High Courts07 Sept 1950Dismissed
Monomohan Moitra Vs Gobinda Das Chowdhury
Calcutta High Court · 55 CWN 6
Calcutta Rent Ordinance, 1946 — Section 12
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 3 of 16
High Courts07 Sept 1950
Jatish Chandra Ghosh Vs B.K. Sinha
Calcutta High Court · AIR 1951 Cal 404 : 55 CWN 104
West Bengal Security Act, 1950 — Section 21, 38
High Courts07 Sept 1950Dismissed
Udoy Chand Mahatab Vs Sm. Sarojini Devi and Others
Calcutta High Court · AIR 1952 Cal 143 : 55 CWN 294 : (1952) 1 ILR (Cal) 73
Bengal Land Revenue Sales Act, 1859 — Section 28, 7, 8Bengal Tenancy Act, 1885 — Section 72
High Courts07 Sept 1950Dismissed
Nilkantha Pati Vs Kshitish Chandra Satpati and Others
Calcutta High Court · AIR 1951 Cal 338 : (1952) 1 ILR (Cal) 59
Transfer of Property Act, 1882 — Section 108(1)
High Courts06 Sept 1950
Bengal Agency and Stores Syndicate and Others Vs Stores and Engineering Supply Co.
Calcutta High Court · AIR 1952 Cal 411 : (1952) 1 ILR (Cal) 53
Calcutta High Court Rules, 1914 — Rule 15Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 19, Order 9 Rule 13
High Courts06 Sept 1950
Monmotha Nath Mukherjee Vs Shebaits of Sree Sree Sreedhar Jew and Another
Calcutta High Court · AIR 1951 Cal 330 : 54 CWN 973
Bengal Tenancy Act, 1885 — Section 102, 103B(5)Limitation Act, 1908 — Article 131
High Courts06 Sept 1950Dismissed
Bipra Charan Sarkar and Another Vs Sm. Rupeswari Dasi
Calcutta High Court · AIR 1951 Cal 523 : 55 CWN 131
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts06 Sept 1950
Muralidhar Kulthia Vs Sm. Tara Dye
Calcutta High Court · AIR 1953 Cal 349
Registration Act, 1908 — Section 17, 35, 49Transfer of Property Act, 1882 — Section 105, 106, 113, 53AWest Bengal Registration Rules, 1962 — Rule 55
High Courts06 Sept 1950Allowed
Aga Mirza Ahmed and Others Vs Subodh Chandra Roy and Others
Calcutta High Court · AIR 1951 Cal 312 : 55 CWN 70
Bengal Tenancy Act, 1885 — Section 104E, 104H, 104J, 191
High Courts06 Sept 1950
Khagendra Nath De Vs District Magistrate of West Dinajpur
Calcutta High Court · AIR 1951 Cal 3 : 55 CWN 53
Constitution of India, 1950 — Article 19, 19(5), 226West Bengal Security Act, 1950 — Section 2(9), 21, 21(1), 35(1), 35(3)
High Courts06 Sept 1950
Manindranath Dinda Vs Panchanon Mondal and Others
Calcutta High Court · 55 CWN 171
Government of India Act, 1915 — Section 1, 13, 2, 30, 33Government of India Act, 1935 — Section 1, 175(3)Registration Act, 1908 — Section 10(1), 17(1)(d), 90, 90(1), 90(1)(a)
High Courts06 Sept 1950Dismissed
Sreenarain Mansingka Vs Amarnath Mishra
Calcutta High Court · AIR 1952 Cal 433
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 12, 12(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 18(5)
High Courts06 Sept 1950Allowed
Mugneeram Bangore and Co. Vs Satyabrata Ghosh and Another
Calcutta High Court · AIR 1951 Cal 332 : (1951) 1 CALLT 308 : 55 CWN 222
Contract Act, 1872 — Section 56
High Courts06 Sept 1950Dismissed
Province of Bengal Vs Commissioner for the Port of Calcutta and Others
Calcutta High Court · AIR 1951 Cal 271 : 55 CWN 360 : 55 CWN 350
Bengal Alluvial Land Settlement Act, 1858 — Section 1Bengal Alluvion and Diluvion Act, 1847 — Section 6Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819 — Section 3(2)
High Courts06 Sept 1950
Manindranath Dinda Vs Amiya Pal Choudhury and Others
Calcutta High Court · AIR 1951 Cal 361 : (1951) 1 CALLT 325
Bengal Land Revenue Sales Act, 1859 — Section 37(1)Crown Grants Act, 1895 — Section 3Government of India Act, 1935 — Section 175(3)
High Courts31 Aug 1950
Bharat Nath Mitra Vs Ram Swarup Seraogi and Others
Calcutta High Court · AIR 1951 Cal 392 : 55 CWN 133
Land Acquisition Act, 1894 — Section 18, 30
High Courts31 Aug 1950
Sabitri Motor Service Ltd. Vs Asansol Bus Association
Calcutta High Court · AIR 1951 Cal 255 : (1951) 1 CALLT 273 : 55 CWN 81 : (1951) 2 ILR (Cal) 437
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 47, 64
High Courts31 Aug 1950
Indra Narayan Roy Vs Manindra Nath Ghosh and Others
Calcutta High Court · 55 CWN 169
Bengal Tenancy Act, 1885 — Section 48C
High Courts30 Aug 1950
Bimala Prosad Ray and Another Vs State of West Bengal
Calcutta High Court · AIR 1951 Cal 258 : 55 CWN 87 : (1951) 2 ILR (Cal) 427
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts30 Aug 1950
Abdul Mohit Vs Mt. Zebunnessa Khatun and Another
Calcutta High Court · AIR 1951 Cal 205 : 55 CWN 269
Guardians and Wards Act, 1890 — Section 17, 39