High Courts30 Apr 1954
Sisir Kumar Laha Vs J.N. Majumdar and Others
Calcutta High Court · AIR 1955 Cal 309
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,998 of 3,204
High Courts29 Apr 1954Dismissed
Fakir Chand Mondal Vs Mohini Devi
Calcutta High Court · (1956) 2 ILR (Cal) 432
Bengal Tenancy Act, 1885 — Section 160, 165, 167, 37
High Courts28 Apr 1954Dismissed
Mrs. L.A. Saunders Vs Land Corporation of Bengal Ltd. Land Corporation of Bengal Ltd. Vs Mrs. L.A. Saunders
Calcutta High Court · AIR 1955 Cal 169
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 9 Rule 8, Order 9 Rule 9, 100Transfer of Property Act, 1882 — Section 106West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12
High Courts28 Apr 1954Dismissed
Radhey Lal Murarka Vs Diamond Sugar Mills Ltd.
Calcutta High Court · (1956) 2 ILR (Cal) 299
High Courts27 Apr 1954Dismissed
Arunkumar Patra Vs Ashutosh Banerji
Calcutta High Court · (1956) 2 ILR (Cal) 427
Bengal Tenancy Act, 1885 — Article 1Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Contract Act, 1872 — Section 74
High Courts15 Apr 1954Dismissed
Newton Hickie and Another Vs Official Trustee of West Bengal
Calcutta High Court · AIR 1954 Cal 506 : 58 CWN 819
Civil Procedure Code, 1908 (CPC) — Section 11, 21Evidence Act, 1872 — Section 44West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 16
High Courts15 Apr 1954Dismissed
Jagabandhu Mitra and Others Vs The State
Calcutta High Court · AIR 1955 Cal 177 : (1955) CriLJ 657 : 59 CWN 312 : (1956) 1 ILR (Cal) 259
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 236, 238, 239Penal Code, 1860 (IPC) — Section 394, 397West Bengal Tribunals of Criminal Jurisdiction Act, 1952 — Section 10, 4, 5
High Courts15 Apr 1954Dismissed
Sardar Singh Vs Bimal Krishna Basu
Calcutta High Court · 59 CWN 430 : (1956) 2 ILR (Cal) 421
Civil Procedure Code, 1908 (CPC) — Section 107(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
High Courts15 Apr 1954Allowed
Mahadeb Ram Kahar Vs Tinkori Roy
Calcutta High Court · AIR 1954 Cal 539 : 58 CWN 651 : (1956) 2 ILR (Cal) 370
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 116
High Courts12 Apr 1954
Hindustan Development Corporation Ltd. Vs The Deputy Registrar of Trade Marks and Another
Calcutta High Court · AIR 1955 Cal 519 : 59 CWN 320 : (1956) 2 ILR (Cal) 738
Trade Marks Act, 1940 — Section 10, 14(1), 6(1), 8, 9
High Courts12 Apr 1954
Messrs. Hindustan Development Corporation Ltd. Vs The Deputy Registrar of Trade Mark and another
Calcutta High Court · 59 CWN 320
Trade Marks Act, 1940 — Section 6(1)(d)
High Courts12 Apr 1954
Messrs. Hindusthan Development Corporation Ltd. Vs The Deputy Registrar of Trade Marks and Another
Calcutta High Court · AIR 1955 Cal 519 : 59 CWN 320 : (1956) 2 ILR (Cal) 738
High Courts09 Apr 1954Allowed
Bhabatosh Ghattak Vs Sm. Joy Kumari Devi and Others
Calcutta High Court · AIR 1955 Cal 229 : 58 CWN 602 : (1956) 1 ILR (Cal) 136
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 103Transfer of Property Act, 1882 — Section 116
High Courts09 Apr 1954Allowed
Usharani Debi Vs Charusila Dasi and Another
Calcutta High Court · 59 CWN 572
Transfer of Property Act, 1882 — Section 111, 111(h), 113, 116, 118
High Courts08 Apr 1954
Suburban Bank Ltd. (in liqdn.) Vs Nistaran Chakrabarti
Calcutta High Court · AIR 1955 Cal 172 : (1954) 24 CompCas 273 : 58 CWN 676
Banking Companies Act, 1949 — Section 45F, 45O, 45O(1)Limitation Act, 1908 — Article 120, 59
High Courts08 Apr 1954
Sudhindra Kumar Bose Vs The State
Calcutta High Court · (1956) 1 ILR (Cal) 141 : (1956) 1 ILR (Cal) 133
Penal Code, 1860 (IPC) — Section 120B, 409West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 12
High Courts08 Apr 1954
Baidyanath Chanda and Others Vs The State
Calcutta High Court · (1954) CriLJ 1435
Penal Code, 1860 (IPC) — Section 420
High Courts05 Apr 1954Partly Allowed
Jamini Kanta Das Vs Union of India (UOI)
Calcutta High Court · AIR 1955 Cal 45 : 58 CWN 936
Army Act, 1911 — Section 10, 8, 9Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 9Constitution of India, 1950 — Article 141, 311
High Courts02 Apr 1954
Imperial Bucket Co., a firm Vs Sm. Bhagwati Basak
Calcutta High Court · AIR 1954 Cal 520 : (1955) 1 ILR (Cal) 274
Limitation Act, 1908 — Section 12, 29, 29(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 32West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 17(3), 32(1), 32(2)
High Courts02 Apr 1954Allowed
Corporation of Calcutta Vs Dhurjati Charan Ghose
Calcutta High Court · 58 CWN 748
Calcutta Municipal Act, 1923 — Section 127(b)