Kali Charan Vs Sriram and Others

Calcutta High Court 30 Jan 1869 (1869) 01 CAL CK 0023

Judgement Snapshot

Judgement Text

Translate:

Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the property of Parsu, deceased, cannot be taken in execution of a decree against Sriram, the surety.

Himachal Pradesh HC
Laxman Dass & Others Vs Roop Chand
16 Dec 2033
Himachal Pradesh HC
Tej Raj @ Tej Singh Vs State Of Himachal Pradesh & Others
16 Dec 2032
From The Blog
Supreme Court: Time-Bound Investigations Only in Cases of Undue Delay
Dec
22
2025

Court News

Supreme Court: Time-Bound Investigations Only in Cases of Undue Delay
Read More
Noida Housing Societies Face Crores in GST Notices Over Maintenance Charges
Dec
22
2025

Court News

Noida Housing Societies Face Crores in GST Notices Over Maintenance Charges
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (1869) 01 CAL CK 0023
Stay Updated

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