High Courts05 Aug 1953
West Bengal Engineering Co. etc. Vs Manindra Land and Building Corporation
Calcutta High Court · AIR 1954 Cal 127 : 58 CWN 143
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13, 5, 9
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,009 of 3,204
High Courts04 Aug 1953
Ramjiban Gurchait Vs State of West Bengal and Others
Calcutta High Court · AIR 1954 Cal 56 : 57 CWN 913
Constitution of India, 1950 — Article 31(2)
High Courts03 Aug 1953Dismissed
Hindustan Motors Ltd. Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1954 Cal 151 : 58 CWN 209
Appraisers Manual of Standing Order — Rule 66Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2Constitution of India, 1950 — Article 226
High Courts02 Aug 1953
Lakshi Kanta Ghosh Vs Surendra Nath Ghosh
Calcutta High Court · (1955) 1 ILR (Cal) 487
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, Order 33 Rule 15, Order 33 Rule 7(3), Order 33 Rule 8, 115Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 6
High Courts31 Jul 1953
Samir Kumar Vs Someswar Mukherjee and Others
Calcutta High Court · AIR 1953 Cal 783
Constitution of India, 1950 — Article 14, 19(1)Universities Act, 1904 — Section 25, 25(1)
High Courts30 Jul 1953
Dalhousie Traders Ltd. Vs Mahammad Sadique
Calcutta High Court · AIR 1954 Cal 220 : 57 CWN 945
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 16, 32(6)
High Courts29 Jul 1953
Babulal Jewrajka Vs Sm. Kamala Devi Fatepuria Sm. Kamala Devi Fatepuria Vs Babulal Jewrajka
Calcutta High Court · AIR 1954 Cal 145 : 58 CWN 84
Evidence Act, 1872 — Section 3, 34West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 14, 14(4)
High Courts27 Jul 1953
Mitra Sadani and Co. and Others Vs Corporation of Calcutta
Calcutta High Court · (1954) CriLJ 849 : 58 CWN 51
Calcutta Municipal Act, 1923 — Section 364
High Courts24 Jul 1953
Bholanath Dhar and Others Vs Gour Gopal
Calcutta High Court · AIR 1953 Cal 777 : 58 CWN 11
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 192(1), 435, 439(1)
High Courts22 Jul 1953
Sadananda Jash Vs Shibakali Hazra
Calcutta High Court · AIR 1954 Cal 288
Penal Code, 1860 (IPC) — Section 504, 506, 95
High Courts22 Jul 1953
Juggilal Kamlapat Vs Commissioner of Income Tax
Calcutta High Court · (1955) 2 ILR (Cal) 44
Income Tax Act, 1961 — Section 26A, 66(1), 66(2), 66(4)Partnership Act, 1932 — Section 69
High Courts21 Jul 1953
Shiva Nandan Sinha and Others Vs State of West Bengal
Calcutta High Court · AIR 1954 Cal 60 : 58 CWN 18 : (1955) 2 ILR (Cal) 28
Constitution of India, 1950 — Article 14, 19(1), 19(5), 20(2), 21Police Act, 1861 — Section 35, 7Police Regulations of Bengal, 1943 — Regulation 881
High Courts20 Jul 1953Dismissed
Prabirendra Mohan Vs Berhampore Bank Ltd. and Others
Calcutta High Court · AIR 1954 Cal 289 : 57 CWN 933
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 4, 110, 34Constitution of India, 1950 — Article 133, 135
High Courts20 Jul 1953Dismissed
Prabirendra Mohan Tagore Vs The Berhampore Bank Ltd. (In Liquidation) and Another
Calcutta High Court · 57 CWN 933
Civil Procedure Code, 1908 (CPC) — Section 100, 109, 110, 34(2)Constitution of India, 1950 — Article 133, 134, 135, 138, 246Court Fees Act, 1870 — Section 7(4)(a)
High Courts17 Jul 1953Dismissed
Nibaran Chandra Mitter Vs Prafulla Kumar Mitter
Calcutta High Court · (1955) 2 ILR (Cal) 203
Civil Procedure Code, 1882 — Section 588Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, Order 43 Rule 1(s), 104, 115General Clauses Act, 1897 — Section 16
High Courts17 Jul 1953
Brahmachari Ajitananda Vs Anath Bandhu Dutt and Another
Calcutta High Court · (1953) 1 CALLT 197 : (1954) CriLJ 1047 : 57 CWN 954 : (1955) 2 ILR (Cal) 19
Evidence Act, 1872 — Section 135, 138, 33Penal Code, 1860 (IPC) — Section 420
High Courts16 Jul 1953Allowed
Santi Devi and Another Vs Province of West Bengal
Calcutta High Court · AIR 1954 Cal 212 : (1954) 1 CALLT 261 : 58 CWN 180
Constitution of India, 1950 — Article 31(2)Defence of India Act, 1939 — Section 19(1)Defence of India Rules, 1939 — Rule 19, 75A
High Courts10 Jul 1953Dismissed
Commr. of Wakfs and Another Vs Mohammad Moshin
Calcutta High Court · AIR 1954 Cal 463 : 58 CWN 252 : (1956) 2 ILR (Cal) 530
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 17Guardians and Wards Act, 1890 — Section 29, 48
High Courts09 Jul 1953
Chowringhee Properties, Ltd. Vs Bengal Stores, Ltd.
Calcutta High Court · (1955) 2 ILR (Cal) 199 : (1954) 2 ILR (Cal) 409
Rent Control Act, 1948 — Section 10, 9(1), 9(2)Rent Control Act, 1950 — Section 17
High Courts08 Jul 1953
Lutfar Rahaman Laskar Haji Kabadali Naskar Vs The State of West Bengal and Others
Calcutta High Court · AIR 1954 Cal 455 : (1954) 1 CALLT 386 : 58 CWN 48
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 27 Rule 8, Order 3 Rule 4, 2(7)