High Courts07 Jul 1955
Lachmi Narayan Jute Manufacturing Co. Ltd. Vs Dwip Narayan Singh
Calcutta High Court · AIR 1956 Cal 65 : 59 CWN 1095 : (1957) 2 ILR (Cal) 916
Civil Procedure Code, 1908 (CPC) — Section 24
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,977 of 3,204
High Courts07 Jul 1955
Radha Kanta Roy Vs State
Calcutta High Court · (1957) 2 ILR (Cal) 742
Criminal Procedure Code, 1898 (CrPC) — Section 208, 209, 210, 211, 212Penal Code, 1860 (IPC) — Section 395
High Courts07 Jul 1955
Bhujanga Bhusan Das Vs The State
Calcutta High Court · (1957) 2 ILR (Cal) 177
Criminal Procedure Code, 1898 (CrPC) — Section 203, 204(3), 346, 4, 435Penal Code, 1860 (IPC) — Section 148, 302, 323, 324
High Courts06 Jul 1955
Madan Mohan Das Vs The State
Calcutta High Court · AIR 1956 Cal 25 : (1956) CriLJ 213 : 60 CWN 36
Criminal Procedure Code, 1898 (CrPC) — Section 362(2A)
High Courts05 Jul 1955Dismissed
Probir Chandra Pal and Others Vs Panchanan Choudhury Panchanan Choudhury Vs Probir Chandra Pal and Others
Calcutta High Court · AIR 1957 Cal 117 : (1956) 1 CALLT 70 : 60 CWN 197 : (1957) 2 ILR (Cal) 738
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10
High Courts04 Jul 1955
Manager, Metro Theatres Ltd. Vs Corporation of Calcutta
Calcutta High Court · (1957) 2 ILR (Cal) 733
Calcutta Municipal Act, 1951 — Section 537, 548, 548(2)Calcutta Municipal Rules, 1951 — Rule 4, 4(1), 4(2)
High Courts04 Jul 1955
Union of India (UOI) Vs Durgadutt Poddar and Others Durgadutt Poddar and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1957 Cal 202 : 59 CWN 1064 : (1957) 2 ILR (Cal) 523
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77, 80
High Courts04 Jul 1955
A.N. Sinha Vs M.C. Mukherjee
Calcutta High Court · AIR 1956 Cal 146
Bengal Places of Public Amusement Act, 1933 — Section 5(3)Constitution of India, 1950 — Article 226
High Courts02 Jul 1955
National Motor Industries Ltd. Vs Birendra Nath Mitra and Others
Calcutta High Court · AIR 1957 Cal 232 : 60 CWN 547
Transfer of Property Act, 1882 — Section 108West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 38, 38(2), 38(3)
High Courts01 Jul 1955
Nagendra Nath Gupta Vs Sm. Mohit Kumari Pandit and Others
Calcutta High Court · 59 CWN 984
Calcutta Thika Tenancy Act, 1949 — Section 3
High Courts29 Jun 1955
Kshetramoni Dasi Vs Surendra Mohan Kundu and Others
Calcutta High Court · AIR 1955 Cal 553 : 60 CWN 200
Limitation Act, 1908 — Section 5
High Courts29 Jun 1955
Kanai Pal and Others Vs The State
Calcutta High Court · AIR 1955 Cal 600 : (1955) CriLJ 1487 : 59 CWN 913 : (1957) 2 ILR (Cal) 96
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts28 Jun 1955
Mir Ali Newaj Vs The State
Calcutta High Court · AIR 1955 Cal 579 : (1957) 2 ILR (Cal) 480
Criminal Procedure Code, 1898 (CrPC) — Section 139
High Courts27 Jun 1955
Manindra Nath Pal and Others Vs Municipal Commissioners of Baranagore Municipality and Another
Calcutta High Court · AIR 1956 Cal 291
Bengal Municipal Act, 1932 — Section 278, 302(1), 311Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 226
High Courts27 Jun 1955
Metropolitan Structural Works Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1956 Cal 396 : (1955) 28 ITR 432
Income Tax Act, 1922 — Section 29, 47(7)
High Courts27 Jun 1955
Tulsiram Shaw Vs Rambadal Sambhunath Rambadal Sambhunath Vs Tulsiram Shaw
Calcutta High Court · AIR 1956 Cal 17
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts27 Jun 1955Dismissed
Soorajmull Nagurmull Vs Province of West Bengal
Calcutta High Court · (1957) 2 ILR (Cal) 440
Defence of India Act, 1971 — Section 19Defence of India Rules, 1962 — Rule 19
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)
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)