COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 2,037 of 3,204

High Courts09 Aug 1951Dismissed

Narendra Nath and Another Vs Sm. Fakirmani Dassi and Others

Calcutta High Court · AIR 1952 Cal 20 : (1953) 1 ILR (Cal) 148

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 23Succession Act, 1925 — Section 263, 288

High Courts07 Aug 1951

Dinanath Kumar Vs Nishi Kanta Kumar and Others

Calcutta High Court · AIR 1952 Cal 102

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1

High Courts07 Aug 1951Dismissed

Union of India (UOI) Vs Someswar Banerjee

Calcutta High Court · AIR 1954 Cal 399 : 58 CWN 107 : 58 CWN 106

Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240, 240(3), 241(2)

High Courts06 Aug 1951

Satish Chandra Vs Phani Bhusan De and Others

Calcutta High Court · AIR 1952 Cal 696 : 56 CWN 207 : (1953) 1 ILR (Cal) 131

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 7, Order 33 Rule 7(3), 149, 151

High Courts06 Aug 1951

Rajendranath Karmakar and Others Vs Manager, French Motor Car Co., Ltd.

Calcutta High Court · AIR 1952 Cal 928

Payment of Wages Act, 1936 — Section 15, 15(3), 15(4), 17

High Courts06 Aug 1951Dismissed

Nil Ratan Banerji Vs Sanat Kumar Bhose

Calcutta High Court · (1953) 1 ILR (Cal) 144

Calcutta Rent Control Ordinance, 1946 — Section 10, 10(3), 10(4)

High Courts03 Aug 1951Allowed

Sarvamongala Dasi Vs Paritosh Kumar Das and Others

Calcutta High Court · AIR 1952 Cal 689 : (1953) 1 ILR (Cal) 106

Bengal Money Lenders Act, 1940 — Section 36(1)Limitation Act, 1908 — Article 120, 144, 181

High Courts03 Aug 1951Dismissed

Rajani Kanta Barui and Others Vs Bonbehari Sarkar

Calcutta High Court · AIR 1952 Cal 7 : 56 CWN 9 : (1953) 1 ILR (Cal) 120

Evidence Act, 1872 — Section 68, 70

High Courts03 Aug 1951

Nirmal Chandra Dutta Vs Gopal Chandra Dey

Calcutta High Court · AIR 1953 Cal 150 : 56 CWN 291 : (1953) 1 ILR (Cal) 113

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 17(1), 3(1), 7(1), 9, 9(1)

High Courts03 Aug 1951Dismissed

Lalit Mohan Vs Shyamapada Das

Calcutta High Court · AIR 1952 Cal 771

Hindu Widows Remarriage Act, 1856 — Section 1, 2Hindu Womens Right to Property Act, 1937 — Section 3

High Courts02 Aug 1951

Kashinath Das and Others Vs Kalipada Das

Calcutta High Court · AIR 1953 Cal 12 : 56 CWN 202

Criminal Procedure Code, 1898 (CrPC) — Section 211, 212, 213, 215, 439

High Courts01 Aug 1951Dismissed

Sailendra Nath Mukherji Vs Sudhamay Basu

Calcutta High Court · (1953) 1 ILR (Cal) 101

High Courts31 Jul 1951

Tarapada Banerjee Vs State of West Bengal

Calcutta High Court · AIR 1951 Cal 179

Bengal Police Regulations, 1943 — Regulation 862, 863Constitution of India, 1950 — Article 311, 311(2), 313Police Act, 1861 — Section 35, 7

High Courts30 Jul 1951

Satyanaraian Chamaria Vs Sewmurat Sharma

Calcutta High Court · AIR 1952 Cal 550 : 56 CWN 167

West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 18, 18(1)

High Courts30 Jul 1951Dismissed

Jadunath Roy and Others Vs Bank of Calcutta Ltd.

Calcutta High Court · AIR 1952 Cal 506 : (1952) 1 CALLT 430 : (1952) 22 CompCas 69 : 56 CWN 92

Banking Companies (Amendment) Act, 1950 — Section 11Banking Companies Act, 1949 — Section 45A, 45B

High Courts30 Jul 1951

Raman Lal Rathi Vs Commissioner of Police and Others

Calcutta High Court · AIR 1952 Cal 26 : 56 CWN 42 : (1953) 1 ILR (Cal) 89

Constitution of India, 1950 — Article 20(2), 22, 226Criminal Procedure Code, 1898 (CrPC) — Section 403, 491Preventive Detention (Amendment) Act, 1951 — Section 10, 11, 3, 9

High Courts30 Jul 1951

Jugal Kishore Vs Subh Karan

Calcutta High Court · AIR 1952 Cal 571 : 56 CWN 170

West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 18, 18(5), 50West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(3), 3(2)

High Courts30 Jul 1951

Iswari Prosad and Others Vs N.R. Sen and Another

Calcutta High Court · AIR 1952 Cal 273 : (1952) 1 CALLT 347 : 55 CWN 719

Constitution of India, 1950 — Article 19, 19(1), 19(5)Presidency Small Cause Courts Act, 1882 — Section 41West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1), 5

High Courts30 Jul 1951

Lalit Mohan Das Vs Biswanath Ghosh and Others

Calcutta High Court · AIR 1952 Cal 868

Constitution of India, 1950 — Article 226West Bengal Bargadars Act, 1950 — Section 2, 6

High Courts30 Jul 1951

Shibaram Aditya Vs Subodh Kumar Das and Another

Calcutta High Court · AIR 1952 Cal 533 : 56 CWN 82

West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)