COURT ARCHIVE

Calcutta High Court judgments, 1954

367 judgments · page 17 of 19

High Courts28 Jan 1954

Manik Ratan Guin and Another Vs Prakash Chandra and Others

Calcutta High Court · AIR 1955 Cal 338

Companies Act, 1913 — Section 231Evidence Act, 1872 — Section 101, 103, 106, 115Negotiable Instruments Act, 1881 (NI) — Section 64, 76, 80

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High Courts28 Jan 1954Dismissed

Manik Ratan Guin and Another Vs Prokash Chandra Chattopadhyay and Another

Calcutta High Court · 58 CWN 545

Evidence Act, 1872 — Section 106Negotiable Instruments Act, 1881 (NI) — Section 64, 76(c), 80Provincial Insolvency Act, 1920 — Section 53, 54

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High Courts28 Jan 1954Dismissed

Radha Nath Maity and Another Vs Ram Chandra Nayek and Others

Calcutta High Court · AIR 1954 Cal 367 : (1956) 1 ILR (Cal) 217

Bengal Tenancy Act, 1885 — Section 167, 167(1)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 11, 47Transfer of Property Act, 1882 — Section 3

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High Courts28 Jan 1954Dismissed

Bishnupuriya Choudhurany Vs Panchkari Das and Others

Calcutta High Court · AIR 1954 Cal 541 : (1956) 2 ILR (Cal) 107

Transfer of Property Act, 1882 — Section 10, 108, 111

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High Courts28 Jan 1954

Bimal Chandra Das and Others Vs Manmatha Nath Das and Others

Calcutta High Court · AIR 1954 Cal 345 : 58 CWN 760 : (1956) 1 ILR (Cal) 456

Transfer of Property Act, 1882 — Section 51

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High Courts28 Jan 1954Dismissed

Mrityunjoy Bhatta Charjee Vs Ashutosh De and Another

Calcutta High Court · 58 CWN 410

Penal Code, 1860 (IPC) — Section 183, 186, 225, 504

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High Courts27 Jan 1954Allowed

Kshirode Narain Bhunia Vs Tamiruddin Sheik

Calcutta High Court · (1956) 1 ILR (Cal) 444

Bengal Tenancy Act, 1885 — Section 103A, 103A(2), 104A, 104A(2), 104G

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High Courts27 Jan 1954Dismissed

Nandalal Banerjee Vs Ocean Accident and Guarantee Corporation Limited

Calcutta High Court · (1956) 2 ILR (Cal) 102

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 17(1)

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High Courts27 Jan 1954Allowed

Rajabala Haldar Vs Padmabati Dassi

Calcutta High Court · (1956) 1 ILR (Cal) 36

Bengal Tenancy Act, 1885 — Section 106, 167Limitation Act, 1963 — Article 128, 142, 144

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High Courts27 Jan 1954

SRIRAM JHABARMULL, IN RE.

Calcutta High Court · (1956) 1 ILR (Cal) 49 : (1954) 26 ITR 498

Excess Profits Tax Act, 1940 — Section 14A(6)Income Tax Act, 1961 — Section 46(2)

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High Courts27 Jan 1954

Sriram Jhabarmul Vs S.C. Das Gupta and Others

Calcutta High Court · AIR 1954 Cal 447

Constitution of India, 1950 — Article 13(1), 14Excess Profits Tax Act, 1940 — Section 14A, 14A(6), 14A(7), 21Income Tax Act, 1922 — Section 46, 46(2)

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High Courts25 Jan 1954

Chandra Deo Singh and Another Vs The State

Calcutta High Court · 59 CWN 787

Motor Vehicles Act, 1988 — Section 123

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High Courts25 Jan 1954

Bhupati Bhusan Mondal and Others Vs Jadunath Ghosal and Others

Calcutta High Court · AIR 1955 Cal 70 : 58 CWN 814

Easements Act, 1882 — Section 1, 28, 35

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High Courts22 Jan 1954Allowed

Institute of Chartered Accountants Vs Debabrata Basu and Another

Calcutta High Court · AIR 1954 Cal 513 : 58 CWN 391 : (1956) 2 ILR (Cal) 229

Chartered Accountants Act, 1949 — Section 30, 30(1), 30(2)

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High Courts22 Jan 1954Dismissed

Sm. Bimal Kumari Vs Asoke Mitra and Another

Calcutta High Court · AIR 1955 Cal 402 : (1956) 2 ILR (Cal) 771

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 32, Order 21 Rule 35Specific Relief Act, 1877 — Section 16

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High Courts22 Jan 1954Dismissed

Mahadeo Prasad Vs Sm. Sulekha Sarkar

Calcutta High Court · AIR 1954 Cal 404 : (1956) 1 ILR (Cal) 461

Transfer of Property Act, 1882 — Section 113, 116

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High Courts22 Jan 1954Allowed

The Commissioner of Wakfs, West Bengal Vs Khan Jah Shahib-Zada Syhd Kazim Alt Murza and Another

Calcutta High Court · 58 CWN 533

Evidence Act, 1872 — Section 18, 63, 63(3), 65, 65(b)

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High Courts21 Jan 1954

The Chief Controller of Imports Vs N.K. Roy

Calcutta High Court · (1956) 2 ILR (Cal) 222

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High Courts19 Jan 1954

Priya Nath Biswas Vs Natobar Biswas

Calcutta High Court · 58 CWN 975 : (1956) 1 ILR (Cal) 30

Bengal Tenancy Act, 1885 — Section 22(5), 22(6), 26F, 26F(1), 26F(4)

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High Courts19 Jan 1954

Corporation of Calcutta Vs Mulchand Agarwalla

Calcutta High Court · 58 CWN 278

Calcutta Municipal Act, 1923 — Section 363

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