High Courts12 Jan 1955Allowed
R.E. Ramsay Vs Pasupatinth Malia and another
Calcutta High Court · AIR 1955 Cal 255 : (1956) 2 ILR (Cal) 855
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,987 of 3,204
High Courts12 Jan 1955
Controller of Insurance Vs B. Mukherjee
Calcutta High Court · 60 CWN 91
Chartered Accountants Act, 1949 — Section 21(1)
High Courts12 Jan 1955Dismissed
Loya Majhi and Others Vs Nir Dutta and Others
Calcutta High Court · AIR 1955 Cal 415 : (1956) 2 ILR (Cal) 642
Bengal Alienation of Agricultural Land (Temporary Provisions) Act, 1944 — Section 10, 8Civil Procedure Code, 1908 (CPC) — Section 9
High Courts12 Jan 1955
Mahabir Prasad Bajoria Vs M.S. Biswas Magistrate Asansole and Another
Calcutta High Court · AIR 1956 Cal 176
Colliery Control Order, 1945 — Section 1
High Courts12 Jan 1955Dismissed
Gum Bahadur Vs State
Calcutta High Court · (1957) 2 ILR (Cal) 347
West Bengal Security Act, 1950 — Section 21, 38, 6(2), 6(3)
High Courts12 Jan 1955Dismissed
Messrs. Tara Chand Ghanshyamdas Vs The State of West Bengal
Calcutta High Court · 59 CWN 550
Constitution of India, 1950 — Article 227(3)Court Fees Act, 1870 — Section 13, 14, 15, 6Government of India Act, 1935 — Section 226
High Courts11 Jan 1955
The State Vs Pulin Chandra Mandal
Calcutta High Court · (1957) 2 ILR (Cal) 289
Criminal Procedure Code, 1898 (CrPC) — Section 144, 245, 253, 342, 353Penal Code, 1860 (IPC) — Section 188
High Courts11 Jan 1955
Arun Ranjan Ghose Vs The State of West Bengal
Calcutta High Court · (1955) 1 CALLT 90 : 59 CWN 495 : (1957) 2 ILR (Cal) 396
Criminal Procedure Code, 1898 (CrPC) — Section 99A, 99A(1), 99B, 99DPenal Code, 1860 (IPC) — Section 124A, 153A, 295APress and Registration of Books Act, 1867 — Section 22
High Courts11 Jan 1955
Mrityunjoy Chatterjee and Others Vs The State
Calcutta High Court · AIR 1955 Cal 439 : (1955) CriLJ 1171 : 59 CWN 470
Criminal Procedure Code, 1898 (CrPC) — Section 144, 353, 537, 540APenal Code, 1860 (IPC) — Section 188
High Courts11 Jan 1955Allowed
Surya Kumar Manji and Others Vs Trilochan Nath and Others
Calcutta High Court · AIR 1955 Cal 495 : 59 CWN 526 : (1956) 2 ILR (Cal) 622
Transfer of Property Act, 1882 — Section 106, 107
High Courts11 Jan 1955Dismissed
Amarendra Nath Roy Vs The State
Calcutta High Court · AIR 1955 Cal 236 : (1955) CriLJ 784 : (1956) 2 ILR (Cal) 625
Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 409
High Courts10 Jan 1955Dismissed
Kshirode Chandra Pal Vs District Magistrate, Howrah and Another
Calcutta High Court · AIR 1956 Cal 96 : 59 CWN 373
Arms Act, 1959 — Section 18Constitution of India, 1950 — Article 226
High Courts06 Jan 1955
Debendra Nath Sen Vs Rajendra Chandra Roy Rajendra Chandra Roy Vs Debendra Nath Sen
Calcutta High Court · AIR 1955 Cal 498 : (1955) CriLJ 1257 : 59 CWN 516 : (1956) 2 ILR (Cal) 617
Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 181, 181(2)
High Courts04 Jan 1955
Sm. Saraju Bala Debi Vs Hiralal Adhikary
Calcutta High Court · (1957) 2 ILR (Cal) 342
Unauthorised Occupation of Land Act, 1951 — Section 3, 4, 6
High Courts03 Jan 1955Dismissed
Suraj Bala Patra Vs Suraj Bala Patra and Others
Calcutta High Court · (1957) 2 ILR (Cal) 36
Registration Act, 1908 — Section 47, 77
High Courts03 Jan 1955
Hari Kinkar Samanta Vs Deb Kinkar Choudhury
Calcutta High Court · (1957) 2 ILR (Cal) 574
West Bengal Bargadars Act, 1950 — Section 2
High Courts03 Jan 1955
Shanichari Debi Vs State of West Bengal
Calcutta High Court · (1955) 1 CALLT 115 : 59 CWN 545 : (1956) 2 ILR (Cal) 610
Constitution of India, 1950 — Article 19, 19(1), 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 107, 491Preventive Detention Act, 1950 — Section 3, 3(1)
High Courts23 Dec 1954
Chhatumull Chowthmull Vs Union of India (UOI)
Calcutta High Court · AIR 1955 Cal 264 : 59 CWN 504
Contract Act, 1872 — Section 151, 152, 161, 211Railways Act, 1890 — Section 47(1), 72Railways Rules, 1890 — Rule 3
High Courts22 Dec 1954Partly Allowed
Jagadindra Nath Chowdhury and Another Vs Ulangini Dasi
Calcutta High Court · AIR 1955 Cal 312
High Courts22 Dec 1954Dismissed
Haradhone Haldar Vs Usha Charan Karmakar and Others
Calcutta High Court · AIR 1955 Cal 292
Partition Act, 1893 — Section 4