High Courts13 Jun 1950
Ramanlal Rathi Vs The State
Calcutta High Court · AIR 1951 Cal 305
Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 45, 47
COURT ARCHIVE
Calcutta High Court judgments, 1950
316 judgments · page 8 of 16
High Courts13 Jun 1950Dismissed
Patri Shaw Vs R.N. Ray
Calcutta High Court · 54 CWN 855 : (1952) 1 ILR (Cal) 1
Acquisition of Land Ordinance (Ceylon), 1876 — Section 4, 4(1), 6Defence (General) Regulations, 1939 — Regulation 51(2), 55(4)Defence of the Realm Regulations, 1916 — Regulation 1, 2
High Courts12 Jun 1950Dismissed
Bharat Saw Mill Co. Ltd. Vs Tarapada Sur
Calcutta High Court · (1951) 1 ILR (Cal) 341
Civil Procedure Code, 1882 — Section 283Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts12 Jun 1950Dismissed
Sm. Charu Bala Dasi Vs Province of West Bengal
Calcutta High Court · AIR 1950 Cal 473 : (1950) 1 CALLT 409 : 54 CWN 940 : (1951) 2 ILR (Cal) 186
Constitution of India, 1950 — Article 296
High Courts09 Jun 1950Dismissed
Karali Prasad Roy Vs Probodh Chandra Mitra and Others
Calcutta High Court · AIR 1950 Cal 513 : 54 CWN 900
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11Limitation Act, 1908 — Section 3
High Courts09 Jun 1950
The Province of Bengal Vs Pawn Kissen Law and Co.
Calcutta High Court · AIR 1950 Cal 498 : AIR 1950 Cal 495 : (1950) 1 CALLT 341 : 54 CWN 801 : (1951) 2 ILR (Cal) 172
Defence of India Act, 1939 — Section 19(1)Land Acquisition Act, 1894 — Section 23, 28, 34
High Courts09 Jun 1950Allowed
S.K. Chaudhuri Vs Joy Kumar Sarkar
Calcutta High Court · AIR 1950 Cal 515 : 55 CWN 75
Transfer of Property Act, 1882 — Section 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 14(3), 18(5)
High Courts07 Jun 1950Allowed
S.M. Ghose Vs National Sheet and Metal Works Ltd. and Another
Calcutta High Court · AIR 1950 Cal 548 : (1950) 1 CALLT 276 : 54 CWN 716 : (1951) 2 ILR (Cal) 162
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2)
High Courts07 Jun 1950Allowed
Rameswar Lall Agarwala Vs Ram Swami alias Rama Swami
Calcutta High Court · 54 CWN 812
High Courts07 Jun 1950
Ashutosh Bhattacharjee Vs Mahendra Nath Roy
Calcutta High Court · AIR 1951 Cal 391 : 54 CWN 813
High Courts02 Jun 1950
Chief Accounts Officer, E.I. Railway Vs Indra Lull and Another
Calcutta High Court · AIR 1951 Cal 315
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 48, 60
High Courts02 Jun 1950
Shew Narayan Singh Vs Brahmanand Singh and Others
Calcutta High Court · AIR 1950 Cal 479
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3
High Courts01 Jun 1950Dismissed
Municipal Commissioner of the Budge Budge Municipality Vs P.R. Mukherjee and Another
Calcutta High Court · AIR 1950 Cal 457 : (1950) 1 CALLT 318 : 54 CWN 784
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 7(1)
High Courts01 Jun 1950Dismissed
Satya Kishore Banerjee and Others Vs Province of Bengal and Others
Calcutta High Court · AIR 1950 Cal 467 : (1951) 2 ILR (Cal) 143
Bengal Land Revenue Settlement Regulation, 1822 — Section 10, 10(4), 10(5), 3Bengal Public Demands Recovery Act, 1913 — Section 14, 3(6), 34, 35, 36Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts30 May 1950
Prithish Dey Vs The State
Calcutta High Court · AIR 1952 Cal 319 : 55 CWN 140
Constitution of India, 1950 — Article 20Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 114, 224
High Courts26 May 1950Dismissed
Harrison Road Properties Vs Ramdhondas Jhajharia
Calcutta High Court · AIR 1951 Cal 225
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts24 May 1950
A.C. Mohamed and Another Vs Sailendra Nath Mitra
Calcutta High Court · AIR 1951 Cal 294 : 54 CWN 642 : (1951) 2 ILR (Cal) 93
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3, 3(1)
High Courts24 May 1950
PRAGDAS MATHURADAS Vs THE Income Tax OFFICER, CENTRAL CIRCLE I, CALCUTTA.
Calcutta High Court · 54 CWN 778 : (1951) 2 ILR (Cal) 100 : (1950) 18 ITR 757
High Courts23 May 1950
Sudhindra Nath Datta Vs Sailendra Nath Mitra
Calcutta High Court · AIR 1952 Cal 65
Constitution of India, 1950 — Article 19(1)(f), 31West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1), 3(2)