COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 2,025 of 3,204

High Courts08 Jul 1952Allowed

Superintendent and Remembrancer of Legal Affairs Vs Rab Nawaz Khan

Calcutta High Court · AIR 1952 Cal 838 : 56 CWN 708

Constitution of India, 1950 — Article 5, 6, 7Influx from Pakistan (Control) Act, 1949 — Section 4, 5Influx from Pakistan (Control) Rules, 1949 — Rule 16A(4), 19

Read judgment

High Courts08 Jul 1952

A.E. Platts Vs The State

Calcutta High Court · AIR 1953 Cal 108 : 56 CWN 706

Dock Labourers Act, 1934 — Section 2, 5(3)Dock Labourers Regulations, 1948 — Regulation 2, 44, 54, 55

Read judgment

High Courts08 Jul 1952

Dhananjoy Mallick Vs Annada Charan Maity and Others

Calcutta High Court · AIR 1953 Cal 715 : 57 CWN 571

Bengal Tenancy Act, 1885 — Section 26F(1), 26F(4)Limitation Act, 1908 — Article 181

Read judgment

High Courts04 Jul 1952

Sew Sankar Lal Vs Bejoy Krishna and Another

Calcutta High Court · AIR 1953 Cal 218 : 57 CWN 65

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 11(3), 13(2)

Read judgment

High Courts04 Jul 1952

Panchanan Das Adhikary Vs Jagannath Prasad Shaw and Others

Calcutta High Court · AIR 1953 Cal 201 : 56 CWN 759

Calcutta Thika Tenancy Act, 1949 — Section 27, 29Calcutta Thika Tenancy Rules, 1949 — Rule 4(3)

Read judgment

High Courts04 Jul 1952Allowed

Dr. Satish Chandra Bhattacharjee and Another Vs R.N. Bose and Others

Calcutta High Court · AIR 1953 Cal 520 : 57 CWN 122

Bengal Municipal Act, 1932 — Section 26, 56(2)Bengal Municipal Election Rules, 1932 — Rule 1(6), 16, 16(2)Constitution of India, 1950 — Article 226

Read judgment

High Courts04 Jul 1952

Pulin Behari Dinda and Another Vs Byomkesh Mitra and Others

Calcutta High Court · AIR 1953 Cal 40 : 56 CWN 872

Bengal Municipal Act, 1932 — Section 38, 39Constitution of India, 1950 — Article 227

Read judgment

High Courts03 Jul 1952

Mulchand Khatar Vs The State

Calcutta High Court · AIR 1953 Cal 492 : 56 CWN 789

Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 3(2), 4

Read judgment

High Courts02 Jul 1952

Amalendu Roy Choudhury Vs Kailash Behari Mathur and Others

Calcutta High Court · 56 CWN 846

Constitution of India, 1950 — Article 226, 299, 311(2)Government of India Act, 1935 — Section 175(3)

Read judgment

High Courts01 Jul 1952

Satyaprasad Ghosal Vs Subodh Chandra

Calcutta High Court · AIR 1953 Cal 672

Calcutta High Court (Original Side) Rules, 1914 — Rule 3Calcutta High Court (Original Side) Rules, 1940 — Rule 10, 11, 12, 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 2

Read judgment

High Courts29 Jun 1952

Biman Chandra Bose Vs Dr. H.C. Mookerjee and Others

Calcutta High Court · (1952) 06 CAL CK 0004

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 154, 161, 163, 163(3), 166Government of India Act, 1935 — Section 228, 270, 50, 51, 52(3)

Read judgment

High Courts27 Jun 1952