High Courts20 Nov 1951Allowed
Dominion of India Vs Netai Chandra Haldar
Calcutta High Court · AIR 1952 Cal 726 : 56 CWN 217
Railways Act, 1890 — Section 72
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,035 of 3,204
High Courts20 Nov 1951Allowed
Ganeshmull Surana Vs Nagraj Surana
Calcutta High Court · AIR 1953 Cal 294 : 56 CWN 812
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Limitation Act, 1908 — Article 181
High Courts28 Sept 1951
Meher Ali Vs Tulsi Charan Chatterji and Others
Calcutta High Court · AIR 1952 Cal 204
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts06 Sept 1951
P.K. Kripalani Vs Mahabir Ram and Another
Calcutta High Court · AIR 1952 Cal 452 : (1952) 1 CALLT 406 : (1953) 1 ILR (Cal) 261
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97
High Courts06 Sept 1951Dismissed
Brojobala Dassi Vs Shebaits of Sri Sri Saradiya Durgamata Thakurani
Calcutta High Court · AIR 1953 Cal 285 : 57 CWN 74
High Courts06 Sept 1951
Nani Lal De and Others Vs Tirthalal De and Others
Calcutta High Court · AIR 1953 Cal 513 : 57 CWN 232 : (1953) 1 ILR (Cal) 249
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 43
High Courts06 Sept 1951
Bhadreswar Majhi Vs Corporation of Calcutta
Calcutta High Court · AIR 1952 Cal 683 : (1952) CriLJ 1364 : 56 CWN 558 : (1953) 1 ILR (Cal) 255
Penal Code, 1860 (IPC) — Section 53
High Courts05 Sept 1951
Sm. Charusila Dassi Vs Madan Theatres Ltd. and Others
Calcutta High Court · AIR 1953 Cal 536
Transfer of Property Act, 1882 — Section 114AWest Bengal Amusement Tax (Amendment) Act, 1949 — Section 3, 4
High Courts05 Sept 1951Allowed
Nitish Chandra and Another Vs Promode Kumar and Others
Calcutta High Court · AIR 1953 Cal 18 : 56 CWN 375 : (1953) 1 ILR (Cal) 243
Partition Act, 1893 — Section 2, 3, 8
High Courts04 Sept 1951Allowed
Parbati Debi Vs The State
Calcutta High Court · AIR 1952 Cal 831
Criminal Procedure Code, 1898 (CrPC) — Section 297, 411AEvidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 120B, 366
High Courts04 Sept 1951Allowed
Sm. Latikabala Dasi Vs Anil Behari Ghose
Calcutta High Court · AIR 1953 Cal 103
Evidence Act, 1872 — Section 115Probate and Administration Act, 1881 — Section 50Succession Act, 1925 — Section 263, 70
High Courts04 Sept 1951Dismissed
Nazir Hussain Vs The State of West Bengal and Another
Calcutta High Court · AIR 1952 Cal 853
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts04 Sept 1951
Haripada Dutta Vs Ananta Mandal
Calcutta High Court · AIR 1952 Cal 526 : 56 CWN 124
Constitution of India, 1950 — Article 227West Bengal Bargadars Act, 1950 — Section 18, 19, 2, 9(1)West Bengal Bargadars Rules, 1950 — Rule 7(3)
High Courts04 Sept 1951
Shri Mahadeo Jew and Another Vs Balkrishna Vyas and Another
Calcutta High Court · AIR 1952 Cal 763 : (1954) 2 ILR (Cal) 41
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 24Trusts Act, 1882 — Section 47, 48
High Courts03 Sept 1951Dismissed
Birendra Nath Banerjee and Others Vs Shibaram Aditya and Others
Calcutta High Court · AIR 1952 Cal 473
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 2, Order 45 Rule 13, 21Limitation Act, 1908 — Article 125, 142, 144Probate and Administration (Amendment) Act, 1925 — Article 39, 157, 50
High Courts03 Sept 1951Dismissed
Nrisingh Prosad Paul Vs Steel Products Ltd.
Calcutta High Court · AIR 1953 Cal 15
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts31 Aug 1951
Tulsibala Rakhit and Another Vs N.N. Khosal
Calcutta High Court · AIR 1953 Cal 109 : (1953) 1 CALLT 302 : 56 CWN 193 : (1953) 1 ILR (Cal) 196
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 192, 192(2), 202
High Courts29 Aug 1951
Gupta and Sons and Others Vs Sambhunath Mukhopadhyay
Calcutta High Court · AIR 1952 Cal 772 : 56 CWN 166
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 18, 18(1)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3)
High Courts28 Aug 1951Dismissed
National Iron and Steel Co. Ltd. Vs Monorama Dassi
Calcutta High Court · AIR 1953 Cal 143 : 56 CWN 523 : (1952) 1 LLJ 361
Workmens Compensation Act, 1923 — Section 3
High Courts28 Aug 1951Allowed
National Tobacco Co. (India) Ltd. Vs Hardit Singh
Calcutta High Court · AIR 1952 Cal 752 : 56 CWN 187 : (1952) 1 LLJ 609
Workmens Compensation Act, 1923 — Section 10