High Courts04 Apr 1955Allowed
Kartick Chandra Das and Others Vs Gangadutta Murarka
Calcutta High Court · AIR 1956 Cal 120 : (1956) 1 CALLT 273 : 59 CWN 827
Transfer of Property Act, 1882 — Section 105, 116
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,983 of 3,204
High Courts04 Apr 1955
Nursinghdas Guzrati Vs Baijnath Prasad and Ors
Calcutta High Court · 59 CWN 1011
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(3), Order 21 Rule 22(1)(a), Order 21 Rule 50(2), Order 21 Rule 6, Order 21 Rule 90
High Courts01 Apr 1955Dismissed
Mugneeram Bangur and Co. Vs Kalidas Ghosh
Calcutta High Court · 59 CWN 681
Constitution of India, 1950 — Article 133, 133(1)(a)
High Courts30 Mar 1955
Panchu Gopal Modak Vs Dolly Modak
Calcutta High Court · 59 CWN 767
Criminal Procedure Code, 1898 (CrPC) — Section 2
High Courts29 Mar 1955Dismissed
Kanai Lal Sur Vs Paramnidhi Sadhukhan
Calcutta High Court · 60 CWN 397
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Mar 1955Allowed
Kuran Chandra Singha Vs Mohan Lal Singh and Others
Calcutta High Court · 59 CWN 947
Transfer of Property Act, 1882 — Section 74, 75, 91, 92, 94
High Courts25 Mar 1955
Sm. Mokshoda Sundari Dasi Vs Bhupendra Nath Bose
Calcutta High Court · AIR 1957 Cal 126 : 60 CWN 459
Legal Practitioners Act, 1879 — Section 14
High Courts25 Mar 1955Allowed
Sitaram Poddar and Others Vs The Commissioners of Howrah Municipality
Calcutta High Court · 59 CWN 1069
Calcutta Municipal Act, 1923 — Section 142(2), 161(1)
High Courts25 Mar 1955
Subodh Gopal Bose Vs Khairunnessa Bai
Calcutta High Court · 60 CWN 361
Bengal Land Revenue Sales Act, 1859 — Section 37, 37(4)
High Courts24 Mar 1955Allowed
State of West Bengal Vs Birendra Nath Basunia and Others
Calcutta High Court · AIR 1955 Cal 601 : (1955) CriLJ 1572 : 59 CWN 610 : (1957) 2 ILR (Cal) 1017
Constitution of India, 1950 — Article 226Crown Grants Act, 1895 — Section 3Transfer of Property Act, 1882 — Section 108
High Courts24 Mar 1955Allowed
Rai Harendra Nath Choudhury Vs Naba Krishna Roy Choudhuri
Calcutta High Court · (1957) 2 ILR (Cal) 143
Cess Act, 1880 — Section 101, 102, 34, 35, 38
High Courts23 Mar 1955Allowed
Nidhi Singh and Another Vs The State and Others
Calcutta High Court · 59 CWN 649
Criminal Procedure Code, 1898 (CrPC) — Section 165, 96, 98Penal Code, 1860 (IPC) — Section 111, 147, 332, 342, 98
High Courts21 Mar 1955
Lala Gangaram Vs Krishna Gopal Jhunjhunwala and Others
Calcutta High Court · 59 CWN 1006
West Bengal Estates Acquisition Act, 1953 — Section 39, 4, 44, 46
High Courts21 Mar 1955Allowed
Anil Chandra Guha Vs The Commissioners of the South Dum Dum Municipality
Calcutta High Court · 59 CWN 723
Bengal Municipal Act, 1932 — Section 60Constitution of India, 1950 — Article 224
High Courts18 Mar 1955
Sm. Nirmala Sundari Dassi Vs Sudhir Kumar Mitter
Calcutta High Court · AIR 1955 Cal 484
Calcutta High Court (Original Side) Rules, 1914 — Rule 17, 27, 5Limitation Act, 1908 — Article 183, 19, 20, 5
High Courts17 Mar 1955
Durgarani Dasi Vs Kalyani Bandopadhyay
Calcutta High Court · (1957) 2 ILR (Cal) 89
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 7, Order 46 Rule 7(1), Order 46 Rule 7(2)
High Courts17 Mar 1955Allowed
Md. Sarafatulla Sarkar Vs Surja Kumar Mondal and Others
Calcutta High Court · AIR 1955 Cal 382 : (1955) 1 CALLT 157 : 59 CWN 652 : (1957) 2 ILR (Cal) 694
Constitution of India, 1950 — Article 102, 191Government of India Act, 1915 — Section 63E, 80B, 83EGovernment Servants Conduct Rules, 1926 — Rule 23
High Courts17 Mar 1955Dismissed
Commissioner of Wakfs, West Bengal Vs Shyam Sundar Debanshi and Another
Calcutta High Court · AIR 1956 Cal 159 : (1957) 2 ILR (Cal) 117
Bengal Wakf Act, 1934 — Section 70(3)
High Courts15 Mar 1955Allowed
Chowringhee, Properties Ltd. Vs Bengal Stores Ltd.
Calcutta High Court · 60 CWN 584
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts15 Mar 1955Dismissed
Tabiruddin Mallick and Another Vs Protiva Rani Devi and Others
Calcutta High Court · AIR 1956 Cal 454
Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(8)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 47