High Courts09 Mar 1951
Sri Lal, D.H. Vs W.C. Irving, J.D. and Others
Calcutta High Court · AIR 1951 Cal 506
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 1951
389 judgments · page 15 of 20
High Courts09 Mar 1951Dismissed
Rabindra Nath Mitra Vs Chief Secretary, Government of West Bengal
Calcutta High Court · (1952) 2 ILR (Cal) 78
Constitution of India, 1950 — Article 19(2), 22(5), 226Criminal Law (Amendment) Act, 1908 — Section 16Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts08 Mar 1951Allowed
Sayed Md. Hossain Vs Binapani Dasi
Calcutta High Court · (1952) 2 ILR (Cal) 71
Bengal Tenancy Act, 1885 — Section 93, 94, 95Limitation Act, 1908 — Article 182, 20
High Courts08 Mar 1951
Rash Behari Ghosh Vs Sibendra Nath Bose and Another
Calcutta High Court · AIR 1952 Cal 146 : 55 CWN 469
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(3), 18(1)
High Courts08 Mar 1951
Peari Kumari Bewa Vs Nalinaksha Ghosh
Calcutta High Court · (1953) 2 ILR (Cal) 1
Calcutta Thika Tenancy Act, 1949 — Section 28, 31, 5(1), 5(27)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 18
High Courts07 Mar 1951
Samarendra Prosad Chakravarty and Another Vs The University of Calcutta
Calcutta High Court · AIR 1953 Cal 172 : 55 CWN 443
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts07 Mar 1951
Gorachand Mullick Vs Shaik Kallo
Calcutta High Court · AIR 1951 Cal 557 : 55 CWN 503
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
High Courts07 Mar 1951Dismissed
Mritunjoy Mukherji Vs Ashutosh Thakur
Calcutta High Court · (1952) 2 ILR (Cal) 67
Bengal Agricultural Debtors Act, 1936 — Section 1, 2(4), 25, 37A, 37A(5)Bengal Agricultural Debtors Rules, 1936 — Rule 103Civil Procedure Code, 1908 (CPC) — Section 144
High Courts05 Mar 1951
Jhabermal Dudhwalla and Others Vs Govindram
Calcutta High Court · AIR 1952 Cal 121
Criminal Procedure Code, 1898 (CrPC) — Section 403West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 34, 41
High Courts05 Mar 1951Dismissed
Bank of Calcutta Ltd. Vs Dhirendra Nath Roy and Others
Calcutta High Court · AIR 1953 Cal 325 : 56 CWN 517
Registration Act, 1908 — Section 17(1)
High Courts05 Mar 1951Allowed
Paresh Charan Das Gupta Vs Naresh Charan Das Gupta
Calcutta High Court · (1952) 2 ILR (Cal) 56
Succession Act, 1925 — Section 46, 48, 61, 63
High Courts01 Mar 1951Allowed
The State of Bombay Vs Adamjee Hajee Dawood and Co.
Calcutta High Court · AIR 1951 Cal 147 : (1952) 2 ILR (Cal) 49
Arbitration Act, 1940 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 39
High Courts28 Feb 1951
Kalidas Roy and Others Vs University of Calcutta and Others
Calcutta High Court · AIR 1951 Cal 129 : 55 CWN 333
High Courts28 Feb 1951Allowed
Deokaran Agarwalla Vs Satyadhan Ghoshal
Calcutta High Court · (1952) 2 ILR (Cal) 45
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98
High Courts27 Feb 1951
Atula Bala Dasi and Others Vs Nirupama Devi and Another
Calcutta High Court · AIR 1951 Cal 561
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 10, 151Succession Act, 1925 — Section 247, 269
High Courts27 Feb 1951Dismissed
Staynor and Co. Vs Commercial Tax Officer
Calcutta High Court · 55 CWN 583
Constitution of India, 1950 — Article 226
High Courts26 Feb 1951
Bhuban Mohan Das Vs Surendra Mohan Das
Calcutta High Court · AIR 1951 Cal 69 : (1951) 1 CALLT 72 : 55 CWN 541 : (1952) 2 ILR (Cal) 23
Penal Code, 1860 (IPC) — Section 405, 406
High Courts26 Feb 1951
LADHURAM TAPARIA Vs B. K. BAGCHI.
Calcutta High Court · (1951) 20 ITR 51
Income Tax Act, 1961 — Section 29Specific Relief Act, 1877 — Section 45
High Courts23 Feb 1951Dismissed
J.R Walker Vs Kshitish Chandra Biswas
Calcutta High Court · 55 CWN 423
Constitution of India, 1950 — Article 31
High Courts23 Feb 1951Dismissed
Sri Mahadeb Jiew and Another Vs Dr. B.B. Sen
Calcutta High Court · AIR 1951 Cal 563 : 55 CWN 453
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 25 Rule 1(3), 151Constitution of India, 1950 — Article 15, 15(1), 15(3)