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Calcutta High Court judgments, 1954

367 judgments · page 12 of 19

High Courts27 Apr 1954Dismissed

Arunkumar Patra Vs Ashutosh Banerji

Calcutta High Court · (1956) 2 ILR (Cal) 427

Bengal Tenancy Act, 1885 — Article 1Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Contract Act, 1872 — Section 74
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High Courts15 Apr 1954Dismissed

Jagabandhu Mitra and Others Vs The State

Calcutta High Court · AIR 1955 Cal 177 : (1955) CriLJ 657 : 59 CWN 312 : (1956) 1 ILR (Cal) 259

Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 236, 238, 239Penal Code, 1860 (IPC) — Section 394, 397West Bengal Tribunals of Criminal Jurisdiction Act, 1952 — Section 10, 4, 5
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High Courts15 Apr 1954Dismissed

Sardar Singh Vs Bimal Krishna Basu

Calcutta High Court · 59 CWN 430 : (1956) 2 ILR (Cal) 421

Civil Procedure Code, 1908 (CPC) — Section 107(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
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High Courts15 Apr 1954Allowed

Mahadeb Ram Kahar Vs Tinkori Roy

Calcutta High Court · AIR 1954 Cal 539 : 58 CWN 651 : (1956) 2 ILR (Cal) 370

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 116
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High Courts08 Apr 1954

Sudhindra Kumar Bose Vs The State

Calcutta High Court · (1956) 1 ILR (Cal) 141 : (1956) 1 ILR (Cal) 133

Penal Code, 1860 (IPC) — Section 120B, 409West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 12
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High Courts05 Apr 1954Partly Allowed

Jamini Kanta Das Vs Union of India (UOI)

Calcutta High Court · AIR 1955 Cal 45 : 58 CWN 936

Army Act, 1911 — Section 10, 8, 9Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 9Constitution of India, 1950 — Article 141, 311
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High Courts02 Apr 1954

Imperial Bucket Co., a firm Vs Sm. Bhagwati Basak

Calcutta High Court · AIR 1954 Cal 520 : (1955) 1 ILR (Cal) 274

Limitation Act, 1908 — Section 12, 29, 29(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 32West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 17(3), 32(1), 32(2)
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