High Courts18 May 1954Dismissed
Baijnath Vs Kshetrahari Sarkar and Others
Calcutta High Court · AIR 1955 Cal 210
Contract Act, 1872 — Section 10Specific Relief Act, 1877 — Section 22, 25
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 11 of 19
High Courts18 May 1954Dismissed
Krishnapada Choudhury Vs Asrat Ali Khan and Others
Calcutta High Court · AIR 1955 Cal 422 : (1956) 1 ILR (Cal) 358
Bengal Tenancy Act, 1885 — Section 174, 174(3)
High Courts17 May 1954
Matilal Shroff Vs Certificate Officer, 24 Parganas and Others
Calcutta High Court · 59 CWN 660
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4
High Courts17 May 1954
Subodh Gopal Bose Vs Sushil Kumar Sen
Calcutta High Court · (1956) 2 ILR (Cal) 556
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts14 May 1954Allowed
Panchanan Mukherjee Vs The State
Calcutta High Court · AIR 1955 Cal 175 : (1955) CriLJ 513
Criminal Procedure Code, 1898 (CrPC) — Section 297Penal Code, 1860 (IPC) — Section 420, 467, 471
High Courts13 May 1954
Suretennessa Bibi Vs Chintaharan Das
Calcutta High Court · AIR 1955 Cal 182 : (1955) CriLJ 654
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1
High Courts13 May 1954
M. Govindam Vs Gulabchand Rawatmull
Calcutta High Court · (1956) 1 ILR (Cal) 164
Calcutta Small Cause Courts Act — Section 38Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 5, 6, 7
High Courts12 May 1954
Kunti Bala Dassi Vs Nabin Chandra Das
Calcutta High Court · AIR 1955 Cal 108 : (1955) CriLJ 354 : 58 CWN 702
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3)
High Courts12 May 1954Dismissed
Satyananda Brahmachari and Others Vs Phani Lal Mookerjee and Others
Calcutta High Court · AIR 1955 Cal 155 : 58 CWN 861
Civil Procedure Code, 1908 (CPC) — Section 91, 92, 93
High Courts12 May 1954
Jagat Bandhu Ganguly Vs State
Calcutta High Court · AIR 1955 Cal 109 : (1955) CriLJ 370 : 58 CWN 913
Calcutta Port Act, 1890 — Section 136Criminal Procedure Code, 1898 (CrPC) — Section 403, 439Penal Code, 1860 (IPC) — Section 109, 408
High Courts10 May 1954
Probodh Chandra Ghose Vs Executive Engineer, Canals Division and Others
Calcutta High Court · AIR 1955 Cal 276 : 58 CWN 928
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311
High Courts10 May 1954Allowed
Aripuddin Mondal Vs Taser Mondal
Calcutta High Court · (1956) 1 ILR (Cal) 310
Bengal General Clauses Act, 1899 — Section 8Bengal Tenancy (Amendment) Act, 1928 — Section 52, 86A, 86A, 86A(1), 86A(2)Bengal Tenancy (Amendment) Act, 1938 — Section 86A, 86A(2), 86A(5), 88A
High Courts06 May 1954
Khan and Another Vs The State
Calcutta High Court · AIR 1955 Cal 146 : (1955) CriLJ 485 : 58 CWN 1055 : (1956) 2 ILR (Cal) 380
Criminal Procedure Code, 1898 (CrPC) — Section 154, 297, 299, 423Evidence Act, 1872 — Section 1Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts05 May 1954
Majibar Rahman Molla and Others Vs Rahu Bux Dhali and Others
Calcutta High Court · AIR 1954 Cal 604 : (1956) 1 ILR (Cal) 158
Bengal Tenancy Act, 1885 — Section 174(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 41 Rule 22Limitation Act, 1908 — Section 18
High Courts04 May 1954
Malina Bala Dasi Vs Kumudlal Choudhury
Calcutta High Court · (1956) 2 ILR (Cal) 376
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10(1), 10(3), 10(5), 17, 17(2)
High Courts03 May 1954Dismissed
Subodh Chandra Mazumdar Vs Monorama Ghose
Calcutta High Court · (1956) 1 ILR (Cal) 150
Evidence Act, 1872 — Section 92
High Courts30 Apr 1954
Kshirode Gopal Saha and Others Vs The State (Chairman, District Board, Malda)
Calcutta High Court · AIR 1955 Cal 110 : (1955) CriLJ 384 : 58 CWN 765
Bengal Ferries Act, 1885 — Section 28Bengal Local Self-Government Act, 1885 — Section 100ECriminal Procedure Code, 1898 (CrPC) — Section 192(1), 528, 528(2)
High Courts30 Apr 1954
Saroj Kanti Basu Vs S.C. Singha Roy and Others
Calcutta High Court · 59 CWN 256
Motor Vehicles Act, 1939 — Section 60(1)(d)
High Courts30 Apr 1954
Sisir Kumar Laha Vs J.N. Majumdar and Others
Calcutta High Court · AIR 1955 Cal 309
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts29 Apr 1954Dismissed
Fakir Chand Mondal Vs Mohini Devi
Calcutta High Court · (1956) 2 ILR (Cal) 432
Bengal Tenancy Act, 1885 — Section 160, 165, 167, 37