COURT ARCHIVE

Calcutta High Court judgments, 1952

311 judgments · page 8 of 16

High Courts04 Jul 1952Allowed

Dr. Satish Chandra Bhattacharjee and Another Vs R.N. Bose and Others

Calcutta High Court · AIR 1953 Cal 520 : 57 CWN 122

Bengal Municipal Act, 1932 — Section 26, 56(2)Bengal Municipal Election Rules, 1932 — Rule 1(6), 16, 16(2)Constitution of India, 1950 — Article 226

High Courts04 Jul 1952

Pulin Behari Dinda and Another Vs Byomkesh Mitra and Others

Calcutta High Court · AIR 1953 Cal 40 : 56 CWN 872

Bengal Municipal Act, 1932 — Section 38, 39Constitution of India, 1950 — Article 227

High Courts03 Jul 1952

Mulchand Khatar Vs The State

Calcutta High Court · AIR 1953 Cal 492 : 56 CWN 789

Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 3(2), 4

High Courts02 Jul 1952

Amalendu Roy Choudhury Vs Kailash Behari Mathur and Others

Calcutta High Court · 56 CWN 846

Constitution of India, 1950 — Article 226, 299, 311(2)Government of India Act, 1935 — Section 175(3)

High Courts01 Jul 1952

Satyaprasad Ghosal Vs Subodh Chandra

Calcutta High Court · AIR 1953 Cal 672

Calcutta High Court (Original Side) Rules, 1914 — Rule 3Calcutta High Court (Original Side) Rules, 1940 — Rule 10, 11, 12, 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 2

High Courts29 Jun 1952

Biman Chandra Bose Vs Dr. H.C. Mookerjee and Others

Calcutta High Court · (1952) 06 CAL CK 0004

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 154, 161, 163, 163(3), 166Government of India Act, 1935 — Section 228, 270, 50, 51, 52(3)

High Courts27 Jun 1952

In Re: Arthur Paul Benthall

Calcutta High Court · AIR 1952 Cal 815 : 57 CWN 323

Stamp Act, 1899 — Article 48, 31, 5, 6

High Courts27 Jun 1952Dismissed

Probhat Kumar Chatterjee and Another Vs Sm. Latika Debi and Others

Calcutta High Court · AIR 1953 Cal 196 : 56 CWN 757

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts27 Jun 1952Dismissed

B.C. Das Gupta and Another Vs Bijoyranjan Rakshit and Others

Calcutta High Court · AIR 1953 Cal 212 : 56 CWN 861

Constitution of India, 1950 — Article 226

High Courts26 Jun 1952

Sukdeo Singh Vs Corporation of Calcutta

Calcutta High Court · AIR 1953 Cal 41 : 56 CWN 669

Bengal General Clauses Act, 1899 — Section 26Criminal Procedure Code, 1898 (CrPC) — Section 244, 256, 261, 262Penal Code, 1860 (IPC) — Section 40, 41, 42, 64, 65

High Courts26 Jun 1952

In the Goods of Kumar Brojendra Narayan Singh Deo deceased

Calcutta High Court · AIR 1953 Cal 606

Calcutta High Court (Original Side) Rules, 1914 — Rule 19Powers of Attorney Act, 1882 — Section 2Succession Act, 1925 — Section 291

High Courts25 Jun 1952Allowed

Sreedam Chandra Bhur Vs Tencori Mukherjee and Others

Calcutta High Court · AIR 1953 Cal 222 : 57 CWN 104 : (1954) 2 ILR (Cal) 126

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80

High Courts20 Jun 1952

Biman Chandra Bose Vs Dr. H.C. Mukherjee, Governor and Others

Calcutta High Court · AIR 1952 Cal 799 : 56 CWN 651

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 163, 163(3), 171, 171(3), 171(5)Evidence Act, 1872 — Section 114

High Courts20 Jun 1952

Ramesh Chandra Nath Vs Santi Chemical Works

Calcutta High Court · AIR 1953 Cal 407

Civil Procedure Code, 1908 (CPC) — Section 96West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4), 17(1)

High Courts19 Jun 1952Allowed

Gobardhan Mandal Vs Janaki Nath Mukherjee

Calcutta High Court · (1953) 2 ILR (Cal) 199

Evidence Act, 1872 — Section 32, 32(5), 50

High Courts18 Jun 1952

Nalini Ranjan Guha Vs Union of India (UOI)

Calcutta High Court · AIR 1954 Cal 462

Arbitration Act, 1940 — Section 42, 8

High Courts18 Jun 1952

The State Vs Sunil Chandra Roy and Another

Calcutta High Court · 59 CWN 1113

Calcutta Police Act, 1866 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 155, 162

High Courts11 Jun 1952Allowed

Dilip Kumar Chatterjee Vs Hrishikesh Banerji

Calcutta High Court · (1954) 1 ILR (Cal) 442

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 90, Order 9 Rule 13, 144

High Courts06 Jun 1952Dismissed

Ashutosh Banerjee Vs Debjyoti Burman and Others

Calcutta High Court · AIR 1953 Cal 227 : 56 CWN 819 : (1954) 2 ILR (Cal) 114

Calcutta Municipal Act, 1923 — Section 27, 30, 46, 47(1)Calcutta Municipal Rules, 1951 — Rule 12, 13, 13(1), 14, 14(2)

High Courts05 Jun 1952

The Official Trustee of West Bengal Vs Monmothonath Sadhukhan

Calcutta High Court · AIR 1953 Cal 499

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97Limitation Act, 1908 — Article 167