High Courts12 Jul 1951
Tripura Modern Bank Ltd. Vs Bansen and Co.
Calcutta High Court · AIR 1952 Cal 781
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 6, Order 30 Rule 3, Order 5 Rule 13, Order 5 Rule 15, Order 5 Rule 16
COURT ARCHIVE
Calcutta High Court judgments, 1951
389 judgments · page 8 of 20
High Courts11 Jul 1951Dismissed
Murulidhar Agarwalla and Others Vs Rupendra Mitter and Another
Calcutta High Court · AIR 1953 Cal 321 : 56 CWN 260
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 6
High Courts10 Jul 1951
Naresh Chandra Guha Vs Ram Chandra Samanta and Others
Calcutta High Court · AIR 1952 Cal 93 : 55 CWN 765
Contract Act, 1872 — Section 64, 65, 74Transfer of Property Act, 1882 — Section 55, 55(6)
High Courts10 Jul 1951
Setabganj Sugar Mills Ltd. Vs Benozir Ahmed and Another
Calcutta High Court · AIR 1952 Cal 116
Civil Procedure Code, 1908 (CPC) — Section 13, 14
High Courts09 Jul 1951Allowed
Upendranath Chatterji Vs Pramathanath Majumdar
Calcutta High Court · (1953) 1 ILR (Cal) 54
Calcutta Municipal Act, 1923 — Section 124, 136, 138, 139, 140Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 15
High Courts09 Jul 1951Dismissed
Ratan Chandra Nayak Vs Adhar Biswas
Calcutta High Court · AIR 1952 Cal 72 : 56 CWN 302
Constitution of India, 1950 — Article 19, 226
High Courts07 Jul 1951
Banamali Das Vs Pakhu Bhandari
Calcutta High Court · 55 CWN 676
Constitution of India, 1950 — Article 14, 15, 15(1), 19(1)(g), 228
High Courts02 Jul 1951
Nalini Ranjan Guha Vs Annada Shankar Roy
Calcutta High Court · AIR 1952 Cal 112 : 56 CWN 74 : 56 CWN 73 : (1952) 2 ILR (Cal) 412
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226War Injuries (Amendment) Ordinance, 1942 — Section 4
High Courts02 Jul 1951Allowed
Udaichand Mahatab Vs Bhujanga Bhusan Banerjee
Calcutta High Court · (1952) 2 ILR (Cal) 402
Bengal Agricultural Debtors Act, 1936 — Section 2(2), 22, 25(1), 26, 26ABengal Agricultural Debtors Rules, 1936 — Rule 63Bengal Tenancy Act, 1885 — Section 168A
High Courts29 Jun 1951
Gobinda Chandra Dakua Vs Dinesh Chandra Maitra
Calcutta High Court · AIR 1952 Cal 100 : 56 CWN 137
Constitution of India, 1950 — Article 226, 31(2), 31(2), 31(5)(a), 366(10)
High Courts29 Jun 1951Allowed
Dominion of India Vs Virjee Doya and Co.
Calcutta High Court · AIR 1952 Cal 70 : 55 CWN 758 : (1953) 1 ILR (Cal) 45
Goods Tariff of the Great Indian Peninsular Railway Rules — Rule 31
High Courts28 Jun 1951
Mrs. R. Cohen Vs S.J. Ejekiel and Another
Calcutta High Court · AIR 1953 Cal 284 : 56 CWN 20 : (1953) 1 ILR (Cal) 40
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
High Courts28 Jun 1951
Phani Bhusan and Another Vs Corporation of Calcutta
Calcutta High Court · AIR 1952 Cal 737 : 55 CWN 712
Calcutta Municipal Act, 1923 — Section 488
High Courts27 Jun 1951
Indra Narayan Kundu Vs Girindra Nath Mitra
Calcutta High Court · AIR 1952 Cal 192
Constitution of India, 1950 — Article 227West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 32(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 17(3), 32(4), 9(1)
High Courts26 Jun 1951Dismissed
Jatindra Nath Vs Malai Ram Show
Calcutta High Court · AIR 1953 Cal 352
Transfer of Property Act, 1882 — Section 106West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 18(5)
High Courts25 Jun 1951
Shew Moni Shaw Vs The State
Calcutta High Court · AIR 1953 Cal 634
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 101, 103
High Courts22 Jun 1951
Dhirendra Nath Bera Vs Nurul Huda and Others
Calcutta High Court · AIR 1951 Cal 133 : (1951) 1 CALLT 188 : 56 CWN 1 : (1952) 2 ILR (Cal) 390
Criminal Procedure Code, 1898 (CrPC) — Section 190, 195, 195(1), 196, 196APenal Code, 1860 (IPC) — Section 182, 500
High Courts22 Jun 1951
L. Bhupat Rai and Co. Vs Bhikhum Chand Sugan Chand
Calcutta High Court · AIR 1953 Cal 93
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)