High Courts04 Sept 1951
Hamilton Estate of Satjelia Kutchery Vs Ananta Mandal
Calcutta High Court · (1953) 1 ILR (Cal) 226
Bengal Tenancy Act, 1885 — Section 3(17)Charter Act, 1861 — Section 15Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Calcutta High Court judgments, 1951
389 judgments · page 4 of 20
High Courts04 Sept 1951
Haripada Dutta Vs Ananta Mandal
Calcutta High Court · AIR 1952 Cal 526 : 56 CWN 124
Constitution of India, 1950 — Article 227West Bengal Bargadars Act, 1950 — Section 18, 19, 2, 9(1)West Bengal Bargadars Rules, 1950 — Rule 7(3)
High Courts04 Sept 1951
Parbati Devi Vs The State
Calcutta High Court · AIR 1952 Cal 835
Criminal Procedure Code, 1898 (CrPC) — Section 411A, 423, 439, 561APenal Code, 1860 (IPC) — Section 120B, 366
High Courts04 Sept 1951
Shri Mahadeo Jew and Another Vs Balkrishna Vyas and Another
Calcutta High Court · AIR 1952 Cal 763 : (1954) 2 ILR (Cal) 41
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 24Trusts Act, 1882 — Section 47, 48
High Courts03 Sept 1951Dismissed
Birendra Nath Banerjee and Others Vs Shibaram Aditya and Others
Calcutta High Court · AIR 1952 Cal 473
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 2, Order 45 Rule 13, 21Limitation Act, 1908 — Article 125, 142, 144Probate and Administration (Amendment) Act, 1925 — Article 39, 157, 50
High Courts03 Sept 1951Dismissed
Nrisingh Prosad Paul Vs Steel Products Ltd.
Calcutta High Court · AIR 1953 Cal 15
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Sept 1951Dismissed
Birendra Nath Banerjee Vs Domon Chandra Aditya
Calcutta High Court · (1953) 1 ILR (Cal) 208
Civil Procedure Code, 1908 (CPC) — Section 21Limitation Act, 1963 — Article 120, 125Probate and Administration Act, 1881 — Section 157, 50
High Courts31 Aug 1951
Tulsibala Rakhit and Another Vs N.N. Khosal
Calcutta High Court · AIR 1953 Cal 109 : (1953) 1 CALLT 302 : 56 CWN 193 : (1953) 1 ILR (Cal) 196
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 192, 192(2), 202
High Courts29 Aug 1951
Gupta and Sons and Others Vs Sambhunath Mukhopadhyay
Calcutta High Court · AIR 1952 Cal 772 : 56 CWN 166
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 18, 18(1)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3)
High Courts28 Aug 1951Dismissed
National Iron and Steel Co. Ltd. Vs Monorama Dassi
Calcutta High Court · AIR 1953 Cal 143 : 56 CWN 523 : (1952) 1 LLJ 361
Workmens Compensation Act, 1923 — Section 3
High Courts28 Aug 1951
Anwar Ali Sarkar Vs The State of West Bengal
Calcutta High Court · AIR 1952 Cal 150
Constitution of India, 1950 — Article 13(2), 14, 226West Bengal Special Courts Act, 1950 — Section 13, 19, 5, 5(1)
High Courts28 Aug 1951Allowed
National Tobacco Co. (India) Ltd. Vs Hardit Singh
Calcutta High Court · AIR 1952 Cal 752 : 56 CWN 187 : (1952) 1 LLJ 609
Workmens Compensation Act, 1923 — Section 10
High Courts23 Aug 1951Dismissed
Ahumad Ali Biswas Vs Jyotsna Kumar Bandopadhyay and Another
Calcutta High Court · AIR 1952 Cal 19
Transfer of Property Act, 1882 — Section 106
High Courts22 Aug 1951
In Re: Goods of Edwin Garlow Marcelline
Calcutta High Court · 56 CWN 650 : (1953) 1 ILR (Cal) 185
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 281
High Courts22 Aug 1951
National Industries Vs Sassoon Rice Mills Ltd.
Calcutta High Court · AIR 1953 Cal 381
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17
High Courts22 Aug 1951
Bhubaneshwar Prasad Singh Vs Garulia Municipality
Calcutta High Court · (1953) 1 ILR (Cal) 187
Bengal Municipal Act, 1932 — Section 138, 138(1), 148, 553, 554(1)Constitution of India, 1950 — Article 226(1)Specific Relief Act, 1877 — Section 46, 50
High Courts22 Aug 1951
Amarendra Nath Vs Raghunath Nandan and Others
Calcutta High Court · AIR 1952 Cal 849 : 56 CWN 107
Criminal Procedure Code, 1898 (CrPC) — Section 346, 346(1), 526, 526(1)
High Courts22 Aug 1951
Corporation of Calcutta Vs Surendra Nath Das Gupta
Calcutta High Court · (1953) 1 ILR (Cal) 176
Calcutta Municipal Act, 1923 — Section 363, 365, 365(1), 365(2), 365(3)Calcutta Municipal Rules, 1951 — Rule 14, 3, 30, 33, 8
High Courts22 Aug 1951
In Re: Regent Estate, Ltd.
Calcutta High Court · (1953) 1 ILR (Cal) 193
Companies Act, 1913 — Section 12, 12(3), 56English Companies Act, 1929 — Section 5English Companies Act, 1948 — Section 5
High Courts20 Aug 1951Allowed
Bijoy Singh Vs Bilasroy and Co.
Calcutta High Court · AIR 1952 Cal 440
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 73