Narain Singh Vs Ram Lall Mookerjee

Calcutta High Court 18 Feb 1878 (1878) 02 CAL CK 0002
Bench: Single Bench

Judgement Snapshot

Hon'ble Bench

Pontifex, J

Judgement Text

Translate:

Pontifex, J.@mdashadmitted the plaint, and said that Section 19 of the Code gave the Court jurisdiction, and that it was not necessary to apply under Clause 12 of the Charter.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (1878) 02 CAL CK 0002
  • Coram: Pontifex, J
  • Bench: Single Bench
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.