High Courts02 Feb 1955
Ashalata Mitra Vs A.D. Viz
Calcutta High Court · 59 CWN 692
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 18 of 19
High Courts31 Jan 1955Dismissed
Aswini Kumar Samanta Vs Manager, Calcutta Electric Supply Corporation Ltd. and Others
Calcutta High Court · AIR 1955 Cal 372
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 107Electricity Act, 1910 — Section 12, 12(2), 21(2)
High Courts31 Jan 1955Dismissed
Sailendra Nath Sinha and Another Vs The State and Another
Calcutta High Court · AIR 1955 Cal 247 : (1955) CriLJ 107
Companies Act, 1913 — Section 237Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 344, 561A
High Courts27 Jan 1955Allowed
Ganesh Export and Import Co. Vs Mahadeolal Nathmal
Calcutta High Court · 59 CWN 891
Contract Act, 1872 — Section 182Trusts Act, 1882 — Section 3
High Courts25 Jan 1955Allowed
Ali Mistri and Another Vs Kayem Ali Sheikh and Others
Calcutta High Court · AIR 1955 Cal 621
Contract Act, 1872 — Section 40Specific Relief Act, 1877 — Section 23
High Courts21 Jan 1955Dismissed
The Municipal Commissioners of Howrah, Dfdts. Vs Bibhuti Bhusan Banerjee
Calcutta High Court · 59 CWN 762
Bengal Municipal Act, 1932 — Section 103Contract Act, 1872 — Section 23
High Courts21 Jan 1955Allowed
Harendra Krishna Basu Vs Province of Bengal
Calcutta High Court · 59 CWN 592 : (1956) 2 ILR (Cal) 660
Bengal Tenancy Act, 1885 — Section 101, 102, 103, 103A(1), 103A(2)
High Courts20 Jan 1955Allowed
Dhirendra Nath Mukherjee and Others Vs Mohendra Prosad
Calcutta High Court · 59 CWN 461
Calcutta Thika Tenancy Act, 1949 — Section 28Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts19 Jan 1955Dismissed
Ram Prosad Sing Vs Sonatan Ghose Bajal
Calcutta High Court · (1956) 2 ILR (Cal) 657
Calcutta Thika Tenancy (Amendment) Ordinance, 1952 — Section 5(2)
High Courts18 Jan 1955
Samarendra Nath Roy Vs R.N. Basu
Calcutta High Court · AIR 1955 Cal 599 : 59 CWN 379
Arms Act, 1959 — Section 18Constitution of India, 1950 — Article 226
High Courts18 Jan 1955Dismissed
Tarapada Banerjee Vs State of West Bengal and Another
Calcutta High Court · AIR 1955 Cal 506 : 59 CWN 520
Requisitioned Land (Continuance of Powers) Act, 1947 — Section 5(3), 5(5)
High Courts18 Jan 1955
Indramoni Dasi, Tenant Vs Sm. Snehalata Dutt, Landlord
Calcutta High Court · 59 CWN 1150
Calcutta Thika Tenancy Act, 1949 — Section 5Evidence Act, 1872 — Section 91General Clauses Act, 1897 — Section 3(33), 3(35)
High Courts14 Jan 1955
Masud Alam and Others Vs Commissioner of Police and Another
Calcutta High Court · AIR 1956 Cal 9 : 59 CWN 293
Constitution of India, 1950 — Article 14, 25
High Courts14 Jan 1955
Indu Bhusan Chatterjee Vs The State
Calcutta High Court · AIR 1955 Cal 430 : (1955) CriLJ 433
Constitution of India, 1950 — Article 134(1)Prevention of Corruption Act, 1947 — Section 6
High Courts14 Jan 1955Dismissed
Mohan Chand Vs Manindra Nath
Calcutta High Court · AIR 1955 Cal 442 : (1955) 1 CALLT 282 : (1956) 2 ILR (Cal) 859
Transfer of Property Act, 1882 — Section 105West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 33, 33(1), 4, 40(1), 7
High Courts14 Jan 1955Dismissed
Sadananda Saha and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1956 Cal 317 : 60 CWN 99 : (1956) 2 ILR (Cal) 763
Civil Procedure Code, 1908 (CPC) — Section 47, 9Independence (Legal Proceedings) Order, 1947 — Article 4(3)
High Courts14 Jan 1955Allowed
Habil Mandal Vs Kalo
Calcutta High Court · (1956) 2 ILR (Cal) 651
Evidence Act, 1872 — Section 13
High Courts13 Jan 1955
In Re: P.K Mukherji
Calcutta High Court · 59 CWN 969
Chartered Accountants Regulations, 1988 — Regulation 34
High Courts13 Jan 1955Allowed
Manjur Ahmed Vs Rajlakshmi Dasi
Calcutta High Court · (1956) 1 CALLT 151 : (1956) 2 ILR (Cal) 646
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 3, Order 32 Rule 4Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 4
High Courts13 Jan 1955Allowed
Akhwari Bibi and Others Vs Rajlaksmmi Debi and Others
Calcutta High Court · 59 CWN 684
Land Acquisition Act, 1894 — Section 18