High Courts14 May 1952Dismissed
Peart Charan Laha Vs Fanindra Narayan Ray.
Calcutta High Court · (1954) 1 ILR (Cal) 381
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 10 of 16
High Courts13 May 1952
Sm. Prafulla Nalini Ghose and Another Vs The State and Another
Calcutta High Court · AIR 1953 Cal 560 : 57 CWN 116
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts12 May 1952
Haran Chandra Dutt and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 907
24 Parganas District Board (Dissolution) Ordinance (West Bengal) Ordinance, 1948 — Section 1, 5, 6Bengal General Clauses Act, 1899 — Section 15, 22Constitution of India, 1950 — Article 13, 14, 226
High Courts12 May 1952
Pannalal Sen Vs Lakshmisona Pyne and Others
Calcutta High Court · AIR 1952 Cal 840 : 56 CWN 597
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 73
High Courts09 May 1952Dismissed
Belait Sheikh and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1952 Cal 753
Bengal Municipal Act, 1932 — Section 16, 6, 8Calcutta High Court (Original Side) Rules, 1914 — Rule 2, 8Constitution of India, 1950 — Article 226, 226
High Courts09 May 1952Dismissed
Ahidhar Ghose Vs Jagabandhu Roy
Calcutta High Court · AIR 1952 Cal 846 : 56 CWN 643 : (1954) 1 ILR (Cal) 369
Bengal Tenancy Act, 1885 — Section 168A(1)Constitution of India, 1950 — Article 367(1)General Clauses Act, 1897 — Section 6
High Courts09 May 1952Dismissed
Davco Products Ltd. Vs Rameswarlal Sadhani and Others
Calcutta High Court · AIR 1954 Cal 195
Calcutta High Court (Original Side) Rules, 1914 — Rule 52Companies Act, 1913 — Section 162, 170, 170(1)
High Courts09 May 1952
Sachindra Nath Vs Lilabati Das
Calcutta High Court · AIR 1953 Cal 580 : 57 CWN 522 : (1954) 1 ILR (Cal) 377
Chandernagore (Adaptation of Laws) Order, 1950 — Section 7
High Courts09 May 1952
Soshi Kumar Banerjee and Others Vs A.W. Hill and Others
Calcutta High Court · AIR 1953 Cal 195 : 56 CWN 845
Constitution of India, 1950 — Article 228
High Courts08 May 1952
ASIT KUMAR GHOSE Vs COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL.
Calcutta High Court · (1952) 22 ITR 177
Bengal Agricultural Income Tax Act, 1944 — Section 24(2)
High Courts07 May 1952
COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL Vs MOLLA MD. ABDUL HALIM.
Calcutta High Court · (1952) 22 ITR 214
Bengal Agricultural Income Tax Act, 1944 — Section 63(1)
High Courts06 May 1952
Gour Mohan Mullick Vs Commr. of Agricultural Income Tax, West Bengal
Calcutta High Court · AIR 1954 Cal 468 : (1954) 1 ILR (Cal) 422 : (1952) 22 ITR 131
Bengal Agricultural Income Tax Act, 1944 — Section 34, 35, 36Income Tax Act, 1922 — Section 33
High Courts06 May 1952Allowed
Dhirendra Nath Ghosh Vs Purna Chandra Singha
Calcutta High Court · (1954) 1 ILR (Cal) 365
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
High Courts05 May 1952Dismissed
University of Calcutta Vs Dipa Pal
Calcutta High Court · 56 CWN 730
Constitution of India, 1950 — Article 226
High Courts04 May 1952
J.K. Gupta alias Jogendra Kumar Gupta and Others Vs The State
Calcutta High Court · (1952) 05 CAL CK 0036
Constitution of India, 1950 — Article 14, 228Penal Code, 1860 (IPC) — Section 109, 120B, 406, 467, 468West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 2, 3, 4, 4(1)
High Courts02 May 1952
Murtaza Reza Choudhury Vs Commissioner of Agricultural Income Tax
Calcutta High Court · (1953) 2 ILR (Cal) 85
Bengal Agricultural Income Tax Act, 1944 — Section 4, 4(3), 4(6), 6(22), 63(7)
High Courts01 May 1952Allowed
Pulin Krishna Paul Vs Sishupati Chakravarty and Another
Calcutta High Court · AIR 1953 Cal 85 : 56 CWN 585
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 403West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 34, 41
High Courts01 May 1952
United Commercial Bank Ltd. Vs Kartar Singh Campbellpuri
Calcutta High Court · AIR 1953 Cal 37
Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 11(7), 12(1)
High Courts29 Apr 1952Dismissed
Jhabarmal Parasrampuria Vs Dhanraj Nathani and Another
Calcutta High Court · 56 CWN 723
High Courts29 Apr 1952
Edward Ezra and Others Vs The State
Calcutta High Court · AIR 1953 Cal 263 : 56 CWN 875 : (1954) 1 ILR (Cal) 303
Constitution of India, 1950 — Article 13, 14Criminal Law Amendment (Amending) Ordinance, 1943 — Section 3, 4, 4(1), 5Criminal Procedure Code, 1898 (CrPC) — Section 423(1)