High Courts20 Aug 1951
Bansi and Others Vs Governor-General of India in Council
Calcutta High Court · AIR 1952 Cal 35 : 56 CWN 83 : (1953) 1 ILR (Cal) 162
Presidency Small Cause Courts Act, 1882 — Section 18Railways Act, 1989 — Section 77
COURT ARCHIVE
Calcutta High Court judgments, 1951
389 judgments · page 5 of 20
High Courts20 Aug 1951
Smt. Gurudasi Devi Vs Chandi Charan Kundu and Another
Calcutta High Court · AIR 1952 Cal 736 : 56 CWN 12
Provincial Small Cause Courts Act, 1887 — Article 30, 31, 15(1)
High Courts20 Aug 1951
Bidhu Bhusan Bagchi and Another Vs The State of West Bengal
Calcutta High Court · AIR 1952 Cal 901
Constitution of India, 1950 — Article 19(1), 19(4), 226, 226(1)
High Courts20 Aug 1951Allowed
Sashi Bhusan Adhikari Vs Golap Kamini Debi
Calcutta High Court · (1953) 1 ILR (Cal) 173
Bengal Alienation of Agricultural Land (Temporary Provisions) Act, 1944 — Section 10, 4
High Courts17 Aug 1951
Krishna Khandelwal and Another Vs Director of Land Hiring and Disposal Eastern Command and Others
Calcutta High Court · AIR 1952 Cal 16 : 56 CWN 306 : (1953) 1 ILR (Cal) 155
Constitution of India, 1950 — Article 13(2), 14, 226, 31, 31(5)Defence of India Rules, 1939 — Rule 43, 75ARequisitioned Land (Continuance of Powers) Act, 1947 — Section 3
High Courts16 Aug 1951
D. Parraju Vs General Manager, B.N. Railway and Others
Calcutta High Court · AIR 1952 Cal 610 : 56 CWN 264
Constitution of India, 1950 — Article 226, 32Specific Relief Act, 1877 — Section 50
High Courts16 Aug 1951Dismissed
Harinarayan Shaw and Another Vs Gobardhandas Shroff and Others
Calcutta High Court · AIR 1953 Cal 140 : (1954) 2 ILR (Cal) 32
Societies Registration Act, 1860 — Section 5, 6Societies Registration Rules, 1860 — Rule 15
High Courts14 Aug 1951Dismissed
In Re: Arbitration between C.M. Karanji and Co. (India)
Calcutta High Court · 56 CWN 763
Arbitration Act, 1940 — Section 20, 34
High Courts14 Aug 1951
West Bengal Settlement Kanungoe Co-operative Credit Society Ltd. Vs Mrs. Bella Banerjee and Others
Calcutta High Court · AIR 1952 Cal 554 : 55 CWN 778
Constitution of India, 1950 — Article 19(1), 19(5), 31(2)West Bengal Land Development and Planning Act, 1948 — Section 8
High Courts14 Aug 1951
Dinendro Mullick Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1952 Cal 915
Defence of India Act, 1939 — Section 19(1)Transfer of Property Act, 1882 — Section 105
High Courts13 Aug 1951
Dubar Goala and Another Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1952 Cal 496
Constitution of India, 1950 — Article 226, 23(1)
High Courts10 Aug 1951
Indra Narayan Bera Vs The State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 61
Constitution of India, 1950 — Article 15(1), 19, 19(1), 19(5), 20(2)
High Courts10 Aug 1951
Rajnarayan Kundu Vs Sm. Kristamati Dasi and Others
Calcutta High Court · AIR 1952 Cal 631
Bengal Tenancy Act, 1885 — Section 168ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts09 Aug 1951Dismissed
Narendra Nath and Another Vs Sm. Fakirmani Dassi and Others
Calcutta High Court · AIR 1952 Cal 20 : (1953) 1 ILR (Cal) 148
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 23Succession Act, 1925 — Section 263, 288
High Courts07 Aug 1951
Dinanath Kumar Vs Nishi Kanta Kumar and Others
Calcutta High Court · AIR 1952 Cal 102
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1
High Courts07 Aug 1951Dismissed
Union of India (UOI) Vs Someswar Banerjee
Calcutta High Court · AIR 1954 Cal 399 : 58 CWN 107 : 58 CWN 106
Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240, 240(3), 241(2)
High Courts06 Aug 1951
Satish Chandra Vs Phani Bhusan De and Others
Calcutta High Court · AIR 1952 Cal 696 : 56 CWN 207 : (1953) 1 ILR (Cal) 131
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 7, Order 33 Rule 7(3), 149, 151
High Courts06 Aug 1951
Rajendranath Karmakar and Others Vs Manager, French Motor Car Co., Ltd.
Calcutta High Court · AIR 1952 Cal 928
Payment of Wages Act, 1936 — Section 15, 15(3), 15(4), 17
High Courts06 Aug 1951Dismissed
Nil Ratan Banerji Vs Sanat Kumar Bhose
Calcutta High Court · (1953) 1 ILR (Cal) 144
Calcutta Rent Control Ordinance, 1946 — Section 10, 10(3), 10(4)
High Courts04 Aug 1951
Pannalal Sen Vs Lakshmisona Pyne
Calcutta High Court · (1953) 1 ILR (Cal) 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89