High Courts25 Jul 1950Dismissed
Superintendent and Legal Affairs, on behalf of the State of West Bengal Vs Kunjalal Gadia
Calcutta High Court · AIR 1950 Cal 573 : (1951) 2 ILR (Cal) 302
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,055 of 3,204
High Courts21 Jul 1950Dismissed
Chandra Singh Dudhoria and Others Vs The Midnapore Zemindary Co. Ltd.
Calcutta High Court · AIR 1951 Cal 300 : (1951) 1 CALLT 289
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1)
High Courts21 Jul 1950Dismissed
Ajoy Kumar Mukherjee and Another Vs Biswanath Mondal and Others
Calcutta High Court · AIR 1951 Cal 390 : (1951) 2 ILR (Cal) 294
Bengal Tenancy Act, 1885 — Section 180, 24
High Courts21 Jul 1950
Fazal Elahi Vs Corporation of Calcutta
Calcutta High Court · AIR 1951 Cal 41
Calcutta Municipal Act, 1923 — Section 363, 493
High Courts21 Jul 1950Allowed
Kalipada Jotedar Vs Bimal Kumar and Others
Calcutta High Court · AIR 1953 Cal 312 : 55 CWN 17 : (1951) 2 ILR (Cal) 297
Bengal Tenancy Act, 1885 — Section 178, 191, 4
High Courts21 Jul 1950Dismissed
Raj Kumar Chandra Singh and Others Vs The Midnapore Zemindary Co. Ltd.
Calcutta High Court · 54 CWN 874
Civil Procedure Code, 1908 (CPC) — Section 109, 109(a), 110Constitution of India, 1950 — Article 133, 133(1)
High Courts21 Jul 1950Dismissed
Moslema Khatun Vs Rai Bahadur Fanindra Lal Sen
Calcutta High Court · 55 CWN 21
Bengal Patni Taluks Regulation, 1819 — Section 11
High Courts20 Jul 1950
Sashi Kumar Banerjee and Others Vs Mrs. D.J. Hill and Others
Calcutta High Court · AIR 1951 Cal 316 : (1951) 1 CALLT 301 : 54 CWN 926 : (1951) 2 ILR (Cal) 332
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23General Clauses Act, 1897 — Section 9
High Courts20 Jul 1950
Shyama Devi and Others Vs Ram Lal Singh
Calcutta High Court · AIR 1952 Cal 282
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts20 Jul 1950
Calcutta Commeroial Bank, Ltd. (in liqdn) Vs Angus Keith and Co. and Others
Calcutta High Court · 55 CWN 302
Partnership Act, 1932 — Section 25
High Courts20 Jul 1950
Ramlal Rajghoria and Another Vs Secretary, Govt. of West Bengal
Calcutta High Court · AIR 1950 Cal 545
Contempt of Courts Act, 1971 — Section 1Criminal Procedure Code, 1898 (CrPC) — Section 494, 495
High Courts19 Jul 1950
Bajranglal Jhunjhunwalla Vs Sm. Solaki Marwarini and Another
Calcutta High Court · AIR 1950 Cal 564 : 54 CWN 933
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 148
High Courts19 Jul 1950Allowed
The Collector of Darjeeling Vs C. Mackertich
Calcutta High Court · AIR 1951 Cal 307 : (1950) 1 CALLT 393 : 54 CWN 853
Defence of India Act, 1939 — Section 19Defence of India Rules, 1939 — Rule 75A, 75A(4)Land Acquisition Act, 1894 — Section 23(1)
High Courts19 Jul 1950Dismissed
Suresh Chandra Khasnabish Vs The Bank of Calcutta Ltd.
Calcutta High Court · 54 CWN 832
Presidency Towns Insolvency Act, 1909 — Section 18Provincial Insolvency Act, 1920 — Section 28(2)
High Courts18 Jul 1950
Safatulla Khan Vs The Chief Secretary to the Government of West Bengal and Another
Calcutta High Court · AIR 1951 Cal 194 : 55 CWN 27
Constitution of India, 1950 — Article 22(5), 22(6)Preventive Detention Act, 1950 — Section 7
High Courts18 Jul 1950Allowed
Nalini Ranjan Bose Vs Martin and Co.
Calcutta High Court · AIR 1951 Cal 39
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 20
High Courts18 Jul 1950
Charu Chandra Chattopadhyay Vs Anil Baran Roy and Others
Calcutta High Court · 54 CWN 946
Contract Act, 1872 — Section 59, 60
High Courts14 Jul 1950Dismissed
Gopal Chandra Banerjee and Others Vs Sm. Sailabala Devi
Calcutta High Court · AIR 1952 Cal 216
Suits Valuation Act, 1887 — Section 11
High Courts11 Jul 1950Dismissed
Sri Krishna Roy Jiew Deity and Others Vs Tinkari Adhicary and Others
Calcutta High Court · AIR 1951 Cal 198
Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819 — Section 30Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6
High Courts10 Jul 1950Dismissed
Lalji Raja and Sons Firm Vs The Governor General of India in Council
Calcutta High Court · 54 CWN 902
Contract Act, 1872 — Section 151, 152, 161