COURT ARCHIVE

Calcutta High Court judgments, 1955

380 judgments · page 15 of 19

High Courts24 Mar 1955Allowed

State of West Bengal Vs Birendra Nath Basunia and Others

Calcutta High Court · AIR 1955 Cal 601 : (1955) CriLJ 1572 : 59 CWN 610 : (1957) 2 ILR (Cal) 1017

Constitution of India, 1950 — Article 226Crown Grants Act, 1895 — Section 3Transfer of Property Act, 1882 — Section 108

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High Courts24 Mar 1955Allowed

Rai Harendra Nath Choudhury Vs Naba Krishna Roy Choudhuri

Calcutta High Court · (1957) 2 ILR (Cal) 143

Cess Act, 1880 — Section 101, 102, 34, 35, 38

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High Courts23 Mar 1955Allowed

Nidhi Singh and Another Vs The State and Others

Calcutta High Court · 59 CWN 649

Criminal Procedure Code, 1898 (CrPC) — Section 165, 96, 98Penal Code, 1860 (IPC) — Section 111, 147, 332, 342, 98

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High Courts21 Mar 1955

Lala Gangaram Vs Krishna Gopal Jhunjhunwala and Others

Calcutta High Court · 59 CWN 1006

West Bengal Estates Acquisition Act, 1953 — Section 39, 4, 44, 46

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High Courts21 Mar 1955Allowed

Anil Chandra Guha Vs The Commissioners of the South Dum Dum Municipality

Calcutta High Court · 59 CWN 723

Bengal Municipal Act, 1932 — Section 60Constitution of India, 1950 — Article 224

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High Courts18 Mar 1955

Sm. Nirmala Sundari Dassi Vs Sudhir Kumar Mitter

Calcutta High Court · AIR 1955 Cal 484

Calcutta High Court (Original Side) Rules, 1914 — Rule 17, 27, 5Limitation Act, 1908 — Article 183, 19, 20, 5

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High Courts17 Mar 1955

Durgarani Dasi Vs Kalyani Bandopadhyay

Calcutta High Court · (1957) 2 ILR (Cal) 89

Civil Procedure Code, 1908 (CPC) — Order 46 Rule 7, Order 46 Rule 7(1), Order 46 Rule 7(2)

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High Courts17 Mar 1955Allowed

Md. Sarafatulla Sarkar Vs Surja Kumar Mondal and Others

Calcutta High Court · AIR 1955 Cal 382 : (1955) 1 CALLT 157 : 59 CWN 652 : (1957) 2 ILR (Cal) 694

Constitution of India, 1950 — Article 102, 191Government of India Act, 1915 — Section 63E, 80B, 83EGovernment Servants Conduct Rules, 1926 — Rule 23

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High Courts17 Mar 1955Dismissed

Commissioner of Wakfs, West Bengal Vs Shyam Sundar Debanshi and Another

Calcutta High Court · AIR 1956 Cal 159 : (1957) 2 ILR (Cal) 117

Bengal Wakf Act, 1934 — Section 70(3)

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High Courts15 Mar 1955Allowed

Chowringhee, Properties Ltd. Vs Bengal Stores Ltd.

Calcutta High Court · 60 CWN 584

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts15 Mar 1955Dismissed

Tabiruddin Mallick and Another Vs Protiva Rani Devi and Others

Calcutta High Court · AIR 1956 Cal 454

Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(8)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 47

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High Courts14 Mar 1955

Debendra Nath Sen Vs Bhagchas Conciliation Board, Joynagar and Others

Calcutta High Court · 59 CWN 919

West Bengal Bargadars Act, 1950 — Section 7

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High Courts10 Mar 1955Allowed

Brojo Gopal Sarkar Vs Commissioner of Police and Another

Calcutta High Court · AIR 1955 Cal 556 : 59 CWN 628

Calcutta Suburban Police Act, 1866 — Section 12, 13Civil Procedure Code, 1908 (CPC) — Section 2(17)Constitution of India, 1950 — Article 311, 311(1)

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High Courts10 Mar 1955

INLAND REVENUE COMMISSIONERS Vs BUTTERLEY CO. LTD.

Calcutta High Court · (1955) 28 ITR 762

Coal Industry Nationalization Act, 1946 — Section 19(1), 19(2), 22Finance Act, 1937 — Section 19

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High Courts10 Mar 1955

Bisakha Rani Ghose Vs Satish Chandra Roy Singha and Others

Calcutta High Court · AIR 1956 Cal 496 : 60 CWN 355

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Motor Vehicles Act, 1939 — Section 47, 47(1)

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High Courts10 Mar 1955

Bhudeb Chandra Banerjee Vs Subodh Gopal Basu and Others

Calcutta High Court · 60 CWN 657

Bengal Land Revenue Sales Act, 1859 — Section 10, 33, 37

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High Courts09 Mar 1955Dismissed

Nemai Chandra Pal Vs Chairman of the Municipal Commissioners of the Arambagh Municipality and Another

Calcutta High Court · AIR 1957 Cal 95

Bengal Municipal Act, 1932 — Section 22(2)

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High Courts07 Mar 1955

Jiwan Das Vs Rabin Sen and Others

Calcutta High Court · AIR 1956 Cal 64 : (1956) CriLJ 399 : 59 CWN 1004 : (1956) 2 LLJ 473

Industrial Disputes Act, 1947 — Section 34

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High Courts07 Mar 1955Dismissed

In Re : AIR Transport Ltd and Chandbali Steamer Service Co. Ltd.

Calcutta High Court · 60 CWN 64

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High Courts07 Mar 1955Dismissed

Jugal Kishore Birla and Others Vs Bishnu Hari Jana and Others

Calcutta High Court · AIR 1955 Cal 419

Bengal Tenancy Act, 1885 — Section 153Evidence Act, 1872 — Section 13

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