High Courts02 May 1951
Dharamsi Liladhar Vora Vs Union of India (UOI)
Calcutta High Court · AIR 1952 Cal 439 : 55 CWN 665
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,043 of 3,204
High Courts02 May 1951
Krishna Lal Mazumdar Vs Manindra Nath Banerjee
Calcutta High Court · AIR 1953 Cal 231 : 56 CWN 258
West Bengal Premises Rent Control (Temporary Provisions) (Amendment) Act, 1950 — Section 18(1), 5, 6
High Courts02 May 1951
Dharamsi Liladhar Vora Vs Manager, Bengal Nagpur Railway
Calcutta High Court · (1952) 2 ILR (Cal) 205
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
High Courts27 Apr 1951
Hussain Sk. and Others Vs The State
Calcutta High Court · AIR 1953 Cal 383
Criminal Procedure Code, 1898 (CrPC) — Section 297Evidence Act, 1872 — Section 32
High Courts27 Apr 1951
Profulla Kumar Mullick Vs Sm. Firoza Sundari Dassi and Others
Calcutta High Court · AIR 1951 Cal 182 : (1951) 1 CALLT 207
Contract Act, 1872 — Section 213Trusts Act, 1882 — Section 19
High Courts27 Apr 1951
Gopi Nath Das Vs Namai Charan Das and Another
Calcutta High Court · AIR 1951 Cal 551
Bengal Agricultural Debtors Act, 1936 — Section 19Bengal Tenancy Act, 1885 — Section 26, 26C, 26FCivil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 34(5), Order 21 Rule 55, Order 41 Rule 22
High Courts26 Apr 1951Allowed
The Royal Asiatic Society of Bengal Vs Corporation of Calcutta and Another
Calcutta High Court · AIR 1952 Cal 501 : (1951) 1 CALLT 139 : 55 CWN 651 : (1952) 2 ILR (Cal) 202
Calcutta Municipal Act, 1923 — Section 131, 139, 140, 141, 142
High Courts25 Apr 1951Dismissed
Shyamlal Agarwalla Vs Union Life and General Insurance Co. Ltd.
Calcutta High Court · (1952) 2 ILR (Cal) 195
Arbitration Act, 1940 — Section 9, 9(6)
High Courts25 Apr 1951Allowed
Krishna Kishore Ghosh Vs Kishori Debi Keshani
Calcutta High Court · (1952) 2 ILR (Cal) 182
Civil Procedure Code, 1882 — Section 53Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 6 Rule 17, Order 7 Rule 11, 153, 42
High Courts25 Apr 1951
Dharani M. Ray Vs Ramabatar Shaw
Calcutta High Court · AIR 1954 Cal 96
Calcutta Thika Tenancy Act, 1949 — Section 28, 29
High Courts20 Apr 1951Allowed
Bholaram Agarwalla Vs Smt. Jiat and Others
Calcutta High Court · AIR 1952 Cal 92
Limitation Act, 1908 — Article 85
High Courts20 Apr 1951
D.N. Chakrabarti Vs P.N. Nilkantan
Calcutta High Court · (1952) 2 ILR (Cal) 173
Calcutta Municipal Act, 1923 — Section 175, 492, 492(6)
High Courts20 Apr 1951
S.B. Trading Co. Ltd. Vs Shyamlal Ramchandra
Calcutta High Court · AIR 1951 Cal 539
Constitution of India, 1950 — Article 14, 19(1)West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(3), 12(8), 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 14, 18(5)
High Courts19 Apr 1951
Bata Shoe and Co. Ltd. Vs Narayan Das Mullick and Others
Calcutta High Court · AIR 1953 Cal 234 : 56 CWN 121 : 56 CWN 120 : (1953) 1 ILR (Cal) 29
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(8), 9
High Courts18 Apr 1951Allowed
Mahammad Ibrahim Vs Bani Madhab Mullick and Others
Calcutta High Court · AIR 1952 Cal 196 : (1951) 1 CALLT 53 : 55 CWN 518 : (1952) 2 ILR (Cal) 167
Transfer of Property Act, 1882 — Section 111, 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1)
High Courts17 Apr 1951
Hiranmoyee Debi Vs Jahangir Meerza
Calcutta High Court · (1952) 2 ILR (Cal) 161
Bengal Tenancy Act, 1885 — Section 15, 3, 3(13)
High Courts16 Apr 1951Allowed
Amarendra Lal Khan Vs Kumar Krishna Mukherji
Calcutta High Court · (1952) 2 ILR (Cal) 159
Cess Act, 1880 — Section 99Civil Procedure Code, 1908 (CPC) — Section 47
High Courts13 Apr 1951
Pratap Singh and Others Vs The State
Calcutta High Court · AIR 1952 Cal 90 : 55 CWN 470
Criminal Procedure Code, 1898 (CrPC) — Section 517West Bengal Black Marketing Act, 1948 — Section 3(3)