COURT ARCHIVE

Calcutta High Court judgments, 1953

299 judgments · page 13 of 15

High Courts05 Mar 1953Partly Allowed

Birla Jute Manufacturing Co. Ltd. Vs Dulichand Pratapmull

Calcutta High Court · AIR 1953 Cal 450 : (1953) 1 CALLT 149 : 57 CWN 756 : (1955) 1 ILR (Cal) 156

Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 23West Bengal Raw Jute (Central Jute Board and Miscellaneous Provisions) Ordinance, 1950 — Section 5(2)

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High Courts05 Mar 1953Dismissed

Bengal Chand Company Vs Durga Sankar Gouri Sankar

Calcutta High Court · (1955) 1 ILR (Cal) 119

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 14, Order 9 Rule 13, 115

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High Courts04 Mar 1953Dismissed

Satya Charan Pal Vs Asutosh Pal and Others

Calcutta High Court · AIR 1953 Cal 657 : (1953) 1 CALLT 486 : (1955) 1 ILR (Cal) 109

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 101, 102, 103, 114Succession Act, 1925 — Section 237, 70

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High Courts03 Mar 1953Dismissed

Atulya Kumar De and Others Vs The Director of Procurement and Supply and Others

Calcutta High Court · AIR 1953 Cal 548 : 57 CWN 397 : (1955) 1 ILR (Cal) 401

Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 19(6)Essential Supplies (Temporary Powers) Act, 1946 — Section 3(1), 3(2)

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High Courts03 Mar 1953Dismissed

Haji Sattar and Another Vs Joint Chief Controller of Imports and Exports and Another

Calcutta High Court · AIR 1953 Cal 591

Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3

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High Courts03 Mar 1953Dismissed

Balaram Nandi Vs The Chairman, District Board

Calcutta High Court · (1955) 1 ILR (Cal) 105

Bengal Ferries Act, 1885 — Section 16, 28Criminal Procedure Code, 1898 (CrPC) — Section 144

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High Courts01 Mar 1953

COMMISSIONER OF Income Tax, WEST BENGAL Vs HANUMAN PRASAD BAGARIA.

Calcutta High Court · (1953) 24 ITR 495

Income Tax Act, 1961 — Section 66(4)

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High Courts26 Feb 1953

Pulin Krishna Dutt and Another Vs Satyaranjan Bhattacharjee

Calcutta High Court · AIR 1953 Cal 599 : 57 CWN 368 : (1955) 1 ILR (Cal) 103

Calcutta Rent Ordinance, 1946 — Section 9Constitution of India, 1950 — Article 20West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 40

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High Courts25 Feb 1953

Satish Chandra Saha Vs The State

Calcutta High Court · AIR 1954 Cal 379 : 58 CWN 160

Criminal Procedure Code, 1898 (CrPC) — Section 162, 297, 423Evidence Act, 1872 — Section 157, 32(1)

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High Courts24 Feb 1953Allowed

Moran and Co. Ltd. Vs Anderson Wright Ltd.

Calcutta High Court · AIR 1953 Cal 477 : 57 CWN 824

Arbitration Act, 1940 — Section 34

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High Courts23 Feb 1953Dismissed

Sm. Saralabala Devi Vs Shyam Prosad Chatterjee and Others

Calcutta High Court · AIR 1953 Cal 765 : 57 CWN 668

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 28, 11, 39, 42

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High Courts22 Feb 1953

Dwijapada Mondal and Another Vs Bholanath Mondal and Others

Calcutta High Court · AIR 1954 Cal 85

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 32 Rule 3, Order 32 Rule 3(4)

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High Courts20 Feb 1953Dismissed

Satipada Chatterjee Vs Annakali Debya

Calcutta High Court · AIR 1953 Cal 462 : 58 CWN 121 : (1955) 1 ILR (Cal) 94

Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 59, 63

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High Courts18 Feb 1953

Dr. Makhanlal Bhowmik Vs Ram Bhakat Sharma and Another

Calcutta High Court · AIR 1953 Cal 485 : (1955) 1 ILR (Cal) 82

Bengal Food Adulteration Act, 1919 — Section 10, 13, 21, 6Calcutta Municipal Act, 1923 — Section 424, 488

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High Courts18 Feb 1953

Anil Kumar Samanta and Another Vs The State

Calcutta High Court · AIR 1953 Cal 476 : 57 CWN 375

Essential Supplies (Temporary Powers) Act, 1946 — Section 7(2)General Clauses Act, 1897 — Section 3(39)

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High Courts18 Feb 1953Dismissed

Kisto Chandra Sahu Vs Siu Shankar

Calcutta High Court · (1955) 1 ILR (Cal) 88

Limitation Act, 1963 — Article 161, 14, 14(2), 5Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 17(2)

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High Courts18 Feb 1953Dismissed

Taracharan Mukherjee Vs B.C. Das Gupta and Another

Calcutta High Court · AIR 1954 Cal 138

Constitution of India, 1950 — Article 19(1), 19(6)

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High Courts17 Feb 1953Dismissed

Firm Ramdhonedas Bulakidas Vs Orambabala Dassi and Others

Calcutta High Court · AIR 1954 Cal 440

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Suits Valuation Act, 1887 — Section 8Transfer of Property Act, 1882 — Section 53

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High Courts17 Feb 1953

Abanti Pramanik and Others Vs The State

Calcutta High Court · AIR 1953 Cal 626 : 57 CWN 453

Criminal Procedure Code, 1898 (CrPC) — Section 211, 212, 213

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High Courts17 Feb 1953Dismissed

Raj Bahadur Vs Legal Remembrancer to the Government of West Bengal and Others

Calcutta High Court · AIR 1953 Cal 522 : (1953) 1 CALLT 58 : 57 CWN 507 : (1955) 1 ILR (Cal) 76

Bengal Suppression of Immoral Traffice Act, 1933 — Section 13, 14, 15, 17, 17(2)Constitution of India, 1950 — Article 22, 226

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