High Courts28 Apr 1952
Ram Ratan Karmakar and Another Vs Amulya Charan Karmakar and Others
Calcutta High Court · AIR 1953 Cal 232 : 56 CWN 728
Bengal Agricultural Debtors Act, 1936 — Section 2
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 11 of 16
High Courts25 Apr 1952
Amal Krishna Basu and Others Vs Chandi Charan Banerjee
Calcutta High Court · AIR 1953 Cal 145 : 56 CWN 528 : (1954) 1 ILR (Cal) 299
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(1), 14(3)
High Courts25 Apr 1952
Hind Estate Ltd. Vs Grant James Ltd.
Calcutta High Court · AIR 1953 Cal 20 : 56 CWN 566
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 5, 9, 9(2)
High Courts24 Apr 1952Dismissed
Nanda Lal Banerji Vs Jogesh Chandra Baneeji
Calcutta High Court · (1954) 1 ILR (Cal) 293
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115
High Courts24 Apr 1952
Chhatu Lal Shaw Vs Panchanan Shaw and Others
Calcutta High Court · AIR 1953 Cal 755 : 57 CWN 563 : (1954) 1 ILR (Cal) 296
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts23 Apr 1952Dismissed
Kamakhya Prasad Vs Uday Chand Mahatab Bahadur
Calcutta High Court · (1954) 1 ILR (Cal) 287
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts23 Apr 1952Dismissed
Choteylal Shamlal Vs Cooch Behar Oil Mills Ltd.
Calcutta High Court · (1954) 1 ILR (Cal) 418
Arbitration Act, 1940 — Section 11, 12, 14, 15, 16
High Courts21 Apr 1952
Nalin Chandra Pal Vs Bejoy Ranjan Ganguly and Another
Calcutta High Court · AIR 1953 Cal 53 : 56 CWN 537 : (1954) 1 ILR (Cal) 415
Contempt of Courts Act, 1971 — Section 1, 3Penal Code, 1860 (IPC) — Section 406, 420
High Courts21 Apr 1952
Hind Estate Ltd. Vs Ansar Ahmed
Calcutta High Court · AIR 1953 Cal 54 : 56 CWN 543
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 31(1), 9, 9(2)
High Courts10 Apr 1952Allowed
Gunadhar Das and Others Vs State
Calcutta High Court · AIR 1952 Cal 618
Criminal Procedure Code, 1898 (CrPC) — Section 154, 288, 297, 423, 423(2)Evidence Act, 1872 — Section 145, 30
High Courts10 Apr 1952
Sankar Mawli Dutt Vs State
Calcutta High Court · AIR 1952 Cal 588 : (1952) 56 CALLT 500 : 56 CWN 500 : (1954) 1 ILR (Cal) 240
Criminal Procedure Code, 1898 (CrPC) — Section 29, 29(17), 5, 5(2)
High Courts08 Apr 1952Dismissed
Sasanka Sekhar Hazra and Another Vs Charu Chandra Dutta and Others
Calcutta High Court · AIR 1953 Cal 669
Bengal Tenancy Act, 1885 — Section 162Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, 11
High Courts07 Apr 1952Allowed
Corporation of Calcutta Vs Sailendra Nath Ghosh and Others
Calcutta High Court · AIR 1953 Cal 202 : 56 CWN 779 : (1954) 2 ILR (Cal) 105
Calcutta Municipal Act, 1923 — Section 124, 127, 131, 131(2), 138
High Courts07 Apr 1952
Naresh Chandra Sanyal Vs The Union of India and Others
Calcutta High Court · AIR 1952 Cal 757 : 56 CWN 539
Constitution of India, 1950 — Article 226
High Courts04 Apr 1952
Ram Kissen Chandgothia and Others Vs The State
Calcutta High Court · AIR 1952 Cal 639 : (1952) 1 CALLT 156 : 56 CWN 659 : (1954) 1 ILR (Cal) 259
Constitution of India, 1950 — Article 14West Bengal Black Marketing Act, 1948 — Section 12, 12(1), 3
High Courts04 Apr 1952
Ansumali Majumdar and Others Vs The State of West Bengal and Another
Calcutta High Court · AIR 1952 Cal 632 : 56 CWN 711 : (1954) 1 ILR (Cal) 272
Constitution of India, 1950 — Article 101, 101(4), 102, 105, 105(3)Representation of the People Act, 1951 — Section 16, 19, 5, 6, 7
High Courts04 Apr 1952
J.K. Gupta and Others Vs The State
Calcutta High Court · AIR 1952 Cal 644 : 56 CWN 701
Constitution of India, 1950 — Article 14West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4, 4(1)
High Courts04 Apr 1952Allowed
Ansumali Mazumdar Vs State of West Bengal and Another
Calcutta High Court · AIR 1952 Cal 632 : 56 CWN 711 : (1954) 1 ILR (Cal) 272
Constitution of India, 1950 — Article 101, 101(4), 102, 105, 132(1)Representation of the People Act, 1950 — Section 16, 19Representation of the People Act, 1951 — Section 4, 5, 5(c), 6, 6(1)
High Courts03 Apr 1952Allowed
Sasadhar Sarkar Vs State
Calcutta High Court · AIR 1952 Cal 627 : (1952) 1 CALLT 100 : 56 CWN 485
Criminal Procedure Code, 1898 (CrPC) — Section 350(1), 350(3)
High Courts03 Apr 1952Dismissed
Lalchand and Sons Vs Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 428 : 57 CWN 259 : (1954) 1 ILR (Cal) 247
Calcutta Municipal Act, 1923 — Section 127, 141Evidence Act, 1872 — Section 101, 102, 103, 9