High Courts30 Jul 1951Allowed
Satyanarain Chamaraia Vs Sewmurta Sharma
Calcutta High Court · AIR 1952 Cal 550 : 56 CWN 167
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,038 of 3,204
High Courts27 Jul 1951
Rajendra Kumar Ruia and Another Vs Govt. of West Bengal and Another
Calcutta High Court · AIR 1952 Cal 573 : 56 CWN 156
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 6, 6(1)
High Courts26 Jul 1951Allowed
S.B. Trading Co., Ltd., Vs Olympia Trading Corpn. Ltd. and Another
Calcutta High Court · AIR 1952 Cal 685
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(3), 14(4)
High Courts26 Jul 1951
Pramatha Nath Vs The State
Calcutta High Court · AIR 1951 Cal 581 : (1953) 1 ILR (Cal) 81
Criminal Procedure Code, 1898 (CrPC) — Section 190, 196, 367Penal Code, 1860 (IPC) — Section 107, 110A, 463, 464
High Courts24 Jul 1951
Rajlakshmi Devi Vs The State
Calcutta High Court · AIR 1953 Cal 154 : 56 CWN 221 : (1953) 1 ILR (Cal) 78
Criminal Procedure Code, 1898 (CrPC) — Section 205, 205(2)
High Courts23 Jul 1951
Kali Prosanna Roy Vs State of West Bengal
Calcutta High Court · AIR 1952 Cal 769 : 56 CWN 492
Constitution of India, 1950 — Article 226, 311(2)
High Courts23 Jul 1951Allowed
Union of India (UOI) and Another Vs Elbridge Watson
Calcutta High Court · AIR 1952 Cal 601 : 56 CWN 232 : (1951) 20 ITR 400
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 40(2), 46(5A)Specific Relief Act, 1877 — Section 45
High Courts20 Jul 1951
Abhimanyu Adak Vs The State of West Bengal and Others
Calcutta High Court · AIR 1952 Cal 118 : 55 CWN 693 : (1953) 1 ILR (Cal) 71
Constitution of India, 1950 — Article 372Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 3(2)
High Courts20 Jul 1951
Sukanta Halder (in Custody) Vs The State
Calcutta High Court · AIR 1952 Cal 214 : (1952) 1 CALLT 300
Penal Code, 1860 (IPC) — Section 292
High Courts19 Jul 1951
Girish Chandra Majhi Vs Girish Chandra Maity
Calcutta High Court · AIR 1951 Cal 574 : 56 CWN 320
Constitution of India, 1950 — Article 227West Bengal Bargadars Act, 1950 — Section 5(1)
High Courts18 Jul 1951Dismissed
Pannalal Kishanlal Vs Lachmichand Swaika
Calcutta High Court · 56 CWN 26
Arbitration Act, 1940 — Section 12, 16, 16(3), 19, 25
High Courts18 Jul 1951
Mahammad Idrish Vs The State
Calcutta High Court · AIR 1952 Cal 139
Essential Supplies (Temporary Powers) Act, 1946 — Section 7(1)West Bengal Black Marketing Act, 1948 — Section 3(1), 6
High Courts17 Jul 1951
Banamali Das Vs Pakhu Bhandari
Calcutta High Court · AIR 1951 Cal 167 : 55 CWN 675
Constitution of India, 1950 — Article 14, 15, 19(1)West Bengal Hindu Social Disabilities Removal Act, 1948 — Section 2, 3, 8
High Courts17 Jul 1951Dismissed
Babulal Lakshmi Chand Vs Jivraj Lakshmi Thakar
Calcutta High Court · 55 CWN 762
High Courts16 Jul 1951Dismissed
Purna Chandra Singha Vs Sarojendra Kumar Dutt
Calcutta High Court · AIR 1953 Cal 251 : 56 CWN 740
Transfer of Property Act, 1882 — Section 53
High Courts16 Jul 1951Dismissed
Purna Chandra Singha Vs Sarojendra Kumar Dutta
Calcutta High Court · AIR 1953 Cal 251 : 56 CWN 740
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 6 Rule 2Evidence Act, 1872 — Section 115
High Courts13 Jul 1951
Debabrata Basu Vs The Institute of Chartered Accountants and Another
Calcutta High Court · AIR 1952 Cal 189 : (1952) 22 CompCas 138
Chartered Accountants Act, 1949 — Section 30Chartered Accountants Regulations, 1988 — Regulation 34Civil Procedure Code, 1908 (CPC) — Section 20
High Courts13 Jul 1951Dismissed
Radha Ballav Poddar Vs Motilal Chanda Sarkar
Calcutta High Court · AIR 1951 Cal 569
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 5, 6West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3)
High Courts13 Jul 1951Allowed
Kumarkhali Banking Corporation Ltd. Vs Surendra Nath Sarkar
Calcutta High Court · AIR 1952 Cal 751 : 56 CWN 180 : (1953) 1 ILR (Cal) 50
High Courts12 Jul 1951
Mrityunjoy Chakravartti Vs Provat Kumar Pal
Calcutta High Court · AIR 1953 Cal 153 : (1952) 22 CompCas 353 : 56 CWN 18
Companies Act, 1913 — Section 179, 237Penal Code, 1860 (IPC) — Section 409