High Courts07 Jun 1954Dismissed
East Coast Commercial Company, Ltd. Vs Karuna Kumar Dutt Gupta
Calcutta High Court · 58 CWN 1041 : (1956) 1 ILR (Cal) 468
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,996 of 3,204
High Courts04 Jun 1954
Kali Charan Duary Vs State
Calcutta High Court · AIR 1954 Cal 577 : 58 CWN 1035 : (1957) 2 ILR (Cal) 24
Criminal Procedure Code, 1898 (CrPC) — Section 110, 117(2), 350, 350(1)
High Courts03 Jun 1954
A. and J. KUCKLOW LD. (IN LIQUIDATION) Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1955) 28 ITR 850
Finance Act, 1922 — Section 21Finance Act, 1927 — Section 31, 31(1), 31(4)
High Courts02 Jun 1954
Ananta Kumar Chatterjee Vs Jadunath Mukherjee and Another
Calcutta High Court · 59 CWN 726
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1(i)
High Courts01 Jun 1954Dismissed
Satyendra Chandra Ghosh Mullick Vs Chandi Prosad Mukherjee
Calcutta High Court · 58 CWN 787
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Jun 1954
Santosh Kumar Datta Vs The Commissioner of Police, H.S. Ghose Choudhuri and Another
Calcutta High Court · AIR 1955 Cal 81 : 58 CWN 756
Calcutta Police Regulations, 1968 — Rule 5, 6Constitution of India, 1950 — Article 311(1)
High Courts01 Jun 1954
Gopal Chandra Vs Bepin Behari
Calcutta High Court · AIR 1955 Cal 353 : 58 CWN 1047
General Clauses Act, 1897 — Section 3, 3(20)Limitation Act, 1908 — Section 14Penal Code, 1860 (IPC) — Section 52
High Courts31 May 1954
S.K. Sanyal Vs Mirza M. Hussain
Calcutta High Court · 58 CWN 950
Chartered Accountants Act, 1949 — Section 20, 20(b), 21, 21(3)
High Courts29 May 1954Allowed
Managing Agents, Messrs. Ukhra Farming Corporation Ltd. Vs Satubala Bagdini
Calcutta High Court · 58 CWN 751
Factories Act, 1948 — Section 2(1)(n)
High Courts28 May 1954
Aswini Kumar Roy and Another Vs The State
Calcutta High Court · AIR 1955 Cal 100 : (1955) CriLJ 347
Criminal Procedure Code, 1898 (CrPC) — Section 222, 297Penal Code, 1860 (IPC) — Section 109, 363, 366
High Courts26 May 1954Allowed
Prasanta Kumar Sur Vs International Contractors Ltd.
Calcutta High Court · AIR 1955 Cal 101 : 59 CWN 675
Contract Act, 1872 — Section 55Specific Relief Act, 1877 — Section 12Transfer of Property Act, 1882 — Section 54
High Courts25 May 1954
Mrs. M. Preston Vs J.S. Humphreys
Calcutta High Court · AIR 1955 Cal 315
Contract Act, 1872 — Section 74
High Courts25 May 1954Dismissed
Satyadhyan Ghosal and Others Vs Sm. Deorajin Debi and Another
Calcutta High Court · AIR 1955 Cal 98 : 58 CWN 774
Calcutta Thika Tenancy Act, 1949 — Section 28Constitution of India, 1950 — Article 133(1)
High Courts24 May 1954Allowed
Probodh Chandra Roy Vs Hara Hari Roy and Another
Calcutta High Court · AIR 1954 Cal 618 : 58 CWN 726
Constitution of India, 1950 — Article 133(1)
High Courts24 May 1954
Kanailal Banerjee and Another Vs Dasu Ghose and Others
Calcutta High Court · 58 CWN 922
Civil Procedure Code, 1908 (CPC) — Section 115Suits Valuation Act, 1887 — Section 7(iv)(c), 7(xi)(cc), 7(xi)(e)
High Courts21 May 1954Dismissed
Sm. Anima Munshi Vs Engineer-in-chief and General Manager, Calcutta Telephone District
Calcutta High Court · AIR 1954 Cal 561 : (1955) 2 LLJ 762
Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)
High Courts21 May 1954Dismissed
Commissioners, Hooghly-Chinsurah Municipaliy Vs Ekkari Ghose
Calcutta High Court · 58 CWN 755 : (1956) 2 ILR (Cal) 164
Bengal Municipal Act, 1932 — Section 535General Clauses Act, 1897 — Section 3(2)
High Courts21 May 1954
Sudhamay Basu Vs Messrs. Raja Ram Ram Samaj Singh and Others
Calcutta High Court · 59 CWN 889
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 115
High Courts21 May 1954
Kanailal Mitra Vs Pannasashi Mitra
Calcutta High Court · AIR 1954 Cal 588 : 58 CWN 743
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 5Hindu Womens Right to Property Act, 1937 — Section 2, 3
High Courts21 May 1954
Laxmi Shaw Vs State
Calcutta High Court · AIR 1955 Cal 104 : (1955) CriLJ 350
Telegraph Wires (Unlawful Possession) Act, 1950 — Section 2, 5