COURT ARCHIVE

Calcutta High Court judgments, 1953

299 judgments · page 14 of 15

High Courts16 Feb 1953

Lakshmi Narain Gupta Vs A.N. Puri and Another

Calcutta High Court · AIR 1954 Cal 335

Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55, 55AConstitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 175(3)

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High Courts16 Feb 1953Dismissed

Bijoy Krishna Saha Vs Dukhiram Karmakar

Calcutta High Court · (1955) 1 ILR (Cal) 63

Contract Act, 1872 — Section 51, 52Specific Relief Act, 1963 — Section 22(I), 22(II)

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High Courts16 Feb 1953

Shib Chandra Ghosh Vs The State

Calcutta High Court · AIR 1953 Cal 475

Criminal Procedure Code, 1898 (CrPC) — Section 256, 537

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High Courts11 Feb 1953

Union of India (UOI) Vs Kishorilal Gupta and Bros.

Calcutta High Court · AIR 1953 Cal 642

Arbitration Act, 1940 — Section 2Contract Act, 1872 — Section 10, 39, 62, 63

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High Courts11 Feb 1953

Darpa Hari Pakhira and Others Vs Samarendra Nath Sen and Another

Calcutta High Court · AIR 1953 Cal 632 : 57 CWN 337

West Bengal Bargadars Act, 1950 — Section 7, 9(2)West Bengal Bargadars Rules, 1950 — Rule 6(2)

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High Courts11 Feb 1953Dismissed

Sarat Chandra Mondal and Others Vs Panchanan Mondal and Another

Calcutta High Court · AIR 1953 Cal 471 : 58 CWN 271 : (1955) 1 ILR (Cal) 55

Evidence Act, 1872 — Section 90Succession Act, 1925 — Section 102, 103, 232, 268, 59

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High Courts11 Feb 1953

Taherbhoy Feedaally Vs I. Ibraham

Calcutta High Court · AIR 1953 Cal 507

Criminal Procedure Code, 1898 (CrPC) — Section 144, 195Penal Code, 1860 (IPC) — Section 188

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High Courts10 Feb 1953

Badri Prasad Missir and Another Vs The State

Calcutta High Court · AIR 1953 Cal 394 : 57 CWN 350 : (1955) 1 ILR (Cal) 47

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 269(1)

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High Courts06 Feb 1953Dismissed

India Hosiery Works Vs Bharat Woollen Mills Ltd.

Calcutta High Court · AIR 1953 Cal 488 : (1953) 1 CALLT 49 : 57 CWN 500 : (1955) 1 ILR (Cal) 39

Arbitration Act, 1940 — Section 1, 20(1), 20(3), 8, 8(1)

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High Courts06 Feb 1953

Turu Majhi and Others, (2nd party) Vs The State (Bimal Mukherjee, 1st party)

Calcutta High Court · AIR 1953 Cal 397 : 57 CWN 311

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145

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High Courts05 Feb 1953

Bibhuti Bhusan and Others Vs Shib Krishna and Another

Calcutta High Court · AIR 1953 Cal 624 : 57 CWN 296

Limitation Act, 1908 — Section 5Presidency Small Cause Courts Act, 1882 — Section 48

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High Courts05 Feb 1953

Surendra Nath Vs Tarasashi

Calcutta High Court · AIR 1953 Cal 800 : 57 CWN 298

Limitation Act, 1908 — Section 5

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High Courts04 Feb 1953Dismissed

Shiva Jute Baling Ltd. Vs Hindley and Company Ltd.

Calcutta High Court · (1953) 1 CALLT 65 : 57 CWN 573 : (1955) 1 ILR (Cal) 29

Arbitration (Protocol and Convention) Act, 1937 — Section 5, 6(2), 7(1)Arbitration Act, 1940 — Section 33, 34, 35, 35(7), 36(2)Contract Act, 1872 — Section 73, 74

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High Courts04 Feb 1953