High Courts12 Feb 1952
Shyamapada Pal Vs State
Calcutta High Court · AIR 1952 Cal 284
Criminal Procedure Code, 1898 (CrPC) — Section 297
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 15 of 16
High Courts11 Feb 1952Dismissed
Sm. Chitra Devi and Others Vs Badri Bisal Bhakat and Others
Calcutta High Court · AIR 1953 Cal 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, 151Evidence Act, 1872 — Section 115
High Courts11 Feb 1952
Pulin Behari Chakraburty Vs The Divisional Superintendent, Sealdah East Indian Rly. and Others
Calcutta High Court · AIR 1953 Cal 45 : 57 CWN 201
Civil Service Regulation and State Railway Establishment Code — Rule 11Constitution of India, 1950 — Article 311Criminal Procedure Code, 1898 (CrPC) — Section 68
High Courts11 Feb 1952
Kartick Chandra and Others Vs The Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 87 : (1953) 1 CALLT 279 : (1954) 1 ILR (Cal) 164
Calcutta Municipal Act, 1923 — Section 144(3), 3(48), 363, 364, 493
High Courts04 Feb 1952
Bijoy Ranjan Vs B.C. Das Gupta, President, Governing Body, State Medical Faculty of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 289
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 367(1)General Clauses Act, 1897 — Section 3(39)
High Courts29 Jan 1952Dismissed
Barada Prasad Roy Chowdhury Vs Provash Chandra Mandal
Calcutta High Court · 57 CWN 97
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3
High Courts29 Jan 1952
Tulsiram Shaw Vs R.C. Pal Ltd.
Calcutta High Court · AIR 1953 Cal 160 : (1954) 2 ILR (Cal) 75
Calcutta Municipal Act, 1923 — Section 3(7)Calcutta Rent Ordinance, 1946 — Section 2(5)Evidence Act, 1872 — Section 154
High Courts29 Jan 1952
Sm. Nagendra Bala Debi and Others Vs Provash Chandra and Others
Calcutta High Court · AIR 1953 Cal 185 : 57 CWN 97 : (1954) 1 ILR (Cal) 154
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3Revenue Sales Act, 1859 — Section 9
High Courts29 Jan 1952Dismissed
Motilal Vs Bhagatram Nagarmull
Calcutta High Court · (1954) 1 ILR (Cal) 160
Presidency Small Cause Courts Act, 1882 — Section 38, 69, 7, 8, 8A
High Courts28 Jan 1952
Makhanlal Roy Pramanick and Others Vs Pramathanath Basu and Others
Calcutta High Court · AIR 1953 Cal 50 : 56 CWN 770 : (1954) 1 ILR (Cal) 147
Bengal Agricultural Debtors Act, 1936 — Section 37A(8), 45Limitation Act, 1908 — Article 181, 29(2)
High Courts28 Jan 1952Dismissed
Nimai Charan Chatteejee Vs Lakshmi Naeayan Chatteejee
Calcutta High Court · (1954) 1 ILR (Cal) 140
Succession Act, 1925 — Section 2, 222, 222(1), 222(2)
High Courts25 Jan 1952Dismissed
Kanhyalal Upadhaya Vs Sree Nand Dubey
Calcutta High Court · (1954) 1 ILR (Cal) 134
Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118, 118(7), 43, 48, 8Presidency Small Cause Courts Act, 1882 — Section 38
High Courts25 Jan 1952Dismissed
The State Vs Anil Ranjan Dutta and Another
Calcutta High Court · AIR 1952 Cal 534
Criminal Procedure Code, 1898 (CrPC) — Section 103, 154, 288, 307, 423Evidence Act, 1872 — Section 114, 133
High Courts25 Jan 1952
Krishna Mohan Vs Nripendra Nath and Others
Calcutta High Court · AIR 1952 Cal 577 : 56 CWN 531
Bengal Money Lenders Act, 1946 — Section 36, 36(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152
High Courts25 Jan 1952Allowed
Monjur Mondal Vs Ahammad Mondal and Others
Calcutta High Court · AIR 1953 Cal 155 : (1953) 1 CALLT 314 : 56 CWN 506
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Jan 1952
Guruprosad Misra Vs Lakshmi Priya Debi
Calcutta High Court · (1954) 1 ILR (Cal) 126
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 8
High Courts18 Jan 1952Dismissed
Sm. Saila Bala Devi Vs Sm. Gouri Bala Devi and Another
Calcutta High Court · AIR 1952 Cal 749
Transfer of Property Act, 1882 — Section 101
High Courts16 Jan 1952Allowed
Gokul Chand De and Others Vs Gopi Nath Dey and Others
Calcutta High Court · AIR 1952 Cal 705
Calcutta High Court Rules, 1914 — Rule 1
High Courts15 Jan 1952Allowed
Khagendra Nath Ganguli Vs The State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 855
Independence (Rights, Properties and Liabilities) Order, 1947 — Article 12(2)Independence Act, 1947 — Section 3