High Courts09 Dec 1952
Hari Mohan Dutt Vs Dominion of India
Calcutta High Court · AIR 1954 Cal 59 : 57 CWN 167
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 2 of 16
High Courts09 Dec 1952Dismissed
Nishikanta Ghosh and Another Vs The Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 401 : (1954) 2 ILR (Cal) 350
Bengal General Clauses Act, 1899 — Section 8Calcutta Municipal Act, 1923 — Section 406Calcutta Municipal Act, 1951 — Section 461, 5(1)
High Courts09 Dec 1952
K.S. Joneja Vs P.M. Das Gupta and Another
Calcutta High Court · AIR 1953 Cal 361
Constitution of India, 1950 — Article 226West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 55
High Courts09 Dec 1952Dismissed
Subal Chandra Kundu Vs State of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 650
High Courts05 Dec 1952
Ram Chandra Shau and Others Vs Madhab Nayek and Others
Calcutta High Court · AIR 1953 Cal 484
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 101, 102, 103
High Courts05 Dec 1952Allowed
Babulal Bania Vs Basudeb Das
Calcutta High Court · (1954) 2 ILR (Cal) 344
High Courts04 Dec 1952Dismissed
Jagabandhu Biswas Vs Subimal Mukheejee
Calcutta High Court · (1953) 2 ILR (Cal) 352
Bengal Tenancy Act, 1885 — Section 148, 88Bengal Tenancy Rules — Rule 2Civil Procedure Code, 1908 (CPC) — Section 141
High Courts04 Dec 1952
Birdhaj Roy Vs The State
Calcutta High Court · AIR 1953 Cal 491 : 57 CWN 251
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts04 Dec 1952
Basanta Kumar Maity Vs Kenaram Maity
Calcutta High Court · AIR 1953 Cal 393 : 57 CWN 163
Criminal Procedure Code, 1898 (CrPC) — Section 522
High Courts03 Dec 1952Dismissed
Rakhal Raj Rai Vs Hazi Shaikh Abdul Aziz
Calcutta High Court · (1953) 2 ILR (Cal) 343
Bengal Tenancy Act, 1885 — Section 5
High Courts03 Dec 1952
Madan Mohan Lal Kapani Vs Jhalman Singh and Others
Calcutta High Court · AIR 1954 Cal 89 : 57 CWN 848
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5
High Courts03 Dec 1952Dismissed
Ajit Kumar Addy and Others Vs S.M. Maitra, Collector, 24-Parganas
Calcutta High Court · AIR 1953 Cal 653
Bengal Embankment Act, 1882 — Section 7, 7(1), 8, 9Constitution of India, 1950 — Article 226
High Courts03 Dec 1952Dismissed
Durgadas Roy Vs Prasanna Kumar Santra
Calcutta High Court · (1953) 2 ILR (Cal) 348
Court of Wards Act, 1879 — Section 10A, 10B, 10C, 10C(2), 23Revenue Sales Act, 1859 — Section 14
High Courts02 Dec 1952Dismissed
P.K. Ghosh Vs Mrs. K. Dutt
Calcutta High Court · AIR 1953 Cal 589 : (1954) 2 ILR (Cal) 322
Constitution of India, 1950 — Article 228West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 16
High Courts02 Dec 1952Allowed
Chandra Singh Vs The State
Calcutta High Court · (1954) 2 ILR (Cal) 328
Criminal Procedure Code, 1898 (CrPC) — Section 304, 304A, 366, 366A, 366BPenal Code, 1860 (IPC) — Section 304, 304A, 366A
High Courts28 Nov 1952
Corporation of Calcutta Vs S.B. Trading Co. Ltd.
Calcutta High Court · AIR 1953 Cal 506 : 57 CWN 197
Calcutta Municipal Act, 1923 — Section 179, 180(2), 492(1)
High Courts28 Nov 1952Dismissed
Montosh Kumar Chatterjee Vs Central Calcutta Bank Limited (In Liquidation)
Calcutta High Court · 57 CWN 852 : (1954) 2 ILR (Cal) 286
Contract Act, 1872 — Section 129, 133, 143Court Fees Act, 1870 — Section 17Limitation (Amendment) Act, 1871 — Article 87
High Courts28 Nov 1952
Raj Kumar Shaw Vs Dominion of India
Calcutta High Court · AIR 1953 Cal 235
Civil Procedure Code, 1908 (CPC) — Section 20, 80Railways Act, 1890 — Section 77
High Courts28 Nov 1952Dismissed
Tushar Kanti Ghose Vs Bina Bhowmick
Calcutta High Court · (1953) 1 CALLT 23 : 57 CWN 378 : (1955) 2 ILR (Cal) 161
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Trade Unions Act, 1926 — Section 13
High Courts27 Nov 1952Allowed
Sree Sree Radha Ballav Jiu Thakur Vs Shebaits of Sri Sri Iswar Lakshmi Janardan Thakur and Another
Calcutta High Court · AIR 1953 Cal 398
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10