High Courts22 Feb 1952
Balai Lal Das Vs Manik Chandra Pramanik and Others
Calcutta High Court · AIR 1952 Cal 898 : 56 CWN 353
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 14, 14(1), 14(2), 14(3), 18
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,031 of 3,204
High Courts22 Feb 1952
Hari Narayan Das and Others Vs The State
Calcutta High Court · AIR 1953 Cal 496 : 57 CWN 68
Criminal Procedure Code, 1898 (CrPC) — Section 253, 436, 439
High Courts19 Feb 1952
Hindusthan Co-operative Insurance Society Ltd. Vs Shyam Sundar Das Praharaj Bidyadhar and Others
Calcutta High Court · 56 CWN 418
High Courts19 Feb 1952
Nityananda Roy Vs Rashbehari Roy
Calcutta High Court · AIR 1953 Cal 456
Evidence Act, 1872 — Section 65, 66, 67
High Courts19 Feb 1952Allowed
Girish Chandra Nandy Vs The State
Calcutta High Court · AIR 1952 Cal 565 : 56 CWN 335 : (1954) 1 ILR (Cal) 178
Bengal Rationing Order, 1943 — Rule 3
High Courts19 Feb 1952Dismissed
Hindusthan Co-operative Insurance Society Ltd. Vs Shyam Sunder and Others
Calcutta High Court · AIR 1952 Cal 691 : 56 CWN 418
Civil Procedure Code, 1908 (CPC) — Section 107Contract Act, 1872 — Section 3, 4
High Courts19 Feb 1952Dismissed
Assistant Collector of Customs for appraisement and Another Vs Soorajmull Nagarmull and Another
Calcutta High Court · AIR 1952 Cal 656 : (1952) 1 CALLT 74 : 56 CWN 453 : 56 CWN 452
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167, 183, 188, 198
High Courts18 Feb 1952Allowed
Dipa Pal Vs University of Calcutta
Calcutta High Court · AIR 1952 Cal 594 : (1952) 1 CALLT 193 : 56 CWN 279 : 56 CWN 278
Constitution of India, 1950 — Article 226Universities Act, 1904 — Section 25
High Courts18 Feb 1952
Dhirendra Nath Vs State
Calcutta High Court · AIR 1952 Cal 621
Criminal Procedure Code, 1898 (CrPC) — Section 154, 161(3), 162, 286, 297Evidence Act, 1872 — Section 105, 114, 154Penal Code, 1860 (IPC) — Section 96
High Courts14 Feb 1952
Anjali Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 822
Constitution of India, 1950 — Article 15(1), 15(3), 29(2)
High Courts13 Feb 1952
Manick Chand Agarwalla Vs The State
Calcutta High Court · AIR 1952 Cal 730 : 56 CWN 384
High Courts12 Feb 1952
Shyamapada Pal Vs State
Calcutta High Court · AIR 1952 Cal 284
Criminal Procedure Code, 1898 (CrPC) — Section 297
High Courts11 Feb 1952Dismissed
Sm. Chitra Devi and Others Vs Badri Bisal Bhakat and Others
Calcutta High Court · AIR 1953 Cal 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, 151Evidence Act, 1872 — Section 115
High Courts11 Feb 1952
Pulin Behari Chakraburty Vs The Divisional Superintendent, Sealdah East Indian Rly. and Others
Calcutta High Court · AIR 1953 Cal 45 : 57 CWN 201
Civil Service Regulation and State Railway Establishment Code — Rule 11Constitution of India, 1950 — Article 311Criminal Procedure Code, 1898 (CrPC) — Section 68
High Courts11 Feb 1952
Kartick Chandra and Others Vs The Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 87 : (1953) 1 CALLT 279 : (1954) 1 ILR (Cal) 164
Calcutta Municipal Act, 1923 — Section 144(3), 3(48), 363, 364, 493
High Courts04 Feb 1952
Bijoy Ranjan Vs B.C. Das Gupta, President, Governing Body, State Medical Faculty of West Bengal and Others
Calcutta High Court · AIR 1953 Cal 289
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 367(1)General Clauses Act, 1897 — Section 3(39)
High Courts29 Jan 1952Dismissed
Barada Prasad Roy Chowdhury Vs Provash Chandra Mandal
Calcutta High Court · 57 CWN 97
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3
High Courts29 Jan 1952
Tulsiram Shaw Vs R.C. Pal Ltd.
Calcutta High Court · AIR 1953 Cal 160 : (1954) 2 ILR (Cal) 75
Calcutta Municipal Act, 1923 — Section 3(7)Calcutta Rent Ordinance, 1946 — Section 2(5)Evidence Act, 1872 — Section 154
High Courts29 Jan 1952
Sm. Nagendra Bala Debi and Others Vs Provash Chandra and Others
Calcutta High Court · AIR 1953 Cal 185 : 57 CWN 97 : (1954) 1 ILR (Cal) 154
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3Revenue Sales Act, 1859 — Section 9