High Courts24 Nov 1953Allowed
Alexander Thomson Montgomery Vs The Registrar of Joint Stock Companies
Calcutta High Court · (1955) 2 ILR (Cal) 439
Companies Act, 1956 — Section 244B, 244B(1), 244B(7), 281, 281(1)
COURT ARCHIVE
Calcutta High Court judgments, 1953
299 judgments · page 3 of 15
High Courts01 Oct 1953
Dhanpatrai Periwal Vs State of West Bengal and Others
Calcutta High Court · AIR 1954 Cal 518 : 58 CWN 363
Evidence Act, 1872 — Section 114Preventive Detention Act, 1950 — Section 3(1), 3(2)
High Courts10 Sept 1953Dismissed
Mahammad Nassair Vs Mahammad Yusuf and Others
Calcutta High Court · AIR 1954 Cal 524
Mussalman Wakf Validating Act, 1913 — Section 4
High Courts10 Sept 1953
Mayasankar Vyash (Vallavji) and Others Vs Gouri Sankar Matilal and Others
Calcutta High Court · AIR 1954 Cal 256 : 58 CWN 463 : (1955) 2 ILR (Cal) 158
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Sept 1953
The Apcar Collieries Ltd. Vs Radha Gobinda Roy and Others
Calcutta High Court · AIR 1954 Cal 480 : (1955) 2 ILR (Cal) 102
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Evidence Act, 1872 — Section 114, 35Transfer of Property Act, 1882 — Section 8
High Courts09 Sept 1953
Deorajin Debi and Another Vs Satyadhyan Ghosal and Others Satyadhyan Ghosal and Others Vs Deorajin Debi and Another
Calcutta High Court · AIR 1954 Cal 119 : 58 CWN 64 : (1955) 2 ILR (Cal) 429
Bengal General Clauses Act, 1899 — Section 8Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1(2), 2(5), 9Calcutta Thika Tenancy Act, 1949 — Section 28
High Courts09 Sept 1953Allowed
Tapendra Nath Roy Vs University of Calcutta and Others
Calcutta High Court · AIR 1954 Cal 141 : 58 CWN 295
Calcutta University Regulations, 1951 — Rule 6, 8Constitution of India, 1950 — Article 226
High Courts09 Sept 1953
Ramani Mohan Sen and Others Vs Sm. Nilabja Barani Debi
Calcutta High Court · AIR 1954 Cal 146 : 58 CWN 147
Bengal Agricultural Debtors Act, 1936 — Section 37AConstitution of India, 1950 — Article 13(1)
High Courts09 Sept 1953Allowed
Anjuman Ara Begum Vs Nawab Asif Kader Sir Syed Wasif Ali Meerza
Calcutta High Court · (1955) 2 ILR (Cal) 109
Constitution of India, 1950 — Article 363Independence (Rights, Properties and Liabilities) Order, 1947 — Article 12, 3, 8, 9Limitation Act, 1908 — Section 10
High Courts08 Sept 1953Dismissed
Sukumar Sen Vs Amrita Lal Mukherjee
Calcutta High Court · (1955) 2 ILR (Cal) 97
Rent Control (Amendment) Act, 1950 — Section 18(5)Rent Control Act, 1948 — Section 12(3)Rent Control Act, 1950 — Section 14(5), 18(5), 2, 4, 5
High Courts08 Sept 1953Dismissed
Swarnalata Mitra Vs Durga Prosad
Calcutta High Court · (1955) 2 ILR (Cal) 214
Contract Act, 1872 — Section 16, 19ASuccession Act, 1925 — Section 381Transfer of Property Act, 1882 — Section 53A, 58
High Courts08 Sept 1953Allowed
Mandalghat Zemindary Syndicate Ltd. Vs Katyani Dasi
Calcutta High Court · (1955) 2 ILR (Cal) 90
Bengal Tenancy Act, 1885 — Section 148A, 168ACivil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Sept 1953
Gour Chandra Das Vs Joydeb Sadhukhan
Calcutta High Court · (1955) 2 ILR (Cal) 85
Bengal Municipal (Amendment) Act, 1934 — Section 22Bengal Municipal Act, 1932 — Section 132, 138, 139, 22, 23
High Courts04 Sept 1953Dismissed
West Jamuria Coal Co. Vs Bholanath Roy and Others
Calcutta High Court · AIR 1954 Cal 424 : 58 CWN 31 : (1955) 2 ILR (Cal) 411
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1), 134, 135
High Courts04 Sept 1953Dismissed
A.S. Subba Iyer Vs Metal Corporation of India Ltd.
Calcutta High Court · AIR 1954 Cal 169
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 9, Order 9 Rule 13, 40, 42Limitation Act, 1908 — Article 182, 182(2)
High Courts04 Sept 1953Allowed
(Ka) Benoy Bhusan Mukherjee and Others Vs Bina Mukherjee and Others
Calcutta High Court · AIR 1954 Cal 490 : 58 CWN 435
Civil Procedure Code, 1908 (CPC) — Section 35Transfer of Property Act, 1882 — Section 39
High Courts03 Sept 1953Dismissed
Shah and Co. Vs Ishar Singh Kirpal Singh and Co.
Calcutta High Court · AIR 1954 Cal 164 : (1956) 2 ILR (Cal) 541
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1908 — Article 181
High Courts03 Sept 1953
Pran Krishna Kamar and Another Vs Junior Assessor, Sibarampore and Others
Calcutta High Court · AIR 1954 Cal 241 : 58 CWN 73
Constitution of India, 1950 — Article 25, 26
High Courts28 Aug 1953Dismissed
Chandra Nath Mukherjee Vs Sm. Tusarika Devi and Others Sm. Tusarika Devi and Others Vs Chandra Nath Mukherjee
Calcutta High Court · AIR 1954 Cal 123
Bengal Tenancy Act, 1885 — Section 15, 16
High Courts28 Aug 1953
Makhan Lal Chakraborty Vs S.K. Chatterjee and Others
Calcutta High Court · AIR 1954 Cal 208
Constitution of India, 1950 — Article 226