High Courts14 Jun 1955
Mohammad Ali Jamadar and Another Vs The State
Calcutta High Court · 59 CWN 1028
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 379, 411
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 10 of 19
High Courts14 Jun 1955
Subodh Gopal Bose Vs Nilabja Barani Debi
Calcutta High Court · 59 CWN 1056 : (1957) 2 ILR (Cal) 471
Bengal Land Revenue Sales (West Bengal Amendment) Act, 1950 — Section 4, 7Bengal Land Revenue Sales Act, 1859 — Section 37, 52Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4, Order 43 Rule 1, 9
High Courts14 Jun 1955
Bhowanipur Land Development Concerns, Ltd. Vs State of West Bengal and Others
Calcutta High Court · 59 CWN 1089
Constitution of India, 1950 — Article 226
High Courts14 Jun 1955Allowed
Rabindra Nath Das Vs The General Manager, Eastern Railway
Calcutta High Court · 59 CWN 859 : (1957) 2 ILR (Cal) 804
Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55, 9(19)Constitution of India, 1950 — Article 226, 311, 311(2), 311(3), 311(5)Railway Establishment Code — Rule 55B
High Courts13 Jun 1955
Taher Hossain and Others Vs The State
Calcutta High Court · AIR 1955 Cal 513 : (1955) CriLJ 1336 : 59 CWN 999 : (1957) 2 ILR (Cal) 351
Criminal Procedure Code, 1898 (CrPC) — Section 144, 210, 254Penal Code, 1860 (IPC) — Section 143West Bengal Security Act, 1950 — Section 6(6)
High Courts13 Jun 1955
Gosto Behari Das Vs Smt. Rajabala Dei and Another
Calcutta High Court · AIR 1956 Cal 449 : 60 CWN 57
Bengal Tenancy Act, 1885 — Section 26FRegistration Act, 1908 — Section 47
High Courts13 Jun 1955
India Electric Works Ltd. Vs Mrs. B.S. Mantosh and Others
Calcutta High Court · AIR 1956 Cal 148 : (1956) 1 CALLT 279
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 115, 116
High Courts13 Jun 1955Dismissed
B.S. Mantosh Vs India Electric Works Ltd.
Calcutta High Court · (1957) 2 ILR (Cal) 613
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 108, 108A
High Courts10 Jun 1955
Lachminarain Lalchand Vs Golabchand Dhanraj
Calcutta High Court · (1957) 2 ILR (Cal) 841
Presidency Small Cause Courts Act, 1882 — Section 37, 38
High Courts10 Jun 1955
Panchu Gopal Mullik and Another Vs The State and Another
Calcutta High Court · AIR 1955 Cal 524 : (1956) 1 CALLT 8 : (1955) CriLJ 1343 : 60 CWN 47 : (1957) 2 ILR (Cal) 129
Criminal Procedure Code, 1898 (CrPC) — Section 88(6A)
High Courts09 Jun 1955Dismissed
Corporation of Calcutta Vs Omeda Khatun Bewa
Calcutta High Court · AIR 1956 Cal 122 : 60 CWN 319 : (1957) 2 ILR (Cal) 773
Calcutta Municipal Act, 1923 — Section 310, 475Land Acquisition Act, 1894 — Section 10, 11, 38, 39, 48
High Courts09 Jun 1955
Sheikh Amir Hamze Vs Sheikh Yakuk
Calcutta High Court · (1957) 2 ILR (Cal) 316
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(6), 147
High Courts08 Jun 1955Dismissed
Basanta Kumar Pal Vs The Chief Electrical Engineer and Others
Calcutta High Court · AIR 1956 Cal 93 : 59 CWN 1050 : (1957) 2 ILR (Cal) 309
Constitution of India, 1950 — Article 141, 226, 311
High Courts08 Jun 1955Dismissed
Reliance Jute Mills Co. Ltd. Vs Ghoomri Teleni
Calcutta High Court · (1957) 2 ILR (Cal) 634
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Jun 1955
Nagendra Nath Choudhury Vs The State
Calcutta High Court · AIR 1955 Cal 555 : (1955) CriLJ 1356
Criminal Procedure Code, 1898 (CrPC) — Section 233, 439West Bengal Highways (Amendment) Act, 1953 — Section 2
High Courts07 Jun 1955
Syed Golam Rasul Vs S.K. Arshed
Calcutta High Court · (1957) 2 ILR (Cal) 240
Criminal Procedure Code, 1898 (CrPC) — Section 250, 250(1), 250(2)Penal Code, 1860 (IPC) — Section 147, 448
High Courts07 Jun 1955Allowed
Ratish Chandra Guha Vs Nagendra Nath Das
Calcutta High Court · (1957) 2 ILR (Cal) 953
Calcutta Rent Ordinance, 1946 — Section 12(1)(b)Railways and Canal Traffic Act, 1854 — Section 7Regulation of Railways Act, 1868 — Section 16
High Courts03 Jun 1955
Hansraj Bajaj Vs The Indian Overseas Bank Ltd.
Calcutta High Court · AIR 1956 Cal 33 : 59 CWN 1044 : (1957) 2 ILR (Cal) 253
Civil Procedure Code, 1908 (CPC) — Section 151, 20
High Courts03 Jun 1955
Sm. Swapna Mukherjee Vs Basanta Ranjan Mukherjee and Others
Calcutta High Court · AIR 1955 Cal 533 : (1955) 1 CALLT 351 : (1955) CriLJ 1347 : (1957) 2 ILR (Cal) 249
Penal Code, 1860 (IPC) — Section 494
High Courts02 Jun 1955Allowed
Hanuman Bux Mahajan Vs Corporation of Calcutta
Calcutta High Court · (1957) 2 ILR (Cal) 610
Calcutta Municipal Act, 1951 — Section 461, 470, 479, 537