High Courts29 Jan 1952Dismissed
Motilal Vs Bhagatram Nagarmull
Calcutta High Court · (1954) 1 ILR (Cal) 160
Presidency Small Cause Courts Act, 1882 — Section 38, 69, 7, 8, 8A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,032 of 3,204
High Courts28 Jan 1952
Makhanlal Roy Pramanick and Others Vs Pramathanath Basu and Others
Calcutta High Court · AIR 1953 Cal 50 : 56 CWN 770 : (1954) 1 ILR (Cal) 147
Bengal Agricultural Debtors Act, 1936 — Section 37A(8), 45Limitation Act, 1908 — Article 181, 29(2)
High Courts28 Jan 1952Dismissed
Nimai Charan Chatteejee Vs Lakshmi Naeayan Chatteejee
Calcutta High Court · (1954) 1 ILR (Cal) 140
Succession Act, 1925 — Section 2, 222, 222(1), 222(2)
High Courts25 Jan 1952Dismissed
Kanhyalal Upadhaya Vs Sree Nand Dubey
Calcutta High Court · (1954) 1 ILR (Cal) 134
Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118, 118(7), 43, 48, 8Presidency Small Cause Courts Act, 1882 — Section 38
High Courts25 Jan 1952
Krishna Mohan Vs Nripendra Nath and Others
Calcutta High Court · AIR 1952 Cal 577 : 56 CWN 531
Bengal Money Lenders Act, 1946 — Section 36, 36(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152
High Courts25 Jan 1952Allowed
Monjur Mondal Vs Ahammad Mondal and Others
Calcutta High Court · AIR 1953 Cal 155 : (1953) 1 CALLT 314 : 56 CWN 506
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Jan 1952
Guruprosad Misra Vs Lakshmi Priya Debi
Calcutta High Court · (1954) 1 ILR (Cal) 126
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 8
High Courts18 Jan 1952Dismissed
Sm. Saila Bala Devi Vs Sm. Gouri Bala Devi and Another
Calcutta High Court · AIR 1952 Cal 749
Transfer of Property Act, 1882 — Section 101
High Courts15 Jan 1952Allowed
Khagendra Nath Ganguli Vs The State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 855
Independence (Rights, Properties and Liabilities) Order, 1947 — Article 12(2)Independence Act, 1947 — Section 3
High Courts14 Jan 1952
Dudhewalla and Co. Ltd. Vs Govindram Rameswarlal and Others
Calcutta High Court · AIR 1952 Cal 585 : 56 CWN 315
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(1), 32(5), 9(1)
High Courts14 Jan 1952
Banarashi Lal Vs The State
Calcutta High Court · AIR 1953 Cal 322 : 56 CWN 386
High Courts11 Jan 1952
Puran Chand Burman and Another Vs Md. Latiff and Another
Calcutta High Court · AIR 1953 Cal 566
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2
High Courts09 Jan 1952Allowed
Aswini Kumar Nath Vs State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 679
Constitution of India, 1950 — Article 14, 19, 246, 31, 31(2)West Bengal Land Development and Planning Act, 1948 — Section 4, 5, 6, 7, 8West Bengal Land Development and Planning Rules, 1948 — Rule 5
High Courts09 Jan 1952Dismissed
United Commercial Press Ltd. Vs Satyanarain Chamaria
Calcutta High Court · AIR 1953 Cal 136 : 56 CWN 346
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 12, 14(1), 14(3), 18(5), 5
High Courts07 Jan 1952
Esmail Pailan Vs Sailendra Nath and Others
Calcutta High Court · AIR 1952 Cal 779
Bengal Tenancy Act, 1885 — Section 178, 178(1), 179, 23A, 48G
High Courts03 Jan 1952
Girija Nandan Vs Balaram Chatterjee
Calcutta High Court · AIR 1952 Cal 671 : 56 CWN 299
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3, 2, 2(9), 8Presidency Small Cause Courts Act, 1882 — Section 38, 69
High Courts03 Jan 1952Allowed
Batai Bibi Vs Bhabai Prosad Garhai
Calcutta High Court · (1954) 1 ILR (Cal) 122
Bengal Tenancy Act, 1885 — Section 148(A)Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4
High Courts21 Dec 1951
Aswini Kumar Ghose and Another Vs Arabindo Bose and Another
Calcutta High Court · AIR 1952 Cal 178 : (1952) 1 CALLT 274 : 56 CWN 145
Bar Councils Act, 1926 — Section 14(2), 15, 8(1)Constitution (First Amendment) Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 19(1), 19(6), 220
High Courts21 Dec 1951
Jyotirmoy Bhattacharjee and Others Vs Chief Secretary to the Government of West Bengal and Another
Calcutta High Court · AIR 1952 Cal 562 : 56 CWN 246
Constitution of India, 1950 — Article 215
High Courts21 Dec 1951
Tarafatullah Mandal and Others Vs S.N. Maitra and Others
Calcutta High Court · AIR 1952 Cal 919 : (1952) 1 CALLT 52 : 56 CWN 387 : (1953) 1 ILR (Cal) 355
Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 300Contempt of Courts Act, 1971 — Section 1, 2