High Courts21 May 1954
Bijoy Singh Nahata Vs Mohanlal, Chaudhuri
Calcutta High Court · 58 CWN 777
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,997 of 3,204
High Courts20 May 1954
Managing Agents, Ukhra Farming Corpn. Ltd. Vs Satu Bala Bagdini
Calcutta High Court · AIR 1955 Cal 105 : 58 CWN 751
Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts20 May 1954
Continental Drug Co. Ltd., Bombay Vs Chemoids and Industries Ltd., Calcutta Chemoids and Industries Ltd., Calcutta Vs Continental Drug Co. Ltd., Bombay
Calcutta High Court · AIR 1955 Cal 161 : 58 CWN 916
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 28
High Courts20 May 1954
Shila Banerjee Vs B.C. Das Gupta and Another
Calcutta High Court · AIR 1954 Cal 571 : 58 CWN 705
Constitution of India, 1950 — Article 14, 19West Bengal Clinical Establishments Act, 1950 — Section 9West Bengal Clinical Establishments Rules, 1951 — Rule 11
High Courts20 May 1954
Naresh Nath Mukherjee Vs The Economic Electroplating Works
Calcutta High Court · (1956) 1 ILR (Cal) 171
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, 115, 47, 80West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
High Courts18 May 1954Dismissed
Baijnath Vs Kshetrahari Sarkar and Others
Calcutta High Court · AIR 1955 Cal 210
Contract Act, 1872 — Section 10Specific Relief Act, 1877 — Section 22, 25
High Courts18 May 1954Dismissed
Krishnapada Choudhury Vs Asrat Ali Khan and Others
Calcutta High Court · AIR 1955 Cal 422 : (1956) 1 ILR (Cal) 358
Bengal Tenancy Act, 1885 — Section 174, 174(3)
High Courts17 May 1954
Matilal Shroff Vs Certificate Officer, 24 Parganas and Others
Calcutta High Court · 59 CWN 660
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4
High Courts17 May 1954
Subodh Gopal Bose Vs Sushil Kumar Sen
Calcutta High Court · (1956) 2 ILR (Cal) 556
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts13 May 1954
Suretennessa Bibi Vs Chintaharan Das
Calcutta High Court · AIR 1955 Cal 182 : (1955) CriLJ 654
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1
High Courts12 May 1954
Kunti Bala Dassi Vs Nabin Chandra Das
Calcutta High Court · AIR 1955 Cal 108 : (1955) CriLJ 354 : 58 CWN 702
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3)
High Courts12 May 1954Dismissed
Satyananda Brahmachari and Others Vs Phani Lal Mookerjee and Others
Calcutta High Court · AIR 1955 Cal 155 : 58 CWN 861
Civil Procedure Code, 1908 (CPC) — Section 91, 92, 93
High Courts12 May 1954
Jagat Bandhu Ganguly Vs State
Calcutta High Court · AIR 1955 Cal 109 : (1955) CriLJ 370 : 58 CWN 913
Calcutta Port Act, 1890 — Section 136Criminal Procedure Code, 1898 (CrPC) — Section 403, 439Penal Code, 1860 (IPC) — Section 109, 408
High Courts10 May 1954
Probodh Chandra Ghose Vs Executive Engineer, Canals Division and Others
Calcutta High Court · AIR 1955 Cal 276 : 58 CWN 928
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311
High Courts10 May 1954Allowed
Aripuddin Mondal Vs Taser Mondal
Calcutta High Court · (1956) 1 ILR (Cal) 310
Bengal General Clauses Act, 1899 — Section 8Bengal Tenancy (Amendment) Act, 1928 — Section 52, 86A, 86A, 86A(1), 86A(2)Bengal Tenancy (Amendment) Act, 1938 — Section 86A, 86A(2), 86A(5), 88A
High Courts05 May 1954
Majibar Rahman Molla and Others Vs Rahu Bux Dhali and Others
Calcutta High Court · AIR 1954 Cal 604 : (1956) 1 ILR (Cal) 158
Bengal Tenancy Act, 1885 — Section 174(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 41 Rule 22Limitation Act, 1908 — Section 18
High Courts04 May 1954
Malina Bala Dasi Vs Kumudlal Choudhury
Calcutta High Court · (1956) 2 ILR (Cal) 376
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10(1), 10(3), 10(5), 17, 17(2)
High Courts03 May 1954Dismissed
Subodh Chandra Mazumdar Vs Monorama Ghose
Calcutta High Court · (1956) 1 ILR (Cal) 150
Evidence Act, 1872 — Section 92
High Courts30 Apr 1954
Kshirode Gopal Saha and Others Vs The State (Chairman, District Board, Malda)
Calcutta High Court · AIR 1955 Cal 110 : (1955) CriLJ 384 : 58 CWN 765
Bengal Ferries Act, 1885 — Section 28Bengal Local Self-Government Act, 1885 — Section 100ECriminal Procedure Code, 1898 (CrPC) — Section 192(1), 528, 528(2)
High Courts30 Apr 1954
Saroj Kanti Basu Vs S.C. Singha Roy and Others
Calcutta High Court · 59 CWN 256
Motor Vehicles Act, 1939 — Section 60(1)(d)