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Calcutta High Court judgments, 1954

367 judgments · page 7 of 19

High Courts22 Jul 1954Dismissed

Pachupur Saraswati Bank, Ltd. Vs Maza Mondal

Calcutta High Court · 59 CWN 402 : (1956) 1 ILR (Cal) 490

Bengal Agricultural Debtors Act, 1936 — Section 37A(5), 37A(8), 87ABengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Section 37
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High Courts21 Jul 1954

Gajanand Choudhury Vs Bholanath Bhagat

Calcutta High Court · 59 CWN 234 : (1956) 1 ILR (Cal) 377

Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 5, 5(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3), 12(4), 17(3), 2(10), 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1), 18(2), 18(7)
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High Courts19 Jul 1954Allowed

Shamshad Ali Khan Vs The State

Calcutta High Court · (1956) 2 ILR (Cal) 22

Bengal Excise Act, 1909 — Section 10, 11, 12, 19(2), 2Bengal Excise Rules, 1993 — Rule 27, 37Constitution of India, 1950 — Article 10, 277
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High Courts16 Jul 1954Allowed

Fateh Chand Murlidhar Vs Juggilal Kamlapat

Calcutta High Court · AIR 1955 Cal 465 : (1955) 1 CALLT 62 : 59 CWN 223

Arbitration Act, 1940 — Section 14(2), 30, 39, 41Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 73
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High Courts13 Jul 1954

Syed Ali Mondal Vs Kazi Golam Bari

Calcutta High Court · (1955) 1 CALLT 100 : 59 CWN 513 : (1956) 1 ILR (Cal) 279

Bengal Tenancy Act, 1885 — Section 174(5)Civil Procedure Code, 1908 (CPC) — Section 151
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