COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,979 of 3,204

High Courts13 Jun 1955

Taher Hossain and Others Vs The State

Calcutta High Court · AIR 1955 Cal 513 : (1955) CriLJ 1336 : 59 CWN 999 : (1957) 2 ILR (Cal) 351

Criminal Procedure Code, 1898 (CrPC) — Section 144, 210, 254Penal Code, 1860 (IPC) — Section 143West Bengal Security Act, 1950 — Section 6(6)

High Courts13 Jun 1955

India Electric Works Ltd. Vs Mrs. B.S. Mantosh and Others

Calcutta High Court · AIR 1956 Cal 148 : (1956) 1 CALLT 279

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 115, 116

High Courts13 Jun 1955Dismissed

B.S. Mantosh Vs India Electric Works Ltd.

Calcutta High Court · (1957) 2 ILR (Cal) 613

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 108, 108A

High Courts10 Jun 1955

Lachminarain Lalchand Vs Golabchand Dhanraj

Calcutta High Court · (1957) 2 ILR (Cal) 841

Presidency Small Cause Courts Act, 1882 — Section 37, 38

High Courts10 Jun 1955

Panchu Gopal Mullik and Another Vs The State and Another

Calcutta High Court · AIR 1955 Cal 524 : (1956) 1 CALLT 8 : (1955) CriLJ 1343 : 60 CWN 47 : (1957) 2 ILR (Cal) 129

Criminal Procedure Code, 1898 (CrPC) — Section 88(6A)

High Courts09 Jun 1955Dismissed

Corporation of Calcutta Vs Omeda Khatun Bewa

Calcutta High Court · AIR 1956 Cal 122 : 60 CWN 319 : (1957) 2 ILR (Cal) 773

Calcutta Municipal Act, 1923 — Section 310, 475Land Acquisition Act, 1894 — Section 10, 11, 38, 39, 48

High Courts09 Jun 1955

Sheikh Amir Hamze Vs Sheikh Yakuk

Calcutta High Court · (1957) 2 ILR (Cal) 316

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(6), 147

High Courts08 Jun 1955Dismissed

Basanta Kumar Pal Vs The Chief Electrical Engineer and Others

Calcutta High Court · AIR 1956 Cal 93 : 59 CWN 1050 : (1957) 2 ILR (Cal) 309

Constitution of India, 1950 — Article 141, 226, 311

High Courts08 Jun 1955Dismissed

Reliance Jute Mills Co. Ltd. Vs Ghoomri Teleni

Calcutta High Court · (1957) 2 ILR (Cal) 634

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts08 Jun 1955

Nagendra Nath Choudhury Vs The State

Calcutta High Court · AIR 1955 Cal 555 : (1955) CriLJ 1356

Criminal Procedure Code, 1898 (CrPC) — Section 233, 439West Bengal Highways (Amendment) Act, 1953 — Section 2

High Courts07 Jun 1955

Syed Golam Rasul Vs S.K. Arshed

Calcutta High Court · (1957) 2 ILR (Cal) 240

Criminal Procedure Code, 1898 (CrPC) — Section 250, 250(1), 250(2)Penal Code, 1860 (IPC) — Section 147, 448

High Courts07 Jun 1955Allowed

Ratish Chandra Guha Vs Nagendra Nath Das

Calcutta High Court · (1957) 2 ILR (Cal) 953

Calcutta Rent Ordinance, 1946 — Section 12(1)(b)Railways and Canal Traffic Act, 1854 — Section 7Regulation of Railways Act, 1868 — Section 16

High Courts03 Jun 1955

Hansraj Bajaj Vs The Indian Overseas Bank Ltd.

Calcutta High Court · AIR 1956 Cal 33 : 59 CWN 1044 : (1957) 2 ILR (Cal) 253

Civil Procedure Code, 1908 (CPC) — Section 151, 20

High Courts03 Jun 1955

Sm. Swapna Mukherjee Vs Basanta Ranjan Mukherjee and Others

Calcutta High Court · AIR 1955 Cal 533 : (1955) 1 CALLT 351 : (1955) CriLJ 1347 : (1957) 2 ILR (Cal) 249

Penal Code, 1860 (IPC) — Section 494

High Courts02 Jun 1955Allowed

Hanuman Bux Mahajan Vs Corporation of Calcutta

Calcutta High Court · (1957) 2 ILR (Cal) 610

Calcutta Municipal Act, 1951 — Section 461, 470, 479, 537

High Courts02 Jun 1955Dismissed

Bonbehari Roy Vs Dhirendra Nath Roy

Calcutta High Court · AIR 1956 Cal 132 : 60 CWN 52

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17Independence (Legal Proceedings) Order, 1947 — Section 4

High Courts01 Jun 1955Allowed

Mohit Mohan Bose Vs Jagat Mohan Dutt

Calcutta High Court · 59 CWN 852

West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 14, 14(1), 14(3), 14(4), 18(5)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1), 12(3)

High Courts01 Jun 1955Dismissed

Bishnu Charan Srimani Vs Subodh Chandra Dey

Calcutta High Court · (1957) 2 ILR (Cal) 224

Limitation Act, 1963 — Article 120, 7

High Courts01 Jun 1955

Bardeshwari (Barodeshwari) Prosad Battacharjee Vs Rabi Nandan Saha

Calcutta High Court · AIR 1956 Cal 24 : (1956) CriLJ 212 : 60 CWN 10 : (1957) 2 ILR (Cal) 92

Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A, 192

High Courts01 Jun 1955

Mohit Kumar Bose Vs Jagat Mohan Dutta

Calcutta High Court · 59 CWN 852