High Courts25 Jan 1950
Abdul Aziz Khan Vs Lalit Mohan Banerjee
Calcutta High Court · AIR 1950 Cal 265 : 54 CWN 442
Bengal Tenancy Act, 1885 — Section 26F(1), 26F(3), 26F(4)
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 16 of 16
High Courts19 Jan 1950
Dominion of India Vs Gosto Behary Kundu
Calcutta High Court · AIR 1950 Cal 247 : (1950) 1 CALLT 294 : 54 CWN 749 : (1951) 1 ILR (Cal) 354
Civil Procedure Code, 1908 (CPC) — Section 82
High Courts19 Jan 1950Dismissed
Haji Ebrahim Kassam Cochinwalla Vs Northern Indian Oil Industries Ltd.
Calcutta High Court · AIR 1951 Cal 230
Arbitration Act, 1940 — Section 13, 14(2), 30Evidence Act, 1872 — Section 1Limitation Act, 1908 — Article 158, 178
High Courts19 Jan 1950Dismissed
Bibhuti Bhusan Roy and Another Vs Narendra Narayan Ghose and Others
Calcutta High Court · AIR 1951 Cal 228 : (1950) 1 CALLT 247 : 54 CWN 667
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 52Succession Act, 1925 — Section 307(1)
High Courts17 Jan 1950Allowed
Panchanan Ghose Vs Bhaggu Bari
Calcutta High Court · AIR 1950 Cal 261 : 54 CWN 538
Evidence Act, 1872 — Section 45Workmens Compensation Act, 1923 — Section 10, 2, 25
High Courts17 Jan 1950Dismissed
Sriram Arjundas Vs Governor General in Council
Calcutta High Court · AIR 1952 Cal 443
Contract Act, 1872 — Section 25, 25(3)Government of India Act, 1935 — Section 175(3)Railways Act, 1989 — Section 140, 77
High Courts13 Jan 1950
Rajani Kanto Das Vs Dayal Chand De and Others
Calcutta High Court · AIR 1950 Cal 244 : 54 CWN 376 : (1951) 1 ILR (Cal) 359
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 141Presidency Small Cause Courts Act, 1882 — Section 41, 48West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(3), 8
High Courts11 Jan 1950Allowed
Jageswar Sow and Others Vs The King
Calcutta High Court · AIR 1950 Cal 565
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 418
High Courts11 Jan 1950
Jyotindra Nath Sanyal Vs Sm. Taradasi Ghose and Others
Calcutta High Court · AIR 1950 Cal 213
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 45(2)
High Courts10 Jan 1950
Sarat Chandra Sadhukhan and Others Vs Corporation of Calcutta and Another
Calcutta High Court · AIR 1950 Cal 423 : 54 CWN 480
Calcutta Municipal Act, 1923 — Section 421Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts09 Jan 1950
Rati Kanta Biswas and Others Vs Joynal Abedin and Another
Calcutta High Court · 54 CWN 260
Bengal Agricultural Debtors Act, 1936 — Section 40A
High Courts05 Jan 1950
Sashi Bhusan Singha Vs Sankar Mahato
Calcutta High Court · AIR 1950 Cal 252 : 54 CWN 936
Bengal Agricultural Debtors Act, 1936 — Section 28Bengal Tenancy Act, 1885 — Section 26F, 26F(1)
High Courts05 Jan 1950
Sashi Bhusan Singh Vs Sankar Mahato
Calcutta High Court · (1951) 1 ILR (Cal) 348
Bengal Agricultural Debtors Act, 1936 — Section 28Bengal Tenancy Act, 1885 — Section 260, 26C, 26C(1), 26C(2), 26C(3)Limitation Act, 1963 — Article 181
High Courts04 Jan 1950
Dominion of India and Another Vs Ashutosh Das and Others
Calcutta High Court · AIR 1950 Cal 212 : 54 CWN 254
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 51, 60Provident Funds Act, 1925 — Section 3(1)
High Courts04 Jan 1950
Sati Prasanna Mukherjee and Others Vs Md. Fazel
Calcutta High Court · AIR 1952 Cal 320
Transfer of Property Act, 1882 — Section 106, 107, 53A
High Courts04 Jan 1950
Rai Bahadur Atulya Dhan Banerjee Vs Sudhangsu Bhusan Dutta
Calcutta High Court · 55 CWN 343
Civil Procedure Code, 1908 (CPC) — Section 115, 8Constitution of India, 1950 — Article 227