High Courts23 Aug 1951Dismissed
Ahumad Ali Biswas Vs Jyotsna Kumar Bandopadhyay and Another
Calcutta High Court · AIR 1952 Cal 19
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,036 of 3,204
High Courts22 Aug 1951
In Re: Goods of Edwin Garlow Marcelline
Calcutta High Court · 56 CWN 650 : (1953) 1 ILR (Cal) 185
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 281
High Courts22 Aug 1951
National Industries Vs Sassoon Rice Mills Ltd.
Calcutta High Court · AIR 1953 Cal 381
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17
High Courts22 Aug 1951
Bhubaneshwar Prasad Singh Vs Garulia Municipality
Calcutta High Court · (1953) 1 ILR (Cal) 187
Bengal Municipal Act, 1932 — Section 138, 138(1), 148, 553, 554(1)Constitution of India, 1950 — Article 226(1)Specific Relief Act, 1877 — Section 46, 50
High Courts22 Aug 1951
Amarendra Nath Vs Raghunath Nandan and Others
Calcutta High Court · AIR 1952 Cal 849 : 56 CWN 107
Criminal Procedure Code, 1898 (CrPC) — Section 346, 346(1), 526, 526(1)
High Courts22 Aug 1951
Corporation of Calcutta Vs Surendra Nath Das Gupta
Calcutta High Court · (1953) 1 ILR (Cal) 176
Calcutta Municipal Act, 1923 — Section 363, 365, 365(1), 365(2), 365(3)Calcutta Municipal Rules, 1951 — Rule 14, 3, 30, 33, 8
High Courts22 Aug 1951
In Re: Regent Estate, Ltd.
Calcutta High Court · (1953) 1 ILR (Cal) 193
Companies Act, 1913 — Section 12, 12(3), 56English Companies Act, 1929 — Section 5English Companies Act, 1948 — Section 5
High Courts20 Aug 1951Allowed
Bijoy Singh Vs Bilasroy and Co.
Calcutta High Court · AIR 1952 Cal 440
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 73
High Courts20 Aug 1951
Bansi and Others Vs Governor-General of India in Council
Calcutta High Court · AIR 1952 Cal 35 : 56 CWN 83 : (1953) 1 ILR (Cal) 162
Presidency Small Cause Courts Act, 1882 — Section 18Railways Act, 1989 — Section 77
High Courts20 Aug 1951
Smt. Gurudasi Devi Vs Chandi Charan Kundu and Another
Calcutta High Court · AIR 1952 Cal 736 : 56 CWN 12
Provincial Small Cause Courts Act, 1887 — Article 30, 31, 15(1)
High Courts20 Aug 1951
Bidhu Bhusan Bagchi and Another Vs The State of West Bengal
Calcutta High Court · AIR 1952 Cal 901
Constitution of India, 1950 — Article 19(1), 19(4), 226, 226(1)
High Courts17 Aug 1951
Krishna Khandelwal and Another Vs Director of Land Hiring and Disposal Eastern Command and Others
Calcutta High Court · AIR 1952 Cal 16 : 56 CWN 306 : (1953) 1 ILR (Cal) 155
Constitution of India, 1950 — Article 13(2), 14, 226, 31, 31(5)Defence of India Rules, 1939 — Rule 43, 75ARequisitioned Land (Continuance of Powers) Act, 1947 — Section 3
High Courts16 Aug 1951
D. Parraju Vs General Manager, B.N. Railway and Others
Calcutta High Court · AIR 1952 Cal 610 : 56 CWN 264
Constitution of India, 1950 — Article 226, 32Specific Relief Act, 1877 — Section 50
High Courts16 Aug 1951Dismissed
Harinarayan Shaw and Another Vs Gobardhandas Shroff and Others
Calcutta High Court · AIR 1953 Cal 140 : (1954) 2 ILR (Cal) 32
Societies Registration Act, 1860 — Section 5, 6Societies Registration Rules, 1860 — Rule 15
High Courts14 Aug 1951Dismissed
In Re: Arbitration between C.M. Karanji and Co. (India)
Calcutta High Court · 56 CWN 763
Arbitration Act, 1940 — Section 20, 34
High Courts14 Aug 1951
West Bengal Settlement Kanungoe Co-operative Credit Society Ltd. Vs Mrs. Bella Banerjee and Others
Calcutta High Court · AIR 1952 Cal 554 : 55 CWN 778
Constitution of India, 1950 — Article 19(1), 19(5), 31(2)West Bengal Land Development and Planning Act, 1948 — Section 8
High Courts14 Aug 1951
Dinendro Mullick Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1952 Cal 915
Defence of India Act, 1939 — Section 19(1)Transfer of Property Act, 1882 — Section 105
High Courts13 Aug 1951
Dubar Goala and Another Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1952 Cal 496
Constitution of India, 1950 — Article 226, 23(1)
High Courts10 Aug 1951
Indra Narayan Bera Vs The State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 61
Constitution of India, 1950 — Article 15(1), 19, 19(1), 19(5), 20(2)
High Courts10 Aug 1951
Rajnarayan Kundu Vs Sm. Kristamati Dasi and Others
Calcutta High Court · AIR 1952 Cal 631
Bengal Tenancy Act, 1885 — Section 168ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 1