High Courts21 Dec 1954Dismissed
Bishnu Bijoy Srimani Vs Chandra Bijoy Srimany and Others
Calcutta High Court · AIR 1955 Cal 281
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,988 of 3,204
High Courts20 Dec 1954
In Re: Frank Morton Fisk
Calcutta High Court · AIR 1956 Cal 656 : 60 CWN 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151, 47, 73Presidency Towns Insolvency Act, 1909 — Section 17, 53, 7
High Courts20 Dec 1954Dismissed
Ganpatrai and Sons Vs Ramgopal Nanda Kishore
Calcutta High Court · AIR 1955 Cal 302 : 59 CWN 807
Arbitration Act, 1940 — Section 16, 16(2), 16(3), 28, 28(1)
High Courts18 Dec 1954
MOORHOUSE (INSPECTOR OF TAXES) Vs DOOLAND.
Calcutta High Court · (1955) 28 ITR 86
Finance Act, 1922 — Section 18
High Courts16 Dec 1954
Panchamananda Dutta Vs M.M. Chakrabarty, Official Receiver and Another
Calcutta High Court · 59 CWN 252
Constitution of India, 1950 — Article 227
High Courts15 Dec 1954Allowed
Bijoy Kali Chakravarty Vs Somendra Chandra Nandy
Calcutta High Court · (1956) 2 ILR (Cal) 500
Bengal Agricultural Debtors Act, 1936 — Section 2, 2(5), 2(8), 33, 52Civil Procedure Code, 1908 (CPC) — Section 47Presidency Small Cause Courts Act, 1882 — Section 31
High Courts14 Dec 1954Allowed
Bijoy Kumar Basu Vs Kalipada Ghosh and Others
Calcutta High Court · AIR 1955 Cal 590
Criminal Procedure Code, 1898 (CrPC) — Section 297, 304, 342, 439Penal Code, 1860 (IPC) — Section 34
High Courts14 Dec 1954
Kumudnath Dutta Vs Banga Luxmi Hosiery Mills Ltd. and Others
Calcutta High Court · AIR 1956 Cal 184 : 59 CWN 1093
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 19(6), 19(7), 19(8), 19(9)
High Courts14 Dec 1954
Hindusthan Housing and Land Development Trust Ltd. Vs State of West Bengal
Calcutta High Court · 59 CWN 405
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 115, 120, 17, 36, 8
High Courts13 Dec 1954Allowed
Commissioner of Wakfs, West Bengal Vs Hazrat Syed Shah Mustarshid Ali Al-Qua-Dari and Others
Calcutta High Court · 59 CWN 436
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226
High Courts09 Dec 1954Dismissed
Union of India (UOI) Vs Satyendra Nath Banerjee and Others
Calcutta High Court · AIR 1955 Cal 581 : (1955) 1 CALLT 105 : 59 CWN 531
Bengal Public Demands Recovery Act, 1913 — Section 38, 39, 51(1)Bengal Public Demands Recovery Rules — Rule 43Constitution of India, 1950 — Article 226, 300
High Courts09 Dec 1954
Bhupendra Nath Dutt and Others Vs Nagendra Bhusan Beed and Another
Calcutta High Court · 59 CWN 595
High Courts08 Dec 1954
P.K. Roy Vs The State
Calcutta High Court · AIR 1955 Cal 277 : (1955) CriLJ 791 : 59 CWN 300
Criminal Procedure Code, 1898 (CrPC) — Section 186, 496, 83, 93APenal Code, 1860 (IPC) — Section 420
High Courts07 Dec 1954Dismissed
Panchanan Banerjee Vs Kumar Bhupendra Kishore Acharya Choudhury
Calcutta High Court · 59 CWN 541 : (1956) 2 ILR (Cal) 365
Bengal Tenancy Act, 1885 — Section 144Civil Procedure Code, 1882 — Section 15, 17Civil Procedure Code, 1908 (CPC) — Section 20
High Courts07 Dec 1954Dismissed
Sm. Durgesh Nandini Devi Vs Aolad Shaikh
Calcutta High Court · AIR 1955 Cal 502 : (1955) 1 CALLT 318
Transfer of Property Act, 1882 — Section 105, 106
High Courts06 Dec 1954Dismissed
Mahaluxmi Bank Ltd. Vs Chotanagpur Industrial and Commercial Association
Calcutta High Court · AIR 1955 Cal 413
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49
High Courts06 Dec 1954
Natabar Jana Vs State and Another
Calcutta High Court · AIR 1955 Cal 138 : (1955) CriLJ 441 : 59 CWN 729 : (1956) 2 ILR (Cal) 358
Calcutta Police Act, 1866 — Section 76, 78AConstitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 1, 1(2), 162, 172
High Courts06 Dec 1954Allowed
Jagdam Prosad Singh Vs Satya Bhusan Mukherjee
Calcutta High Court · (1956) 2 ILR (Cal) 352
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 5, Order 21 Rule 6, Order 48 Rule 3, 145
High Courts06 Dec 1954
Spices (India) Ltd. Vs Asiatic Steam Navlgation Company, Ltd.
Calcutta High Court · (1956) 2 ILR (Cal) 600
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 16Common Law Procedure Act, 1854 — Section 87Limitation Act, 1963 — Article 31, 76