High Courts06 Feb 1951
Susamabala Manna Vs Sm. Profullamoyee Debi and Others
Calcutta High Court · AIR 1951 Cal 402
Bengal Tenancy Act, 1885 — Section 174(5), 184Limitation Act, 1908 — Section 18, 29, 5
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,048 of 3,204
High Courts06 Feb 1951
Radha Films Ltd. Vs West Bengal Board of Censors
Calcutta High Court · AIR 1952 Cal 653
Cinematograph Act, 1918 — Section 7, 7(4), 7(5), 8Cinematograph Rules, 1962 — Rule 10(3)Constitution of India, 1950 — Article 226
High Courts06 Feb 1951
Sircar Brothers (Properties) Ltd. Vs Ladhuram Khemka
Calcutta High Court · (1952) 1 ILR (Cal) 342
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 5West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 32, 4, 5
High Courts05 Feb 1951
B.N. Elias and Co. Ltd. Vs Banku Behari Saha and Another
Calcutta High Court · AIR 1952 Cal 247 : (1952) 1 CALLT 313 : 56 CWN 34
Calcutta High Court (Appellate Side) Rules — Rule 1, 2
High Courts05 Feb 1951
In Re: Estate of Sambhunath Roy and Gagan Chand Roy
Calcutta High Court · AIR 1951 Cal 426
Succession Act, 1925 — Section 124, 125, 131, 134Transfer of Property Act, 1882 — Section 24
High Courts05 Feb 1951
Champalal Lunia Vs Sm. Gulab Devi and Another
Calcutta High Court · AIR 1953 Cal 348 : 55 CWN 324
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(3)
High Courts05 Feb 1951Allowed
Union of India (UOI) Vs Raj Narain Misra
Calcutta High Court · (1952) 1 ILR (Cal) 324
Arbitration Act, 1940 — Section 34, 8Civil Procedure Code, 1908 (CPC) — Section 80
High Courts05 Feb 1951
Siva Prosad Choudhury and Others Vs Jitendra Nath Ghosal and Others
Calcutta High Court · 55 CWN 313
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Feb 1951
Maharathi Prosad and Another Vs The State
Calcutta High Court · AIR 1952 Cal 122
Bengal Criminal Law (Industrial Areas) Amendment Act, 1942 — Section 4
High Courts02 Feb 1951Dismissed
Haripada Singha Vs Sailesh Chandra Mitra and Another
Calcutta High Court · AIR 1952 Cal 141 : 55 CWN 492
Transfer of Property Act, 1882 — Section 108West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(1), 11(3)
High Courts02 Feb 1951Allowed
Indian Quarter Master''s Union and Others Vs P.R. Dutt and Another
Calcutta High Court · AIR 1951 Cal 570
Constitution of India, 1950 — Article 226Merchant Shipping Act, 1923 — Section 8
High Courts01 Feb 1951Dismissed
Jagadish Chandra Das Vs Birendra Nath Basil
Calcutta High Court · (1952) 1 ILR (Cal) 315
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 11(3), 12, 12(1), 18(5)
High Courts01 Feb 1951Dismissed
S.K. Jumman Vs Jogesh Charan alias Chandra Mitra
Calcutta High Court · 55 CWN 566
High Courts01 Feb 1951
Sripati Duley and Others Vs State
Calcutta High Court · AIR 1953 Cal 10 : (1952) 1 ILR (Cal) 320
Criminal Procedure Code, 1898 (CrPC) — Section 210, 211, 212, 213, 537
High Courts31 Jan 1951
Naresh Kumar Gupta Vs Umraomal Agarwalla and Others
Calcutta High Court · AIR 1951 Cal 489 : 55 CWN 331 : (1952) 1 ILR (Cal) 312
Contempt of Courts Act, 1971 — Section 2(3)
High Courts30 Jan 1951Dismissed
The Indian Spinning Mills Ltd. and Others Vs His Excellency Lt. General Madan Shamsher Jang Bahadur Rana and Others
Calcutta High Court · AIR 1953 Cal 355 : (1952) 22 CompCas 162 : 56 CWN 398
Companies Act, 1913 — Section 79(3)
High Courts29 Jan 1951Allowed
Satyanarayan Prosad Vs Diana Engineering Co.
Calcutta High Court · AIR 1952 Cal 124 : 55 CWN 509 : (1952) 1 ILR (Cal) 305
Civil Procedure Code, 1908 (CPC) — Section 11West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1), 5, 6
High Courts29 Jan 1951Allowed
Premraj Mundra Vs Md. Maneck Gazi and Others
Calcutta High Court · AIR 1951 Cal 156
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6
High Courts25 Jan 1951Allowed
Harbans Singh Chauhan Vs Bawa Singh Chauhan and Others
Calcutta High Court · AIR 1952 Cal 73
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 19
High Courts25 Jan 1951Dismissed
Akshoy Kumar Chakrabarti Vs Manmatha Nath Mukherji
Calcutta High Court · (1951) 01 CAL CK 0027
Bengal Tenancy Act, 1885 — Section 101, 102, 103A, 103B, 103B(3)Limitation Act, 1908 — Article 131, 131