COURT ARCHIVE

Calcutta High Court judgments, 1955

380 judgments · page 3 of 19

High Courts06 Sept 1955

Bimalapati Banerjee Vs Sailendra Nath Ganguly and Another

Calcutta High Court · AIR 1956 Cal 249 : (1956) 1 CALLT 309 : (1956) CriLJ 734 : 60 CWN 758

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 166

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High Courts05 Sept 1955

Syed Shah Jafrul Islam Vs District Magistrate, Hooghly and Another

Calcutta High Court · AIR 1956 Cal 543 : 60 CWN 416

Arms Act, 1959 — Section 18

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High Courts05 Sept 1955

Sm. Bela Rani Chatterjee Vs Bhupal Chandra Chatterjee

Calcutta High Court · AIR 1956 Cal 134 : (1956) 1 CALLT 75 : (1956) CriLJ 526 : 60 CWN 214 : (1957) 2 ILR (Cal) 630

Criminal Procedure Code, 1898 (CrPC) — Section 488(1)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2

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High Courts05 Sept 1955

Deb Narayan Chakraborty Vs The State

Calcutta High Court · AIR 1957 Cal 251 : (1957) CriLJ 505 : 60 CWN 220

Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 476Penal Code, 1860 (IPC) — Section 182, 211

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High Courts02 Sept 1955Dismissed

Ganga Dutt Murarka Vs Sm. Bibhabati Debi and Others

Calcutta High Court · AIR 1957 Cal 65 : (1957) 1 CALLT 219 : 60 CWN 871

Civil Procedure Code, 1908 (CPC) — Section 144, 2, 47Court Fees Act, 1870 — Article 17Partition Act, 1893 — Section 4

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High Courts02 Sept 1955

Kumar Jagadish Chandra Sinha Vs Commissioner of Income Tax, West Bengal

Calcutta High Court · AIR 1956 Cal 48 : (1955) 28 ITR 732

Evidence Act, 1872 — Section 38, 84Income Tax Act, 1922 — Section 2(1), 4(3), 49AA, 66, 66(4)

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High Courts01 Sept 1955Allowed

Kali Charan Malik Vs Hari Nath Chatterjee and Ors

Calcutta High Court · 60 CWN 1092

Transfer of Property Act, 1882 — Section 107West Bengal Non-Agricultural Tenancy Act, 1949 — Section 7, 88, 9, 9(1), 9(1)(a)

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High Courts01 Sept 1955Dismissed

Sumatibala Sen Vs Heramba Kumar Roy and Others

Calcutta High Court · 60 CWN 783

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High Courts31 Aug 1955

Krishna Lal Sarkar Vs Nirmala Bala Shil

Calcutta High Court · (1957) 2 ILR (Cal) 874

West Bengal Bargadars Act, 1950 — Section 7, 7(1), 9(2)

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High Courts31 Aug 1955Dismissed

State of West Bengal Vs Lakshmi Narayan Singh and Another

Calcutta High Court · AIR 1956 Cal 87

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 9 Rule 6Constitution of India, 1950 — Article 31Government of India Act, 1935 — Section 299

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High Courts31 Aug 1955

Santosh Kumar Bose Majumdar Vs Sm. Kanika Alias Mamata

Calcutta High Court · (1957) 2 ILR (Cal) 542

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 3 Rule 4, Order 3 Rule 4(2)

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High Courts31 Aug 1955Allowed

Charu Bala Das Vs Madhu Sudhan Kundu and Others

Calcutta High Court · AIR 1956 Cal 170 : 60 CWN 121 : (1957) 2 ILR (Cal) 816

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(3)

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High Courts31 Aug 1955

Major J. Phillips Vs The State

Calcutta High Court · AIR 1957 Cal 25 : (1957) CriLJ 54 : (1957) 2 ILR (Cal) 486

Bengal General Clauses Act, 1899 — Section 22Criminal Procedure Code, 1898 (CrPC) — Section 197, 230, 439Penal Code, 1860 (IPC) — Section 116, 120B, 161, 409, 420

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High Courts31 Aug 1955Dismissed

Ramesh Chandra Dutt Vs Abdul Hamid Sardar and Others

Calcutta High Court · 60 CWN 264

Constitution of India, 1950 — Article 226

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High Courts30 Aug 1955Dismissed

Pulin Behari Shaw Vs Miss Lila Dey Miss Lila Dey Vs Pulin Behari Shaw

Calcutta High Court · AIR 1956 Cal 106

Transfer of Property Act, 1882 — Section 106, 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 14(3), 21

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High Courts30 Aug 1955Dismissed

Gopi Nath Ghose Vs Ganesh Chandra Banerjee

Calcutta High Court · (1957) 2 ILR (Cal) 762

Calcutta Thika Tenancy Act, 1949 — Section 28, 5, 9Calcutta Thika Tenancy Ordinance, 1948 — Section 3Calcutta Thika Tenancy Ordinance, 1952 — Section 5(2)

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High Courts30 Aug 1955