ali and Another
Calcutta High Court · 14 Ind. Cas. 173
Registration Act, 1877 — Section 77
High Courts18 Mar 1912
Anandamoyee Chowdhurani Vs Gokul Chandra Roy and Others
Calcutta High Court · 14 Ind. Cas. 290
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 25 Rule 1(3)
High Courts18 Mar 1912
Panchanan Ghosh Vs Mir Abdul Molik and Others
Calcutta High Court · 16 Ind. Cas. 703
High Courts15 Mar 1912
Tirthabasi Singh Rai and Another Vs Purna Chandra Nag and Others
Calcutta High Court · 14 Ind. Cas. 230
Bengal Tenancy Act, 1885 — Section 149(3)
High Courts14 Mar 1912
Birendra Kishore Manikya Vs Bhubaneswari
Calcutta High Court · (1912) ILR (Cal) 903
Bengal Tenancy Act, 1885 — Section 157
High Courts14 Mar 1912
Maharaja Birendra Kishore Manikya Bahadur Vs Bhubaneswari and Others
Calcutta High Court · 15 Ind. Cas. 620
Bengal Tenancy Act, 1885 — Section 157
High Courts13 Mar 1912
Rash Behary Ghoshal and Another Vs J.C. Stalkart
Calcutta High Court · 14 Ind. Cas. 166
Bengal Municipal Act, 1884 — Section 15, 69