High Courts02 Apr 1954Dismissed
Mahammad Ibrahim Vs Bachchamai Nessa
Calcutta High Court · (1956) 1 ILR (Cal) 124
Bengal Tenancy Act, 1885 — Section 4(3), 4(5), 5(2)Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 13 of 19
High Courts02 Apr 1954Dismissed
Kumar Kartick Chandra Mullick Vs Corporation of Calcutta
Calcutta High Court · 58 CWN 804 : (1956) 1 ILR (Cal) 121
Calcutta Municipal Act, 1923 — Section 127, 146(1), 149
High Courts02 Apr 1954
Kuran Krishna Mitra Vs Nepal Chandra Ghosh
Calcutta High Court · (1956) 1 ILR (Cal) 113
Transfer of Property Act, 1882 — Section 51
High Courts02 Apr 1954
Bholaram Dalmia and Others Vs The State
Calcutta High Court · AIR 1955 Cal 234 : (1955) CriLJ 752 : 58 CWN 597
Criminal Procedure Code, 1898 (CrPC) — Section 172, 204
High Courts01 Apr 1954Dismissed
Haralal Das and Another Vs Pasupati Charan Biswas and Others
Calcutta High Court · AIR 1955 Cal 226 : 58 CWN 696
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 134Transfer of Property Act, 1882 — Section 106, 110, 111
High Courts01 Apr 1954Dismissed
Mahaliram Santhalia Vs Fort Gloster Jute Manufacturing Co. Ltd. and Others
Calcutta High Court · AIR 1955 Cal 132 : (1954) 24 CompCas 311 : 58 CWN 715 : (1956) 1 ILR (Cal) 475
Companies Act, 1913 — Section 33, 76, 79
High Courts31 Mar 1954Allowed
Royal Asiatic Society of Bengal Vs Corporation of Calcutta
Calcutta High Court · 58 CWN 537 : (1956) 2 ILR (Cal) 413
Calcutta Municipal Act, 1923 — Section 124, 127, 131, 131(1), 131(2)
High Courts30 Mar 1954Dismissed
Rajeswari Devi Vs Bhutnath Mukhopadhay
Calcutta High Court · (1956) 1 ILR (Cal) 351
Transfer of Property Act, 1882 — Section 52
High Courts30 Mar 1954
Rameswar Agarwalla Vs The State and Another
Calcutta High Court · AIR 1955 Cal 464 : (1955) 25 CompCas 341 : (1955) CriLJ 1177
Bengal Finance (Sales Tax) Act, 1941 — Section 21, 4, 7
High Courts25 Mar 1954
Narsing Das Lakhotia and Others Vs The State
Calcutta High Court · AIR 1954 Cal 451 : 58 CWN 769
Criminal Procedure Code, 1898 (CrPC) — Section 209, 337, 337(2A)
High Courts24 Mar 1954Allowed
Kalidas Ghosh Vs Mugneeram Bangur and Co.
Calcutta High Court · AIR 1955 Cal 298 : (1955) 1 CALLT 175
Contract Act, 1872 — Section 55
High Courts23 Mar 1954
Kanai Lal Chatterjee Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1955 Cal 166 : 58 CWN 492
Civil Services (Classification, Control and Appeal) Rules — Rule 55Penal Code, 1860 (IPC) — Section 409, 52Post and Telegraph Manual — Regulation 149A
High Courts23 Mar 1954Dismissed
Srinath Das Vs Devi Shaw
Calcutta High Court · (1956) 2 ILR (Cal) 1
Calcutta Municipal Act, 1923 — Section 392(1), 394, 394(1), 401, 403(1)Cess Act, 1880 — Section 4Contract Act, 1872 — Section 65, 70
High Courts22 Mar 1954Dismissed
Rajputana Trading Co. Ltd. Vs Jute and Gunny Brokers
Calcutta High Court · AIR 1955 Cal 336
Arbitration Act, 1940 — Section 22, 30
High Courts18 Mar 1954
Madan Theatres Ltd. Vs Sm. Charushilla Dassi and Others
Calcutta High Court · 58 CWN 624
Bengal Amusements Tax Act, 1922 — Section 3, 3(1), 3(3), 3(3b), 3(4)Transfer of Property Act, 1882 — Section 111(g)
High Courts18 Mar 1954Dismissed
Shiromani Prasad Bhakat and Another Vs Raghunandan Prasad Shaw and Others
Calcutta High Court · 58 CWN 612
Bengal Tenancy Act, 1885 — Section 26F
High Courts18 Mar 1954
S. Jeelani Vs The State
Calcutta High Court · AIR 1954 Cal 488 : 58 CWN 497 : (1955) 2 ILR (Cal) 489
Press (Objectionable Matter) Act, 1951 — Section 3(6), 7
High Courts17 Mar 1954
In the goods of Sew Prasad Saraf
Calcutta High Court · AIR 1954 Cal 444 : (1954) 1 CALLT 378 : (1956) 2 ILR (Cal) 135
Succession Act, 1925 — Section 211(2), 212(2)
High Courts17 Mar 1954Allowed
Khuda Bux Vs Manager, Caledonian Press
Calcutta High Court · AIR 1954 Cal 484 : (1954) 1 CALLT 399 : 58 CWN 560 : (1956) 2 ILR (Cal) 700 : (1954) 2 LLJ 13
Factories (Amendment) Act, 1948 — Section 120Factories (Amendment) Act, 1950 — Section 3General Clauses Act, 1897 — Section 6, 8
High Courts16 Mar 1954Dismissed
Rampeary Dosadin Vs J. Bhattacharyya and Co.
Calcutta High Court · AIR 1955 Cal 367
Workmens Compensation Act, 1923 — Section 2(1), 23