High Courts19 Mar 1952Dismissed
Rupchand Dawn Vs Kamal Kumari Devi
Calcutta High Court · (1954) 1 ILR (Cal) 220
Companies Act, 1956 — Section 28Contract Act, 1872 — Section 177Sales of Goods Act, 1930 — Section 2(7)
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 13 of 16
High Courts18 Mar 1952Dismissed
Calcutta Motor Cycle Co. Vs Union of India (UOI)
Calcutta High Court · AIR 1953 Cal 1
Civil Procedure Code, 1908 (CPC) — Section 20, 9Constitution of India, 1950 — Article 300
High Courts15 Mar 1952Allowed
Hemanta Kumar Bhattacharjee Vs N.N. Sen Gupta
Calcutta High Court · 56 CWN 676
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120, 120B, 261, 262, 409
High Courts13 Mar 1952
Hemanta Kumar Bhattacharjee Vs N.N. Sen Gupta and Others
Calcutta High Court · AIR 1953 Cal 504 : 56 CWN 676
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120, 120B, 261, 262, 409
High Courts12 Mar 1952
Nicholas Schinas Vs Nemazie and Another
Calcutta High Court · AIR 1952 Cal 859
Contract Act, 1872 — Section 182, 230Evidence Act, 1872 — Section 114Merchant Shipping Act, 1923 — Section 119, 28(2), 4, 43, 44(1)
High Courts12 Mar 1952Allowed
Arabinda Dey Vs The State
Calcutta High Court · AIR 1953 Cal 206 : 57 CWN 69
Criminal Procedure Code, 1898 (CrPC) — Section 256, 297Evidence Act, 1872 — Section 133, 33Penal Code, 1860 (IPC) — Section 376
High Courts10 Mar 1952
Bimala Kanta Ghosh Vs The State
Calcutta High Court · AIR 1952 Cal 837
Constitution of India, 1950 — Article 19(1), 19(6)Influx from Pakistan (Control) Act, 1949 — Section 4, 5
High Courts10 Mar 1952Dismissed
Gour Gopal Mukherjee Vs Chief Secretary to the Govt. of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 81 : 56 CWN 427
Constitution of India, 1950 — Article 245Preventive Detention Act, 1950 — Section 3, 3A, 4, 5, 7
High Courts07 Mar 1952Dismissed
Paramananda Das Babaji Vs Eanai Das Babaji
Calcutta High Court · (1952) 03 CAL CK 0031
Criminal Procedure Code, 1898 (CrPC) — Section 145, 488
High Courts07 Mar 1952
Bibhuti Bhusan Ghosh Vs Damodar Valley Corporation and Others
Calcutta High Court · AIR 1953 Cal 581
Constitution of India, 1950 — Article 226, 311(2)Damodar Valley Corporation Act, 1948 — Section 60(2), 7
High Courts06 Mar 1952
Bishno Charan Vs Birendra Krishna Mazumdar and Others
Calcutta High Court · AIR 1953 Cal 261 : 56 CWN 753
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 18(1), 18(5), 6
High Courts06 Mar 1952
Yunus Shaikh Vs The State
Calcutta High Court · AIR 1953 Cal 567
Criminal Procedure Code, 1898 (CrPC) — Section 437, 498Penal Code, 1860 (IPC) — Section 366
High Courts06 Mar 1952Allowed
Durjendra Krishna Vs K. Shaw
Calcutta High Court · AIR 1953 Cal 147 : 56 CWN 671 : (1954) 1 ILR (Cal) 201
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
High Courts05 Mar 1952Allowed
Messrs. Durlav Chandra Ghosh (a firm) Vs Banarashi Debi Jalan
Calcutta High Court · 56 CWN 495
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 3, 4(b)
High Courts05 Mar 1952
Durlav Chandra Ghose (a firm) Vs Sm. Benarashi Devi
Calcutta High Court · AIR 1952 Cal 728 : 56 CWN 495
Calcutta Thika Tenancy Act, 1949 — Section 28, 29, 4
High Courts05 Mar 1952
Hub Lal Show Vs Prem Raj Lala
Calcutta High Court · AIR 1953 Cal 94 : 56 CWN 381
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Mar 1952Allowed
Mani Bhai Patel Vs The State
Calcutta High Court · AIR 1952 Cal 761 : 56 CWN 554
Calcutta Municipal Act, 1923 — Section 407, 462
High Courts05 Mar 1952
Bimal Singh Kothari and Another Vs Muir Mills Co. Ltd. and Others
Calcutta High Court · AIR 1952 Cal 645 : (1952) 1 CALLT 37 : (1952) 22 CompCas 248 : 56 CWN 361 : (1954) 1 ILR (Cal) 185
Companies Act, 1913 — Section 79, 79(1)Company Regulations, 1956 — Regulation 112
High Courts03 Mar 1952Dismissed
Hurdeodas Agarwala Vs The State of W.B. and Others
Calcutta High Court · AIR 1952 Cal 857
Constitution of India, 1950 — Article 226West Bengal Land Development and Planning Act, 1948 — Section 7
High Courts03 Mar 1952
Ramchandra Sha Vs Sachindra Kumar and Others
Calcutta High Court · AIR 1953 Cal 184 : 56 CWN 379
Bengal Municipal Act, 1932 — Section 38