High Courts29 Feb 1952
Amarendra Nath Vs Bibhuti Bhuson
Calcutta High Court · AIR 1952 Cal 773
Calcutta Rent Ordinance, 1946 — Section 12, 12(1)Penal Code, 1860 (IPC) — Section 193Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 14 of 16
High Courts29 Feb 1952
Bharat Chandra Maiti Vs Gour Chandra Adak
Calcutta High Court · AIR 1953 Cal 95
Constitution of India, 1950 — Article 14West Bengal Bargadars Act, 1950 — Section 18, 7(1), 9(2)
High Courts29 Feb 1952
Kanhaiyalal Jhanwar Vs Pandit Shirali and Co. and Others
Calcutta High Court · AIR 1953 Cal 526 : (1953) 23 CompCas 399
Companies Act, 1913 — Section 21(1), 34Contract Act, 1872 — Section 172
High Courts27 Feb 1952
Abdul Hamid Vs The State of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 223
Constitution of India, 1950 — Article 226, 31(2)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts27 Feb 1952
Makhan Lall Bose and Others Vs Sm. Sushama Rani Basu and Others
Calcutta High Court · AIR 1953 Cal 164 : (1953) 1 CALLT 325 : 57 CWN 81 : (1954) 2 ILR (Cal) 85
Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 114Partition Act, 1893 — Section 4
High Courts27 Feb 1952Dismissed
In Re: Woodcrafts Industries (India) Ltd.
Calcutta High Court · 57 CWN 61
Companies Act, 1956 — Section 277(1)
High Courts26 Feb 1952
Ram Dayal Tewari Vs Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 76 : 56 CWN 339 : 56 CWN 329
Calcutta Municipal Act, 1923 — Section 386, 386(1), 488, 531Criminal Procedure Code, 1898 (CrPC) — Section 208, 338, 340
High Courts26 Feb 1952Dismissed
Bishnupada Mondal and Another Vs Dwijabar Mondal and Another
Calcutta High Court · AIR 1953 Cal 241
Bengal Tenancy Act, 1885 — Section 26F(7)
High Courts26 Feb 1952
Khudiram Mandal Vs Jitendra Nath and Another
Calcutta High Court · AIR 1952 Cal 713 : (1952) 1 CALLT 123 : 56 CWN 608
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 145(5), 145(6)
High Courts22 Feb 1952
Balai Lal Das Vs Manik Chandra Pramanik and Others
Calcutta High Court · AIR 1952 Cal 898 : 56 CWN 353
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 14, 14(1), 14(2), 14(3), 18
High Courts22 Feb 1952
Hari Narayan Das and Others Vs The State
Calcutta High Court · AIR 1953 Cal 496 : 57 CWN 68
Criminal Procedure Code, 1898 (CrPC) — Section 253, 436, 439
High Courts19 Feb 1952
Hindusthan Co-operative Insurance Society Ltd. Vs Shyam Sundar Das Praharaj Bidyadhar and Others
Calcutta High Court · 56 CWN 418
High Courts19 Feb 1952
Nityananda Roy Vs Rashbehari Roy
Calcutta High Court · AIR 1953 Cal 456
Evidence Act, 1872 — Section 65, 66, 67
High Courts19 Feb 1952Allowed
Girish Chandra Nandy Vs The State
Calcutta High Court · AIR 1952 Cal 565 : 56 CWN 335 : (1954) 1 ILR (Cal) 178
Bengal Rationing Order, 1943 — Rule 3
High Courts19 Feb 1952Dismissed
Hindusthan Co-operative Insurance Society Ltd. Vs Shyam Sunder and Others
Calcutta High Court · AIR 1952 Cal 691 : 56 CWN 418
Civil Procedure Code, 1908 (CPC) — Section 107Contract Act, 1872 — Section 3, 4
High Courts19 Feb 1952Dismissed
Assistant Collector of Customs for appraisement and Another Vs Soorajmull Nagarmull and Another
Calcutta High Court · AIR 1952 Cal 656 : (1952) 1 CALLT 74 : 56 CWN 453 : 56 CWN 452
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167, 183, 188, 198
High Courts18 Feb 1952Allowed
Dipa Pal Vs University of Calcutta
Calcutta High Court · AIR 1952 Cal 594 : (1952) 1 CALLT 193 : 56 CWN 279 : 56 CWN 278
Constitution of India, 1950 — Article 226Universities Act, 1904 — Section 25
High Courts18 Feb 1952
Dhirendra Nath Vs State
Calcutta High Court · AIR 1952 Cal 621
Criminal Procedure Code, 1898 (CrPC) — Section 154, 161(3), 162, 286, 297Evidence Act, 1872 — Section 105, 114, 154Penal Code, 1860 (IPC) — Section 96
High Courts14 Feb 1952
Anjali Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 822
Constitution of India, 1950 — Article 15(1), 15(3), 29(2)
High Courts13 Feb 1952
Manick Chand Agarwalla Vs The State
Calcutta High Court · AIR 1952 Cal 730 : 56 CWN 384