COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 2,046 of 3,204

High Courts08 Mar 1951

Peari Kumari Bewa Vs Nalinaksha Ghosh

Calcutta High Court · (1953) 2 ILR (Cal) 1

Calcutta Thika Tenancy Act, 1949 — Section 28, 31, 5(1), 5(27)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 18

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High Courts07 Mar 1951

Samarendra Prosad Chakravarty and Another Vs The University of Calcutta

Calcutta High Court · AIR 1953 Cal 172 : 55 CWN 443

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts07 Mar 1951

Gorachand Mullick Vs Shaik Kallo

Calcutta High Court · AIR 1951 Cal 557 : 55 CWN 503

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9

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High Courts07 Mar 1951Dismissed

Mritunjoy Mukherji Vs Ashutosh Thakur

Calcutta High Court · (1952) 2 ILR (Cal) 67

Bengal Agricultural Debtors Act, 1936 — Section 1, 2(4), 25, 37A, 37A(5)Bengal Agricultural Debtors Rules, 1936 — Rule 103Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts05 Mar 1951

Jhabermal Dudhwalla and Others Vs Govindram

Calcutta High Court · AIR 1952 Cal 121

Criminal Procedure Code, 1898 (CrPC) — Section 403West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 34, 41

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High Courts05 Mar 1951Dismissed

Bank of Calcutta Ltd. Vs Dhirendra Nath Roy and Others

Calcutta High Court · AIR 1953 Cal 325 : 56 CWN 517

Registration Act, 1908 — Section 17(1)

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High Courts05 Mar 1951Allowed

Paresh Charan Das Gupta Vs Naresh Charan Das Gupta

Calcutta High Court · (1952) 2 ILR (Cal) 56

Succession Act, 1925 — Section 46, 48, 61, 63

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High Courts01 Mar 1951Allowed

The State of Bombay Vs Adamjee Hajee Dawood and Co.

Calcutta High Court · AIR 1951 Cal 147 : (1952) 2 ILR (Cal) 49

Arbitration Act, 1940 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 39

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High Courts28 Feb 1951Allowed

Deokaran Agarwalla Vs Satyadhan Ghoshal

Calcutta High Court · (1952) 2 ILR (Cal) 45

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98

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High Courts27 Feb 1951

Atula Bala Dasi and Others Vs Nirupama Devi and Another

Calcutta High Court · AIR 1951 Cal 561

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 10, 151Succession Act, 1925 — Section 247, 269

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High Courts27 Feb 1951Dismissed

Staynor and Co. Vs Commercial Tax Officer

Calcutta High Court · 55 CWN 583

Constitution of India, 1950 — Article 226

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High Courts26 Feb 1951

Bhuban Mohan Das Vs Surendra Mohan Das

Calcutta High Court · AIR 1951 Cal 69 : (1951) 1 CALLT 72 : 55 CWN 541 : (1952) 2 ILR (Cal) 23

Penal Code, 1860 (IPC) — Section 405, 406

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High Courts26 Feb 1951

LADHURAM TAPARIA Vs B. K. BAGCHI.

Calcutta High Court · (1951) 20 ITR 51

Income Tax Act, 1961 — Section 29Specific Relief Act, 1877 — Section 45

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High Courts23 Feb 1951Dismissed

J.R Walker Vs Kshitish Chandra Biswas

Calcutta High Court · 55 CWN 423

Constitution of India, 1950 — Article 31

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High Courts23 Feb 1951Dismissed

Sri Mahadeb Jiew and Another Vs Dr. B.B. Sen

Calcutta High Court · AIR 1951 Cal 563 : 55 CWN 453

Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, Order 25 Rule 1(3), 151Constitution of India, 1950 — Article 15, 15(1), 15(3)

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High Courts23 Feb 1951

In Re: The Pioneer Bank Ltd. and B.N. De and Others

Calcutta High Court · AIR 1951 Cal 519 : (1952) 2 ILR (Cal) 16

Companies Act, 1913 — Section 229Presidency Towns Insolvency Act, 1909 — Section 46, 47

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High Courts23 Feb 1951

Jethmull Sethia Vs Aloke Ganguly

Calcutta High Court · AIR 1952 Cal 126 : 55 CWN 563

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

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High Courts22 Feb 1951

Major Soap Co. Ltd. Vs Asst. Commr. of Commercial Taxes, Calcutta

Calcutta High Court · AIR 1953 Cal 712

Bengal Finance (Sales Tax) Act, 1941 — Section 15, 17, 18, 2, 20Bengal Finance (Sales Tax) Rules, 1941 — Rule 71, 74Constitution of India, 1950 — Article 226

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High Courts22 Feb 1951

Mahadeo Lal Agarwala and Another Vs The New Darjeeling Union Tea Co. Ltd. and Others

Calcutta High Court · AIR 1952 Cal 58 : (1951) 1 CALLT 13 : 55 CWN 408 : (1953) 1 ILR (Cal) 1

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 46, Order 21 Rule 80, 9Companies Act, 1913 — Section 28, 34, 34(3), 38Limitation Act, 1908 — Article 120

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High Courts21 Feb 1951Dismissed

Garibulla Mondal and Others Vs Esmail Mondal and Others

Calcutta High Court · 55 CWN 682

Civil Procedure Code, 1908 (CPC) — Section 152, 153Constitution of India, 1950 — Article 44

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