High Courts05 Aug 1955Dismissed
Abanindra Kumar Maity and Another Vs A.K. Majumdar and Others
Calcutta High Court · AIR 1956 Cal 273 : 60 CWN 299
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 6 of 19
High Courts05 Aug 1955Dismissed
Sm. Kshiroda and Another Vs Debendra Nath Kar
Calcutta High Court · AIR 1957 Cal 200
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts05 Aug 1955
Abanindra Kumar Maity and another Vs A. K. Majumdar and others
Calcutta High Court · AIR 1956 Cal 273 : 60 CWN 299
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 19(1)(f), 19(1)(g), 226, 31(2)
High Courts05 Aug 1955Allowed
Debajyoti Barman Vs The State
Calcutta High Court · (1957) 2 ILR (Cal) 181
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 21, 499, 500, 52West Bengal Secondary Education Act, 1950 — Section 21, 27, 27(3), 37, 37(1)
High Courts04 Aug 1955Dismissed
Sm. Durgadasi Dasi and Others Vs Krishna Behari Biswas and Others
Calcutta High Court · AIR 1956 Cal 227 : 60 CWN 676 : (1957) 2 ILR (Cal) 638
Bengal Tenancy Act, 1885 — Article 2Limitation Act, 1908 — Article 116
High Courts01 Aug 1955
Deputy Secretary to the Government of India Ministry of Finance (Department of Economic affairs) Vs S.N. Das Gupta
Calcutta High Court · AIR 1956 Cal 414 : (1956) 1 CALLT 32 : (1955) 25 CompCas 413 : 60 CWN 124
Chartered Accountants Act, 1949 — Section 20(2), 21, 21(3), 22Companies Act, 1913 — Section 145, 145(2), 145(3)
High Courts01 Aug 1955
Ashutosh Das Vs State of West Bengal and Another
Calcutta High Court · AIR 1956 Cal 278 : 60 CWN 106
Constitution of India, 1950 — Article 226, 311
High Courts29 Jul 1955
Union of India (UOI) Vs Ganesh Lal
Calcutta High Court · AIR 1956 Cal 99 : 60 CWN 157 : (1957) 2 ILR (Cal) 456
Railways Act, 1890 — Section 72, 72(2)
High Courts29 Jul 1955
Nibaran Chandra Das Vs The State
Calcutta High Court · AIR 1956 Cal 90 : (1956) CriLJ 513 : 60 CWN 392
Evidence Act, 1872 — Section 105West Bengal Undesirable Advertisements (Control) Act, 1948 — Section 3, 6
High Courts29 Jul 1955Allowed
Nalini Mohan Choudhuri Vs Malda Co-operative Urban Bank Ltd.
Calcutta High Court · AIR 1957 Cal 23 : 60 CWN 572
Arbitration Act, 1940 — Section 30
High Courts28 Jul 1955Dismissed
Syed Wasif Ali Meerza Vs State of West Bengal
Calcutta High Court · (1957) 2 ILR (Cal) 57
Blackpool Improvement Act, 1917 — Section 70Criminal Evidence Act, 1898 — Section 6Moorshidabad Act, 1891 — Section 3, 4, 5
High Courts28 Jul 1955
Hiralal Agarwalla Vs The State
Calcutta High Court · AIR 1958 Cal 123 : (1958) CriLJ 367 : 61 CWN 691 : (1957) 2 ILR (Cal) 928
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 73
High Courts26 Jul 1955Dismissed
Ajit Kumar Das Vs Srimati Paeul Sashi Goswami
Calcutta High Court · (1957) 2 ILR (Cal) 998
High Courts26 Jul 1955Dismissed
Kali Kumae Mitra Vs Sm. Mahamaya Basu
Calcutta High Court · (1957) 2 ILR (Cal) 752
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 12(2), 14, 14(3)
High Courts26 Jul 1955Dismissed
Ajit Kumar Basu Vs Nishikanta Mukherjee
Calcutta High Court · (1957) 2 ILR (Cal) 912
Bengal Land Revenue Sales Act, 1859 — Section 11, 12, 17, 30, 37Constitution of India, 1950 — Article 14
High Courts25 Jul 1955
Corporation of Calcutta Vs Sreeram Chandanmull
Calcutta High Court · (1957) 2 ILR (Cal) 45
Bengal Food Adulteration Act, 1919 — Section 6, 6(4)Calcutta Municipal Act, 1923 — Section 412Calcutta Municipal Act, 1951 — Section 462, 462(1), 462(4), 473, 473(1)
High Courts22 Jul 1955
National Model Industries Ltd. Vs Birendra Nath Mitra and Others
Calcutta High Court · 60 CWN 547
High Courts22 Jul 1955
Bijoy Krishna Chandra Vs The State and Another
Calcutta High Court · AIR 1958 Cal 121 : (1958) CriLJ 364 : 60 CWN 570
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts22 Jul 1955Dismissed
Ajoy Kumar Ghose Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1956 Cal 410
Calcutta Municipal Act, 1951 — Section 415Calcutta Municipal Rules, 1951 — Rule 5(4)Constitution of India, 1950 — Article 226
High Courts22 Jul 1955Dismissed
Karnaphuli Jute Mills Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1956 Cal 71
Arbitration Act, 1940 — Section 1Civil Procedure Code, 1908 (CPC) — Section 9Defence of India Act, 1939 — Section 17, 19