High Courts14 Jan 1880
Doyaram Jana Vs Bissonath Dinda
Calcutta High Court · (1880) ILR (Cal) 738
Succession Act, 1925 — Section 50
COURT ARCHIVE
Calcutta High Court judgments
67,759 judgments · page 3,302 of 3,388
High Courts13 Jan 1880
Kali Kumar Roy Vs Nobin Chunder Chuckerbutty
Calcutta High Court · (1881) ILR (Cal) 585
Pleaders and Mukhtars Act, 1865 — Section 11
High Courts18 Dec 1879
In Re: Tokee Bibee
Calcutta High Court · (1880) ILR (Cal) 536
Presidency Magistrates (Court- Fees) Act, 1877 — Section 234Provincial Insolvency Act, 1920 — Section 13
High Courts12 Dec 1879
Parbutty Churn Sen and Others Vs Shaik Mondari
Calcutta High Court · (1880) ILR (Cal) 594
High Courts12 Dec 1879
Bharrut Chunder Roy Vs Kally Das Dey and Others
Calcutta High Court · (1880) ILR (Cal) 574
High Courts10 Dec 1879
Ram Manickya Dey Vs Juggunnath Gope and Others
Calcutta High Court · (1880) ILR (Cal) 563
High Courts10 Dec 1879
Rajendronath Roy Bahadoor Vs Chunnoomul and Kalee Churn Lahoree
Calcutta High Court · (1880) ILR (Cal) 448
High Courts08 Dec 1879
The Empress Vs Pitambur Singh
Calcutta High Court · (1880) ILR (Cal) 566
Evidence Act, 1872 — Section 50
High Courts05 Dec 1879
Gopal Dat Panday Vs Drig Bijai Singh
Calcutta High Court · (1881) ILR (Cal) 218
High Courts05 Dec 1879
Mrinamoyi Dabia on behalf of Shibchand Chuckerbutty Vs Jogodishuri Dabia
Calcutta High Court · (1880) ILR (Cal) 450
High Courts04 Dec 1879
Mohamed Elahee Buksh and Others Vs Kally Mohun Mookhopadhya and Another
Calcutta High Court · (1880) ILR (Cal) 589
High Courts03 Dec 1879
Koomud Chunder Dass Vs Chunder Kant Mookerjee
Calcutta High Court · (1880) ILR (Cal) 498
Specific Relief Act, 1877 — Section 21
High Courts01 Dec 1879
Kally Churn Shaw and Another Vs Dukhee Bibee and Another
Calcutta High Court · (1880) ILR (Cal) 692
High Courts30 Aug 1879
Sheo Pershad Singh Vs Kally Dass Singh and Others
Calcutta High Court · (1880) ILR (Cal) 543
High Courts30 Aug 1879
Dulputty Singh Vs Sikher Chund
Calcutta High Court · (1880) ILR (Cal) 364
Limitation Act, 1963 — Article 145, 15, 92