COURT ARCHIVE

Calcutta High Court judgments, 1952

311 judgments · page 9 of 16

High Courts05 Jun 1952Dismissed

Sm. Anjali Roy Vs State of West Bengal and Others

Calcutta High Court · AIR 1952 Cal 825 : 56 CWN 801

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 14(3)Constitution of India, 1950 — Article 15, 15(1), 15(3), 15(4), 226

High Courts04 Jun 1952

Sunil Baran Roy Choudhury Vs Purna Chandra Chandra

Calcutta High Court · 59 CWN 974

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108

High Courts30 May 1952Dismissed

Nityananda Ghose Vs Rajpur Chhaya Bani Cinema Ltd.

Calcutta High Court · AIR 1953 Cal 208

Transfer of Property Act, 1882 — Section 58, 68(1), 68(2), 96

High Courts30 May 1952

Profulla Chandra Vs Prabartak Trust

Calcutta High Court · AIR 1954 Cal 8 : 57 CWN 554

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts29 May 1952Allowed

Surendra Nath Sarkar Vs Mahabir Roy and Others

Calcutta High Court · AIR 1953 Cal 36 : 56 CWN 679 : (1954) 1 ILR (Cal) 400

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36Court fees Act, 1870 — Article 17, 7

High Courts29 May 1952Allowed

East India Film Studios Vs P.K. Mukherjee and Others

Calcutta High Court · AIR 1954 Cal 41 : 58 CWN 152

Arbitration Act, 1940 — Section 46, 5Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226

High Courts29 May 1952

Anath Bandhu Vs Corporation of Calcutta

Calcutta High Court · AIR 1952 Cal 759 : (1952) 22 CompCas 175 : 56 CWN 594 : (1954) 1 ILR (Cal) 403

Bengal General Clauses Act, 1899 — Section 3(32)Calcutta Municipal Act, 1923 — Section 407Criminal Procedure Code, 1898 (CrPC) — Section 386, 388

High Courts29 May 1952

Surendra Nath Sarkar Vs Mahabir Roy

Calcutta High Court · 56 CWN 679

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36

High Courts27 May 1952Dismissed

Dwarka Prasad Bajaj Vs Corporation of Calcutta

Calcutta High Court · (1954) 1 ILR (Cal) 396

Calcutta Municipal Act, 1923 — Section 363, 363(1), 504, 505

High Courts23 May 1952

Sree Agrasen Stores Vs Ramrichpal Jhunjhunwala

Calcutta High Court · AIR 1953 Cal 379 : 56 CWN 828 : (1954) 1 ILR (Cal) 391

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)

High Courts23 May 1952

Abdul Gaffar Vs The State

Calcutta High Court · (1954) 1 ILR (Cal) 389

Bengal Criminal Law (Industrial Areas) Amendment Act, 1942 — Section 4

High Courts22 May 1952

Sm. Mirabala Dasi Vs Binapani Dassi Binapani Dassi Vs Sm. Mirabala Dasi

Calcutta High Court · AIR 1954 Cal 163 : 56 CWN 761

Civil Procedure Code, 1908 (CPC) — Section 100, 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 16, 32, 32(6)

High Courts21 May 1952Dismissed

Dulal Chandra Chatterjee Vs Gosthabehari Mitra

Calcutta High Court · AIR 1953 Cal 259 : 56 CWN 681 : (1954) 1 ILR (Cal) 384

Partition Act, 1893 — Section 4(1)Transfer of Property Act, 1882 — Section 44

High Courts21 May 1952

Rai Bahadur Ramprosad Rajgharia (Landlord) Vs British Insulated Callender''s Cables Ltd. (Tenant)

Calcutta High Court · 57 CWN 540

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts21 May 1952

Ram Prosad Rajgharia Vs British Insulated Callender''s Cables Ltd.

Calcutta High Court · AIR 1954 Cal 13 : 57 CWN 540

Civil Procedure Code, 1908 (CPC) — Section 144West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 3, 7

High Courts21 May 1952Dismissed

Dudhewalla and Co. Ltd. Vs Govindram Rameswarlal

Calcutta High Court · AIR 1953 Cal 13 : 56 CWN 563 : 56 CWN 562 : (1954) 1 ILR (Cal) 438

Civil Procedure Code, 1908 (CPC) — Section 109, 2(2)Constitution of India, 1950 — Article 133Limitation Act, 1908 — Article 179

High Courts21 May 1952

Anath Bandhu Samanta Vs Corporation of Calcutta

Calcutta High Court · 56 CWN 594

Bengal General Clauses Act, 1899 — Section 3(32)Penal Code, 1860 (IPC) — Section 11

High Courts16 May 1952Allowed

Bhuwalka Brothers Ltd. Vs Dunichand Rateria

Calcutta High Court · AIR 1952 Cal 740 : 56 CWN 685

Constitution of India, 1950 — Article 246Sales of Goods Act, 1930 — Section 33West Bengal Jute Goods Future Ordinance, 1949 — Section 1, 2(1), 3(1), 3(2)

High Courts16 May 1952

Great American Insurance Co. Ltd. Vs Hindusthan Flashlight Mg. Co. Ltd.

Calcutta High Court · AIR 1953 Cal 474 : 57 CWN 147

Arbitration Act, 1940 — Section 11, 11(2)

High Courts16 May 1952

Umapati Choudhuri and Others Vs Subodh Chandra Choudhuri and Others

Calcutta High Court · AIR 1953 Cal 377 : (1953) 1 CALLT 394 : 57 CWN 112

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 15Specific Relief Act, 1877 — Section 56