High Courts30 Apr 1953Dismissed
Jogai Chamarin Vs Atul Krishna Laha and Others
Calcutta High Court · AIR 1953 Cal 770 : 57 CWN 566 : 57 CWN 506
Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1Calcutta Thika Tenancy Act, 1949 — Section 28, 29
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,014 of 3,204
High Courts30 Apr 1953Dismissed
Uma Kanta Banerjee Vs Renwick and Co. Ltd., Decree-holder and Others
Calcutta High Court · AIR 1953 Cal 717 : 58 CWN 683
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 21, Order 21 Rule 31, 51
High Courts29 Apr 1953
The Calcutta Electric Supply Corporation, Ltd. Vs Rampati Debi
Calcutta High Court · (1953) 1 LLJ 227
High Courts28 Apr 1953
Municipal Commissioners of Raniganj Vs Kedar Kalwar
Calcutta High Court · AIR 1954 Cal 27 : 57 CWN 704
Bengal Municipal Act, 1932 — Section 240(1), 500, 533Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts28 Apr 1953Allowed
Tarapada Roy Vs Pulin Behari Naskar
Calcutta High Court · (1955) 1 ILR (Cal) 139
Bengal Tenancy Act, 1885 — Section 26FLimitation Act, 1963 — Article 181, 14, 14(2), 5
High Courts24 Apr 1953Allowed
Sm. Sushila Bala Dassi and Others Vs Corporation of Calcutta and Others Corporation of Calcutta and Others Vs Sm. Sushila Bala Dassi and Others
Calcutta High Court · AIR 1954 Cal 257 : (1955) 1 ILR (Cal) 135
Calcutta Thika Tenancy Act, 1949 — Section 1, 30, 5(2), 9
High Courts24 Apr 1953
The Municipal Commissioners of Raniganj Vs Kedar Kalwar
Calcutta High Court · 57 CWN 704
Bengal Municipal Act, 1932 — Section 240(1)(b), 500, 500(1), 533
High Courts22 Apr 1953
Jamini Khan Vs Dhirendra Nath Kundu
Calcutta High Court · AIR 1953 Cal 762 : 57 CWN 530
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
High Courts21 Apr 1953
Raja Janoki Nath Roy Norendra Nath Roy and Company Ltd. Vs Paramanand Premchand
Calcutta High Court · (1955) 1 ILR (Cal) 322
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1), 9(2)
High Courts20 Apr 1953Dismissed
Bipra Charan Sarkar and Another Vs Sm. Rupeswari Dasi and Others
Calcutta High Court · AIR 1953 Cal 682 : (1953) 1 CALLT 128 : 57 CWN 707 : (1955) 1 ILR (Cal) 313
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts20 Apr 1953Allowed
Jute and Gunny Brokers Limited Vs Albion Jute Mills Company Limited
Calcutta High Court · 57 CWN 675
Arbitration Act, 1940 — Section 33, 39Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133(1), 133(1)(a), 134, 135
High Courts17 Apr 1953Dismissed
Tincourie Mazumdar and Others Vs Satish Chandra Baral and Others
Calcutta High Court · 59 CWN 220
Limitation Act, 1963 — Section 28
High Courts17 Apr 1953Dismissed
Bonwari Lal Roy Vs Sohan Lal Daga
Calcutta High Court · (1955) 1 ILR (Cal) 299
Civil Procedure Code, 1882 — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 2(2), Order 37 Rule 3
High Courts17 Apr 1953
Mahammad Ali Vs The State
Calcutta High Court · AIR 1953 Cal 681 : 57 CWN 678
Criminal Procedure Code, 1898 (CrPC) — Section 268Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(1), 5(4)
High Courts17 Apr 1953Dismissed
Tincourie Mazumdar and Another Vs Sri Kishan Chand Boral and Another
Calcutta High Court · AIR 1955 Cal 369 : 59 CWN 220 : (1955) 1 ILR (Cal) 295
Limitation Act, 1908 — Article 138, 180, 28
High Courts16 Apr 1953Dismissed
Satyahari Choudhury Vs The State
Calcutta High Court · AIR 1953 Cal 661 : 57 CWN 581
Criminal Procedure Code, 1898 (CrPC) — Section 496Penal Code, 1860 (IPC) — Section 420West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 12
High Courts16 Apr 1953
Radharaman Das and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 1954 Cal 98
Constitution of India, 1950 — Article 19(1), 31West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts16 Apr 1953
Issac Manasseh Meyer Vs C. Subba Rao and Others
Calcutta High Court · 57 CWN 605
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 5, 77Income Tax Act, 1961 — Section 23(3), 33A, 33A(2), 34(3), 37
High Courts15 Apr 1953
Jagdish Chandra Vs Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 706 : (1953) 1 CALLT 168 : 57 CWN 839 : (1955) 1 ILR (Cal) 288
Calcutta Municipal Act, 1923 — Section 407, 407(1), 422
High Courts01 Apr 1953Allowed
House Ltd. Agency Vs Paints and Lecquers Ltd.
Calcutta High Court · AIR 1954 Cal 409 : (1955) 1 ILR (Cal) 266
Civil Procedure Code, 1908 (CPC) — Section 151Partnership Act, 1932 — Section 12, 19(2)