High Courts13 Apr 1951
Pratap Singh and Others Vs The State
Calcutta High Court · AIR 1952 Cal 90 : 55 CWN 470
Criminal Procedure Code, 1898 (CrPC) — Section 517West Bengal Black Marketing Act, 1948 — Section 3(3)
COURT ARCHIVE
Calcutta High Court judgments, 1951
389 judgments · page 13 of 20
High Courts12 Apr 1951
Marzia Khatun Saheba Vs Srimanta Kumar
Calcutta High Court · AIR 1953 Cal 315 : 56 CWN 95
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 17, 9, 9(1)
High Courts11 Apr 1951
Anumathi Sadhukhan Vs A.K. Chatterjee
Calcutta High Court · AIR 1951 Cal 90
Constitution of India, 1950 — Article 13, 14, 19(1)Evidence Act, 1872 — Section 114
High Courts11 Apr 1951
Protap Kumar Sen and Another Vs Nagendra Nath Mazumdar
Calcutta High Court · AIR 1951 Cal 511 : (1951) 1 CALLT 122 : 55 CWN 624
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6Constitution of India, 1950 — Article 367, 395General Clauses Act, 1897 — Section 6
High Courts10 Apr 1951
Abinash Chandra Jana and Others Vs Chakradhar Khatua and Another
Calcutta High Court · AIR 1951 Cal 499 : 55 CWN 717 : (1952) 2 ILR (Cal) 156
Bengal Tenancy Act, 1885 — Section 26F, 88
High Courts09 Apr 1951
Nalinakhya Bysack and Another Vs Shyam Sundar Halder and Others
Calcutta High Court · AIR 1952 Cal 199 : 55 CWN 621
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts06 Apr 1951Allowed
Rani Bala Seth Vs East Indian Rly.
Calcutta High Court · AIR 1951 Cal 501 : 55 CWN 522
Workmens Compensation Act, 1923 — Section 3
High Courts06 Apr 1951Allowed
Dhananjay Das Vs Kalasasi Chakrabarti
Calcutta High Court · (1952) 2 ILR (Cal) 154
Bengal Tenancy Act, 1885 — Section 171, 171(2), 171(7)Civil Procedure Code, 1908 (CPC) — Section 47
High Courts05 Apr 1951
Union of India (UOI) Vs Indumati Saha
Calcutta High Court · AIR 1951 Cal 512 : 55 CWN 662
Railways Act, 1890 — Section 140, 77
High Courts05 Apr 1951
Dr. Surendra Nath Mandal and Others Vs Ram Chandra Awasthi and Another
Calcutta High Court · AIR 1951 Cal 504
Bengal Municipal Act, 1932 — Section 548(2)
High Courts04 Apr 1951Dismissed
Abinash Chandra Dutta and Others Vs Gour Chandra
Calcutta High Court · AIR 1952 Cal 76 : (1951) 1 CALLT 41 : 55 CWN 489 : (1952) 2 ILR (Cal) 150
Bengal Tenancy Act, 1885 — Section 185, 26G, 26G(5)Limitation Act, 1908 — Article 131, 181, 5
High Courts04 Apr 1951
Bissesswarlal and Others Vs Dongarmal Srimal
Calcutta High Court · AIR 1952 Cal 128 : 55 CWN 564
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts04 Apr 1951
Maizuddin Vs The State
Calcutta High Court · (1952) 2 ILR (Cal) 147
Bengal Children Act, 1922 — Section 37, 4, 5Penal Code, 1860 (IPC) — Section 414
High Courts03 Apr 1951Dismissed
Safedali Fakir Vs Radharani Deb Sarkar
Calcutta High Court · 56 CWN 441 : (1952) 2 ILR (Cal) 262
Bengal Tenancy Act, 1885 — Section 12, 12(3), 13, 146A, 146A(2)
High Courts03 Apr 1951Allowed
Kali Charan Nandy Vs Guru Charan Kairi
Calcutta High Court · AIR 1951 Cal 67 : 55 CWN 484 : (1953) 1 ILR (Cal) 10
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12, 18West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(5)
High Courts03 Apr 1951Allowed
Joy Kumar Sarkar Vs S.K. Chaudhuri
Calcutta High Court · AIR 1952 Cal 130 : 55 CWN 471 : (1952) 2 ILR (Cal) 138
Transfer of Property Act, 1882 — Section 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(5), 9
High Courts03 Apr 1951
Union of India Vs Nalini Ranjan Guha
Calcutta High Court · 57 CWN 304
Arbitration Act, 1940 — Section 34
High Courts02 Apr 1951
Sambhu Charan Nundy Vs Gopi Mohan Bhattacharjee
Calcutta High Court · AIR 1951 Cal 507
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contempt of Courts Act, 1971 — Section 1, 3
High Courts02 Apr 1951Dismissed
Naresh Vs Kanai Lal Roy Chowdhury
Calcutta High Court · AIR 1952 Cal 852 : 56 CWN 480
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1)