High Courts18 Jul 1950
Safatulla Khan Vs The Chief Secretary to the Government of West Bengal and Another
Calcutta High Court · AIR 1951 Cal 194 : 55 CWN 27
Constitution of India, 1950 — Article 22(5), 22(6)Preventive Detention Act, 1950 — Section 7
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 6 of 16
High Courts18 Jul 1950Allowed
Nalini Ranjan Bose Vs Martin and Co.
Calcutta High Court · AIR 1951 Cal 39
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 20
High Courts18 Jul 1950
Charu Chandra Chattopadhyay Vs Anil Baran Roy and Others
Calcutta High Court · 54 CWN 946
Contract Act, 1872 — Section 59, 60
High Courts14 Jul 1950Dismissed
Gopal Chandra Banerjee and Others Vs Sm. Sailabala Devi
Calcutta High Court · AIR 1952 Cal 216
Suits Valuation Act, 1887 — Section 11
High Courts11 Jul 1950Dismissed
Sri Krishna Roy Jiew Deity and Others Vs Tinkari Adhicary and Others
Calcutta High Court · AIR 1951 Cal 198
Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819 — Section 30Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6
High Courts10 Jul 1950Dismissed
Lalji Raja and Sons Firm Vs The Governor General of India in Council
Calcutta High Court · 54 CWN 902
Contract Act, 1872 — Section 151, 152, 161
High Courts10 Jul 1950Allowed
Sm. Haimabati Dasy Vs Matilal Ghosh and Another
Calcutta High Court · 54 CWN 906
High Courts10 Jul 1950Dismissed
Naren Kumar Ghosh and Others Vs Benod Behari Dutta and Another
Calcutta High Court · 54 CWN 896
Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(1), 4Civil Procedure Code, 1908 (CPC) — Section 144
High Courts10 Jul 1950Allowed
Slazengers (Australia) Pty. Limited Vs Ivy Phyllis Eileen Burnett
Calcutta High Court · 54 CWN 952
High Courts07 Jul 1950Allowed
Kedarnath Agarwalla Vs The State
Calcutta High Court · AIR 1951 Cal 303 : 54 CWN 829
Essential Supplies (Temporary Powers) Act, 1946 — Section 7(1)
High Courts07 Jul 1950
Amrita Lal Chatterjee Vs The State
Calcutta High Court · AIR 1950 Cal 543 : 54 CWN 823
West Bengal Security Act, 1950 — Section 2(9), 21(1), 21(4)
High Courts07 Jul 1950Allowed
Nagendra Chandra Set Vs Province of Bengal
Calcutta High Court · (1952) 1 ILR (Cal) 40
Defence of India Act, 1939 — Section 19Land Acquisition Act, 1894 — Section 23(1)
High Courts07 Jul 1950
Khan Bahadur Kazi Mahmoodur Rahaman and Others Vs Raham Bux Sardar and Others
Calcutta High Court · 55 CWN 143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54
High Courts06 Jul 1950Dismissed
Hari Bhusan Ash Vs Jnanendra Nath Chakravarty
Calcutta High Court · (1950) 07 CAL CK 0021
Bengal (Rural) Primary Education Act, 1930 — Section 29, 30, 32Cess Act, 1880 — Section 41
High Courts06 Jul 1950Allowed
Messrs. Manik Lal Behari Vs Parakh Kothi Ltd.
Calcutta High Court · 54 CWN 934
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts30 Jun 1950Dismissed
Devji Shivji Vs Santi Swaroop Chaturvedi
Calcutta High Court · AIR 1952 Cal 322
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 9 Rule 13Limitation Act, 1908 — Article 164
High Courts30 Jun 1950
Gouranga Sundar Das Gupta Vs Rakhal Majhi and Others
Calcutta High Court · AIR 1951 Cal 244 : 55 CWN 66
Bengal Revenue Sales Act, 1859 — Section 13, 14, 37
High Courts30 Jun 1950Dismissed
S. B. Trading Co. Ltd. Vs Satyendra Ch. Sen and Another
Calcutta High Court · 54 CWN 756
General Clauses Act, 1897 — Section 8
High Courts30 Jun 1950
In Re: Sm. Bhagabati Dasi
Calcutta High Court · 54 CWN 795
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 1, 227
High Courts29 Jun 1950Allowed
Sm. Nandorani Dassi Vs Satya Narain Harit
Calcutta High Court · 54 CWN 735 : (1951) 2 ILR (Cal) 250
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(2), 12(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)