COURT ARCHIVE

Calcutta High Court judgments, 1954

367 judgments · page 18 of 19

High Courts18 Jan 1954

Sohonlal Nagarmull Vs Manick Lal Seal

Calcutta High Court · AIR 1954 Cal 352 : (1954) 1 CALLT 8 : 58 CWN 313 : (1956) 2 ILR (Cal) 214

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24Limitation Act, 1908 — Article 164, 3

High Courts15 Jan 1954

Sailendra Nath Mitra Vs The State

Calcutta High Court · (1954) CriLJ 979

Penal Code, 1860 (IPC) — Section 120B, 419, 467, 471Registration Act, 1908 — Section 82

High Courts13 Jan 1954Dismissed

Audh Behari Singh Vs Sailendra Nath Bhattacharjee

Calcutta High Court · AIR 1954 Cal 339 : (1956) 1 ILR (Cal) 25

Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96

High Courts13 Jan 1954Allowed

Sashi Bhusan Biswas Vs Bhowanipore Zemindary Co. Ltd.

Calcutta High Court · 58 CWN 288

Bengal Tenancy Act, 1885 — Section 106

High Courts13 Jan 1954

Indra Kumar Nath Vs The State

Calcutta High Court · (1954) CriLJ 984

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

High Courts12 Jan 1954

Balai Chand Basak Vs N. Roy Choudhury, Additional Refugee Rehabilitation Commissioner, West Bengal and Others

Calcutta High Court · AIR 1954 Cal 495

Constitution of India, 1950 — Article 311

High Courts12 Jan 1954

Yusuf Sk. and Others Vs The State

Calcutta High Court · AIR 1954 Cal 258 : (1954) 1 CALLT 288

Criminal Procedure Code, 1898 (CrPC) — Section 154, 297, 429Evidence Act, 1872 — Section 103, 105, 3Penal Code, 1860 (IPC) — Section 326, 96, 99

High Courts12 Jan 1954Dismissed

Santosh Kumar Chatterjee Vs The State of West Bengal

Calcutta High Court · (1955) 2 ILR (Cal) 477

Bengal General Clauses Act, 1899 — Section 22Bengal Municipal Act, 1932 — Section 20, 24(3), 51, 51(1), 56(5)Bengal Municipal Rules, 1932 — Rule 17, 17(1), 17(3), 17(4), 17(5)

High Courts11 Jan 1954Allowed

Commr. of Excess Profits Tax, West Bengal Vs Ruby General Insurance Co. Ltd.

Calcutta High Court · AIR 1954 Cal 477 : (1954) 1 CALLT 16 : 58 CWN 354 : (1954) 25 ITR 418

Constitution of India, 1950 — Article 133, 134, 135Federal Court (Enlargement of Jurisdiction) Act, 1947 — Section 2, 3, 6Income Tax Act, 1922 — Section 66A, 66A(2)

High Courts11 Jan 1954

Bengal Luxmi Cotton Mills Ltd. and Others Vs Mahaluxmi Cotton Mills Ltd. and Others

Calcutta High Court · AIR 1955 Cal 273 : 58 CWN 689 : (1956) 2 ILR (Cal) 95

Companies Act, 1913 — Section 162, 163

High Courts11 Jan 1954

Yusuf Sheikh and Others Vs The State

Calcutta High Court · 58 CWN 279

Penal Code, 1860 (IPC) — Section 147, 148, 3, 304, 321

High Courts08 Jan 1954Dismissed

Krishna Mohan Samanta and Another Vs Khandu Moyee Dasi

Calcutta High Court · AIR 1954 Cal 295

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11

High Courts08 Jan 1954Allowed

Bejoy Krishna Vs Sree Sree Iswar Damodar Jew Sree Sree Iswar Damodar Jew Vs Bejoy Krishna

Calcutta High Court · AIR 1954 Cal 400

Civil Procedure Code, 1908 (CPC) — Section 60Transfer of Property Act, 1882 — Section 11

High Courts08 Jan 1954

Abanindra Kumar Maity Vs A.K. Biswas

Calcutta High Court · AIR 1954 Cal 355 : 58 CWN 573 : (1956) 1 ILR (Cal) 430

Bengal Public Demands Recovery (Amendment) Act, 1942 — Section 29Bengal Public Demands Recovery Act, 1913 — Section 10, 29, 38, 4, 6Bengal Public Demands Recovery Rules — Rule 2, 77

High Courts08 Jan 1954

Durga Singh Vs Smriti Debi

Calcutta High Court · (1956) 1 ILR (Cal) 21

High Courts08 Jan 1954Partly Allowed

Sunil Kumar Bose and Another Vs Ajit Kumar Bose and Another

Calcutta High Court · AIR 1955 Cal 245 : 58 CWN 483

Government of India Act, 1935 — Section 241, 241(2)Provident Funds Act, 1925 — Section 4

High Courts08 Jan 1954

Indu Bhusan Sreemani and Others Vs Sm. Angurbala Dasi and Others

Calcutta High Court · AIR 1955 Cal 63 : 58 CWN 422

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 100, 115, 47

High Courts08 Jan 1954Allowed

Bejoy Krishna Roy Vs Sree Sree Iswar Damodar Jew

Calcutta High Court · (1956) 1 ILR (Cal) 15

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 10, 11

High Courts07 Jan 1954Dismissed

Asta Bala Dasi Vs Bejoy Kumar Das and Others

Calcutta High Court · AIR 1954 Cal 253 : (1956) 1 ILR (Cal) 422

Bengal Tenancy Act, 1885 — Section 26F(8)Limitation Act, 1908 — Article 120, 148

High Courts07 Jan 1954

Debajyoti Burman Vs Dr. Nalinakshya Sanyal Dr. Nalinakshya Sanyal Vs Debajyoti Burman

Calcutta High Court · AIR 1954 Cal 216

Criminal Procedure Code, 1898 (CrPC) — Section 257, 94Evidence Act, 1872 — Section 123Penal Code, 1860 (IPC) — Section 500