High Courts30 Mar 1953
Sm. Moni Manjuri Dassi and Others Vs Mrs. Razik and Others
Calcutta High Court · AIR 1954 Cal 6 : (1955) 1 ILR (Cal) 148
Civil Procedure Code, 1908 (CPC) — Section 36, 73
COURT ARCHIVE
Calcutta High Court judgments, 1953
299 judgments · page 12 of 15
High Courts30 Mar 1953Dismissed
The Owners and Partners of the firm named Shah Kantilal Vs Dominion of India owing East Indian Railway
Calcutta High Court · AIR 1954 Cal 67 : (1955) 1 ILR (Cal) 251
Civil Procedure Code, 1908 (CPC) — Section 13, 2(5), 2(6), 43, 44AConstitution of India, 1950 — Article 261(3)Independence Act, 1947 — Section 7
High Courts30 Mar 1953Allowed
Mahomed Yusuf Vs The State
Calcutta High Court · (1955) 1 ILR (Cal) 248
Criminal Procedure Code, 1898 (CrPC) — Section 337, 339Penal Code, 1860 (IPC) — Section 120B, 34, 403, 420, 467
High Courts27 Mar 1953
Rebati Ranjan Chakravarty and Others Vs Umaprasanna Mukherjee and Others
Calcutta High Court · AIR 1953 Cal 574 : 58 CWN 193 : (1955) 1 ILR (Cal) 237
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 43 Rule 1, 115
High Courts25 Mar 1953Allowed
Income Tax Officer, Companies District 1, Calcutta and Another Vs Calcutta Discount Co. Ltd.
Calcutta High Court · AIR 1953 Cal 721 : (1955) 1 ILR (Cal) 216 : (1953) 23 ITR 471
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 1(2), 34
High Courts23 Mar 1953
S.N. Talapatra Vs Bengal Bonded Ware House Association
Calcutta High Court · AIR 1953 Cal 598 : 57 CWN 455
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(2)
High Courts23 Mar 1953Allowed
Paresh Chandra Das Vs Bidhu Bhusan Banerjee
Calcutta High Court · (1955) 1 ILR (Cal) 429
Probate and Administration Act, 1881 — Section 69Succession Act, 1925 — Section 209, 242, 283(1), 283(2), 299
High Courts18 Mar 1953
Jatindra Nath and Others Vs Sm. Sreerupamanjuri Roy Chaudhurani and Others
Calcutta High Court · AIR 1954 Cal 86
High Courts17 Mar 1953
Punyendra Narayan Vs Bhairabendra Narayan and Others
Calcutta High Court · AIR 1953 Cal 710 : 57 CWN 586
High Courts17 Mar 1953
Husein Ebrahim Vs Kesardeo Kanoria and Co.
Calcutta High Court · AIR 1954 Cal 111
Arbitration Act, 1940 — Section 30Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 1, 7
High Courts16 Mar 1953Dismissed
Radha Gobinda Roy Vs Durgarani Dassi
Calcutta High Court · (1955) 1 ILR (Cal) 207
Evidence Act, 1872 — Section 91
High Courts16 Mar 1953Allowed
Amiyo Pal Choudhury and Others Vs Province of Bengal
Calcutta High Court · AIR 1954 Cal 551 : 58 CWN 347 : (1955) 1 ILR (Cal) 198
Defence of India Act, 1939 — Section 19, 19(1)Defence of India Rules, 1939 — Rule 75ALand Acquisition Act, 1894 — Section 18
High Courts12 Mar 1953
Kristapado Bhakta and Others Vs The State
Calcutta High Court · (1954) CriLJ 854 : (1955) 1 ILR (Cal) 126
Penal Code, 1860 (IPC) — Section 379, 426, 427, 447
High Courts12 Mar 1953
Manindra Nath Vs Anil Chandra and Others
Calcutta High Court · AIR 1953 Cal 689 : 57 CWN 716
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 499, 500
High Courts11 Mar 1953Dismissed
Ramtaran Das Vs Adhar Chandra Das and Others
Calcutta High Court · AIR 1953 Cal 646 : (1955) 1 ILR (Cal) 187
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 16, 30
High Courts10 Mar 1953
Khudiram Ghosh and Others Vs The State
Calcutta High Court · AIR 1953 Cal 573 : 57 CWN 512 : (1955) 1 ILR (Cal) 170
Criminal Procedure Code, 1898 (CrPC) — Section 192, 529
High Courts10 Mar 1953
Ahmed Hossain Vs Aswini Kumar and Others
Calcutta High Court · AIR 1953 Cal 542 : 57 CWN 421
Bengal Municipal Act, 1932 — Section 22, 22(1), 38Bengal Municipal Election Rules, 1932 — Rule 17, 17(1), 17(2), 20
High Courts10 Mar 1953
Sheikh Ahmed Hossain Vs Aswini Kumar Paul and Others
Calcutta High Court · 57 CWN 421 : (1955) 1 ILR (Cal) 174
Bengal Legislative Assembly Electoral (Conduct of Elections) Rules, 1936 — Rule 6Bengal Municipal Act, 1932 — Section 182, 22, 22(1), 25A, 36Bengal Municipal Election Rules, 1932 — Rule 13, 15, 17, 17(1), 17(2)
High Courts06 Mar 1953
KHUSIRAM MURARILAL Vs COMMISSIONER OF Income Tax, CENTRAL, CALCUTTA.
Calcutta High Court · (1954) 25 ITR 572
Income Tax Act, 1961 — Section 23(1)(b)
High Courts06 Mar 1953
Badrinarayan Chetlangia Vs Satya Kishore Banerjee
Calcutta High Court · (1955) 1 ILR (Cal) 122
Bengal Tenancy Act, 1885 — Section 168ACivil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 51