COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 2,029 of 3,204

High Courts02 Apr 1952Dismissed

Province of Bengal Vs Haidar Shaikh

Calcutta High Court · (1954) 1 ILR (Cal) 408

Bengal Tenancy Act, 1885 — Section 105, 105A, 106, 106, 108Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 131

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High Courts28 Mar 1952

Amarendra Chandra Vs Narendra Kumar Basu and Others

Calcutta High Court · AIR 1953 Cal 114 : 56 CWN 449

Constitution of India, 1950 — Article 226

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High Courts28 Mar 1952

Naba Kumar Seal Vs State of West Bengal and Others

Calcutta High Court · AIR 1952 Cal 870

Constitution of India, 1950 — Article 19, 19(5), 31, 31(2)Land Acquisition Act, 1894 — Section 48West Bengal Land Development and Planning Act, 1948 — Section 1, 4, 48, 6, 7

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High Courts26 Mar 1952

Kanai Hizra and Others Vs Golap Hizra

Calcutta High Court · AIR 1953 Cal 197

Criminal Procedure Code, 1898 (CrPC) — Section 247, 403Penal Code, 1860 (IPC) — Section 323, 352

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High Courts26 Mar 1952Dismissed

Ajit Kumar Sen and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 1954 Cal 49 : 57 CWN 613

Calcutta Municipal Act, 1923 — Section 44, 45(2), 45(3)Corporation of Calcutta (Temporary Supersession) Act, 1948 — Section 4(2)

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High Courts26 Mar 1952

Ajayananda Paul and Others Vs The Indian Homoeopathic Medical Association

Calcutta High Court · AIR 1953 Cal 116

West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(3), 2(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 20(2)

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High Courts26 Mar 1952

Calcutta Discount Co. Ltd. Vs Income Tax Officer, Companies District I and Another

Calcutta High Court · AIR 1952 Cal 606 : (1952) 21 ITR 579

Constitution of India, 1950 — Article 226, 226(1)Income Tax Act, 1922 — Section 34, 66

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High Courts26 Mar 1952Allowed

Sudhindra Nath Vs The State

Calcutta High Court · AIR 1953 Cal 339 : 56 CWN 835

Evidence Act, 1872 — Section 167, 33

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High Courts24 Mar 1952

Sukumar Mitra Vs Tara Sankar Ghosh

Calcutta High Court · 56 CWN 580

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High Courts24 Mar 1952Dismissed

Sukumar Mitra Vs Tarasankar Ghosh

Calcutta High Court · AIR 1952 Cal 591 : 56 CWN 580

Constitution of India, 1950 — Article 215

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High Courts21 Mar 1952Dismissed

Promode Kumar Bhattacharya Vs A. Jaman, Jt. Secy. to the Govt. of West Bengal

Calcutta High Court · (1954) 1 ILR (Cal) 350

Bengal Municipal Act, 1884 — Section 148, 149, 225(3), 3(53), 545Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 4(1), 4(7)

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High Courts21 Mar 1952Allowed

Nur Mohammad Vs Seraj and Others

Calcutta High Court · AIR 1953 Cal 216 : 56 CWN 775

Bengal Tenancy Act, 1885 — Section 26F, 26F(2), 26F(3)

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High Courts21 Mar 1952

Niranjan Lall Arya Vs State

Calcutta High Court · AIR 1954 Cal 82 : 56 CWN 535

Criminal Procedure Code, 1898 (CrPC) — Section 243, 255, 271West Bengal Cotton Cloth and Yarn Control Order, 1948 — Section 13(1)

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High Courts21 Mar 1952Dismissed

Manicklal Mondal and Another Vs The State

Calcutta High Court · AIR 1953 Cal 341 : 56 CWN 551

Criminal Procedure Code, 1898 (CrPC) — Section 96

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High Courts21 Mar 1952Dismissed

Kshitish Chandra Goswami Vs Surendra Nath Mandad

Calcutta High Court · (1954) 1 ILR (Cal) 233

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High Courts20 Mar 1952

In Re: Dass Bank Ltd.

Calcutta High Court · AIR 1954 Cal 45 : (1953) 23 CompCas 213 : 57 CWN 526

Companies Act, 1913 — Section 153, 155

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High Courts19 Mar 1952Allowed

Kamalesh Chandra Mistri Vs The State

Calcutta High Court · (1954) 1 ILR (Cal) 215

Constitution of India, 1950 — Article 20West Bengal Ordinance, 1949 — Section 1(3), 11(3)West Bengal Security Act, 1950 — Section 11, 11(3), 40

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High Courts19 Mar 1952Dismissed

Rupchand Dawn Vs Kamal Kumari Devi

Calcutta High Court · (1954) 1 ILR (Cal) 220

Companies Act, 1956 — Section 28Contract Act, 1872 — Section 177Sales of Goods Act, 1930 — Section 2(7)

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High Courts15 Mar 1952Allowed

Hemanta Kumar Bhattacharjee Vs N.N. Sen Gupta

Calcutta High Court · 56 CWN 676

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120, 120B, 261, 262, 409

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High Courts13 Mar 1952

Hemanta Kumar Bhattacharjee Vs N.N. Sen Gupta and Others

Calcutta High Court · AIR 1953 Cal 504 : 56 CWN 676

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120, 120B, 261, 262, 409

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