Calcutta High Court Judgments 1951

High Courts21 Dec 1951

Aswini Kumar Ghose and Another Vs Arabindo Bose and Another

Calcutta High Court · AIR 1952 Cal 178 : (1952) 1 CALLT 274 : 56 CWN 145

Bar Councils Act, 1926 — Section 14(2), 15, 8(1)Constitution (First Amendment) Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 19(1), 19(6), 220

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High Courts21 Dec 1951

Jyotirmoy Bhattacharjee and Others Vs Chief Secretary to the Government of West Bengal and Another

Calcutta High Court · AIR 1952 Cal 562 : 56 CWN 246

Constitution of India, 1950 — Article 215

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High Courts21 Dec 1951

Tarafatullah Mandal and Others Vs S.N. Maitra and Others

Calcutta High Court · AIR 1952 Cal 919 : (1952) 1 CALLT 52 : 56 CWN 387 : (1953) 1 ILR (Cal) 355

Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 300Contempt of Courts Act, 1971 — Section 1, 2

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High Courts19 Dec 1951

Ramhari Mandal Vs Nilmoni Das

Calcutta High Court · AIR 1952 Cal 184 : (1952) 1 CALLT 287 : 56 CWN 325

Constitution of India, 1950 — Article 19(1), 19(5), 227West Bengal Bargadars Act, 1950 — Section 5, 5(1), 5(2)West Bengal Bargadars Rules, 1950 — Rule 7(3)

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High Courts19 Dec 1951Dismissed

P.C. Chunder and Co., Ltd. Vs Ram Asis Ram Nonia

Calcutta High Court · AIR 1953 Cal 336 : (1953) 2 LLJ 483

Evidence Act, 1872 — Section 114Workmens Compensation Act, 1923 — Section 30

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High Courts19 Dec 1951

Sm. Lajuklata Vs Nrishingha Prosad

Calcutta High Court · AIR 1952 Cal 669

Contempt of Courts Act, 1971 — Section 1

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High Courts19 Dec 1951

Kali Prosad Vs Jagadish Pada

Calcutta High Court · AIR 1953 Cal 149

Transfer of Property Act, 1882 — Section 105West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(8)

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High Courts14 Dec 1951

Makbul Ahmad Mallik Vs Abdul Rahman Akhand and Others

Calcutta High Court · AIR 1952 Cal 494 : (1953) 1 ILR (Cal) 348

Criminal Procedure Code, 1898 (CrPC) — Section 297, 298, 439Evidence Act, 1872 — Section 60

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High Courts14 Dec 1951

The Corporation of Calcutta Vs Chakowri Lal

Calcutta High Court · (1953) 1 ILR (Cal) 352

Calcutta Municipal Act, 1923 — Section 363

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High Courts14 Dec 1951

Ajoyendra Sen Vs The State

Calcutta High Court · (1953) 1 ILR (Cal) 330

Bengal Children Act, 1922 — Section 114, 22Criminal Procedure Code, 1898 (CrPC) — Section 374, 411, 411A, 411A(1), 418English Criminal Appeal Act, 1907 — Section 4

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High Courts13 Dec 1951Allowed

Nazir Hussain Vs The State

Calcutta High Court · AIR 1953 Cal 79

Influx from Pakistan (Control) Act, 1949 — Section 5

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High Courts13 Dec 1951

In Re: N.K. Sen, Advocate

Calcutta High Court · AIR 1952 Cal 551 : (1953) 1 ILR (Cal) 324

Bar Councils Act, 1926 — Section 10(1)

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High Courts13 Dec 1951

Amalesh Chandra and Others Vs The State

Calcutta High Court · AIR 1952 Cal 481 : (1953) 1 ILR (Cal) 302

Criminal Procedure Code, 1898 (CrPC) — Section 286, 288, 297, 307, 423Evidence Act, 1872 — Section 167, 60Penal Code, 1860 (IPC) — Section 322, 323, 325

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High Courts11 Dec 1951

Naba Kumar Saha Vs S. Banerjee and Another

Calcutta High Court · AIR 1953 Cal 96 : 56 CWN 589 : (1953) 1 ILR (Cal) 295

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1

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High Courts11 Dec 1951Allowed

Chinese Tannery Owners'' Association and Others Vs Makhan Lal and Others

Calcutta High Court · AIR 1952 Cal 560

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151, 94

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High Courts11 Dec 1951

The Calcutta Pinjrapole Society Vs S. Banerjee, Member, Board of Revenue and Secretary Dept. of Land and Land Revenue, Govt. of West Bengal

Calcutta High Court · AIR 1952 Cal 891

Constitution of India, 1950 — Article 226West Bengal Land Development and Planning Act, 1948 — Section 14, 6, 8West Bengal Land Development and Planning Rules, 1948 — Rule 5(2)

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High Courts10 Dec 1951