High Courts16 Mar 1954Dismissed
B.P. Nandy Vs General Manager, East India Rly. and Another
Calcutta High Court · AIR 1954 Cal 453 : (1954) 1 CALLT 52 : 58 CWN 488
Workmens Compensation Act, 1923 — Section 30, 30(1)
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 14 of 19
High Courts15 Mar 1954Dismissed
Sudama Vs Satyendra Nath Modak
Calcutta High Court · (1956) 2 ILR (Cal) 402
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 47Limitation Act, 1963 — Article 182, 15(1)Transfer of Property Act, 1882 — Section 107
High Courts11 Mar 1954
Surya Kumar Chatterjee and Another Vs S.N. Banerjee and Others
Calcutta High Court · AIR 1955 Cal 365 : 58 CWN 656 : (1956) 1 ILR (Cal) 255
Constitution of India, 1950 — Article 226
High Courts11 Mar 1954
Kartick Chandra Mukherjee Vs B.N. Banerji
Calcutta High Court · (1954) CriLJ 1566
Penal Code, 1860 (IPC) — Section 403
High Courts11 Mar 1954Dismissed
Jadunath Das Vs Mrinal Kanti Saha and Others
Calcutta High Court · 58 CWN 502
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 7, 88, 9, 9(1)(c)
High Courts11 Mar 1954Allowed
Dilwar Sultan Vs Keshab Chandra Mukherji and Others
Calcutta High Court · 58 CWN 740
Calcutta Thika Tenancy Act, 1949 — Section 27, 28, 5Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)
High Courts10 Mar 1954
Anantalal Ruj Vs Jotindra Chandra Mondal and Others
Calcutta High Court · 58 CWN 800
Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(1), 37A(5), 37A(8)Civil Procedure Code, 1908 (CPC) — Section 115, 144, 151, 47
High Courts09 Mar 1954
Mukti Kumar Ganguly and Another Vs The State
Calcutta High Court · 58 CWN 466
West Bengal Kerosene Control Order, 1968 — Paragraph 5
High Courts09 Mar 1954
Dilwar Sultan Vs Keshab Chandra Mukherjee and Others
Calcutta High Court · AIR 1954 Cal 422
Bengal General Clauses Act, 1899 — Section 8Calcutta Thika Tenancy Act, 1949 — Section 28
High Courts08 Mar 1954Dismissed
Nagendra Kumar Roy, Assistant Executive Engineer Vs Commrs. for the Port of Calcutta and Others
Calcutta High Court · AIR 1955 Cal 56 : 58 CWN 527
Calcutta Port Act, 1890 — Section 31, 32(1), 34Constitution of India, 1950 — Article 226, 311
High Courts08 Mar 1954Dismissed
Sahari Rajwarni Vs Chief Executive Officer, Corpn. of Calcutta
Calcutta High Court · AIR 1955 Cal 307 : (1954) 1 LLJ 633
Civil Procedure Code, 1908 (CPC) — Section 100Railways Act, 1890 — Section 3(4)Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts08 Mar 1954Dismissed
Paresh Chandra Ganguly Vs Jawahir Press, Calcutta
Calcutta High Court · AIR 1955 Cal 306
Factories Act, 1934 — Section 2General Clauses Act, 1897 — Section 8Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts08 Mar 1954Dismissed
Radha Govinda Sar and Others Vs Sm. Sushila Dassi and Others
Calcutta High Court · AIR 1954 Cal 497
Bengal Tenancy Act, 1885 — Section 26F, 26F(4), 26F4(2)
High Courts05 Mar 1954
Mohammed Ibrahim Vs Assansol Iron and Steel Workers'' Union and Others
Calcutta High Court · AIR 1955 Cal 189 : 58 CWN 457 : (1956) 1 ILR (Cal) 247
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 21
High Courts05 Mar 1954Dismissed
Jitendra Nath Nath Vs Sardha
Calcutta High Court · 58 CWN 591
Workmens Compensation Act, 1923 — Section 30
High Courts04 Mar 1954
Huzrat Syed Shah Mustarshid Ali Al Quadari Vs Commr. of Wakfs and Others
Calcutta High Court · AIR 1954 Cal 436
Bengal Wakf Act, 1934 — Section 29, 40, 47
High Courts04 Mar 1954
Lt. Col. D.N. Bhattacharya Vs Union of India (UOI)
Calcutta High Court · (1956) 1 ILR (Cal) 242
Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 3(10)Income Tax Act, 1922 — Section 34, 46(2), 46(5), 48(2)
High Courts04 Mar 1954
Munsif of Garbetta Vs Govinda Kumar Singha
Calcutta High Court · AIR 1954 Cal 403
Contempt of Courts Act, 1971 — Section 1
High Courts04 Mar 1954
Surendra Kumar Datta Gupta Vs Govinda Kumar Singha
Calcutta High Court · (1954) 1 CALLT 24 : 58 CWN 433 : (1956) 1 ILR (Cal) 99
High Courts04 Mar 1954
D. N. BHATTACHARYA Vs COMMISSIONER OF INCOME TAX, WEST BENGAL.
Calcutta High Court · (1956) 30 ITR 635
Public Demands Recovery Act — Section 37