High Courts12 Dec 1895
In Re: A Reference from the Board of Revenue under Section 46 of the Stamp Act, 1879.
Calcutta High Court · (1896) ILR (Cal) 283
Stamp Act, 1899 — Article 21
COURT ARCHIVE
Calcutta High Court judgments
64,043 judgments · page 3,008 of 3,203
High Courts09 Dec 1895
Samar Dasadh Vs Juggul Kishore Singh
Calcutta High Court · (1896) ILR (Cal) 366
Evidence Act, 1872 — Section 35
High Courts09 Dec 1895
Bharasi Lal Chowdhry Vs Sarat Chunder Dass and Others
Calcutta High Court · (1896) ILR (Cal) 415
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts04 Dec 1895
Jugdown Sinha Vs Queen-Empress
Calcutta High Court · (1896) ILR (Cal) 372
Penal Code, 1860 (IPC) — Section 403
High Courts27 Nov 1895
Norendra Nath Pahari Vs Bhupendra Narain Roy by his Guardian, Gour Mohun Roy
Calcutta High Court · (1896) ILR (Cal) 374
Limitation Act, 1963 — Section 7
High Courts20 Nov 1895
Sudhama Upadhya and Others Vs Queen-Empress
Calcutta High Court · (1896) ILR (Cal) 328
Criminal Procedure Code, 1898 (CrPC) — Section 537
High Courts29 Oct 1895
Queen-Empress Vs Karamdi
Calcutta High Court · (1896) ILR (Cal) 250
Criminal Procedure Code, 1898 (CrPC) — Section 435, 438
High Courts11 Oct 1895
Alimuddin Vs Queen-Empress
Calcutta High Court · (1896) ILR (Cal) 361
Criminal Procedure Code, 1898 (CrPC) — Section 288
High Courts17 Sept 1895
Nedaram Thakur Vs Joonab and Others
Calcutta High Court · (1896) ILR (Cal) 248
High Courts16 Sept 1895
Queen-Empress Vs Croft
Calcutta High Court · (1896) ILR (Cal) 174
Bengal Excise Act, 1878 — Section 53, 61Criminal Procedure Code, 1898 (CrPC) — Section 235, 403Merchandise Marks Act, 1889 — Section 6, 7
High Courts09 Sept 1895
Rai Isri Pershad Vs Queen-Empress
Calcutta High Court · (1896) ILR (Cal) 621
Criminal Procedure Code, 1898 (CrPC) — Section 117
High Courts09 Sept 1895
Shama Vs Lechhu Shekh
Calcutta High Court · (1896) ILR (Cal) 300
Cattle Trespass Act, 1871 — Section 20
High Courts09 Sept 1895
Ram Chundra Dey Vs Boloram Dey and Another
Calcutta High Court · (1896) ILR (Cal) 279
Civil Procedure Code, 1908 (CPC) — Section 2Limitation Act, 1908 — Article 152
High Courts09 Sept 1895
Radha Pershad Singh Bahadur Vs Ramkhelawan Singh and Others and Shamlal Singh and Others
Calcutta High Court · (1896) ILR (Cal) 302
High Courts06 Sept 1895
Queen-Empress Vs Jahandi
Calcutta High Court · (1896) ILR (Cal) 249
Criminal Procedure Code, 1898 (CrPC) — Section 118, 123, 438
High Courts06 Sept 1895Dismissed
Jagabandhu Bhattacharjee and another Vs Harimohon Roy and others
Calcutta High Court · (1895) 09 CAL CK 0002
High Courts03 Sept 1895
Palakdhari Rai Vs Manners and Others
Calcutta High Court · (1896) ILR (Cal) 179
Bengal Tenancy Act, 1885 — Section 183Evidence Act, 1872 — Section 13
High Courts27 Aug 1895
Burna Moyi Dassee Vs Burma Moyi Chowdhurani and Another
Calcutta High Court · (1896) ILR (Cal) 191
Bengal Tenancy Act, 1885 — Article 2(b), 184