COURT ARCHIVE

Calcutta High Court judgments, 1954

367 judgments · page 6 of 19

High Courts11 Aug 1954

Union of India (UOI) Vs Manmull Jain and Others

Calcutta High Court · AIR 1954 Cal 615 : 59 CWN 107 : (1956) 1 ILR (Cal) 493

Chandernagore (Administration) Regulations, 1952 — Section 7Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 1, 243, 53

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High Courts11 Aug 1954Dismissed

Supdt. and Remembrancer of Legal Affairs, Govt. of West Bengal Vs Calcutta Electric Supply Corporation Ltd. and Another

Calcutta High Court · AIR 1955 Cal 164 : (1955) CriLJ 494 : 59 CWN 285

Electricity Act, 1910 — Section 50Electricity Rules, 1937 — Rule 38, 49

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High Courts09 Aug 1954

Janab Muhammed Anisul Islam Vs Kali Kumar Mukherjee

Calcutta High Court · (1956) 2 ILR (Cal) 171

Bengal Municipal Act, 1932 — Section 29, 36, 37, 38, 39Calcutta Municipal Act, 1923 — Section 46, 47Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts06 Aug 1954

Amarendra Nath Ghose Vs State of West Bengal

Calcutta High Court · (1956) 2 ILR (Cal) 41

Government of India Act, 1935 — Section 92, 92(2)West Bengal Cement Control Act, 1948 — Section 16, 3, 6, 7

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High Courts06 Aug 1954

Durga Prosad Charnaria Vs Mario Galstaun and Others

Calcutta High Court · AIR 1955 Cal 194 : (1956) 2 ILR (Cal) 822

Limitation Act, 1908 — Article 132, 19Transfer of Property Act, 1882 — Section 58, 60, 67, 79, 93

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High Courts06 Aug 1954

M.M. Isphani Ltd. Vs Commr. of Excess Profits Tax, West Bengal

Calcutta High Court · AIR 1955 Cal 370 : 59 CWN 104 : (1955) 27 ITR 188

Income Tax Act, 1922 — Section 66(5)

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High Courts05 Aug 1954Allowed

Sultan Khan Vs The State

Calcutta High Court · 59 CWN 391

Evidence Act, 1872 — Section 33Explosive Substances Act, 1908 — Section 5

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High Courts04 Aug 1954Dismissed

Meghraj Sampatlall Vs Raghunath and Son

Calcutta High Court · AIR 1955 Cal 278

Partnership Act, 1932 — Section 69, 69(3)

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High Courts03 Aug 1954

Chandi Charan Das Vs Sushilabala Dasi

Calcutta High Court · 59 CWN 606

Civil Procedure Code, 1908 (CPC) — Section 6Suits Valuation Act, 1887 — Section 8

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High Courts03 Aug 1954Dismissed

S.M. Abdulla and Another Vs Rahamatullah Khan and Others

Calcutta High Court · 59 CWN 143

Bengal Municipal Act, 1932 — Section 39, 61(2), 78, 78(1), 78(2)

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High Courts03 Aug 1954Dismissed

Gouri Prasanna Banerjee Vs Kamalaksha Chatterjee and Others

Calcutta High Court · 59 CWN 400

Cess Act, 1880 — Section 66

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High Courts02 Aug 1954

Ramani Ranjan Bose Vs Corporation of Calcutta

Calcutta High Court · AIR 1955 Cal 410 : (1955) CriLJ 1063 : 59 CWN 599

Bengal General Clauses Act, 1899 — Section 8Calcutta Municipal Act, 1923 — Section 363, 365Calcutta Municipal Act, 1951 — Section 2, 414

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High Courts30 Jul 1954

Bhupat Singha and Others Vs Jnanendra Kumar Chowdhury and Others

Calcutta High Court · AIR 1955 Cal 341 : 58 CWN 1049

Suits Valuation Act, 1887 — Section 11, 8

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High Courts29 Jul 1954

Gajadhar Shaw Vs Union of India (UOI)

Calcutta High Court · AIR 1959 Cal 21 : (1956) 1 ILR (Cal) 394

Limitation Act, 1908 — Article 31, 14, 2(7)

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High Courts29 Jul 1954

P.C. Mallick Vs Bhabatosh Das

Calcutta High Court · 59 CWN 491

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)(b)

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High Courts28 Jul 1954

Ram Chandra Choudhury Vs Ballygunge Estates Limited

Calcutta High Court · (1956) 2 ILR (Cal) 588

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 2, Order 9 Rule 7

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High Courts28 Jul 1954

Sarat Chandra Mondal and Others Vs Satish Chandra Baidya and Others

Calcutta High Court · 59 CWN 434

West Bengal Non-Agricultural Tenancy Act, 1949 — Section 88

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High Courts27 Jul 1954

Nirmal Kumar Mitra Vs Monoranjan Chatterjee

Calcutta High Court · AIR 1955 Cal 192

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 5, Order 33 Rule 5(2), Order 41 Rule 23

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High Courts27 Jul 1954

Union of India (UOI) Vs Sri Narayan Agarwalla Sri Narayan Agarwalla Vs Union of India (UOI)

Calcutta High Court · AIR 1955 Cal 371 : 59 CWN 254

Post Office Act, 1898 — Section 6

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High Courts26 Jul 1954

Arbn. Satyanarain Biswanath Vs Harakchand Rupchand

Calcutta High Court · AIR 1955 Cal 225

Arbitration Act, 1940 — Section 9Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 10, 5, 7

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