High Courts23 Dec 1952Dismissed
Narayan Jieu Vs A.C. Banerjee
Calcutta High Court · (1953) 2 ILR (Cal) 362
Contract Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 88Transfer of Property Act, 1882 — Section 108
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 1 of 16
High Courts23 Dec 1952Allowed
Records (India) Limited
Calcutta High Court · (1952) 12 CAL CK 0024
Bengal Finance (Sales Tax) Act, 1941 — Section 10, 10(1), 10(2), 10(3), 10(4)Bengal Finance (Sales Tax) Rules, 1941 — Rule 17, 18, 19, 20, 21Companies Act, 1956 — Section 23(3), 23(4), 230, 230(1), 230(5)
High Courts22 Dec 1952Allowed
Phanibhusan Mondal Vs B.L. Ghose and Others
Calcutta High Court · AIR 1953 Cal 579 : 57 CWN 342
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts22 Dec 1952
Satish Chandra De and Another Vs State of West Bengal
Calcutta High Court · AIR 1953 Cal 392
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Dec 1952
Yusuf Cossim Vs Maya Rani Sen Gupta and Another
Calcutta High Court · AIR 1953 Cal 308
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 143, 448, 453Rehabilitation of Displaced Persons and Eviction of Persons in Unauthorised Occupation of Land Act, 1951 — Section 3, 4, 6
High Courts19 Dec 1952
Gouri Sankar Show Vs Anil Chandra Majumdar
Calcutta High Court · AIR 1953 Cal 671 : 57 CWN 431
Evidence Act, 1872 — Section 13West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
High Courts19 Dec 1952
Panchkori Ghosh Vs State of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 568 : 57 CWN 271
West Bengal Land Development and Planning Act, 1948 — Section 6West Bengal Land Development and Planning Rules, 1948 — Rule 5(2)
High Courts19 Dec 1952Allowed
Director of Consumer Goods and Another Vs Roy Brothers
Calcutta High Court · AIR 1954 Cal 159 : 57 CWN 790
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 6 Rule 15Constitution of India, 1950 — Article 226
High Courts18 Dec 1952
Nishikanta Das Vs Jnanendra Nath Mondal and Others
Calcutta High Court · AIR 1953 Cal 565 : 57 CWN 253
Bengal Tenancy Act, 1885 — Section 26F
High Courts17 Dec 1952
Sm. Subodh Bala Biswas Vs State of West Bengal
Calcutta High Court · AIR 1953 Cal 702 : 57 CWN 601
Calcutta High Court Rules, 1914 — Rule 720, 720(2), 720(3)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts17 Dec 1952Allowed
Nirmala Sundari Saha Vs Naba Kumar Banerjee
Calcutta High Court · (1954) 2 ILR (Cal) 368
High Courts16 Dec 1952
Manmull Jain Vs N.C. Putatunda
Calcutta High Court · AIR 1953 Cal 363 : 57 CWN 255
Constitution of India, 1950 — Article 226
High Courts16 Dec 1952
D.K. Sen Gupta Vs Ananta Lal Das
Calcutta High Court · AIR 1953 Cal 414
Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1898 (CrPC) — Section 5West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 34, 47
High Courts15 Dec 1952Dismissed
Institute of Chartered Accountants Vs Deba Brata Basu and Another
Calcutta High Court · AIR 1954 Cal 24 : 57 CWN 698
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 11
High Courts12 Dec 1952
Narayan Chandra Ghose Vs Ananda Bisni and Others
Calcutta High Court · AIR 1953 Cal 508 : 57 CWN 216
Constitution of India, 1950 — Article 13(1), 19Sugar (Temporary Excise Duty) Act, 1947 — Section 3
High Courts11 Dec 1952Dismissed
Bamapati Bhattacharjya and Others Vs Sm. Laxshmi Bibi
Calcutta High Court · AIR 1953 Cal 780 : 57 CWN 533
High Courts10 Dec 1952
Mandal Ghat Zemindary Syndicate Ltd. Vs Gour Mohan Mullick and Others
Calcutta High Court · AIR 1953 Cal 509
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)
High Courts10 Dec 1952Allowed
Amarendra Nath Bose Vs Peamatha Kumar Chakravortti
Calcutta High Court · (1953) 2 ILR (Cal) 355
Transfer of Property Act, 1882 — Section 106
High Courts10 Dec 1952Allowed
Ismail G. Hossain Ariff Vs Jagannath Haranarayan
Calcutta High Court · (1954) 2 ILR (Cal) 364
Constitution of India, 1950 — Article 227
High Courts09 Dec 1952
Pankaj Kumar Ghosh and Another Vs Commr., Burdwan Division and Another
Calcutta High Court · AIR 1953 Cal 587
Motor Vehicles Act, 1939 — Section 64