High Courts03 Aug 1951Allowed
Sarvamongala Dasi Vs Paritosh Kumar Das and Others
Calcutta High Court · AIR 1952 Cal 689 : (1953) 1 ILR (Cal) 106
Bengal Money Lenders Act, 1940 — Section 36(1)Limitation Act, 1908 — Article 120, 144, 181
COURT ARCHIVE
Calcutta High Court judgments, 1951
389 judgments · page 6 of 20
High Courts03 Aug 1951Dismissed
Rajani Kanta Barui and Others Vs Bonbehari Sarkar
Calcutta High Court · AIR 1952 Cal 7 : 56 CWN 9 : (1953) 1 ILR (Cal) 120
Evidence Act, 1872 — Section 68, 70
High Courts03 Aug 1951
Nirmal Chandra Dutta Vs Gopal Chandra Dey
Calcutta High Court · AIR 1953 Cal 150 : 56 CWN 291 : (1953) 1 ILR (Cal) 113
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 17(1), 3(1), 7(1), 9, 9(1)
High Courts03 Aug 1951Dismissed
Lalit Mohan Vs Shyamapada Das
Calcutta High Court · AIR 1952 Cal 771
Hindu Widows Remarriage Act, 1856 — Section 1, 2Hindu Womens Right to Property Act, 1937 — Section 3
High Courts02 Aug 1951
Sm. Sailabala Dassee Vs H.A. Tappassier
Calcutta High Court · AIR 1952 Cal 455
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 114, 16Transfer of Property Act, 1882 — Section 106, 111, 113, 116
High Courts02 Aug 1951
Kashinath Das and Others Vs Kalipada Das
Calcutta High Court · AIR 1953 Cal 12 : 56 CWN 202
Criminal Procedure Code, 1898 (CrPC) — Section 211, 212, 213, 215, 439
High Courts01 Aug 1951
Dr. Suresh Chandra Banerji and Others Vs Punit Goala
Calcutta High Court · AIR 1951 Cal 176 : (1951) 1 CALLT 155 : 55 CWN 745
Constitution (First Amendment) Act, 1951 — Section 2Constitution of India, 1950 — Article 19(2), 194Penal Code, 1860 (IPC) — Section 3, 499, 500
High Courts01 Aug 1951Dismissed
Sailendra Nath Mukherji Vs Sudhamay Basu
Calcutta High Court · (1953) 1 ILR (Cal) 101
High Courts31 Jul 1951
Tarapada Banerjee Vs State of West Bengal
Calcutta High Court · AIR 1951 Cal 179
Bengal Police Regulations, 1943 — Regulation 862, 863Constitution of India, 1950 — Article 311, 311(2), 313Police Act, 1861 — Section 35, 7
High Courts30 Jul 1951
Satyanaraian Chamaria Vs Sewmurat Sharma
Calcutta High Court · AIR 1952 Cal 550 : 56 CWN 167
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 18, 18(1)
High Courts30 Jul 1951Dismissed
Jadunath Roy and Others Vs Bank of Calcutta Ltd.
Calcutta High Court · AIR 1952 Cal 506 : (1952) 1 CALLT 430 : (1952) 22 CompCas 69 : 56 CWN 92
Banking Companies (Amendment) Act, 1950 — Section 11Banking Companies Act, 1949 — Section 45A, 45B
High Courts30 Jul 1951
Raman Lal Rathi Vs Commissioner of Police and Others
Calcutta High Court · AIR 1952 Cal 26 : 56 CWN 42 : (1953) 1 ILR (Cal) 89
Constitution of India, 1950 — Article 20(2), 22, 226Criminal Procedure Code, 1898 (CrPC) — Section 403, 491Preventive Detention (Amendment) Act, 1951 — Section 10, 11, 3, 9
High Courts30 Jul 1951
Jugal Kishore Vs Subh Karan
Calcutta High Court · AIR 1952 Cal 571 : 56 CWN 170
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 18, 18(5), 50West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(3), 3(2)
High Courts30 Jul 1951
Iswari Prosad and Others Vs N.R. Sen and Another
Calcutta High Court · AIR 1952 Cal 273 : (1952) 1 CALLT 347 : 55 CWN 719
Constitution of India, 1950 — Article 19, 19(1), 19(5)Presidency Small Cause Courts Act, 1882 — Section 41West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1), 5
High Courts30 Jul 1951
Lalit Mohan Das Vs Biswanath Ghosh and Others
Calcutta High Court · AIR 1952 Cal 868
Constitution of India, 1950 — Article 226West Bengal Bargadars Act, 1950 — Section 2, 6
High Courts30 Jul 1951
Shibaram Aditya Vs Subodh Kumar Das and Another
Calcutta High Court · AIR 1952 Cal 533 : 56 CWN 82
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts30 Jul 1951Allowed
Satyanarain Chamaraia Vs Sewmurta Sharma
Calcutta High Court · AIR 1952 Cal 550 : 56 CWN 167
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts27 Jul 1951
Rajendra Kumar Ruia and Another Vs Govt. of West Bengal and Another
Calcutta High Court · AIR 1952 Cal 573 : 56 CWN 156
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 6, 6(1)
High Courts26 Jul 1951Allowed
S.B. Trading Co., Ltd., Vs Olympia Trading Corpn. Ltd. and Another
Calcutta High Court · AIR 1952 Cal 685
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(3), 14(4)
High Courts26 Jul 1951
Pramatha Nath Vs The State
Calcutta High Court · AIR 1951 Cal 581 : (1953) 1 ILR (Cal) 81
Criminal Procedure Code, 1898 (CrPC) — Section 190, 196, 367Penal Code, 1860 (IPC) — Section 107, 110A, 463, 464