High Courts07 Sept 1950
Jatish Chandra Ghosh Vs B.K. Sinha
Calcutta High Court · AIR 1951 Cal 404 : 55 CWN 104
West Bengal Security Act, 1950 — Section 21, 38
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,053 of 3,204
High Courts07 Sept 1950Dismissed
Udoy Chand Mahatab Vs Sm. Sarojini Devi and Others
Calcutta High Court · AIR 1952 Cal 143 : 55 CWN 294 : (1952) 1 ILR (Cal) 73
Bengal Land Revenue Sales Act, 1859 — Section 28, 7, 8Bengal Tenancy Act, 1885 — Section 72
High Courts07 Sept 1950Dismissed
Nilkantha Pati Vs Kshitish Chandra Satpati and Others
Calcutta High Court · AIR 1951 Cal 338 : (1952) 1 ILR (Cal) 59
Transfer of Property Act, 1882 — Section 108(1)
High Courts06 Sept 1950
Bengal Agency and Stores Syndicate and Others Vs Stores and Engineering Supply Co.
Calcutta High Court · AIR 1952 Cal 411 : (1952) 1 ILR (Cal) 53
Calcutta High Court Rules, 1914 — Rule 15Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 19, Order 9 Rule 13
High Courts06 Sept 1950Dismissed
Bipra Charan Sarkar and Another Vs Sm. Rupeswari Dasi
Calcutta High Court · AIR 1951 Cal 523 : 55 CWN 131
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts06 Sept 1950
Muralidhar Kulthia Vs Sm. Tara Dye
Calcutta High Court · AIR 1953 Cal 349
Registration Act, 1908 — Section 17, 35, 49Transfer of Property Act, 1882 — Section 105, 106, 113, 53AWest Bengal Registration Rules, 1962 — Rule 55
High Courts06 Sept 1950Allowed
Aga Mirza Ahmed and Others Vs Subodh Chandra Roy and Others
Calcutta High Court · AIR 1951 Cal 312 : 55 CWN 70
Bengal Tenancy Act, 1885 — Section 104E, 104H, 104J, 191
High Courts06 Sept 1950
Khagendra Nath De Vs District Magistrate of West Dinajpur
Calcutta High Court · AIR 1951 Cal 3 : 55 CWN 53
Constitution of India, 1950 — Article 19, 19(5), 226West Bengal Security Act, 1950 — Section 2(9), 21, 21(1), 35(1), 35(3)
High Courts06 Sept 1950Allowed
Mugneeram Bangore and Co. Vs Satyabrata Ghosh and Another
Calcutta High Court · AIR 1951 Cal 332 : (1951) 1 CALLT 308 : 55 CWN 222
Contract Act, 1872 — Section 56
High Courts06 Sept 1950Dismissed
Province of Bengal Vs Commissioner for the Port of Calcutta and Others
Calcutta High Court · AIR 1951 Cal 271 : 55 CWN 360 : 55 CWN 350
Bengal Alluvial Land Settlement Act, 1858 — Section 1Bengal Alluvion and Diluvion Act, 1847 — Section 6Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819 — Section 3(2)
High Courts06 Sept 1950
Manindranath Dinda Vs Amiya Pal Choudhury and Others
Calcutta High Court · AIR 1951 Cal 361 : (1951) 1 CALLT 325
Bengal Land Revenue Sales Act, 1859 — Section 37(1)Crown Grants Act, 1895 — Section 3Government of India Act, 1935 — Section 175(3)
High Courts31 Aug 1950
Bharat Nath Mitra Vs Ram Swarup Seraogi and Others
Calcutta High Court · AIR 1951 Cal 392 : 55 CWN 133
Land Acquisition Act, 1894 — Section 18, 30
High Courts31 Aug 1950
Sabitri Motor Service Ltd. Vs Asansol Bus Association
Calcutta High Court · AIR 1951 Cal 255 : (1951) 1 CALLT 273 : 55 CWN 81 : (1951) 2 ILR (Cal) 437
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 47, 64
High Courts31 Aug 1950
Indra Narayan Roy Vs Manindra Nath Ghosh and Others
Calcutta High Court · 55 CWN 169
Bengal Tenancy Act, 1885 — Section 48C
High Courts30 Aug 1950
Bimala Prosad Ray and Another Vs State of West Bengal
Calcutta High Court · AIR 1951 Cal 258 : 55 CWN 87 : (1951) 2 ILR (Cal) 427
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts30 Aug 1950
Abdul Mohit Vs Mt. Zebunnessa Khatun and Another
Calcutta High Court · AIR 1951 Cal 205 : 55 CWN 269
Guardians and Wards Act, 1890 — Section 17, 39
High Courts30 Aug 1950
Dalmia Jain Airways Ltd. Vs Sukumar Mukherjee
Calcutta High Court · AIR 1951 Cal 193
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15(1), 2
High Courts30 Aug 1950
Abdul Mohit Vs Mt. Zebunnessa Khatuna and another
Calcutta High Court · AIR 1951 Cal 205 : 55 CWN 269
Guardians and Wards Act, 1890 — Section 17, 39
High Courts30 Aug 1950Dismissed
Bimala Prasad Ray and another Vs State of West Bengal
Calcutta High Court · AIR 1951 Cal 258 : 55 CWN 87 : (1951) 2 ILR (Cal) 427
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 132(1), 136, 227Government of India Act, 1935 — Section 224
High Courts28 Aug 1950Allowed
Samarendra Nath Bose Vs Corporation of Calcutta
Calcutta High Court · AIR 1953 Cal 327 : 55 CWN 145 : (1951) 2 ILR (Cal) 404
Calcutta Municipal Act, 1923 — Section 138