High Courts02 Aug 1950Allowed
Kanai Lal Dutta Vs The State on the complaint of Sisir Kumar De
Calcutta High Court · AIR 1951 Cal 206
Penal Code, 1860 (IPC) — Section 405, 406
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 5 of 16
High Courts31 Jul 1950Dismissed
Tarak Pada Kirti Vs Sashi Probha Debi and Others
Calcutta High Court · 55 CWN 65
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts31 Jul 1950
Sm. Anurupa Debi Vs Ramlal Rajghoria and Another
Calcutta High Court · AIR 1952 Cal 395 : 55 CWN 161 : 55 CWN 160
Criminal Procedure Code, 1898 (CrPC) — Section 439, 492(2), 495
High Courts28 Jul 1950Allowed
Kalipada Das Vs The State
Calcutta High Court · AIR 1951 Cal 207 : (1996) 2 CALLT 474
Criminal Procedure Code, 1898 (CrPC) — Section 134, 144, 144(2)Penal Code, 1860 (IPC) — Section 378, 379
High Courts26 Jul 1950Dismissed
Raj Kumar Roy Vs Mritunjoy Das
Calcutta High Court · AIR 1951 Cal 202 : (1951) 2 ILR (Cal) 309
Transfer of Property Act, 1882 — Section 91
High Courts25 Jul 1950Dismissed
Superintendent and Legal Affairs, on behalf of the State of West Bengal Vs Kunjalal Gadia
Calcutta High Court · AIR 1950 Cal 573 : (1951) 2 ILR (Cal) 302
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts25 Jul 1950
Turner Morrison and Co. Ltd. Vs Comr. of I.T.
Calcutta High Court · AIR 1952 Cal 403 : (1951) 19 ITR 451
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1922 — Section 4, 4(1), 40, 42, 42(1)
High Courts21 Jul 1950Dismissed
Chandra Singh Dudhoria and Others Vs The Midnapore Zemindary Co. Ltd.
Calcutta High Court · AIR 1951 Cal 300 : (1951) 1 CALLT 289
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1)
High Courts21 Jul 1950Dismissed
Ajoy Kumar Mukherjee and Another Vs Biswanath Mondal and Others
Calcutta High Court · AIR 1951 Cal 390 : (1951) 2 ILR (Cal) 294
Bengal Tenancy Act, 1885 — Section 180, 24
High Courts21 Jul 1950
Fazal Elahi Vs Corporation of Calcutta
Calcutta High Court · AIR 1951 Cal 41
Calcutta Municipal Act, 1923 — Section 363, 493
High Courts21 Jul 1950Allowed
Kalipada Jotedar Vs Bimal Kumar and Others
Calcutta High Court · AIR 1953 Cal 312 : 55 CWN 17 : (1951) 2 ILR (Cal) 297
Bengal Tenancy Act, 1885 — Section 178, 191, 4
High Courts21 Jul 1950Dismissed
Raj Kumar Chandra Singh and Others Vs The Midnapore Zemindary Co. Ltd.
Calcutta High Court · 54 CWN 874
Civil Procedure Code, 1908 (CPC) — Section 109, 109(a), 110Constitution of India, 1950 — Article 133, 133(1)
High Courts21 Jul 1950Dismissed
Moslema Khatun Vs Rai Bahadur Fanindra Lal Sen
Calcutta High Court · 55 CWN 21
Bengal Patni Taluks Regulation, 1819 — Section 11
High Courts20 Jul 1950
Sashi Kumar Banerjee and Others Vs Mrs. D.J. Hill and Others
Calcutta High Court · AIR 1951 Cal 316 : (1951) 1 CALLT 301 : 54 CWN 926 : (1951) 2 ILR (Cal) 332
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23General Clauses Act, 1897 — Section 9
High Courts20 Jul 1950
Shyama Devi and Others Vs Ram Lal Singh
Calcutta High Court · AIR 1952 Cal 282
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts20 Jul 1950
Calcutta Commeroial Bank, Ltd. (in liqdn) Vs Angus Keith and Co. and Others
Calcutta High Court · 55 CWN 302
Partnership Act, 1932 — Section 25
High Courts20 Jul 1950
Ramlal Rajghoria and Another Vs Secretary, Govt. of West Bengal
Calcutta High Court · AIR 1950 Cal 545
Contempt of Courts Act, 1971 — Section 1Criminal Procedure Code, 1898 (CrPC) — Section 494, 495
High Courts19 Jul 1950
Bajranglal Jhunjhunwalla Vs Sm. Solaki Marwarini and Another
Calcutta High Court · AIR 1950 Cal 564 : 54 CWN 933
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 148
High Courts19 Jul 1950Allowed
The Collector of Darjeeling Vs C. Mackertich
Calcutta High Court · AIR 1951 Cal 307 : (1950) 1 CALLT 393 : 54 CWN 853
Defence of India Act, 1939 — Section 19Defence of India Rules, 1939 — Rule 75A, 75A(4)Land Acquisition Act, 1894 — Section 23(1)
High Courts19 Jul 1950Dismissed
Suresh Chandra Khasnabish Vs The Bank of Calcutta Ltd.
Calcutta High Court · 54 CWN 832
Presidency Towns Insolvency Act, 1909 — Section 18Provincial Insolvency Act, 1920 — Section 28(2)