High Courts22 Nov 1951Allowed
Kedarnath Daruka Vs Corporation of Calcutta
Calcutta High Court · 56 CWN 165
COURT ARCHIVE
Calcutta High Court judgments, 1951
389 judgments · page 3 of 20
High Courts21 Nov 1951
Naimuddin Biswas Vs The State
Calcutta High Court · AIR 1952 Cal 144
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts21 Nov 1951
Ram Chandra Chakravarty and Others Vs The State
Calcutta High Court · AIR 1952 Cal 493
West Bengal Cotton Cloth and Yarn Control Order, 1948 — Section 18(1)
High Courts20 Nov 1951Dismissed
Maharaja Bose Vs The Governor-General-in-Council
Calcutta High Court · AIR 1952 Cal 242 : 56 CWN 248
Evidence Act, 1872 — Section 101, 102, 103Railways Act, 1989 — Section 108, 132
High Courts20 Nov 1951
Commissioner of Income Tax, West Bengal Vs International Industries Ltd., Calcutta
Calcutta High Court · AIR 1953 Cal 127 : (1952) 22 ITR 44
Income Tax Act, 1922 — Section 24(2)
High Courts20 Nov 1951Dismissed
Governor General in Council (now Dominion of India) Vs Patal Paul and Co.
Calcutta High Court · AIR 1952 Cal 285
Railways Act, 1890 — Section 72
High Courts20 Nov 1951Allowed
Dominion of India Vs Netai Chandra Haldar
Calcutta High Court · AIR 1952 Cal 726 : 56 CWN 217
Railways Act, 1890 — Section 72
High Courts20 Nov 1951Allowed
Ganeshmull Surana Vs Nagraj Surana
Calcutta High Court · AIR 1953 Cal 294 : 56 CWN 812
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Limitation Act, 1908 — Article 181
High Courts28 Sept 1951
Meher Ali Vs Tulsi Charan Chatterji and Others
Calcutta High Court · AIR 1952 Cal 204
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts06 Sept 1951
P.K. Kripalani Vs Mahabir Ram and Another
Calcutta High Court · AIR 1952 Cal 452 : (1952) 1 CALLT 406 : (1953) 1 ILR (Cal) 261
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97
High Courts06 Sept 1951
Bhola Nath Mallick Vs Mahadev Mallick
Calcutta High Court · AIR 1952 Cal 226 : 56 CWN 223
Arbitration Act, 1940 — Section 14(2)Limitation Act, 1908 — Article 158
High Courts06 Sept 1951Dismissed
Brojobala Dassi Vs Shebaits of Sri Sri Saradiya Durgamata Thakurani
Calcutta High Court · AIR 1953 Cal 285 : 57 CWN 74
High Courts06 Sept 1951
Nani Lal De and Others Vs Tirthalal De and Others
Calcutta High Court · AIR 1953 Cal 513 : 57 CWN 232 : (1953) 1 ILR (Cal) 249
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 43
High Courts06 Sept 1951
Bhadreswar Majhi Vs Corporation of Calcutta
Calcutta High Court · AIR 1952 Cal 683 : (1952) CriLJ 1364 : 56 CWN 558 : (1953) 1 ILR (Cal) 255
Penal Code, 1860 (IPC) — Section 53
High Courts05 Sept 1951
Sm. Charusila Dassi Vs Madan Theatres Ltd. and Others
Calcutta High Court · AIR 1953 Cal 536
Transfer of Property Act, 1882 — Section 114AWest Bengal Amusement Tax (Amendment) Act, 1949 — Section 3, 4
High Courts05 Sept 1951Allowed
Nitish Chandra and Another Vs Promode Kumar and Others
Calcutta High Court · AIR 1953 Cal 18 : 56 CWN 375 : (1953) 1 ILR (Cal) 243
Partition Act, 1893 — Section 2, 3, 8
High Courts04 Sept 1951
In Re: Sudhir Chandra Ray Chaudhuri, an Attorney
Calcutta High Court · AIR 1952 Cal 258 : (1952) 1 CALLT 320 : 56 CWN 51
High Courts04 Sept 1951Allowed
Parbati Debi Vs The State
Calcutta High Court · AIR 1952 Cal 831
Criminal Procedure Code, 1898 (CrPC) — Section 297, 411AEvidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 120B, 366
High Courts04 Sept 1951Allowed
Sm. Latikabala Dasi Vs Anil Behari Ghose
Calcutta High Court · AIR 1953 Cal 103
Evidence Act, 1872 — Section 115Probate and Administration Act, 1881 — Section 50Succession Act, 1925 — Section 263, 70
High Courts04 Sept 1951Dismissed
Nazir Hussain Vs The State of West Bengal and Another
Calcutta High Court · AIR 1952 Cal 853
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 439