High Courts23 Dec 1954
Chhatumull Chowthmull Vs Union of India (UOI)
Calcutta High Court · AIR 1955 Cal 264 : 59 CWN 504
Contract Act, 1872 — Section 151, 152, 161, 211Railways Act, 1890 — Section 47(1), 72Railways Rules, 1890 — Rule 3
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 1 of 19
High Courts22 Dec 1954Partly Allowed
Jagadindra Nath Chowdhury and Another Vs Ulangini Dasi
Calcutta High Court · AIR 1955 Cal 312
High Courts22 Dec 1954Dismissed
Haradhone Haldar Vs Usha Charan Karmakar and Others
Calcutta High Court · AIR 1955 Cal 292
Partition Act, 1893 — Section 4
High Courts21 Dec 1954Dismissed
Bishnu Bijoy Srimani Vs Chandra Bijoy Srimany and Others
Calcutta High Court · AIR 1955 Cal 281
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
High Courts20 Dec 1954
In Re: Frank Morton Fisk
Calcutta High Court · AIR 1956 Cal 656 : 60 CWN 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151, 47, 73Presidency Towns Insolvency Act, 1909 — Section 17, 53, 7
High Courts20 Dec 1954Dismissed
Ganpatrai and Sons Vs Ramgopal Nanda Kishore
Calcutta High Court · AIR 1955 Cal 302 : 59 CWN 807
Arbitration Act, 1940 — Section 16, 16(2), 16(3), 28, 28(1)
High Courts18 Dec 1954
MOORHOUSE (INSPECTOR OF TAXES) Vs DOOLAND.
Calcutta High Court · (1955) 28 ITR 86
Finance Act, 1922 — Section 18
High Courts17 Dec 1954Dismissed
Munna Lal Tewary Vs Harold R. Scott and Others
Calcutta High Court · AIR 1955 Cal 451 : 59 CWN 260 : (1956) 2 LLJ 474
Constitution of India, 1950 — Article 313, 320(3), 320(5), 372, 372(1)Government of India Act, 1935 — Section 266(3)Government of India Rules — Rule 52
High Courts16 Dec 1954
Panchamananda Dutta Vs M.M. Chakrabarty, Official Receiver and Another
Calcutta High Court · 59 CWN 252
Constitution of India, 1950 — Article 227
High Courts15 Dec 1954Allowed
Bijoy Kali Chakravarty Vs Somendra Chandra Nandy
Calcutta High Court · (1956) 2 ILR (Cal) 500
Bengal Agricultural Debtors Act, 1936 — Section 2, 2(5), 2(8), 33, 52Civil Procedure Code, 1908 (CPC) — Section 47Presidency Small Cause Courts Act, 1882 — Section 31
High Courts14 Dec 1954Allowed
Bijoy Kumar Basu Vs Kalipada Ghosh and Others
Calcutta High Court · AIR 1955 Cal 590
Criminal Procedure Code, 1898 (CrPC) — Section 297, 304, 342, 439Penal Code, 1860 (IPC) — Section 34
High Courts14 Dec 1954
Kumudnath Dutta Vs Banga Luxmi Hosiery Mills Ltd. and Others
Calcutta High Court · AIR 1956 Cal 184 : 59 CWN 1093
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 19(6), 19(7), 19(8), 19(9)
High Courts14 Dec 1954
Hindusthan Housing and Land Development Trust Ltd. Vs State of West Bengal
Calcutta High Court · 59 CWN 405
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 115, 120, 17, 36, 8
High Courts13 Dec 1954Allowed
Commissioner of Wakfs, West Bengal Vs Hazrat Syed Shah Mustarshid Ali Al-Qua-Dari and Others
Calcutta High Court · 59 CWN 436
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226
High Courts09 Dec 1954Dismissed
Union of India (UOI) Vs Satyendra Nath Banerjee and Others
Calcutta High Court · AIR 1955 Cal 581 : (1955) 1 CALLT 105 : 59 CWN 531
Bengal Public Demands Recovery Act, 1913 — Section 38, 39, 51(1)Bengal Public Demands Recovery Rules — Rule 43Constitution of India, 1950 — Article 226, 300
High Courts09 Dec 1954
Bhupendra Nath Dutt and Others Vs Nagendra Bhusan Beed and Another
Calcutta High Court · 59 CWN 595
High Courts08 Dec 1954
P.K. Roy Vs The State
Calcutta High Court · AIR 1955 Cal 277 : (1955) CriLJ 791 : 59 CWN 300
Criminal Procedure Code, 1898 (CrPC) — Section 186, 496, 83, 93APenal Code, 1860 (IPC) — Section 420
High Courts07 Dec 1954Dismissed
Panchanan Banerjee Vs Kumar Bhupendra Kishore Acharya Choudhury
Calcutta High Court · 59 CWN 541 : (1956) 2 ILR (Cal) 365
Bengal Tenancy Act, 1885 — Section 144Civil Procedure Code, 1882 — Section 15, 17Civil Procedure Code, 1908 (CPC) — Section 20
High Courts07 Dec 1954Dismissed
Sm. Durgesh Nandini Devi Vs Aolad Shaikh
Calcutta High Court · AIR 1955 Cal 502 : (1955) 1 CALLT 318
Transfer of Property Act, 1882 — Section 105, 106