High Courts28 Aug 1953Allowed
Madanlal Bhanaranka Vs Hamirmall Champalal and Others
Calcutta High Court · AIR 1954 Cal 549
Calcutta Thika Tenancy Act, 1949 — Section 5(2)Evidence Act, 1872 — Section 115
COURT ARCHIVE
Calcutta High Court judgments, 1953
299 judgments · page 4 of 15
High Courts27 Aug 1953Allowed
Sushil Kumar Chakravarty Vs Rajendra Lal Bhattachariya and Another
Calcutta High Court · AIR 1954 Cal 412 : (1956) 1 ILR (Cal) 178
Bengal Tenancy Act, 1885 — Section 160
High Courts26 Aug 1953Dismissed
Ahammad Mondal Vs Monjur Mondal
Calcutta High Court · (1955) 2 ILR (Cal) 460
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts26 Aug 1953Dismissed
Union of India Vs Messrs. Gujrat Tobacco Co. and Others
Calcutta High Court · AIR 1955 Cal 448 : 59 CWN 278
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Aug 1953
Union of India (UOI) Vs Gujrat Tobacco Co. and Others
Calcutta High Court · AIR 1955 Cal 448 : 59 CWN 278
Civil Procedure Code, 1908 (CPC) — Section 115, 80Limitation Act, 1963 — Article 30Railways Act, 1890 — Section 77
High Courts26 Aug 1953
Deoki Prosad Khaitan Vs Dulichand Asopa and Others Dulichand Asopa and Others Vs Deoki Prosad Khaitan
Calcutta High Court · AIR 1954 Cal 532 : (1955) 2 ILR (Cal) 67
Limitation Act, 1908 — Section 5West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(5), 2(1), 32(6), 9
High Courts26 Aug 1953
Sahadat Khan Vs Mohammad Hossain Mohammad Hossain Vs Sahadat Khan
Calcutta High Court · AIR 1954 Cal 347 : 57 CWN 948 : (1955) 1 ILR (Cal) 495
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 141, 4West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 16, 32, 32(6), 8, 9
High Courts26 Aug 1953Dismissed
Banwarilal Agarwalla Vs Sudhamoy Basu
Calcutta High Court · 59 CWN 481 : (1955) 2 ILR (Cal) 55
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Rent Control Rules, 1950 — Rule 10, 8, 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 17(2), 3, 32, 9
High Courts25 Aug 1953Dismissed
Ajit Kumar Roy Vs Surendra Nath Ghose Surendra Nath Ghose Vs Ajit Kumar Roy
Calcutta High Court · AIR 1954 Cal 365 : 58 CWN 307
Civil Procedure Code, 1908 (CPC) — Section 107, 107(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1), 12(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(11)
High Courts24 Aug 1953
Lakshi Kanto Ghosh Vs Surendra Nath Ghosh and Others
Calcutta High Court · AIR 1954 Cal 483
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 8
High Courts19 Aug 1953Dismissed
Sri Bansi Gopal Jiu and Others Vs Uday Chand Mahatab and Others
Calcutta High Court · AIR 1954 Cal 113 : (1956) 1 ILR (Cal) 1
Bengal Public Demands Recovery Act, 1913 — Section 36, 37, 7Civil Procedure Code, 1908 (CPC) — Section 11
High Courts19 Aug 1953
Tiratabasini Dasl Vs Bilat Ali Mondal and Others
Calcutta High Court · 58 CWN 106
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Aug 1953
Mehar Singh Vs Chairman, Municipality of Bally and Others
Calcutta High Court · AIR 1954 Cal 131
Bengal Municipal Act, 1932 — Section 156, 535Constitution of India, 1950 — Article 226
High Courts13 Aug 1953
Anil Kumar Biswas Vs The State
Calcutta High Court · AIR 1954 Cal 29
Criminal Procedure Code, 1898 (CrPC) — Section 371, 424, 548
High Courts13 Aug 1953
Narayan Chandra Mukherjee and Another Vs District Magistrate, Hooghly and Others
Calcutta High Court · AIR 1954 Cal 32
Bengal Municipal Act, 1932 — Section 36, 37, 38, 39B, 44Constitution of India, 1950 — Article 226
High Courts11 Aug 1953Partly Allowed
Hemanta Kumar Bhattacharjee Vs S.N. Mukherjee
Calcutta High Court · AIR 1954 Cal 340 : (1954) 1 CALLT 319 : 58 CWN 1 : (1955) 2 ILR (Cal) 399
Constitution of India, 1950 — Article 311Fundamental Rules — Rule 2
High Courts10 Aug 1953
Jatindra Nath Biswas Vs R. Gupta, Superintendent of Police and Others
Calcutta High Court · AIR 1954 Cal 383 : 58 CWN 128
Bengal Police Regulations, 1943 — Rule 758Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311, 311(2), 313
High Courts10 Aug 1953
Ashutosh Patra Vs Sundar Singh
Calcutta High Court · 58 CWN 134
Bengal Agricultural Debtors Act, 1936 — Section 13, 19, 22, 28(1), 29Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Aug 1953
Phani Bhusan Bhadra Vs Joy Krishna Mukherjee
Calcutta High Court · (1955) 1 ILR (Cal) 491
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(3), 14(4), 19, 19(1), 20
High Courts07 Aug 1953Dismissed
State Vs Abdul Rahaman Mandal
Calcutta High Court · AIR 1953 Cal 792
Criminal Procedure Code, 1898 (CrPC) — Section 211, 212, 215, 537