High Courts09 Sept 1952
Nand Kishore Vs International Mercantile Corporation (India) Ltd.
Calcutta High Court · AIR 1953 Cal 415
Arbitration Act, 1940 — Section 2, 21, 23, 28, 30Contract Act, 1872 — Section 23
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 4 of 16
High Courts09 Sept 1952Dismissed
Corporation of Calcutta Vs Chandoolal Bhai Chand Modi
Calcutta High Court · AIR 1953 Cal 773 : 57 CWN 882 : (1955) 1 ILR (Cal) 1
Calcutta Municipal Act, 1923 — Section 131(2), 141, 147
High Courts05 Sept 1952Dismissed
Dwijendra Nath Singh and Another Vs Govinda Chandra Samanta and Another
Calcutta High Court · 57 CWN 225
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 80Partnership Act, 1932 — Section 69, 69(2)Penal Code, 1860 (IPC) — Section 74
High Courts05 Sept 1952Dismissed
Braja Behari Sen Vs Arun Coomar Bose
Calcutta High Court · (1953) 2 ILR (Cal) 309
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, Order 11 Rule 15, Order 11 Rule 16, Order 11 Rule 17, Order 11 Rule 18
High Courts05 Sept 1952Dismissed
Sm. Gita Mitra Vs S.P. Ghose and Others
Calcutta High Court · AIR 1953 Cal 297
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 18, 29, 29(2), 30West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 28, 32
High Courts05 Sept 1952
Satya Prasad Mitra Vs Panchugopal Das
Calcutta High Court · AIR 1953 Cal 686
Evidence Act, 1872 — Section 101, 102, 103West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 34
High Courts04 Sept 1952
Surendra Nath and Another Vs Dandiswami Jagannath Asram and Others
Calcutta High Court · AIR 1953 Cal 687 : (1953) 1 CALLT 42 : 57 CWN 457
High Courts04 Sept 1952Allowed
Bholanath Roy Vs The West Jamuria Coal Co., Ltd.
Calcutta High Court · 61 CWN 539 : (1953) 2 ILR (Cal) 301
Permanent Settlement Regulation, 1793 — Section 4, 7, 8(3)
High Courts03 Sept 1952Dismissed
Pannalal Pramanick Vs Narayan Chandra Dutt
Calcutta High Court · (1954) 2 ILR (Cal) 204
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4(5), Order 34 Rule 5, 47
High Courts01 Sept 1952
Ramoni Mohan Ghoshal Vs Jogesh Chandra Das
Calcutta High Court · (1953) 2 ILR (Cal) 328
Civil Procedure Code, 1908 (CPC) — Section 115, 151West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 14, 18, 18(1), 18(2), 18(3)
High Courts29 Aug 1952Dismissed
In Re: Arbitration between Gulzarilal Kanoria and Co.
Calcutta High Court · AIR 1953 Cal 621 : 57 CWN 482
Arbitration Act, 1940 — Section 14, 17, 2, 30
High Courts29 Aug 1952
Dharani Dhar Vs Mrityunjoy Mukherjee and Others
Calcutta High Court · AIR 1953 Cal 365 : 57 CWN 213
High Courts29 Aug 1952Dismissed
Sm. Tarulata Devi Vs Bibhuti Bhushan Roy and Others
Calcutta High Court · AIR 1953 Cal 467 : 57 CWN 205
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts29 Aug 1952Dismissed
Gulzarilal Kanoria and Co. Vs Busi and Stephenson Ltd.
Calcutta High Court · 57 CWN 482
High Courts28 Aug 1952Dismissed
T.G. Jog Vs Muir Mills Ltd.
Calcutta High Court · (1953) 2 ILR (Cal) 171
Civil Procedure Code, 1882 — Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), Order 16 Rule 9, 30
High Courts28 Aug 1952Allowed
S. Fernandez Vs The State
Calcutta High Court · AIR 1953 Cal 219 : 57 CWN 107
Dangerous Drugs Act, 1930 — Section 23Evidence Act, 1872 — Section 25Sea Customs Act, 1878 — Section 169
High Courts28 Aug 1952
Ram Padarat Shaw Vs Commissioner of Police, Calcutta
Calcutta High Court · 57 CWN 229
Calcutta Police Act, 1866 — Section 35, 39, 40Constitution of India, 1950 — Article 19(1)(g)
High Courts27 Aug 1952
Ramesh Chandra Vs State of West Bengal
Calcutta High Court · AIR 1953 Cal 188 : 57 CWN 767
Government of India Act, 1935 — Section 240, 240(1), 240(2), 240(3), 241Independence (Rights, Properties and Liabilities) Order, 1947 — Article 10(2), 12(2)Specific Relief Act, 1877 — Section 42
High Courts26 Aug 1952Dismissed
Bhudarmull Bazaz Vs Uma Shankar Purushottamdas and Co.
Calcutta High Court · AIR 1953 Cal 618
Arbitration Act, 1940 — Section 13Contract Act, 1872 — Section 23West Bengal Jute Goods Act, 1950 — Section 2
High Courts26 Aug 1952
Union of India (UOI) Vs Abdul Hamid
Calcutta High Court · (1954) 2 ILR (Cal) 199
Evidence Act, 1872 — Section 114, 18Post Office Act, 1898 — Section 34, 35, 74Post Office Rules, 1933 — Rule 102