High Courts18 Jun 1952
The State Vs Sunil Chandra Roy and Another
Calcutta High Court · 59 CWN 1113
Calcutta Police Act, 1866 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 155, 162
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,026 of 3,204
High Courts11 Jun 1952Allowed
Dilip Kumar Chatterjee Vs Hrishikesh Banerji
Calcutta High Court · (1954) 1 ILR (Cal) 442
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 90, Order 9 Rule 13, 144
High Courts06 Jun 1952Dismissed
Ashutosh Banerjee Vs Debjyoti Burman and Others
Calcutta High Court · AIR 1953 Cal 227 : 56 CWN 819 : (1954) 2 ILR (Cal) 114
Calcutta Municipal Act, 1923 — Section 27, 30, 46, 47(1)Calcutta Municipal Rules, 1951 — Rule 12, 13, 13(1), 14, 14(2)
High Courts05 Jun 1952
The Official Trustee of West Bengal Vs Monmothonath Sadhukhan
Calcutta High Court · AIR 1953 Cal 499
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97Limitation Act, 1908 — Article 167
High Courts04 Jun 1952
Sunil Baran Roy Choudhury Vs Purna Chandra Chandra
Calcutta High Court · 59 CWN 974
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts30 May 1952Dismissed
Nityananda Ghose Vs Rajpur Chhaya Bani Cinema Ltd.
Calcutta High Court · AIR 1953 Cal 208
Transfer of Property Act, 1882 — Section 58, 68(1), 68(2), 96
High Courts29 May 1952Allowed
Surendra Nath Sarkar Vs Mahabir Roy and Others
Calcutta High Court · AIR 1953 Cal 36 : 56 CWN 679 : (1954) 1 ILR (Cal) 400
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36Court fees Act, 1870 — Article 17, 7
High Courts29 May 1952Allowed
East India Film Studios Vs P.K. Mukherjee and Others
Calcutta High Court · AIR 1954 Cal 41 : 58 CWN 152
Arbitration Act, 1940 — Section 46, 5Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226
High Courts29 May 1952
Anath Bandhu Vs Corporation of Calcutta
Calcutta High Court · AIR 1952 Cal 759 : (1952) 22 CompCas 175 : 56 CWN 594 : (1954) 1 ILR (Cal) 403
Bengal General Clauses Act, 1899 — Section 3(32)Calcutta Municipal Act, 1923 — Section 407Criminal Procedure Code, 1898 (CrPC) — Section 386, 388
High Courts29 May 1952
Surendra Nath Sarkar Vs Mahabir Roy
Calcutta High Court · 56 CWN 679
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36
High Courts27 May 1952Dismissed
Dwarka Prasad Bajaj Vs Corporation of Calcutta
Calcutta High Court · (1954) 1 ILR (Cal) 396
Calcutta Municipal Act, 1923 — Section 363, 363(1), 504, 505
High Courts23 May 1952
Sree Agrasen Stores Vs Ramrichpal Jhunjhunwala
Calcutta High Court · AIR 1953 Cal 379 : 56 CWN 828 : (1954) 1 ILR (Cal) 391
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)
High Courts23 May 1952
Abdul Gaffar Vs The State
Calcutta High Court · (1954) 1 ILR (Cal) 389
Bengal Criminal Law (Industrial Areas) Amendment Act, 1942 — Section 4
High Courts22 May 1952
Sm. Mirabala Dasi Vs Binapani Dassi Binapani Dassi Vs Sm. Mirabala Dasi
Calcutta High Court · AIR 1954 Cal 163 : 56 CWN 761
Civil Procedure Code, 1908 (CPC) — Section 100, 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 16, 32, 32(6)
High Courts21 May 1952Dismissed
Dulal Chandra Chatterjee Vs Gosthabehari Mitra
Calcutta High Court · AIR 1953 Cal 259 : 56 CWN 681 : (1954) 1 ILR (Cal) 384
Partition Act, 1893 — Section 4(1)Transfer of Property Act, 1882 — Section 44
High Courts21 May 1952
Rai Bahadur Ramprosad Rajgharia (Landlord) Vs British Insulated Callender''s Cables Ltd. (Tenant)
Calcutta High Court · 57 CWN 540
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts21 May 1952
Ram Prosad Rajgharia Vs British Insulated Callender''s Cables Ltd.
Calcutta High Court · AIR 1954 Cal 13 : 57 CWN 540
Civil Procedure Code, 1908 (CPC) — Section 144West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 3, 7
High Courts21 May 1952Dismissed
Dudhewalla and Co. Ltd. Vs Govindram Rameswarlal
Calcutta High Court · AIR 1953 Cal 13 : 56 CWN 563 : 56 CWN 562 : (1954) 1 ILR (Cal) 438
Civil Procedure Code, 1908 (CPC) — Section 109, 2(2)Constitution of India, 1950 — Article 133Limitation Act, 1908 — Article 179
High Courts21 May 1952
Anath Bandhu Samanta Vs Corporation of Calcutta
Calcutta High Court · 56 CWN 594
Bengal General Clauses Act, 1899 — Section 3(32)Penal Code, 1860 (IPC) — Section 11
High Courts16 May 1952
Great American Insurance Co. Ltd. Vs Hindusthan Flashlight Mg. Co. Ltd.
Calcutta High Court · AIR 1953 Cal 474 : 57 CWN 147
Arbitration Act, 1940 — Section 11, 11(2)