High Courts17 Apr 1950Dismissed
The King Vs Mrinal Kanti Chatterjee alias Tuku
Calcutta High Court · 54 CWN 753
Penal Code, 1860 (IPC) — Section 300, 307
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 12 of 16
High Courts15 Apr 1950
Badal Chandra Pandit Karmakar and Another Vs Kalipada Pandit Karmakar and Another
Calcutta High Court · 55 CWN 51
Bengal Tenancy Act, 1885 — Section 22(2)
High Courts10 Apr 1950
Munna Lal Tewari Vs Harold R. Scott and Others
Calcutta High Court · 57 CWN 157
Constitution of India, 1950 — Article 226, 313, 320, 320(3)(c), 323Government of India Act, 1935 — Section 266Income Tax Act, 1922 — Section 67
High Courts06 Apr 1950Dismissed
Kshitindra Narayan Roy Choudhury Vs The Chief Secretary to the Government of West Bengal
Calcutta High Court · (1954) 1 ILR (Cal) 1
British North America Act, 1867 — Section 91, 92, 95Constitution of India, 1950 — Article 12(2), 121, 124, 13, 13(2)Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts06 Apr 1950
Ramesh Lal Saha Vs The State
Calcutta High Court · AIR 1951 Cal 36 : 55 CWN 139
Constitution of India, 1950 — Article 19, 19(2)Press (Emergency Powers) Act, 1931 — Section 7, 7(1)
High Courts05 Apr 1950
Gostha Behari Mandal Vs Abed Ali and Others
Calcutta High Court · AIR 1950 Cal 425
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(2)
High Courts05 Apr 1950
Kalicharan Ganguly Vs Rameswarlal Agarwalla
Calcutta High Court · AIR 1950 Cal 477 : 54 CWN 577
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 16, 18(1)
High Courts04 Apr 1950
In Re: Kanji Abdul Rasul
Calcutta High Court · 54 CWN 826 : (1951) 1 ILR (Cal) 574
Probate and Administration Act, 1881 — Section 56Succession Act, 1925 — Section 270, 371, 372(6)
High Courts04 Apr 1950Allowed
Bandi Prosad Jaiswal Vs Gangamoni Chaudhurani
Calcutta High Court · (1951) 1 ILR (Cal) 565
High Courts04 Apr 1950
Manicklall Dutt Vs S. Dabiruddin Ahmed
Calcutta High Court · AIR 1951 Cal 236 : 54 CWN 572
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12, 12(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(5), 2(11)
High Courts04 Apr 1950Allowed
Sm. Akshay Kumari Debi and Others
Calcutta High Court · (1950) 04 CAL CK 0004
Succession Act, 1925 — Section 270, 3, 371, 372(b)
High Courts03 Apr 1950
Malabar Steamship Co. Ltd. Vs Hossain Kasem Dada
Calcutta High Court · (1951) 1 ILR (Cal) 650
Carriage of Goods by Sea Rules — Rule 2, 8
High Courts31 Mar 1950Dismissed
Narendra Krishna Bose Vs Great Eastern Hotel Ltd. and Another
Calcutta High Court · AIR 1951 Cal 394
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 41 Rule 2, 151Transfer of Property Act, 1882 — Section 50
High Courts31 Mar 1950Allowed
Panchu Gopal Das Vs Amulya Dhan De
Calcutta High Court · (1951) 1 ILR (Cal) 563
Bengal Money Lenders Act, 1940 — Section 36, 36(5), 36(6)Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(5), Order 47 Rule 2, Order 47 Rule 5
High Courts30 Mar 1950
B.K. Ghose Vs Dwijendra Chunder Ghose and Another
Calcutta High Court · AIR 1951 Cal 414 : (1950) 1 CALLT 227 : 54 CWN 598
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(3), 12(1)
High Courts30 Mar 1950
Srimati Dasi Vs Sibani Bala Mitra
Calcutta High Court · (1951) 1 ILR (Cal) 559
Calcutta Thika Tenancy Act, 1949 — Section 28, 29, 3, 4, 6Limitation Act, 1963 — Section 2(10)
High Courts28 Mar 1950
Sm. Sarojini Debi Vs Rabindra Mohan Sen and Others
Calcutta High Court · AIR 1950 Cal 381 : (1951) 1 ILR (Cal) 550
Calcutta Thika Tenancy Act, 1949 — Section 27(6), 28, 3, 3(1), 5
High Courts27 Mar 1950
Sandhya Trading Co. Vs Governor-General, Dominion of India
Calcutta High Court · AIR 1950 Cal 426
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 106, 114
High Courts22 Mar 1950
Legal Remembrancer Vs Abdul Wadud
Calcutta High Court · (1951) 1 ILR (Cal) 547
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 33, 4, 40, 7, 9
High Courts21 Mar 1950Allowed
Chandrama Prasad Chamar Vs The State
Calcutta High Court · (1951) 1 ILR (Cal) 539
Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 157, 161, 162Penal Code, 1860 (IPC) — Section 395