High Courts02 Apr 1952Dismissed
Naresh Chandra Sarkar Vs Kanai Lal Ray Chaudhuri
Calcutta High Court · 56 CWN 480 : (1954) 1 ILR (Cal) 237
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 12 of 16
High Courts02 Apr 1952Dismissed
Kenaram Jana Vs Maniklal Das Mahapatra
Calcutta High Court · (1953) 2 ILR (Cal) 178
High Courts02 Apr 1952Dismissed
Province of Bengal Vs Haidar Shaikh
Calcutta High Court · (1954) 1 ILR (Cal) 408
Bengal Tenancy Act, 1885 — Section 105, 105A, 106, 106, 108Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 131
High Courts28 Mar 1952
Amarendra Chandra Vs Narendra Kumar Basu and Others
Calcutta High Court · AIR 1953 Cal 114 : 56 CWN 449
Constitution of India, 1950 — Article 226
High Courts28 Mar 1952
Naba Kumar Seal Vs State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 870
Constitution of India, 1950 — Article 19, 19(5), 31, 31(2)Land Acquisition Act, 1894 — Section 48West Bengal Land Development and Planning Act, 1948 — Section 1, 4, 48, 6, 7
High Courts26 Mar 1952
Kanai Hizra and Others Vs Golap Hizra
Calcutta High Court · AIR 1953 Cal 197
Criminal Procedure Code, 1898 (CrPC) — Section 247, 403Penal Code, 1860 (IPC) — Section 323, 352
High Courts26 Mar 1952Dismissed
Ajit Kumar Sen and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1954 Cal 49 : 57 CWN 613
Calcutta Municipal Act, 1923 — Section 44, 45(2), 45(3)Corporation of Calcutta (Temporary Supersession) Act, 1948 — Section 4(2)
High Courts26 Mar 1952
Ajayananda Paul and Others Vs The Indian Homoeopathic Medical Association
Calcutta High Court · AIR 1953 Cal 116
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(3), 2(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 20(2)
High Courts26 Mar 1952
Calcutta Discount Co. Ltd. Vs Income Tax Officer, Companies District I and Another
Calcutta High Court · AIR 1952 Cal 606 : (1952) 21 ITR 579
Constitution of India, 1950 — Article 226, 226(1)Income Tax Act, 1922 — Section 34, 66
High Courts26 Mar 1952Allowed
Sudhindra Nath Vs The State
Calcutta High Court · AIR 1953 Cal 339 : 56 CWN 835
Evidence Act, 1872 — Section 167, 33
High Courts24 Mar 1952Dismissed
Sukumar Mitra Vs Tarasankar Ghosh
Calcutta High Court · AIR 1952 Cal 591 : 56 CWN 580
Constitution of India, 1950 — Article 215
High Courts21 Mar 1952Dismissed
Promode Kumar Bhattacharya Vs A. Jaman, Jt. Secy. to the Govt. of West Bengal
Calcutta High Court · (1954) 1 ILR (Cal) 350
Bengal Municipal Act, 1884 — Section 148, 149, 225(3), 3(53), 545Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 4(1), 4(7)
High Courts21 Mar 1952Allowed
Nur Mohammad Vs Seraj and Others
Calcutta High Court · AIR 1953 Cal 216 : 56 CWN 775
Bengal Tenancy Act, 1885 — Section 26F, 26F(2), 26F(3)
High Courts21 Mar 1952
Niranjan Lall Arya Vs State
Calcutta High Court · AIR 1954 Cal 82 : 56 CWN 535
Criminal Procedure Code, 1898 (CrPC) — Section 243, 255, 271West Bengal Cotton Cloth and Yarn Control Order, 1948 — Section 13(1)
High Courts21 Mar 1952Dismissed
Manicklal Mondal and Another Vs The State
Calcutta High Court · AIR 1953 Cal 341 : 56 CWN 551
Criminal Procedure Code, 1898 (CrPC) — Section 96
High Courts21 Mar 1952
A.N. Chatterjee and Others Vs Sampatmull Bothra
Calcutta High Court · AIR 1953 Cal 47 : 56 CWN 639
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9, 9(1)
High Courts21 Mar 1952Dismissed
Kshitish Chandra Goswami Vs Surendra Nath Mandad
Calcutta High Court · (1954) 1 ILR (Cal) 233
High Courts20 Mar 1952
In Re: Dass Bank Ltd.
Calcutta High Court · AIR 1954 Cal 45 : (1953) 23 CompCas 213 : 57 CWN 526
Companies Act, 1913 — Section 153, 155
High Courts19 Mar 1952Allowed
Kamalesh Chandra Mistri Vs The State
Calcutta High Court · (1954) 1 ILR (Cal) 215
Constitution of India, 1950 — Article 20West Bengal Ordinance, 1949 — Section 1(3), 11(3)West Bengal Security Act, 1950 — Section 11, 11(3), 40