High Courts01 Jun 1954
Santosh Kumar Datta Vs The Commissioner of Police, H.S. Ghose Choudhuri and Another
Calcutta High Court · AIR 1955 Cal 81 : 58 CWN 756
Calcutta Police Regulations, 1968 — Rule 5, 6Constitution of India, 1950 — Article 311(1)
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 10 of 19
High Courts01 Jun 1954
Gopal Chandra Vs Bepin Behari
Calcutta High Court · AIR 1955 Cal 353 : 58 CWN 1047
General Clauses Act, 1897 — Section 3, 3(20)Limitation Act, 1908 — Section 14Penal Code, 1860 (IPC) — Section 52
High Courts31 May 1954
S.K. Sanyal Vs Mirza M. Hussain
Calcutta High Court · 58 CWN 950
Chartered Accountants Act, 1949 — Section 20, 20(b), 21, 21(3)
High Courts29 May 1954Allowed
Managing Agents, Messrs. Ukhra Farming Corporation Ltd. Vs Satubala Bagdini
Calcutta High Court · 58 CWN 751
Factories Act, 1948 — Section 2(1)(n)
High Courts28 May 1954
Aswini Kumar Roy and Another Vs The State
Calcutta High Court · AIR 1955 Cal 100 : (1955) CriLJ 347
Criminal Procedure Code, 1898 (CrPC) — Section 222, 297Penal Code, 1860 (IPC) — Section 109, 363, 366
High Courts26 May 1954Allowed
Prasanta Kumar Sur Vs International Contractors Ltd.
Calcutta High Court · AIR 1955 Cal 101 : 59 CWN 675
Contract Act, 1872 — Section 55Specific Relief Act, 1877 — Section 12Transfer of Property Act, 1882 — Section 54
High Courts25 May 1954
Mrs. M. Preston Vs J.S. Humphreys
Calcutta High Court · AIR 1955 Cal 315
Contract Act, 1872 — Section 74
High Courts25 May 1954Dismissed
Satyadhyan Ghosal and Others Vs Sm. Deorajin Debi and Another
Calcutta High Court · AIR 1955 Cal 98 : 58 CWN 774
Calcutta Thika Tenancy Act, 1949 — Section 28Constitution of India, 1950 — Article 133(1)
High Courts24 May 1954Allowed
Probodh Chandra Roy Vs Hara Hari Roy and Another
Calcutta High Court · AIR 1954 Cal 618 : 58 CWN 726
Constitution of India, 1950 — Article 133(1)
High Courts24 May 1954
Kanailal Banerjee and Another Vs Dasu Ghose and Others
Calcutta High Court · 58 CWN 922
Civil Procedure Code, 1908 (CPC) — Section 115Suits Valuation Act, 1887 — Section 7(iv)(c), 7(xi)(cc), 7(xi)(e)
High Courts21 May 1954Dismissed
Sm. Anima Munshi Vs Engineer-in-chief and General Manager, Calcutta Telephone District
Calcutta High Court · AIR 1954 Cal 561 : (1955) 2 LLJ 762
Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)
High Courts21 May 1954Dismissed
Commissioners, Hooghly-Chinsurah Municipaliy Vs Ekkari Ghose
Calcutta High Court · 58 CWN 755 : (1956) 2 ILR (Cal) 164
Bengal Municipal Act, 1932 — Section 535General Clauses Act, 1897 — Section 3(2)
High Courts21 May 1954
Sudhamay Basu Vs Messrs. Raja Ram Ram Samaj Singh and Others
Calcutta High Court · 59 CWN 889
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 115
High Courts21 May 1954
Kanailal Mitra Vs Pannasashi Mitra
Calcutta High Court · AIR 1954 Cal 588 : 58 CWN 743
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 5Hindu Womens Right to Property Act, 1937 — Section 2, 3
High Courts21 May 1954
Laxmi Shaw Vs State
Calcutta High Court · AIR 1955 Cal 104 : (1955) CriLJ 350
Telegraph Wires (Unlawful Possession) Act, 1950 — Section 2, 5
High Courts21 May 1954
Bijoy Singh Nahata Vs Mohanlal, Chaudhuri
Calcutta High Court · 58 CWN 777
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
High Courts20 May 1954
Managing Agents, Ukhra Farming Corpn. Ltd. Vs Satu Bala Bagdini
Calcutta High Court · AIR 1955 Cal 105 : 58 CWN 751
Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts20 May 1954
Continental Drug Co. Ltd., Bombay Vs Chemoids and Industries Ltd., Calcutta Chemoids and Industries Ltd., Calcutta Vs Continental Drug Co. Ltd., Bombay
Calcutta High Court · AIR 1955 Cal 161 : 58 CWN 916
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 28
High Courts20 May 1954
Shila Banerjee Vs B.C. Das Gupta and Another
Calcutta High Court · AIR 1954 Cal 571 : 58 CWN 705
Constitution of India, 1950 — Article 14, 19West Bengal Clinical Establishments Act, 1950 — Section 9West Bengal Clinical Establishments Rules, 1951 — Rule 11
High Courts20 May 1954
Naresh Nath Mukherjee Vs The Economic Electroplating Works
Calcutta High Court · (1956) 1 ILR (Cal) 171
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, 115, 47, 80West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)