High Courts02 May 1950
Jogesh Chandra Deb Vs Profulla Nalini Dasi
Calcutta High Court · (1951) 1 ILR (Cal) 642
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151, 2(2)Court Fees Act, 1870 — Section 8D(1), 8D(2)
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 11 of 16
High Courts01 May 1950
Manorama Dasi Vs Sabita Dasi
Calcutta High Court · AIR 1951 Cal 357 : 54 CWN 848 : (1951) 1 ILR (Cal) 635
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts01 May 1950
Madanlal Chamaria Vs The State
Calcutta High Court · (1951) 1 ILR (Cal) 639
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 2, 20, 20(2), 3, 3(4)
High Courts28 Apr 1950Allowed
Manik Lal Dutt and Others Vs Pulin Behari Pal and Others
Calcutta High Court · AIR 1950 Cal 431
Partition Act, 1893 — Section 2, 3
High Courts28 Apr 1950Dismissed
Manmatha Nath Sadhukhan. Vs Abdus Sobhan
Calcutta High Court · (1951) 1 ILR (Cal) 627
Calcutta Municipal Act, 1923 — Section 190, 199, 199(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(2), 12(3), 12(5)
High Courts28 Apr 1950
Gosto Behary Sadhukhan and Others Vs Panchu Gopal Paramanic and Others
Calcutta High Court · 54 CWN 613
General Clauses Act, 1897 — Section 8
High Courts28 Apr 1950Allowed
Molla Abdul Aziz Vs Shaikh Abdul Sabur
Calcutta High Court · 54 CWN 958
Bengal Tenancy Act, 1885 — Section 155
High Courts27 Apr 1950Dismissed
Satish Chandra Dinda Vs Rajani Kanta Maiti
Calcutta High Court · (1951) 1 ILR (Cal) 624
Bengal Money Lenders Act, 1940 — Section 35
High Courts26 Apr 1950
Sitansujibon Mitra Vs Dilip Kumar Dutta Gupta and Others
Calcutta High Court · AIR 1951 Cal 1 : 54 CWN 782
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts26 Apr 1950
Ramesh Chandra Roy Choudhury and Another Vs Bhupendra Bhusan Gangully
Calcutta High Court · AIR 1950 Cal 438 : (1951) 1 ILR (Cal) 620
High Courts26 Apr 1950
Karunamoy Mukherjee Vs Kalika Prosad Bhadury
Calcutta High Court · AIR 1950 Cal 369
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5), 517, 520
High Courts26 Apr 1950Dismissed
Sarada Charan Maiti Vs Noni Lall Kower
Calcutta High Court · (1951) 1 ILR (Cal) 614
Bengal Tenancy Act, 1885 — Section 101, 101(1), 101(2), 103A, 103A(1)
High Courts24 Apr 1950
Gitarani Debi Vs Manira Debi
Calcutta High Court · 54 CWN 764 : (1951) 1 ILR (Cal) 606
Constitution Act — Section 225Solicitors Act, 1843 — Section 39, 41
High Courts21 Apr 1950
Ballabhram Badrinarayan Ltd. Vs Debi Prasad Soni Khettri
Calcutta High Court · (1951) 1 ILR (Cal) 594
Calcutta Thika Tenancy Act, 1949 — Section 2(5), 2(6)Evidence Act, 1872 — Section 13, 9
High Courts21 Apr 1950
Hindusthan Ice and Cold Storage Co. Ltd. Vs Zubeda Bibi
Calcutta High Court · (1951) 1 ILR (Cal) 590
High Courts21 Apr 1950
Ramesh Ch. Bhattacharjee and Another Vs Nagendra N. Mullick
Calcutta High Court · AIR 1951 Cal 435
Bengal General Clauses Act, 1899 — Section 8General Clauses Act, 1897 — Section 6West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11
High Courts19 Apr 1950Dismissed
Apurba Krishna Vs Sm. Sushama Ghosh
Calcutta High Court · AIR 1951 Cal 381
Calcutta Rent Ordinance, 1946 — Section 13West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(5)
High Courts18 Apr 1950Dismissed
Anil Chandra Banerjee and Another Vs Gopinath Mukherjee and Others
Calcutta High Court · AIR 1950 Cal 376 : (1951) 1 ILR (Cal) 578
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 43 Rule 1, 146
High Courts18 Apr 1950
Prakash Chandra Mukherji Vs Nandarani Debi
Calcutta High Court · (1950) 04 CAL CK 0020
Criminal Procedure Code, 1898 (CrPC) — Section 476Hindu Womens Right to Property Act, 1937 — Section 2, 3, 3(1), 3(2), 3(3)
High Courts17 Apr 1950
Surajmal Sharma and Others Vs The State
Calcutta High Court · AIR 1950 Cal 471 : 54 CWN 511
Criminal Procedure Code, 1898 (CrPC) — Section 227, 228, 255, 256