High Courts02 Jun 1955Dismissed
Bonbehari Roy Vs Dhirendra Nath Roy
Calcutta High Court · AIR 1956 Cal 132 : 60 CWN 52
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17Independence (Legal Proceedings) Order, 1947 — Section 4
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 11 of 19
High Courts01 Jun 1955
Brahma Shum Shere Jung Bahadur and Another Vs Chartered Bank of India, Australia and China and Others
Calcutta High Court · AIR 1956 Cal 399
Evidence Act, 1872 — Section 57, 63, 63(2), 73Negotiable Instruments Act, 1881 (NI) — Section 10, 131, 85(1), 89
High Courts01 Jun 1955Allowed
Mohit Mohan Bose Vs Jagat Mohan Dutt
Calcutta High Court · 59 CWN 852
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 14, 14(1), 14(3), 14(4), 18(5)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1), 12(3)
High Courts01 Jun 1955Dismissed
Bishnu Charan Srimani Vs Subodh Chandra Dey
Calcutta High Court · (1957) 2 ILR (Cal) 224
Limitation Act, 1963 — Article 120, 7
High Courts01 Jun 1955
Bardeshwari (Barodeshwari) Prosad Battacharjee Vs Rabi Nandan Saha
Calcutta High Court · AIR 1956 Cal 24 : (1956) CriLJ 212 : 60 CWN 10 : (1957) 2 ILR (Cal) 92
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A, 192
High Courts01 Jun 1955Dismissed
Ram Barai Singh Vs Tirtha Pada Misra Tirtha Pada Misra Vs Ram Barai Singh
Calcutta High Court · AIR 1957 Cal 173 : (1957) 2 ILR (Cal) 214
Transfer of Property Act, 1882 — Section 106, 108, 111, 116
High Courts30 May 1955Allowed
Elahi Bux Khan Vs The State
Calcutta High Court · AIR 1955 Cal 482 : (1955) CriLJ 1253
Penal Code, 1860 (IPC) — Section 21, 409
High Courts27 May 1955
Miss. E. Scott Vs Residence Ltd.
Calcutta High Court · AIR 1956 Cal 606 : 60 CWN 746 : (1957) 2 ILR (Cal) 429
Evidence Act, 1872 — Section 41West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4), 2(8)West Bengal Premises Rent Control Rules, 1949 — Rule 4
High Courts27 May 1955Dismissed
Sukumar Bose and Others Vs Abani Kumar Haldar and Others
Calcutta High Court · AIR 1956 Cal 308 : 60 CWN 778
Constitution of India, 1950 — Article 141
High Courts27 May 1955Allowed
Malchand and Others Vs Puranmull and Others
Calcutta High Court · AIR 1956 Cal 228
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts27 May 1955Dismissed
Mritunjoy Pal and Others Vs Ram Chandra Sadhu Khan
Calcutta High Court · 59 CWN 1039
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 88
High Courts27 May 1955Dismissed
Imperial Tobacco Co. (India) Ltd. Vs Salona Bibi
Calcutta High Court · AIR 1956 Cal 458 : 60 CWN 378 : (1956) 2 LLJ 35
Workmens Compensation Act, 1923 — Section 3
High Courts26 May 1955
Anwarali Sarkar and Others Vs The State
Calcutta High Court · AIR 1955 Cal 535 : (1955) CriLJ 1348
Constitution of India, 1950 — Article 73(2)Criminal Procedure Code, 1898 (CrPC) — Section 193, 288, 338Evidence Act, 1872 — Section 145, 80
High Courts26 May 1955
Kashiram Agarwalla and Another Vs Collector of 24-Parganas and Others
Calcutta High Court · AIR 1958 Cal 524 : 62 CWN 83
Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 3, 46, 46(2), 46(7), 51
High Courts26 May 1955
Manmatha Nath Chakravarty and Another Vs Sachindra Kumar Chakravarty and Another
Calcutta High Court · AIR 1956 Cal 59 : 59 CWN 1082
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts26 May 1955
KASHIRAM AGARWALLA Vs COLLECTOR OF 24-PARGANAS AND OTHERS.
Calcutta High Court · 62 CWN 83 : (1958) 33 ITR 800
Income Tax Act, 1961 — Section 46(2)
High Courts25 May 1955Dismissed
Ram Jiban Guchait Vs The State of West Bengal and Another
Calcutta High Court · 60 CWN 273
Constitution of India, 1950 — Article 19(1)(g), 226, 31(2)
High Courts23 May 1955Dismissed
In Re: Chandbali Streamer service Co., Ltd.
Calcutta High Court · 60 CWN 278
High Courts23 May 1955Dismissed
Hariram Narsingdas Vs Shyamlal Sriprokash
Calcutta High Court · (1957) 2 ILR (Cal) 604
Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 10, 20, 7