COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,981 of 3,204

High Courts17 May 1955

Burmah Shell Oil Storage and Distributing Co. of India Ltd. Vs Licensing Officer of Tamluk Municipality and Others

Calcutta High Court · AIR 1956 Cal 397 : 60 CWN 170

Bengal Municipal Act, 1932 — Section 123, 182Constitution of India, 1950 — Article 14, 245

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High Courts17 May 1955Allowed

Sm. Kundalata Biswas Vs Sm. Chandra Kamini Dasi and Others

Calcutta High Court · AIR 1957 Cal 111 : 60 CWN 734

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, 47

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High Courts16 May 1955

Industrial Finance Corporation of India Vs Jagannath Prosad Sha

Calcutta High Court · (1957) 2 ILR (Cal) 987

Industrial Finance Corporation Act, 1948 — Section 2, 28, 28(1), 28(2), 28(3)

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High Courts16 May 1955

Sumer Singh and Another Vs Sanitary Inspector of Bauria

Calcutta High Court · AIR 1955 Cal 554 : (1955) CriLJ 1355 : 59 CWN 870

Criminal Procedure Code, 1898 (CrPC) — Section 133

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High Courts13 May 1955Dismissed

Laduram Taparia Vs D.K. Ghosh and Others

Calcutta High Court · AIR 1956 Cal 504 : (1956) 29 ITR 103

Bengal Public Demands Recovery Act, 1913 — Section 3(3), 51, 7Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 29, 46(5A)

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High Courts13 May 1955

Akshoy Kumar Dutta and Others Vs Jogesh Chandra Nandy

Calcutta High Court · AIR 1956 Cal 76 : 60 CWN 345

Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 170, 190, 202Penal Code, 1860 (IPC) — Section 147, 323, 354, 380

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High Courts12 May 1955Dismissed

Dwijendra Kumar Roy and Others Vs Monmohan De and Others

Calcutta High Court · AIR 1957 Cal 209 : (1957) 2 ILR (Cal) 684

Specific Relief Act, 1877 — Section 14, 15, 16, 17

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High Courts12 May 1955Dismissed

Raghupati Roy and Others Vs Debu Karmakar and Others

Calcutta High Court · AIR 1956 Cal 79 : 60 CWN 385

Bengal Tenancy Act, 1885 — Section 102Easements Act, 1882 — Section 62Evidence Act, 1872 — Section 101, 102, 103

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High Courts11 May 1955

Paritosh Jana and Others Vs The State

Calcutta High Court · AIR 1955 Cal 474 : (1955) CriLJ 1247

Penal Code, 1860 (IPC) — Section 147, 427

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High Courts11 May 1955

Income Tax Officer, Midnapore-Bankura Vs District Magistrate, Midnapore and Another

Calcutta High Court · AIR 1955 Cal 500 : (1955) CriLJ 1259 : 59 CWN 914

Criminal Procedure Code, 1898 (CrPC) — Section 344, 526(1)

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High Courts10 May 1955

Dhirendra Lal Dutta, Landlord Vs Fekudas and Others, Tenants

Calcutta High Court · 59 CWN 690

Constitution of India, 1950 — Article 227

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High Courts10 May 1955Dismissed

Govinda Chandra Ghose Vs Provabati Ghose

Calcutta High Court · AIR 1956 Cal 147 : 59 CWN 886

Transfer of Property Act, 1882 — Section 54

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High Courts05 May 1955

Jainta Kumar Banerjee Vs The State

Calcutta High Court · AIR 1955 Cal 632 : (1955) CriLJ 1584

Criminal Procedure Code, 1898 (CrPC) — Section 561A

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High Courts05 May 1955

Manindra Nath Choudhury and Another Vs The State

Calcutta High Court · AIR 1955 Cal 512 : (1955) CriLJ 1261

Telegraph Wires (Unlawful Possession) Act, 1950 — Section 5, 7

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High Courts05 May 1955Dismissed

Lalua Dom and Others Vs The State

Calcutta High Court · AIR 1955 Cal 461 : (1955) 1 CALLT 295 : (1955) CriLJ 1174

Criminal Procedure Code, 1898 (CrPC) — Section 297Evidence Act, 1872 — Section 114

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High Courts05 May 1955

R.N. Ghosh Vs The State

Calcutta High Court · AIR 1956 Cal 247 : (1956) CriLJ 732 : 59 CWN 751

Calcutta Police Act, 1866 — Section 62A, 62A(1)Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 242, 249, 4, 537

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High Courts04 May 1955

Nani Gopal Deb and Another Vs Bhima Charan Rakshit

Calcutta High Court · AIR 1956 Cal 32 : (1956) CriLJ 214 : 59 CWN 688

Criminal Procedure Code, 1898 (CrPC) — Section 522(1)Penal Code, 1860 (IPC) — Section 350

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High Courts03 May 1955

Chen Shankar Lal Shankar Jani Vs United Bank of India Ltd. and Another

Calcutta High Court · AIR 1955 Cal 569 : (1955) 1 CALLT 384 : 60 CWN 664

Transfer of Property Act, 1882 — Section 76Trusts Act, 1882 — Section 90, 95

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High Courts03 May 1955

Netram Agarwalla and Others Vs Chairman, Raigunj Municipality and Others

Calcutta High Court · 59 CWN 872

Bengal Municipal Act, 1932 — Section 123, 370, 370(1)(ii)Constitution of India, 1950 — Article 19(1)(g)

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High Courts02 May 1955Dismissed

Sital Chandra Maity Vs The State

Calcutta High Court · AIR 1956 Cal 82 : (1956) CriLJ 509

Criminal Procedure Code, 1898 (CrPC) — Section 297Evidence Act, 1872 — Section 25, 32(1)

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