High Courts30 Nov 1950Allowed
Udaychand Mahatab Vs Rammoy Hajra and Others
Calcutta High Court · AIR 1953 Cal 123 : 56 CWN 272
Bengal Tenancy Act, 1885 — Section 163, 164, 165, 168A
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 2 of 16
High Courts30 Nov 1950Dismissed
Hind Constructions Ltd. Vs Dwarika Nath Sen and Others
Calcutta High Court · AIR 1952 Cal 289 : 55 CWN 248
Arbitration Act, 1940 — Section 39(1)
High Courts29 Nov 1950Dismissed
Bengal Bank Ltd. Vs Suresh Chakravartty and Others
Calcutta High Court · AIR 1952 Cal 133 : (1951) 21 CompCas 315 : 55 CWN 206
Banking Companies Act, 1949 — Section 45Calcutta High Court Rules, 1914 — Rule 40, 41, 42, 43, 44Companies Act, 1913 — Section 153, 153(2)
High Courts29 Nov 1950Dismissed
Bengal Bank Ltd. Vs Suresh Chakravarty and Others
Calcutta High Court · AIR 1952 Cal 133 : (1951) 21 CompCas 315 : 55 CWN 206
Companies Act, 1956 — Section 153
High Courts28 Nov 1950Dismissed
Mehtab Chand Vs Shriratan Mohta and Others
Calcutta High Court · AIR 1953 Cal 367
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2)
High Courts28 Nov 1950Dismissed
Santi Priya Mukherjee Vs Surendra Nath Chatterjee
Calcutta High Court · AIR 1952 Cal 137 : (1952) 1 ILR (Cal) 94
Constitution of India, 1950 — Article 226
High Courts28 Nov 1950
Elbridge Watson Vs R.K. Das
Calcutta High Court · AIR 1951 Cal 430 : (1951) 19 ITR 538
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33A, 46(2), 46(5A), 67
High Courts27 Nov 1950Dismissed
Gur Bux Singh Vs Sohanlal Malhotra
Calcutta High Court · AIR 1952 Cal 542 : 55 CWN 127 : (1952) 1 ILR (Cal) 88
Constitution of India, 1950 — Article 372Limitation Act, 1908 — Section 4
High Courts27 Nov 1950Allowed
Ali Ismail Doodha and Others Vs Momin Bibi and Others
Calcutta High Court · AIR 1952 Cal 52 : 55 CWN 135
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 43 Rule 1
High Courts22 Nov 1950Dismissed
Sm. Provashini Debi Vs Joggeswar Banerjee
Calcutta High Court · AIR 1951 Cal 375 : 55 CWN 61 : (1951) 2 ILR (Cal) 508
High Courts22 Nov 1950
Kamalakar Singh and Another Vs S.K. Gupta and Another
Calcutta High Court · AIR 1952 Cal 147 : 55 CWN 203
Bengal Municipal Act, 1932 — Section 20, 44Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103
High Courts21 Nov 1950
Karali Charan Vs Smt. Probhasini Devi
Calcutta High Court · AIR 1952 Cal 129 : 55 CWN 645
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 18(5)
High Courts21 Nov 1950Dismissed
Hooghly Trust Ltd. Vs Shaikh Ismail
Calcutta High Court · (1952) 1 ILR (Cal) 83
Bengal Patni Taluks Regulation, 1819 — Section 11Bengal Tenancy Act, 1885 — Section 105, 106, 107, 108, 109Civil Procedure Code, 1908 (CPC) — Section 11
High Courts13 Oct 1950
Sarayoo Prosad Sinha Vs Joint Secretary to the Government of West Bengal
Calcutta High Court · AIR 1951 Cal 424 : 55 CWN 101
Constitution of India, 1950 — Article 132, 132(1), 19West Bengal Security Act, 1950 — Section 2(9), 21
High Courts13 Oct 1950
Janab Tozammal Khundel Sahaji Vs Joint Secretary to the Government of West Bengal
Calcutta High Court · AIR 1951 Cal 322
Constitution of India, 1950 — Article 19(1)West Bengal Security Act, 1950 — Section 2(9), 21, 22
High Courts01 Oct 1950
Jonab Atar Ali Sahaji Vs Joint Secretary To The Government of West Bengal
Calcutta High Court · 55 CWN 94
Constitution of India, 1950 — Article 132(1), 19, 19(1)(d), 22(4), 226
High Courts19 Sept 1950
Sushilabala Mitter Vs The State
Calcutta High Court · (1952) 1 ILR (Cal) 78
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 190(2), 192, 200Penal Code, 1860 (IPC) — Section 380
High Courts07 Sept 1950Allowed
Chanduram and Others Vs The Municipal Commissioners of Kurseong Municipality and Others
Calcutta High Court · AIR 1951 Cal 398
Bengal Municipal Act, 1932 — Section 167Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 100, 3
High Courts07 Sept 1950
Jyotindra Nath Mitra Vs Sourindranath Dutta
Calcutta High Court · AIR 1951 Cal 422 : 55 CWN 123
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(1), 14(4)
High Courts07 Sept 1950Dismissed
Hemgopal Sinha Vs Jitendra Nath Ray
Calcutta High Court · (1952) 1 ILR (Cal) 68
Bengal Tenancy Act, 1885 — Section 22(2), 22(3)