COURT ARCHIVE

Calcutta High Court judgments, 1950

316 judgments · page 7 of 16

High Courts29 Jun 1950Allowed

Lal Behari Samanta and Others Vs Gourhari Dawn and Others

Calcutta High Court · AIR 1952 Cal 253 : 54 CWN 912 : (1951) 2 ILR (Cal) 263

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 33Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44, 53A

High Courts27 Jun 1950Allowed

Sm. Akshay Kumari Debi and Others Vs Nalini Ranjan Mukherjee and Others

Calcutta High Court · AIR 1950 Cal 493 : 54 CWN 815 : (1951) 2 ILR (Cal) 240

Civil Procedure Code, 1908 (CPC) — Section 50

High Courts27 Jun 1950Allowed

Sm. Akshoy Kumari Debi Vs Nalini Ranjan Mukherjee and Others

Calcutta High Court · AIR 1950 Cal 493 : 54 CWN 815 : (1951) 2 ILR (Cal) 240

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11Limitation Act, 1908 — Article 182, 182(5)

High Courts27 Jun 1950Allowed

Ram Lal Dutta Vs Ardhendu Shekhar Naskar

Calcutta High Court · (1952) 1 ILR (Cal) 27

Limitation Act, 1908 — Article 110, 113, 116, 118Specific Relief Act, 1877 — Section 19

High Courts24 Jun 1950Dismissed

Mohammad Amin Bros. Ltd. Vs Dominion of India

Calcutta High Court · (1951) 1 ILR (Cal) 364

Companies Act, 1956 — Section 207Government of India Act, 1935 — Section 205(1), 205(2), 205(7), 226(1), 226(2)

High Courts22 Jun 1950

Lalit Kumar Bose Vs The State, Sanitary Inspector Ward VIII (Howrah Municipality)

Calcutta High Court · 54 CWN 909

Calcutta Municipal Act, 1923 — Section 386(1)

High Courts22 Jun 1950

Jatindra Nath Patra and Others Vs Bhutnath Patra and Another

Calcutta High Court · AIR 1950 Cal 531

Bengal Agricultural Debtors Act, 1936 — Section 37, 37A, 37A(1), 40

High Courts22 Jun 1950Allowed

Dudhanath Prasad (Shaw) Vs Krishna Kishore Mukhopadhyat

Calcutta High Court · (1952) 1 ILR (Cal) 21

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 1(2), Order 39 Rule 1(3), Order 39 Rule 2Contempt of Courts Act, 1971 — Section 3(1)

High Courts21 Jun 1950

Rishindra Nath Sarkar Vs Sakti Bhusan Ray

Calcutta High Court · AIR 1950 Cal 512 : 54 CWN 793 : (1951) 2 ILR (Cal) 230

Constitution of India, 1950 — Article 227

High Courts21 Jun 1950

Abdul Motalib Vs The State

Calcutta High Court · AIR 1950 Cal 523

Penal Code, 1860 (IPC) — Section 405, 406

High Courts21 Jun 1950

Rishindra Nath Sarkar Vs Rai Saheb Sakti Bhusan Ray

Calcutta High Court · AIR 1950 Cal 512 : 54 CWN 793 : (1951) 2 ILR (Cal) 230

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

High Courts20 Jun 1950Dismissed

Rabindra Nath Dutta Vs Moni Mohan Ghose

Calcutta High Court · AIR 1951 Cal 199

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

High Courts19 Jun 1950

Jatindranath Naskar and Others Vs Baharaddi Molla and Others

Calcutta High Court · AIR 1950 Cal 519 : 55 CWN 64

Bengal Agricultural Debtors Act, 1936 — Section 37A(8)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98

High Courts19 Jun 1950Dismissed

Lunatic Karali Prosad Roy, Being Represented by His Next Friend Sm. Kashi Bala Dasi Vs Probodh Chandra Mitra and others

Calcutta High Court · (1950) 06 CAL CK 0027

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Limitation Act, 1963 — Section 3

High Courts19 Jun 1950Dismissed

In Re: Calcutta Commercial Bank Ltd. (in liquidation)

Calcutta High Court · 54 CWN 747

Contract Act, 1872 — Section 201

High Courts19 Jun 1950Dismissed

Carlsbad Mineral Water Mfg. Co. Ltd. Vs H.M. Jagtiani

Calcutta High Court · AIR 1952 Cal 315

Constitution of India, 1950 — Article 226

High Courts19 Jun 1950Allowed

Sm. Palanibala Debi Vs Kalipada Chakravarty and Others

Calcutta High Court · 54 CWN 960

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 10, 2(4)

High Courts16 Jun 1950Dismissed

Ashutosh Maity and Others Vs Narendra Narayan Bera and Others

Calcutta High Court · AIR 1950 Cal 506

Limitation Act, 1908 — Article 136, 141

High Courts14 Jun 1950

Safedali Fakir Vs Sm. Radharani Deb

Calcutta High Court · AIR 1952 Cal 210 : 56 CWN 441

Bengal Tenancy Act, 1885 — Section 146A(3), 26C(5), 26G, 65, 73

High Courts13 Jun 1950

Debendra Nath Mandal Vs Sakhilal Kar and Others

Calcutta High Court · AIR 1950 Cal 526 : 55 CWN 320 : (1951) 2 ILR (Cal) 198

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 51, 52, 55, 55(1)Transfer of Property Act, 1882 — Section 55(1)