High Courts27 Nov 1952
Sudhir Kumar Vs The State
Calcutta High Court · AIR 1953 Cal 226
Criminal Procedure Code, 1898 (CrPC) — Section 156Prevention of Corruption Act, 1947 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 3 of 16
High Courts27 Nov 1952Dismissed
Anumati Sadhukhan Vs Assistant Regional Controller, Procurement, Alipur
Calcutta High Court · AIR 1953 Cal 187 : 57 CWN 194 : (1954) 2 ILR (Cal) 281
Constitution of India, 1950 — Article 19(1), 226
High Courts26 Nov 1952Dismissed
Udaychand Mahatab Vs Gopinath Reja and Others
Calcutta High Court · AIR 1953 Cal 236 : 57 CWN 245
Bengal Tenancy Act, 1885 — Section 168ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts25 Nov 1952
Tarapada Ghose Vs Sailendra Nath and Others
Calcutta High Court · AIR 1953 Cal 583 : 57 CWN 131
Court fees Act, 1870 — Article 17, 17, 7
High Courts25 Nov 1952Allowed
Indian Electric Works Ltd. Vs Bhabataran Sinha
Calcutta High Court · AIR 1953 Cal 390 : 57 CWN 144
Bengal Land Revenue Sales Act, 1859 — Section 37Limitation Act, 1908 — Article 32
High Courts11 Sept 1952
Mahadev Prosad Khemka Vs Hanuman Seba Trust
Calcutta High Court · AIR 1954 Cal 16 : 57 CWN 514
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 22 Rule 4Limitation Act, 1908 — Article 177West Bengal Non-Agricultural Tenancy (Temporary Provisions) Act, 1940 — Section 3
High Courts11 Sept 1952Allowed
Subodh Gopal Bose Vs Brojendra Kishore Roy
Calcutta High Court · AIR 1954 Cal 90
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 26, Order 42 Rule 1, 100, 11
High Courts11 Sept 1952Dismissed
Lodna Colliery Co. (1920) Ltd. Vs Bholanath Rai and Others Bholanath Rai and Others Vs Lodna Colliery Co. (1920) Ltd.
Calcutta High Court · AIR 1954 Cal 233 : 58 CWN 227
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7Evidence Act, 1872 — Section 32, 32(2)Limitation Act, 1908 — Article 144, 48
High Courts11 Sept 1952Dismissed
The Dominion of India, New Delhi and Another Vs Manindra Land and Building Corporation Ltd. and Others
Calcutta High Court · AIR 1954 Cal 174 : (1953) 23 CompCas 524 : 57 CWN 898 : (1954) 2 ILR (Cal) 269
High Denomination Bank Notes (Demonetisation) Ordinance, 1946 — Section 11, 3, 5High Denomination Bank Notes (Demonitisation) Rules — Rule 5(1), 5(2)Reserve Bank of India Act, 1934 — Section 39
High Courts11 Sept 1952
Gobordhan Dutta and Another Vs Promotha Nath
Calcutta High Court · AIR 1953 Cal 412
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2), 96West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 18, 18(1), 6
High Courts11 Sept 1952
Ramani Mohan Vs Jogesh Chandra Das
Calcutta High Court · AIR 1953 Cal 771 : 57 CWN 537
Civil Procedure Code, 1908 (CPC) — Section 115, 151West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18, 18(1), 18(4), 18(5), 6
High Courts10 Sept 1952Dismissed
Sosetta Evelyn Attaullah Vs Justin Attaullah and Another
Calcutta High Court · 57 CWN 778
Divorce Act, 1869 — Section 10, 2Government of India Act, 1935 — Section 311, 311(1)
High Courts10 Sept 1952
Mrs. Rosetta Evelyn Attaullah Vs Justin Attaullah and Another
Calcutta High Court · AIR 1953 Cal 530 : (1953) 1 CALLT 466 : 57 CWN 778 : (1954) 2 ILR (Cal) 226
Constitution of India, 1950 — Article 1, 5Divorce Act, 1869 — Section 2Evidence Act, 1872 — Section 18
High Courts10 Sept 1952
T.S.R. Sarma Vs Nagendra Bala Debi
Calcutta High Court · AIR 1952 Cal 879 : 57 CWN 1 : (1954) 2 ILR (Cal) 240
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(1), 14(4), 18(5), 2
High Courts10 Sept 1952
Sm. Nihar Kumari Debi and Others Vs Commissioner of Police
Calcutta High Court · AIR 1953 Cal 179 : (1953) 1 CALLT 342
Calcutta Municipal Act, 1923 — Section 391Constitution of India, 1950 — Article 226Specific Relief Act, 1877 — Section 45, 46
High Courts10 Sept 1952Partly Allowed
Chairman, Budge Budge Municipality Vs Mongru Mia and Others
Calcutta High Court · AIR 1953 Cal 433 : (1953) 1 CALLT 415 : 57 CWN 25
Bengal Municipal Act, 1932 — Section 370, 370(1), 370(2), 402, 403Calcutta High Court (Appellate Side) Rules — Rule 8Civil Procedure Code, 1908 (CPC) — Section 115, 129
High Courts10 Sept 1952
Sm. Radharani Das Vs Sisir Kumar and Others
Calcutta High Court · AIR 1953 Cal 524 : 57 CWN 127
Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Constitution of India, 1950 — Article 141, 372West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 6
High Courts10 Sept 1952
Mulchand Bulakhidas Vs Arya Bandhu Ltd.
Calcutta High Court · AIR 1953 Cal 424 : 57 CWN 236
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 17(2), 3, 9
High Courts09 Sept 1952Dismissed
Sailabala Dassi Vs Braja Nath Ray
Calcutta High Court · (1954) 2 ILR (Cal) 220
Bengal (Rural) Primary Education Act, 1930 — Section 29, 30, 30(4)Bengal Cess Act, 1880 — Section 30, 30(1), 32, 41Bengal Tenancy Act, 1885 — Section 74(3)
High Courts09 Sept 1952Allowed
Union of India (UOI) Vs Corporation of Calcutta
Calcutta High Court · 59 CWN 91 : (1954) 2 ILR (Cal) 212
Calcutta Municipal Act, 1923 — Section 127, 132, 133, 136, 141