High Courts28 Feb 1950
B.K. Biswas and Others Vs Phanindra Nath Bagchi
Calcutta High Court · AIR 1951 Cal 401 : 55 CWN 107
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 12, 18
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 14 of 16
High Courts27 Feb 1950
Surendra Narayan Deb and Another Vs Bhairabendra Narayan Deb and Others
Calcutta High Court · AIR 1950 Cal 386 : (1953) 1 CALLT 75
Bengal Court of Wards Act, 1879 — Section 13, 13ACivil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1877 — Section 42
High Courts27 Feb 1950
Sunil Kumar Bose and Others Vs The Chief Secretary to the Government of West Bengal and Another
Calcutta High Court · AIR 1950 Cal 274 : 54 CWN 394
Adaptation of Laws Order, 1950 — Rule 28Bengal Criminal Law Amendment Act, 1930 — Section 2, 2(1)(f)Constitution of India, 1950 — Article 13, 13(1), 19(1), 19(5), 22(2)
High Courts24 Feb 1950Allowed
Bejoy Chand Patra Vs The State
Calcutta High Court · AIR 1950 Cal 363 : 54 CWN 447
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 162, 297Evidence Act, 1872 — Section 145
High Courts24 Feb 1950
Annada Prosad Vs Harihar Manna and Others
Calcutta High Court · AIR 1950 Cal 374 : 54 CWN 582 : (1951) 1 ILR (Cal) 433
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts24 Feb 1950
Panchanan Pal Vs Nani Gopal Niyogi
Calcutta High Court · (1951) 1 ILR (Cal) 438
Arbitration Act, 1940 — Section 14, 33, 37, 8(2)Bengal Tenancy Act, 1885 — Section 26FLimitation Act, 1963 — Article 181
High Courts23 Feb 1950
Shree Kissen Khettri Vs The State
Calcutta High Court · AIR 1950 Cal 329 : 54 CWN 488
Central Motor Vehicles Rules, 1989 — Rule 174Motor Vehicles Act, 1939 — Section 112
High Courts22 Feb 1950Allowed
Kailash Nath Shaw and Others Vs The State
Calcutta High Court · AIR 1950 Cal 310
Criminal Procedure Code, 1898 (CrPC) — Section 297, 423(1), 428
High Courts21 Feb 1950
Garibulla Mondal and Others Vs Esmail Mondal and Others
Calcutta High Court · AIR 1953 Cal 337 : 55 CWN 682
Bengal Agricultural Debtors Act, 1936 — Section 13(3), 44
High Courts20 Feb 1950Allowed
Kanai Lal Dwary Vs The State
Calcutta High Court · AIR 1950 Cal 413
Criminal Procedure Code, 1898 (CrPC) — Section 164, 297Evidence Act, 1872 — Section 145, 24, 9
High Courts17 Feb 1950
Rhotas Industries Ltd. Vs Maharaja of Kasimbazar China Clay Mines
Calcutta High Court · (1951) 1 ILR (Cal) 420
Contract Act, 1872 — Section 237, 29
High Courts16 Feb 1950
Radha Krishna Sau Vs Munchehara Bibi
Calcutta High Court · (1951) 1 ILR (Cal) 415
Bengal Public Demands Recovery Act, 1913 — Section 20(2)Bengal Tenancy Act, 1885 — Section 260, 26C, 26F, 26F(2)Civil Procedure Code, 1908 (CPC) — Section 65
High Courts14 Feb 1950Allowed
Ramasray Singh and Others Vs Bibhisan Sinha and Others
Calcutta High Court · AIR 1950 Cal 372
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts14 Feb 1950
Manindra Nath De Vs Man Singh
Calcutta High Court · AIR 1951 Cal 342
Transfer of Property Act, 1882 — Section 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(1), 21
High Courts14 Feb 1950
Nemai Chand Sen Vs Kumud Behari Basu
Calcutta High Court · (1951) 1 ILR (Cal) 404
Bengal Suppression of Immoral Traffice Act, 1933 — Section 6, 6(1), 6(2), 6(3), 6(4)Transfer of Property Act, 1882 — Section 106, 111, 112, 113, 116
High Courts12 Feb 1950Dismissed
Sushil Kumar Chatterji Vs Chandra Madhab Ray
Calcutta High Court · (1951) 1 ILR (Cal) 401
Bengal Municipal Act, 1932 — Section 167, 535, 535(1), 535(7)
High Courts10 Feb 1950Dismissed
Aparnath Mukherjee Vs Kanai Lal Chatterjee and Others
Calcutta High Court · AIR 1950 Cal 300 : (1951) 1 ILR (Cal) 396
Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Section 11
High Courts10 Feb 1950Allowed
Benoy Krishna Mukerjee Vs Mohanlal Goenka and Others
Calcutta High Court · AIR 1950 Cal 287
Calcutta High Court Civil Rules, 1935 — Rule 264Civil Procedure Code, 1908 (CPC) — Section 11, 151, 41, 47Evidence Act, 1872 — Section 115
High Courts10 Feb 1950Dismissed
Manindra Nath Sanfui alias Manilal Sanfui Vs Lalit Mohan Sadhu-Khan and Others
Calcutta High Court · 55 CWN 166
Registration Act, 1908 — Section 35, 77
High Courts09 Feb 1950Dismissed
Midnapore Zemindary Co. Ltd. Vs Naba Kumar Singh Dudhoria and Others
Calcutta High Court · AIR 1950 Cal 298 : (1951) 1 ILR (Cal) 391
Bengal Tenancy Act, 1885 — Article 2, 185Limitation Act, 1908 — Section 9