High Courts12 Mar 1952Allowed
Arabinda Dey Vs The State
Calcutta High Court · AIR 1953 Cal 206 : 57 CWN 69
Criminal Procedure Code, 1898 (CrPC) — Section 256, 297Evidence Act, 1872 — Section 133, 33Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,030 of 3,204
High Courts10 Mar 1952
Bimala Kanta Ghosh Vs The State
Calcutta High Court · AIR 1952 Cal 837
Constitution of India, 1950 — Article 19(1), 19(6)Influx from Pakistan (Control) Act, 1949 — Section 4, 5
High Courts10 Mar 1952Dismissed
Gour Gopal Mukherjee Vs Chief Secretary to the Govt. of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 81 : 56 CWN 427
Constitution of India, 1950 — Article 245Preventive Detention Act, 1950 — Section 3, 3A, 4, 5, 7
High Courts07 Mar 1952
Bibhuti Bhusan Ghosh Vs Damodar Valley Corporation and Others
Calcutta High Court · AIR 1953 Cal 581
Constitution of India, 1950 — Article 226, 311(2)Damodar Valley Corporation Act, 1948 — Section 60(2), 7
High Courts06 Mar 1952
Bishno Charan Vs Birendra Krishna Mazumdar and Others
Calcutta High Court · AIR 1953 Cal 261 : 56 CWN 753
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 18(1), 18(5), 6
High Courts06 Mar 1952
Yunus Shaikh Vs The State
Calcutta High Court · AIR 1953 Cal 567
Criminal Procedure Code, 1898 (CrPC) — Section 437, 498Penal Code, 1860 (IPC) — Section 366
High Courts06 Mar 1952Allowed
Durjendra Krishna Vs K. Shaw
Calcutta High Court · AIR 1953 Cal 147 : 56 CWN 671 : (1954) 1 ILR (Cal) 201
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
High Courts05 Mar 1952Allowed
Messrs. Durlav Chandra Ghosh (a firm) Vs Banarashi Debi Jalan
Calcutta High Court · 56 CWN 495
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 3, 4(b)
High Courts05 Mar 1952
Durlav Chandra Ghose (a firm) Vs Sm. Benarashi Devi
Calcutta High Court · AIR 1952 Cal 728 : 56 CWN 495
Calcutta Thika Tenancy Act, 1949 — Section 28, 29, 4
High Courts05 Mar 1952
Hub Lal Show Vs Prem Raj Lala
Calcutta High Court · AIR 1953 Cal 94 : 56 CWN 381
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Mar 1952Allowed
Mani Bhai Patel Vs The State
Calcutta High Court · AIR 1952 Cal 761 : 56 CWN 554
Calcutta Municipal Act, 1923 — Section 407, 462
High Courts05 Mar 1952
Bimal Singh Kothari and Another Vs Muir Mills Co. Ltd. and Others
Calcutta High Court · AIR 1952 Cal 645 : (1952) 1 CALLT 37 : (1952) 22 CompCas 248 : 56 CWN 361 : (1954) 1 ILR (Cal) 185
Companies Act, 1913 — Section 79, 79(1)Company Regulations, 1956 — Regulation 112
High Courts03 Mar 1952Dismissed
Hurdeodas Agarwala Vs The State of W.B. and Others
Calcutta High Court · AIR 1952 Cal 857
Constitution of India, 1950 — Article 226West Bengal Land Development and Planning Act, 1948 — Section 7
High Courts03 Mar 1952
Ramchandra Sha Vs Sachindra Kumar and Others
Calcutta High Court · AIR 1953 Cal 184 : 56 CWN 379
Bengal Municipal Act, 1932 — Section 38
High Courts29 Feb 1952
Amarendra Nath Vs Bibhuti Bhuson
Calcutta High Court · AIR 1952 Cal 773
Calcutta Rent Ordinance, 1946 — Section 12, 12(1)Penal Code, 1860 (IPC) — Section 193Transfer of Property Act, 1882 — Section 106
High Courts29 Feb 1952
Bharat Chandra Maiti Vs Gour Chandra Adak
Calcutta High Court · AIR 1953 Cal 95
Constitution of India, 1950 — Article 14West Bengal Bargadars Act, 1950 — Section 18, 7(1), 9(2)
High Courts27 Feb 1952
Abdul Hamid Vs The State of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 223
Constitution of India, 1950 — Article 226, 31(2)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts27 Feb 1952
Makhan Lall Bose and Others Vs Sm. Sushama Rani Basu and Others
Calcutta High Court · AIR 1953 Cal 164 : (1953) 1 CALLT 325 : 57 CWN 81 : (1954) 2 ILR (Cal) 85
Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 114Partition Act, 1893 — Section 4
High Courts26 Feb 1952
Ram Dayal Tewari Vs Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 76 : 56 CWN 339 : 56 CWN 329
Calcutta Municipal Act, 1923 — Section 386, 386(1), 488, 531Criminal Procedure Code, 1898 (CrPC) — Section 208, 338, 340
High Courts26 Feb 1952Dismissed
Bishnupada Mondal and Another Vs Dwijabar Mondal and Another
Calcutta High Court · AIR 1953 Cal 241
Bengal Tenancy Act, 1885 — Section 26F(7)