High Courts27 Jun 1955
Abdur Rahaman Vs The State
Calcutta High Court · AIR 1955 Cal 631 : (1955) CriLJ 1583
Essential Supplies (Temporary Powers) Act, 1946 — Section 7(1)
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 9 of 19
High Courts25 Jun 1955
Adhar Chandra Mandal Vs Bistu Pada Gure
Calcutta High Court · (1957) 2 ILR (Cal) 435
West Bengal Bargadars Act, 1950 — Section 1(2), 18, 7(1), 9(2)
High Courts24 Jun 1955
Adhar Chandra Mondal Vs Bistu Pada Gure and Others
Calcutta High Court · AIR 1956 Cal 497 : 60 CWN 351
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Bargadars Act, 1950 — Section 18, 7(1), 9(2)
High Courts24 Jun 1955
Anil Baran Bey Vs The State
Calcutta High Court · (1957) 2 ILR (Cal) 269
Penal Code, 1860 (IPC) — Section 211, 212, 299, 304, 304A
High Courts23 Jun 1955
Sheikh Ajimalla Vs Panchanan Ray
Calcutta High Court · 59 CWN 934 : (1957) 2 ILR (Cal) 883
High Courts23 Jun 1955
Babulal Santra Vs State
Calcutta High Court · (1957) 2 ILR (Cal) 451
Evidence Act, 1872 — Section 21West Bengal Private Forest Act, 1948 — Section 1, 1(3), 3(3), 6(1)
High Courts23 Jun 1955Allowed
Sunil Baran Kanungo Vs State
Calcutta High Court · (1957) 2 ILR (Cal) 261
Criminal Procedure Code, 1898 (CrPC) — Section 144, 209, 210, 337(2A), 437Penal Code, 1860 (IPC) — Section 147, 149, 333, 353
High Courts23 Jun 1955Dismissed
Ratan Lall Singh Vs Messrs. Hind Estate Ltd.
Calcutta High Court · 59 CWN 911 : (1957) 2 ILR (Cal) 961
Rent Control Act, 1950 — Section 14(4)
High Courts22 Jun 1955Dismissed
Akshoy Kumar Mondal and Others Vs Jatindra Nath Mondal and Others
Calcutta High Court · AIR 1955 Cal 612 : 60 CWN 166 : (1957) 2 ILR (Cal) 728
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2
High Courts21 Jun 1955
Builders Supply Corporation Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1956 Cal 26 : 59 CWN 1119 : (1955) 28 ITR 97
Bengal Public Demands Recovery Act, 1913 — Section 8Bengal Public Demands Recovery Rules — Rule 22Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Jun 1955
Builders Supply Corporation Vs Union of India (UOI)
Calcutta High Court · (1957) 2 ILR (Cal) 897
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 151, 64Companies Act, 1956 — Section 230(1)Constitution of India, 1950 — Article 266(70), 294, 372(1)
High Courts21 Jun 1955
BUILDERS SUPPLY CORPORATION Vs UNION OF INDIA AND OTHERS
Calcutta High Court · (1955) 28 ITR 797
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 151Income Tax Act, 1961 — Section 46(2)
High Courts17 Jun 1955Allowed
Surendra Nath Prodhan Vs Bepin Behari Majhi
Calcutta High Court · (1957) 2 ILR (Cal) 167
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 227West Bengal Bargadars Act, 1950 — Section 10A, 11, 12, 12(2), 19
High Courts16 Jun 1955
Municipal Commissioners, Howrah Vs Ful Chand Agarwalla
Calcutta High Court · AIR 1956 Cal 181 : (1956) CriLJ 612 : 59 CWN 1098 : (1957) 2 ILR (Cal) 418
Calcutta Municipal Act, 1923 — Section 386, 488, 534
High Courts16 Jun 1955
Hari Charan Kar Vs Abhoy Chandra Det
Calcutta High Court · 59 CWN 849 : (1957) 2 ILR (Cal) 245
Limitation Act, 1963 — Article 181West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24, 24(3)
High Courts16 Jun 1955Allowed
kajarilal Agarwala Vs The Union of India and Others
Calcutta High Court · 59 CWN 935
Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 8, 8(1)(a)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 8
High Courts15 Jun 1955
Sreenath Malakar and Another Vs The State
Calcutta High Court · AIR 1955 Cal 552 : (1955) CriLJ 1354 : 61 CWN 686 : (1957) 2 ILR (Cal) 368
Bengal Excise Act, 1909 — Section 46, 63Criminal Procedure Code, 1898 (CrPC) — Section 260(1)
High Courts15 Jun 1955
Bhagat Ram Baika Vs Prabirendra Mohan Tagore and Others
Calcutta High Court · AIR 1956 Cal 357 : 60 CWN 1 : (1957) 2 ILR (Cal) 357
Bengal General Clauses Act, 1899 — Section 10Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 8
High Courts15 Jun 1955Allowed
Muchiram Chand Vs Paresh Nath Maity and Others
Calcutta High Court · AIR 1956 Cal 208
Bengal Tenancy Act, 1885 — Section 167Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 16, Order 5 Rule 17, 47Evidence Act, 1872 — Section 101, 102, 103
High Courts15 Jun 1955Dismissed
Anil Chandra Dutta Vs Niranjan Sarkar
Calcutta High Court · 59 CWN 989 : (1957) 2 ILR (Cal) 722
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)