High Courts07 Mar 1955
Siva Nandan Sinha Vs State of West Bengal and Others
Calcutta High Court · 59 CWN 794 : (1955) 2 LLJ 517
Constitution of India, 1950 — Article 226, 311Government of India Act, 1935 — Section 240
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 16 of 19
High Courts03 Mar 1955
Manash Ranjan Chakravarty Vs Tropical Accumulators Ltd.
Calcutta High Court · AIR 1957 Cal 135 : 60 CWN 590
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 2(2), 9Trade Marks Act, 1948 — Section 39, 73
High Courts03 Mar 1955
C.T.A. Pillai Vs H.P. Lohia and Another
Calcutta High Court · AIR 1957 Cal 83 : (1957) CriLJ 1238 : 60 CWN 444
Defence of India Rules, 1962 — Rule 84Imports and Exports (Control) Act, 1947 — Section 3, 4, 5
High Courts03 Mar 1955Dismissed
Atindra Nath Mukherjee Vs G.F. Gillot and Others
Calcutta High Court · AIR 1955 Cal 543 : (1955) 1 CALLT 356 : 59 CWN 835
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 310, 311(2), 313, 372(1)Government of India Act, 1935 — Section 240(3)
High Courts03 Mar 1955Dismissed
Annada Prosad Guin and Others Vs District Magistrate and Collector of Murshidabad and Another
Calcutta High Court · AIR 1955 Cal 529 : 59 CWN 1031
Constitution of India, 1950 — Article 226
High Courts01 Mar 1955Allowed
Dukaribala Dasi Vs Gadadhar Paul and Others
Calcutta High Court · AIR 1955 Cal 571 : (1955) 1 CALLT 392 : 60 CWN 216
Registration Act, 1908 — Section 35, 87
High Courts01 Mar 1955Dismissed
R.L.E. Cook Limited Vs Kuljian Corporation
Calcutta High Court · (1957) 2 ILR (Cal) 973
High Courts27 Feb 1955
Radha Ketchap Vs Union of India
Calcutta High Court · 99 CWN 465
Constitution of India, 1950 — Article 213, 214, 225, 226, 227
High Courts25 Feb 1955Dismissed
Bijoy Krishna Mandal Vs The State
Calcutta High Court · (1956) 2 ILR (Cal) 725
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 390, 391, 396Tribunal of Criminal Jurisdiction Act, 1952 — Section 2
High Courts24 Feb 1955Partly Allowed
Buridehing Tea Co. Ltd. Vs Dominion of India
Calcutta High Court · AIR 1955 Cal 360 : 59 CWN 667 : (1957) 2 ILR (Cal) 577
Civil Procedure Code, 1908 (CPC) — Section 34, 80
High Courts24 Feb 1955
Union of India (UOI) Vs Janab Mukhtar Ahmed and Others
Calcutta High Court · AIR 1955 Cal 606 : 60 CWN 87 : (1957) 2 ILR (Cal) 137
Taxation on Income (Investigation Commission) Act, 1947 — Section 8(4)
High Courts23 Feb 1955Dismissed
Raj Narayan Kundu, Trustee Vs Krishna Moti Dassi and Others
Calcutta High Court · 60 CWN 149
High Courts22 Feb 1955Dismissed
Bimal Chand Bothra Vs The Chairman Jiaganj-Azimganj Municipality and Another
Calcutta High Court · AIR 1955 Cal 541
Bengal Municipal Act, 1932 — Section 21, 21(1), 529ABengal Municipal Rules, 1932 — Rule 15A(1)Constitution of India, 1950 — Article 226
High Courts22 Feb 1955Dismissed
Sm. Sushama Roy Vs Atul Krishna Roy and Another
Calcutta High Court · AIR 1955 Cal 624 : 59 CWN 779
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, 11
High Courts21 Feb 1955Dismissed
Biraj Kumar Banerjee and Others Vs Indu Bala Gupta
Calcutta High Court · 60 CWN 31
Civil Procedure Code, 1908 (CPC) — Section 11, 2(2)
High Courts21 Feb 1955
Prafulla Chandra Chakravartti Vs The Municipal Commissioners of Alpaiguri
Calcutta High Court · 59 CWN 635
Bengal Municipal Act, 1932 — Section 67(3)
High Courts21 Feb 1955Dismissed
Suresh Chandra Ganguly Vs J.W. Orr
Calcutta High Court · AIR 1955 Cal 534 : 59 CWN 633
Constitution of India, 1950 — Article 226
High Courts21 Feb 1955Dismissed
State of West Bengal Vs Swarnalata Biswas
Calcutta High Court · 59 CWN 802
Land Acquisition Act, 1894 — Section 1(1), 23, 4, 6, 7
High Courts18 Feb 1955Dismissed
State of West Bengal Vs Panch Cowrie Ghosh
Calcutta High Court · 61 CWN 98 : (1957) 2 ILR (Cal) 711
Constitution of India, 1950 — Article 226West Bengal Land Development and Planning Act, 1948 — Section 4, 5, 5(1), 5(2), 5(3)West Bengal Land Development and Planning Rules, 1948 — Rule 5(1), 5(2), 5(3), 5(5), 5(7)
High Courts17 Feb 1955Allowed
Afzal Hossain Vs Kaigarey Co-Operative Society
Calcutta High Court · 59 CWN 1140 : (1956) 2 ILR (Cal) 686
Bengal Public Demands Recovery Act, 1913 — Section 34, 7Civil Procedure Code, 1908 (CPC) — Section 11, 48