High Courts15 Jan 1952Dismissed
Debendra Bandhu Lahiri Vs The State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 808
Bengal Excise Act, 1909 — Section 42, 8Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 16 of 16
High Courts15 Jan 1952Dismissed
Indian and General Investment Trust Ltd. Vs Sri Ramchandra Mardaraja Deo, Raja of Khalikote
Calcutta High Court · AIR 1952 Cal 508
Civil Procedure Code, 1908 (CPC) — Section 13, 14, 44A, 44A(3), 47Limitation Act, 1963 — Article 183
High Courts14 Jan 1952Dismissed
Tara Pada Ray Vs Shyama Pada Ray and Others
Calcutta High Court · AIR 1952 Cal 579 : (1953) 1 CALLT 10 : 57 CWN 356
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 22 Rule 3, Order 23 Rule 3, 2(2), 89Registration Act, 1908 — Section 17(1)
High Courts14 Jan 1952
Dudhewalla and Co. Ltd. Vs Govindram Rameswarlal and Others
Calcutta High Court · AIR 1952 Cal 585 : 56 CWN 315
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(1), 32(5), 9(1)
High Courts14 Jan 1952
Banarashi Lal Vs The State
Calcutta High Court · AIR 1953 Cal 322 : 56 CWN 386
High Courts11 Jan 1952
Puran Chand Burman and Another Vs Md. Latiff and Another
Calcutta High Court · AIR 1953 Cal 566
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2
High Courts09 Jan 1952Allowed
Aswini Kumar Nath Vs State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 679
Constitution of India, 1950 — Article 14, 19, 246, 31, 31(2)West Bengal Land Development and Planning Act, 1948 — Section 4, 5, 6, 7, 8West Bengal Land Development and Planning Rules, 1948 — Rule 5
High Courts09 Jan 1952Dismissed
United Commercial Press Ltd. Vs Satyanarain Chamaria
Calcutta High Court · AIR 1953 Cal 136 : 56 CWN 346
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 12, 14(1), 14(3), 18(5), 5
High Courts07 Jan 1952
Esmail Pailan Vs Sailendra Nath and Others
Calcutta High Court · AIR 1952 Cal 779
Bengal Tenancy Act, 1885 — Section 178, 178(1), 179, 23A, 48G
High Courts03 Jan 1952
Girija Nandan Vs Balaram Chatterjee
Calcutta High Court · AIR 1952 Cal 671 : 56 CWN 299
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3, 2, 2(9), 8Presidency Small Cause Courts Act, 1882 — Section 38, 69
High Courts03 Jan 1952Allowed
Batai Bibi Vs Bhabai Prosad Garhai
Calcutta High Court · (1954) 1 ILR (Cal) 122
Bengal Tenancy Act, 1885 — Section 148(A)Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4