High Courts13 Jan 1954Allowed
Sashi Bhusan Biswas Vs Bhowanipore Zemindary Co. Ltd.
Calcutta High Court · 58 CWN 288
Bengal Tenancy Act, 1885 — Section 106
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,004 of 3,204
High Courts13 Jan 1954
Indra Kumar Nath Vs The State
Calcutta High Court · (1954) CriLJ 984
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts12 Jan 1954
Balai Chand Basak Vs N. Roy Choudhury, Additional Refugee Rehabilitation Commissioner, West Bengal and Others
Calcutta High Court · AIR 1954 Cal 495
Constitution of India, 1950 — Article 311
High Courts12 Jan 1954Dismissed
Santosh Kumar Chatterjee Vs The State of West Bengal
Calcutta High Court · (1955) 2 ILR (Cal) 477
Bengal General Clauses Act, 1899 — Section 22Bengal Municipal Act, 1932 — Section 20, 24(3), 51, 51(1), 56(5)Bengal Municipal Rules, 1932 — Rule 17, 17(1), 17(3), 17(4), 17(5)
High Courts11 Jan 1954
Yusuf Sheikh and Others Vs The State
Calcutta High Court · 58 CWN 279
Penal Code, 1860 (IPC) — Section 147, 148, 3, 304, 321
High Courts08 Jan 1954Dismissed
Krishna Mohan Samanta and Another Vs Khandu Moyee Dasi
Calcutta High Court · AIR 1954 Cal 295
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11
High Courts08 Jan 1954Allowed
Bejoy Krishna Vs Sree Sree Iswar Damodar Jew Sree Sree Iswar Damodar Jew Vs Bejoy Krishna
Calcutta High Court · AIR 1954 Cal 400
Civil Procedure Code, 1908 (CPC) — Section 60Transfer of Property Act, 1882 — Section 11
High Courts08 Jan 1954
Abanindra Kumar Maity Vs A.K. Biswas
Calcutta High Court · AIR 1954 Cal 355 : 58 CWN 573 : (1956) 1 ILR (Cal) 430
Bengal Public Demands Recovery (Amendment) Act, 1942 — Section 29Bengal Public Demands Recovery Act, 1913 — Section 10, 29, 38, 4, 6Bengal Public Demands Recovery Rules — Rule 2, 77
High Courts08 Jan 1954Partly Allowed
Sunil Kumar Bose and Another Vs Ajit Kumar Bose and Another
Calcutta High Court · AIR 1955 Cal 245 : 58 CWN 483
Government of India Act, 1935 — Section 241, 241(2)Provident Funds Act, 1925 — Section 4
High Courts08 Jan 1954
Indu Bhusan Sreemani and Others Vs Sm. Angurbala Dasi and Others
Calcutta High Court · AIR 1955 Cal 63 : 58 CWN 422
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 100, 115, 47
High Courts08 Jan 1954Allowed
Bejoy Krishna Roy Vs Sree Sree Iswar Damodar Jew
Calcutta High Court · (1956) 1 ILR (Cal) 15
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 10, 11
High Courts07 Jan 1954Dismissed
Asta Bala Dasi Vs Bejoy Kumar Das and Others
Calcutta High Court · AIR 1954 Cal 253 : (1956) 1 ILR (Cal) 422
Bengal Tenancy Act, 1885 — Section 26F(8)Limitation Act, 1908 — Article 120, 148
High Courts07 Jan 1954
Debajyoti Burman Vs Dr. Nalinakshya Sanyal Dr. Nalinakshya Sanyal Vs Debajyoti Burman
Calcutta High Court · AIR 1954 Cal 216
Criminal Procedure Code, 1898 (CrPC) — Section 257, 94Evidence Act, 1872 — Section 123Penal Code, 1860 (IPC) — Section 500
High Courts07 Jan 1954Allowed
Tarapada Nandan Vs Sankar Prosad Dey
Calcutta High Court · (1956) 1 ILR (Cal) 427
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47
High Courts07 Jan 1954Allowed
Mrinalini Dassi Vs Kumar Surjendu Narayan Deb
Calcutta High Court · (1956) 1 ILR (Cal) 197
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2(1), Order 37 Rule 2(2), Order 6 Rule 3, Order 9 Rule 5
High Courts07 Jan 1954
Debajyoti Burman Vs Dr. Nalinakshya Sanyal
Calcutta High Court · (1954) CriLJ 624
Penal Code, 1860 (IPC) — Section 500
High Courts06 Jan 1954Allowed
Sudhangsu Bhattacharjee Vs Ruplekha Pictures
Calcutta High Court · AIR 1954 Cal 281
Arbitration Act, 1940 — Section 34
High Courts06 Jan 1954Dismissed
Raju Singh and Others Vs Nagendra Nath Haldar and Others Nagendra Nath Haldar and Others Vs Raju Singh and Others
Calcutta High Court · AIR 1954 Cal 219 : (1956) 1 ILR (Cal) 419
Bengal Tenancy Act, 1885 — Section 22, 22(3)Transfer of Property Act, 1882 — Section 111
High Courts06 Jan 1954Allowed
Sailendra Nath Komar and Others Vs Chillar Ram and Another
Calcutta High Court · AIR 1955 Cal 251 : 58 CWN 807
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 11Partnership Act, 1932 — Section 11