High Courts23 Dec 1953
Shaw and Co. Vs B. Shamaldas and Co.
Calcutta High Court · AIR 1954 Cal 369 : (1956) 1 ILR (Cal) 187
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 5(1), 117, 129
COURT ARCHIVE
Calcutta High Court judgments, 1953
299 judgments · page 1 of 15
High Courts23 Dec 1953Dismissed
Jayaswal Shipping Company Vs The owners and parties interested in Steamship "S.S. Leelavati"
Calcutta High Court · AIR 1954 Cal 415 : (1954) 1 CALLT 36 : 58 CWN 468 : (1955) 2 ILR (Cal) 284
Admiralty Courts Act, 1861 — Section 5Constitution of India, 1950 — Article 225, 5
High Courts21 Dec 1953
Surendra Nath Mukherjee Vs Lilamohan Singh Roy and Others
Calcutta High Court · AIR 1954 Cal 474 : (1955) 2 ILR (Cal) 270
Calcutta Rent Ordinance, 1946 — Section 13Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Dec 1953
Brohmananda Das Vs Nagendra Chandra Sarkar Nagendra Chandra Sarkar Vs Brohmananda Das
Calcutta High Court · AIR 1954 Cal 224 : (1955) 2 ILR (Cal) 275
Transfer of Property Act, 1882 — Section 106West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1)
High Courts21 Dec 1953Allowed
Naba Kumar Singha Vs Hashimuddin Biswas
Calcutta High Court · 58 CWN 319 : (1955) 2 ILR (Cal) 279
Bengal Patni Taluks Regulation, 1819 — Section 11Bengal Tenancy Act, 1885 — Section 72Transfer of Property Act, 1882 — Section 50
High Courts21 Dec 1953Dismissed
Manindra Nath Mondal Vs Mugneram Bangur and Company
Calcutta High Court · (1955) 2 ILR (Cal) 264
Bengal Money Lenders Act, 1940 — Section 34(1), 34(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 47Limitation Act, 1963 — Article 182(5)
High Courts18 Dec 1953
Amarendra Narayan Roy Vs Commr. of Income Tax, West Bengal and Others
Calcutta High Court · AIR 1954 Cal 271
Constitution of India, 1950 — Article 226, 265Income Tax Act, 1922 — Section 34
High Courts17 Dec 1953Allowed
Tarini Charan Nandi Vs Ajit Kumar Kundu
Calcutta High Court · (1955) 2 ILR (Cal) 365
High Courts17 Dec 1953
Jagadish Chandra Mukherjee Vs Biraja Sundari Dassi
Calcutta High Court · (1955) 2 ILR (Cal) 262
Bengal Tenancy Act, 1885 — Section 88, 88(2)
High Courts17 Dec 1953Allowed
Bukhtiarpur Bihar Light Railway Co. Ltd. Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1954 Cal 499 : (1954) 1 CALLT 408 : (1954) 24 CompCas 507
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, 107Companies Act, 1913 — Section 162, 162(V), 163, 163(1)
High Courts15 Dec 1953Dismissed
Himangshu Bhusan Kar and Others Vs Manindra Mohan Saha Manindra Mohan Saha Vs Himangshu Bhusan Kar and Others
Calcutta High Court · AIR 1954 Cal 205 : 58 CWN 221
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 41 Rule 4West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4), 14(5)
High Courts15 Dec 1953Partly Allowed
Corporation of Calcutta Vs Krishna Mohan Kundu and Others
Calcutta High Court · AIR 1954 Cal 254 : 58 CWN 324 : (1955) 2 ILR (Cal) 257
Bengal Agricultural Debtors Act, 1936 — Section 20Evidence Act, 1872 — Section 114
High Courts14 Dec 1953
Bimal Chand Vs Chairman, Jiagunj Azimgunj Municipality and Another
Calcutta High Court · AIR 1954 Cal 285
Constitution of India, 1950 — Article 226
High Courts14 Dec 1953Dismissed
Erwin Klein Vs Kathleen Klein
Calcutta High Court · AIR 1954 Cal 406 : 58 CWN 169
Divorce Act, 1869 — Section 37
High Courts14 Dec 1953
Bijoy Ranjan Rakshit Vs State Medical Faculty of West Bengal and Another
Calcutta High Court · AIR 1954 Cal 193 : (1955) 2 ILR (Cal) 252
Constitution of India, 1950 — Article 226
High Courts12 Dec 1953Dismissed
Balai Chand Basak Vs N. Ray Chaudhuri and Others
Calcutta High Court · 58 CWN 239
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240(1)
High Courts11 Dec 1953
Ziaul Haque and Others Vs Mahammadul Haque and Others
Calcutta High Court · AIR 1954 Cal 149 : 58 CWN 266
Bengal Wakf Act, 1934 — Section 27(1), 28Constitution of India, 1950 — Article 227
High Courts11 Dec 1953Allowed
Maulavi Ziaul Haque Vs Munshi Mahammadul Haque
Calcutta High Court · (1955) 2 ILR (Cal) 445
Bengal Wakf Act, 1934 — Section 16, 22, 27, 27(1), 27(2)Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 227
High Courts11 Dec 1953
PATRICK (INSPECTOR OF TAXES) Vs BROADSTONE MILLS LTD.
Calcutta High Court · (1954) 25 ITR 377
Finance Act, 1925 — Section 29Income Tax Act, 1918 — Section 1
High Courts11 Dec 1953
Sohanlal Pachisia and Co. Vs Bilasray Khemani and Others
Calcutta High Court · AIR 1954 Cal 179
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Contract Act, 1872 — Section 10, 38, 73Evidence Act, 1872 — Section 114, 115, 21, 92