High Courts20 Mar 1950
Bhuwalka Bros. Ltd. Vs Fatehchand Murlidhar
Calcutta High Court · AIR 1952 Cal 294 : (1951) 2 ILR (Cal) 115
Arbitration Act, 1940 — Section 12, 12(2), 2, 34, 5Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 13 of 16
High Courts17 Mar 1950Allowed
Harit Krishna Deb Vs Anil Krishna Deb
Calcutta High Court · AIR 1950 Cal 370
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Article 182, 182(5)
High Courts16 Mar 1950Dismissed
Bhujagendra Bhusan Banerjee Vs Dist. Board of 24-Parganas
Calcutta High Court · AIR 1950 Cal 366
Provident Fund Rules — Rule 5A
High Courts15 Mar 1950
Jatiram Halder and Others Vs The State
Calcutta High Court · 55 CWN 398
Criminal Procedure Code, 1898 (CrPC) — Section 161(3)
High Courts14 Mar 1950
First National Bank Ltd. Vs Pioneer Commercial Bank
Calcutta High Court · AIR 1951 Cal 34 : (1951) 21 CompCas 261
COMPANIES ACT, 1956 — Section 153
High Courts14 Mar 1950
Meittyunjoy Banerji Vs Bibhuti Bhusan Chakrabarti
Calcutta High Court · (1951) 1 ILR (Cal) 535
Civil Procedure Code, 1908 (CPC) — Section 21Court Fees Act, 1870 — Section 8BSuits Valuation Act, 1887 — Section 11, 8
High Courts14 Mar 1950
Kumar Purnendu Nath Tgore and Others Vs Sree Sree Radhakanta Jew (represented by) Sm. Sulajini Debi and Others
Calcutta High Court · 54 CWN 479
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7
High Courts14 Mar 1950
Basantilata Dhar Vs Amar Nath Haldar and Others
Calcutta High Court · AIR 1950 Cal 411 : 54 CWN 451 : (1951) 1 ILR (Cal) 443
Civil Procedure Code, 1908 (CPC) — Section 115Soldiers (Litigation) Act, 1925 — Section 11
High Courts14 Mar 1950
Dominion of India Vs Gopal Chandra Tapadar and Others
Calcutta High Court · AIR 1951 Cal 37 : 55 CWN 113
Civil Procedure Code, 1908 (CPC) — Section 20Presidency Small Cause Courts Act, 1882 — Section 18Railways Act, 1989 — Section 77
High Courts14 Mar 1950Dismissed
Sildi and Company Vs The Governor-General in Council
Calcutta High Court · (1956) 2 ILR (Cal) 506
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 64, 65, 70Government of India Act, 1935 — Section 175
High Courts10 Mar 1950Allowed
Ashutosh Chakravarty Vs Md. Yad Hossain
Calcutta High Court · AIR 1950 Cal 430
High Courts09 Mar 1950Dismissed
Manohar Das Vs Charu Chandra Pal and Others
Calcutta High Court · AIR 1951 Cal 385 : (1951) 1 CALLT 358 : 54 CWN 706
Limitation Act, 1908 — Article 131Transfer of Property Act, 1882 — Section 105
High Courts07 Mar 1950
Panchanon Shaw Vs Satyabandhu Mukherjee
Calcutta High Court · AIR 1950 Cal 319 : 54 CWN 541
Calcutta Thika Tenancy Act, 1949 — Section 28, 31, 38, 4
High Courts06 Mar 1950Dismissed
Kedar Lal and Another Vs Hari Lall
Calcutta High Court · AIR 1952 Cal 176
Limitation Act, 1908 — Section 12, 12(2), 5
High Courts03 Mar 1950Allowed
S.C. Mitter Vs The State
Calcutta High Court · AIR 1950 Cal 435 : (1951) 1 ILR (Cal) 480
Criminal Procedure Code, 1898 (CrPC) — Section 252Evidence Act, 1872 — Section 101, 102, 103, 18, 33
High Courts03 Mar 1950Dismissed
Naresh Chandra Ray and Others Vs Dhirendra Nath Dey
Calcutta High Court · AIR 1950 Cal 323 : 54 CWN 601 : (1951) 1 ILR (Cal) 507
Bengal Tenancy Act, 1885 — Section 168A, 168A(1)Transfer of Property Act, 1882 — Section 100
High Courts02 Mar 1950Allowed
Buffatan Bibi and Another Vs Sheikh Abdul Salim
Calcutta High Court · AIR 1950 Cal 304 : (1951) 1 ILR (Cal) 476
Contract Act, 1872 — Section 23
High Courts01 Mar 1950
Kalna Municipality Vs Province of West Bengal
Calcutta High Court · AIR 1950 Cal 415 : 54 CWN 416
Bengal Municipal Act, 1932 — Section 167Civil Procedure Code, 1908 (CPC) — Section 7Provincial Small Cause Courts Act, 1887 — Article 13, 15
High Courts01 Mar 1950
Purnendu Nath Tagore and Others Vs Sree Sree Radha Kanta Jew and Others
Calcutta High Court · AIR 1950 Cal 318 : 54 CWN 476 : (1951) 1 ILR (Cal) 472
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7, Order 45 Rule 7(1)Supreme Court Rules, 1950 — Order 12 Rule 3
High Courts01 Mar 1950Allowed
Gokul Chandra Chatterjee Vs The State
Calcutta High Court · AIR 1950 Cal 306
Criminal Procedure Code, 1898 (CrPC) — Section 297, 423Evidence Act, 1872 — Section 167, 32(1)