COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,993 of 3,204

High Courts02 Aug 1954

Ramani Ranjan Bose Vs Corporation of Calcutta

Calcutta High Court · AIR 1955 Cal 410 : (1955) CriLJ 1063 : 59 CWN 599

Bengal General Clauses Act, 1899 — Section 8Calcutta Municipal Act, 1923 — Section 363, 365Calcutta Municipal Act, 1951 — Section 2, 414

High Courts29 Jul 1954

Gajadhar Shaw Vs Union of India (UOI)

Calcutta High Court · AIR 1959 Cal 21 : (1956) 1 ILR (Cal) 394

Limitation Act, 1908 — Article 31, 14, 2(7)

High Courts29 Jul 1954

P.C. Mallick Vs Bhabatosh Das

Calcutta High Court · 59 CWN 491

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)(b)

High Courts28 Jul 1954

Ram Chandra Choudhury Vs Ballygunge Estates Limited

Calcutta High Court · (1956) 2 ILR (Cal) 588

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 2, Order 9 Rule 7

High Courts28 Jul 1954

Sarat Chandra Mondal and Others Vs Satish Chandra Baidya and Others

Calcutta High Court · 59 CWN 434

West Bengal Non-Agricultural Tenancy Act, 1949 — Section 88

High Courts27 Jul 1954

Nirmal Kumar Mitra Vs Monoranjan Chatterjee

Calcutta High Court · AIR 1955 Cal 192

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 5, Order 33 Rule 5(2), Order 41 Rule 23

High Courts27 Jul 1954

Union of India (UOI) Vs Sri Narayan Agarwalla Sri Narayan Agarwalla Vs Union of India (UOI)

Calcutta High Court · AIR 1955 Cal 371 : 59 CWN 254

Post Office Act, 1898 — Section 6

High Courts26 Jul 1954

Arbn. Satyanarain Biswanath Vs Harakchand Rupchand

Calcutta High Court · AIR 1955 Cal 225

Arbitration Act, 1940 — Section 9Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 10, 5, 7

High Courts26 Jul 1954Allowed

Labpur Zemindaries Limited Vs Debendranath Raimahashaya

Calcutta High Court · 59 CWN 56 : (1956) 1 ILR (Cal) 387

Bengal Tenancy Act, 1885 — Section 147(5), 168A, 168A(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47

High Courts22 Jul 1954

Chunilal Joshi Vs Gora Bibi

Calcutta High Court · (1956) 1 ILR (Cal) 384

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(2)

High Courts22 Jul 1954Dismissed

Pachupur Saraswati Bank, Ltd. Vs Maza Mondal

Calcutta High Court · 59 CWN 402 : (1956) 1 ILR (Cal) 490

Bengal Agricultural Debtors Act, 1936 — Section 37A(5), 37A(8), 87ABengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Section 37

High Courts21 Jul 1954

Howrah Municipality Vs N.N. Das and Sons

Calcutta High Court · (1956) 1 ILR (Cal) 488

Calcutta Municipal Act, 1923 — Section 492

High Courts21 Jul 1954

Gajanand Choudhury Vs Bholanath Bhagat

Calcutta High Court · 59 CWN 234 : (1956) 1 ILR (Cal) 377

Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 5, 5(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3), 12(4), 17(3), 2(10), 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1), 18(2), 18(7)

High Courts20 Jul 1954

Satya Ranjan Roy and Others Vs Commr. of Police, Calcutta and Others

Calcutta High Court · AIR 1955 Cal 417 : (1955) 1 CALLT 275 : 59 CWN 215

Calcutta Hackney Carriage Act, 1919 — Section 71, 8, 9Constitution of India, 1950 — Article 19(1), 19(6)

High Courts19 Jul 1954

Murarka Paint Varnish Works Ltd. Vs S.N. Tebriwalla and Company

Calcutta High Court · (1956) 2 ILR (Cal) 491

Arbitration Act, 1940 — Section 27(2), 3

High Courts16 Jul 1954Allowed

Fatehchand Murlidhar Vs Juggilal Kamlapat

Calcutta High Court · 59 CWN 223

Contract Act, 1872 — Section 14(2), 39, 73

High Courts16 Jul 1954Allowed

Fateh Chand Murlidhar Vs Juggilal Kamlapat

Calcutta High Court · AIR 1955 Cal 465 : (1955) 1 CALLT 62 : 59 CWN 223

Arbitration Act, 1940 — Section 14(2), 30, 39, 41Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 73

High Courts16 Jul 1954

Bharat Nath Mitra Vs Sashi Bhusan Bera

Calcutta High Court · (1956) 1 ILR (Cal) 373

High Courts15 Jul 1954

Jatish Ghosh Vs State of West Bengal

Calcutta High Court · (1956) 1 ILR (Cal) 370

Evidence Act, 1872 — Section 123, 124

High Courts14 Jul 1954

Krishnalal Haldar Vs Ratharanjan Banerjee

Calcutta High Court · (1956) 1 ILR (Cal) 283

Constitution of India, 1950 — Article 227