High Courts17 Feb 1955
Shyam Sundar Rakshit Vs Satchidananda Rakshit and Another
Calcutta High Court · AIR 1955 Cal 351
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(2), Order 39 Rule 2, Order 39 Rule 2(3)
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 17 of 19
High Courts17 Feb 1955Dismissed
Raman Mondal Vs Gobinda Mondal and Others
Calcutta High Court · AIR 1955 Cal 510
Transfer of Property Act, 1882 — Section 8
High Courts17 Feb 1955Dismissed
State of West Bengal Vs Benode Behari Gupta
Calcutta High Court · 60 CWN 253
Land Acquisition Act, 1894 — Section 23West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 11
High Courts14 Feb 1955
Narendra Nath Majumdar Vs The State
Calcutta High Court · 59 CWN 475
Contract Act, 1872 — Section 126Penal Code, 1860 (IPC) — Section 409
High Courts11 Feb 1955
Murli Tahilram Vs T. Asoomal and Co.
Calcutta High Court · AIR 1955 Cal 423 : 59 CWN 701
Bengal Public Demands Recovery Act, 1913 — Section 8Civil Procedure Code, 1908 (CPC) — Section 60, 73(3)Constitution of India, 1950 — Article 19, 19(1), 372
High Courts10 Feb 1955Dismissed
Prabartak Jute Mills Ltd. Vs Pashupati Chatterjee
Calcutta High Court · 59 CWN 939 : (1957) 2 ILR (Cal) 79
High Courts10 Feb 1955
N.R. Ghosh Vs The State
Calcutta High Court · AIR 1955 Cal 540 : (1955) CriLJ 1353 : 59 CWN 509
Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts09 Feb 1955
S. Bhattacharjee Vs Sentinel Assurance Co. Ltd.
Calcutta High Court · AIR 1955 Cal 594
Evidence Act, 1872 — Section 18, 20, 31
High Courts09 Feb 1955
Soorajmall Nagarmall Vs Indian National Drug Co. Ltd.
Calcutta High Court · AIR 1956 Cal 187 : 59 CWN 1023
Transfer of Property Act, 1882 — Section 108West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 38, 38(3)
High Courts09 Feb 1955Dismissed
Ganga Vishnu Swaika Vs Machine Manufacturing Co. Ltd. and Another
Calcutta High Court · AIR 1955 Cal 503 : (1955) 1 CALLT 324 : 60 CWN 233 : (1956) 2 ILR (Cal) 679
Civil Procedure Code, 1908 (CPC) — Section 100, 101Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts09 Feb 1955
Corporation of Calcutta Vs Director of Rationing and Distribution
Calcutta High Court · AIR 1955 Cal 282 : (1955) CriLJ 792 : (1956) 2 ILR (Cal) 710
Abolition of Privy Council Jurisdiction Act, 1949 — Section 8Bengal General Clauses Act, 1899 — Section 3(32)Calcutta Municipal Act, 1923 — Section 386, 386(1)
High Courts08 Feb 1955
Ghasi Ram Agarwalla Vs The State
Calcutta High Court · (1956) 2 ILR (Cal) 672
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 3(2), 7(2), 7(3)
High Courts08 Feb 1955Dismissed
Ram Ballav Marwari Vs Rameswarlal Genoriwalla
Calcutta High Court · 60 CWN 367 : (1956) 2 ILR (Cal) 870
Bengal Agricultural Debtors Act, 1936 — Section 13, 13(2), 18, 2, 37Bengal Agricultural Debtors Rules, 1936 — Rule 144, 145, 146, 146(3), 50(7)Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts08 Feb 1955
R.S. Trevedi, Administrator, Howrah Municipality, Vs Ramananda Giri
Calcutta High Court · 59 CWN 567
Calcutta Municipal Act, 1923 — Section 488
High Courts07 Feb 1955
Sudhir Chandra Jana and Others Vs The State
Calcutta High Court · AIR 1955 Cal 496 : (1955) CriLJ 1255 : 59 CWN 397
Criminal Procedure Code, 1898 (CrPC) — Section 403, 436Penal Code, 1860 (IPC) — Section 379, 395
High Courts07 Feb 1955Dismissed
Southern Bank Ltd. Vs Keshardeo Ganeriwalla
Calcutta High Court · 59 CWN 580
Succession Act, 1925 — Section 219, 234, 263, 283, 283(1)(c)
High Courts07 Feb 1955Dismissed
Mahadeb Lal Kanodia Vs The Administrator-General
Calcutta High Court · (1955) 1 CALLT 73 : 59 CWN 384 : (1957) 2 ILR (Cal) 75
Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1, 1(2), 8Calcutta Thika Tenancy Act, 1949 — Section 27, 28, 29, 5(1), 8Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Feb 1955Allowed
Kadu Mallik Vs Bani Dutta
Calcutta High Court · (1956) 2 ILR (Cal) 664
Transfer of Property Act, 1882 — Section 107
High Courts04 Feb 1955Allowed
Bulaki Sadagar Vs Malati Mejhan Santal
Calcutta High Court · (1956) 2 ILR (Cal) 669
Bengal Tenancy Act, 1885 — Section 49K, 49LTransfer of Property Act, 1882 — Section 99
High Courts03 Feb 1955Dismissed
Bhadreswar Municipality Vs Samnagar Jute Factory Co., Ltd.
Calcutta High Court · (1957) 2 ILR (Cal) 296
Bengal General Clauses Act, 1899 — Section 8Bengal Municipal (West Bengal Amendment) Act, 1951 — Section 12, 13Bengal Municipal Act, 1932 — Section 123(1), 124, 125, 126, 126(1)