High Courts18 Jul 1952
Trailakhya Nath Maity Vs Bimala Sundari Dasi
Calcutta High Court · (1953) 2 ILR (Cal) 385
Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Section 144, 151
COURT ARCHIVE
Calcutta High Court judgments, 1952
311 judgments · page 7 of 16
High Courts16 Jul 1952Allowed
Taru Bala Roy Vs The State
Calcutta High Court · AIR 1953 Cal 307 : 56 CWN 738
Evidence Act, 1872 — Section 18, 73
High Courts16 Jul 1952
Sukumar Banerjee Vs Hiralal Chatterjee
Calcutta High Court · AIR 1954 Cal 48 : 57 CWN 743
Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 92
High Courts16 Jul 1952
Tapan Kumar Roy and Others Vs The State on the complaint of Nanda Rani Dasi
Calcutta High Court · 57 CWN 135
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 379
High Courts15 Jul 1952
U. Srinivas Malliah and Another Vs Krishna Kumar Chatterjee and Others
Calcutta High Court · AIR 1952 Cal 804
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1913 — Section 11Societies Registration Act, 1860 — Section 3
High Courts15 Jul 1952Allowed
Satya Charan Sarkar and Others Vs Mohanta Rudrananda Giri and Others
Calcutta High Court · AIR 1953 Cal 716 : 57 CWN 524
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts15 Jul 1952
U. Srinivas Malliah Vs Krishna Kumar Chatterjee
Calcutta High Court · (1953) 2 ILR (Cal) 208
High Courts11 Jul 1952
Surja Kumar Sardar Vs Manmatha Nath Naskar and Others
Calcutta High Court · AIR 1953 Cal 200 : 56 CWN 845 : 56 CWN 841
Hindu Womens Right to Property Act, 1937 — Section 2, 3
High Courts11 Jul 1952Dismissed
Shree Shew Sakti Oil Mills Ltd. and Another Vs Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 384 : 57 CWN 120
Calcutta Municipal Act, 1923 — Section 412
High Courts11 Jul 1952
Subala Devi Vs Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 357 : 57 CWN 461 : (1954) 2 ILR (Cal) 131
Calcutta Municipal Act, 1923 — Section 3(48), 488(1), 488(2), 527, 527(2)Calcutta Municipal Rules, 1951 — Rule 4(1)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts11 Jul 1952
Ganendra Kumar Vs Narayan Chandra and Others
Calcutta High Court · AIR 1953 Cal 562
Bengal Money Lenders Act, 1940 — Section 34(1)Limitation Act, 1908 — Article 181
High Courts10 Jul 1952
Annada Prosad and Others Vs Manotosan Roy
Calcutta High Court · AIR 1953 Cal 503 : 56 CWN 705
Penal Code, 1860 (IPC) — Section 499
High Courts09 Jul 1952Dismissed
Aswini Kumar Samanta Vs Manager, Calcutta Electric Supply Corpn. Ltd. and Others
Calcutta High Court · AIR 1955 Cal 249
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 12, 12(2), 21
High Courts09 Jul 1952
Gobardhan Chandra Mandal Vs Kanai Lal Mandal
Calcutta High Court · 58 CWN 980 : (1953) 2 ILR (Cal) 133
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 405, 406, 420
High Courts08 Jul 1952Allowed
Superintendent and Remembrancer of Legal Affairs Vs Rab Nawaz Khan
Calcutta High Court · AIR 1952 Cal 838 : 56 CWN 708
Constitution of India, 1950 — Article 5, 6, 7Influx from Pakistan (Control) Act, 1949 — Section 4, 5Influx from Pakistan (Control) Rules, 1949 — Rule 16A(4), 19
High Courts08 Jul 1952
A.E. Platts Vs The State
Calcutta High Court · AIR 1953 Cal 108 : 56 CWN 706
Dock Labourers Act, 1934 — Section 2, 5(3)Dock Labourers Regulations, 1948 — Regulation 2, 44, 54, 55
High Courts08 Jul 1952
Dhananjoy Mallick Vs Annada Charan Maity and Others
Calcutta High Court · AIR 1953 Cal 715 : 57 CWN 571
Bengal Tenancy Act, 1885 — Section 26F(1), 26F(4)Limitation Act, 1908 — Article 181
High Courts07 Jul 1952
Lachminarayan Karnani Vs Bajrang Lal Agarwalla
Calcutta High Court · (1953) 2 ILR (Cal) 374
Provincial Insolvency Act, 1920 — Section 4Specific Relief Act, 1877 — Section 12, 21, 314
High Courts04 Jul 1952
Sew Sankar Lal Vs Bejoy Krishna and Another
Calcutta High Court · AIR 1953 Cal 218 : 57 CWN 65
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 11(3), 13(2)
High Courts04 Jul 1952
Panchanan Das Adhikary Vs Jagannath Prasad Shaw and Others
Calcutta High Court · AIR 1953 Cal 201 : 56 CWN 759
Calcutta Thika Tenancy Act, 1949 — Section 27, 29Calcutta Thika Tenancy Rules, 1949 — Rule 4(3)