COURT ARCHIVE

Calcutta High Court judgments, 1953

299 judgments · page 6 of 15

High Courts17 Jul 1953

Brahmachari Ajitananda Vs Anath Bandhu Dutt and Another

Calcutta High Court · (1953) 1 CALLT 197 : (1954) CriLJ 1047 : 57 CWN 954 : (1955) 2 ILR (Cal) 19

Evidence Act, 1872 — Section 135, 138, 33Penal Code, 1860 (IPC) — Section 420

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High Courts16 Jul 1953Allowed

Santi Devi and Another Vs Province of West Bengal

Calcutta High Court · AIR 1954 Cal 212 : (1954) 1 CALLT 261 : 58 CWN 180

Constitution of India, 1950 — Article 31(2)Defence of India Act, 1939 — Section 19(1)Defence of India Rules, 1939 — Rule 19, 75A

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High Courts16 Jul 1953

Hara Gobinda Das Vs Bhur and Company

Calcutta High Court · (1955) 1 ILR (Cal) 478

Charter Act, 1861 — Section 15Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 38 Rule 6(1), Order 38 Rule 6(2), Order 43 Rule 1Constitution of India, 1950 — Article 227

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High Courts10 Jul 1953Dismissed

Commr. of Wakfs and Another Vs Mohammad Moshin

Calcutta High Court · AIR 1954 Cal 463 : 58 CWN 252 : (1956) 2 ILR (Cal) 530

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 17Guardians and Wards Act, 1890 — Section 29, 48

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High Courts09 Jul 1953

Chowringhee Properties, Ltd. Vs Bengal Stores, Ltd.

Calcutta High Court · (1955) 2 ILR (Cal) 199 : (1954) 2 ILR (Cal) 409

Rent Control Act, 1948 — Section 10, 9(1), 9(2)Rent Control Act, 1950 — Section 17

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High Courts08 Jul 1953

Lutfar Rahaman Laskar Haji Kabadali Naskar Vs The State of West Bengal and Others

Calcutta High Court · AIR 1954 Cal 455 : (1954) 1 CALLT 386 : 58 CWN 48

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 27 Rule 8, Order 3 Rule 4, 2(7)

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High Courts08 Jul 1953

Md. Safi Vs The State

Calcutta High Court · (1954) CriLJ 797 : 58 CWN 189

General Clauses Act, 1897 — Section 13Penal Code, 1860 (IPC) — Section 323, 354

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High Courts08 Jul 1953

SARDAR BAHADUR SARDAR INDRA SINGH TRUST Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1954) 26 ITR 670

Income Tax Act, 1961 — Section 30, 48

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High Courts07 Jul 1953

Golam Bari Molla Vs State of West Bengal

Calcutta High Court · AIR 1954 Cal 248

Constitution of India, 1950 — Article 19, 19(1), 31, 31(2)West Bengal Land Development and Planning Act, 1948 — Section 6, 7

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High Courts06 Jul 1953

Saroje Mohan Chatterjee and Others Vs Jiban Mull Babu and Others

Calcutta High Court · AIR 1954 Cal 26 : 57 CWN 909

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts02 Jul 1953

Bholanath Goswami Vs The Commissioner of Police, Calcutta and Others

Calcutta High Court · 61 CWN 330

Criminal Procedure Code, 1898 (CrPC) — Section 100Penal Code, 1860 (IPC) — Section 363, 365

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High Courts29 Jun 1953

Karnani Industrial Bank Ltd. Vs Commr. of Income Tax, West Bengal

Calcutta High Court · AIR 1955 Cal 304 : (1954) 25 ITR 558

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Income Tax Act, 1922 — Section 10(2), 5

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High Courts29 Jun 1953

Ghrita Mohan Vs Addl. Dist. Magistrate and Others

Calcutta High Court · AIR 1954 Cal 97 : 57 CWN 798

Constitution of India, 1950 — Article 19(1), 226, 31

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High Courts26 Jun 1953Dismissed

Tarachand Ghanshamdas Vs Sree Radhakrishna Sugar Mills Ltd.

Calcutta High Court · AIR 1955 Cal 52 : 58 CWN 87

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts26 Jun 1953

N.C. Chatterjee Vs K.B. Mathur and Others

Calcutta High Court · AIR 1954 Cal 187

Constitution of India, 1950 — Article 226, 226(1)Government of India Act, 1935 — Section 241(2)

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High Courts26 Jun 1953

Mohammad Safi Vs Union of India (UOI) and Another

Calcutta High Court · AIR 1953 Cal 729

Constitution of India, 1950 — Article 226Government Premises (Eviction) Act, 1950 — Section 2, 3, 5Transfer of Property Act, 1882 — Section 108

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High Courts26 Jun 1953Allowed

Hemangini Mitra Vs M.B. Mukherjee

Calcutta High Court · AIR 1954 Cal 476

West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 12West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11

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High Courts26 Jun 1953