High Courts19 Feb 1954
In Re: Calcutta National Bank Ltd., Ex parte: Daruwala Brothers and Others
Calcutta High Court · AIR 1955 Cal 91 : 58 CWN 839 : 58 CWN 783
Contract Act, 1872 — Section 201
COURT ARCHIVE
Calcutta High Court judgments, 1954
367 judgments · page 16 of 19
High Courts18 Feb 1954Dismissed
Krishna Manini Mittra Vs Kali Krishna Tarafdar
Calcutta High Court · (1956) 2 ILR (Cal) 241
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3)Limitation Act, 1963 — Article 132, 182(7), 183, 20
High Courts18 Feb 1954
Indramani Dassi Vs Snehalata Dutt
Calcutta High Court · (1956) 1 ILR (Cal) 82
Calcutta Thika Tenancy Act, 1949 — Section 3, 4(6), 5Evidence Act, 1872 — Section 91General Clauses Act, 1897 — Section 2(4), 3(33), 3(35)
High Courts17 Feb 1954Dismissed
Jagmohan Goenka Vs K.D. Banerjee and Another
Calcutta High Court · AIR 1954 Cal 564 : 58 CWN 415 : (1954) 26 ITR 637
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 46, 46(2), 46(5A), 66
High Courts17 Feb 1954
Fakir Chandra Chiki Vs S. Chakravarti and Others
Calcutta High Court · AIR 1954 Cal 566 : 58 CWN 336
Constitution of India, 1950 — Article 311Railway Establishment Code — Rule 148(3)
High Courts15 Feb 1954
Satya Kinkar Dutt and Another Vs Kiron Chandra Sinha and Others
Calcutta High Court · AIR 1954 Cal 432 : (1954) 1 CALLT 368 : 58 CWN 853 : (1956) 2 ILR (Cal) 114
Presidency Towns Insolvency Act, 1909 — Section 10, 103A, 119Trusts Act, 1882 — Section 10, 46, 47, 48, 49
High Courts11 Feb 1954Allowed
Nityananda Kapuria Vs Pa(sic) Nath Dutta and Others
Calcutta High Court · 58 CWN 407
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, 115, 37, 47Presidency Small Cause Courts Act, 1882 — Section 19
High Courts11 Feb 1954Dismissed
Shri Krishna Sharma Vs The State of West Bengal and Others
Calcutta High Court · AIR 1954 Cal 591 : 58 CWN 659
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 22, 22(5), 245, 246Preventive Detention Act, 1950 — Section 2, 3, 7
High Courts11 Feb 1954
Hirendra Nath Roy Vs State of West Bengal and Others
Calcutta High Court · 59 CWN 450
Constitution of India, 1950 — Article 311, 313Government of India Act, 1915 — Section 36(2), 47, 96B, 96B(2)Government of India Act, 1935 — Section 240, 241, 276, 52(1)
High Courts05 Feb 1954
Sisir Kumar Das Vs State of West Bengal and Others
Calcutta High Court · AIR 1955 Cal 183 : 58 CWN 952
Bengal Police Regulations, 1943 — Rule 861, 884Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311, 320(3)
High Courts04 Feb 1954Dismissed
Dhrubendra Deb Roy and Others Vs Kumarendra Deb Roy and Others
Calcutta High Court · AIR 1959 Cal 19 : (1959) 1 CALLT 225 : (1956) 1 ILR (Cal) 77
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Evidence Act, 1872 — Section 115
High Courts04 Feb 1954
Sk. Muktear and Others Vs The State
Calcutta High Court · (1954) CriLJ 961
Criminal Procedure Code, 1898 (CrPC) — Section 516A, 517, 523, 523(2)
High Courts04 Feb 1954
Sudhansu Kumar Basu Vs Corporation of Calcutta and Another
Calcutta High Court · 58 CWN 1023
Calcutta Municipal Act, 1923 — Section 138
High Courts03 Feb 1954
S.M. Hanif Vs The Board of Revenue
Calcutta High Court · (1956) 2 ILR (Cal) 818
Bengal Finance (Sales Tax) Act, 1941 — Section 2, 21, 21(2)
High Courts02 Feb 1954Allowed
Jnanendra Narayan Sing Vs Momena Khatun
Calcutta High Court · 58 CWN 925 : (1955) 2 ILR (Cal) 485
Bengal Agricultural Debtors Act, 1936 — Section 20, 37A, 37A(1), 37A(2)
High Courts02 Feb 1954
Khusiram Chandulal Vs Khusiram Benarasilal
Calcutta High Court · (1956) 2 ILR (Cal) 695
High Courts01 Feb 1954
Tarapada Sadhukhan Vs Ganoda Prasad Sadhukhan
Calcutta High Court · (1956) 1 ILR (Cal) 70
High Courts01 Feb 1954Allowed
Manindra Nath Bose Vs Narendra Krishna Mitra and Another
Calcutta High Court · (1956) 1 ILR (Cal) 59
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58, 59
High Courts01 Feb 1954Allowed
Manindra Nath Bose Vs Narendra Krishna Mitra
Calcutta High Court · (1956) 1 ILR (Cal) 59
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58, 59
High Courts29 Jan 1954
Mrs. Roma Banerjee Vs Ushapati Banerjee, Muktear, Alipore
Calcutta High Court · AIR 1958 Cal 692 : (1958) CriLJ 1478 : (1956) 1 ILR (Cal) 287
Legal Practitioners Act, 1879 — Section 13, 14