High Courts10 Jul 1950Allowed
Sm. Haimabati Dasy Vs Matilal Ghosh and Another
Calcutta High Court · 54 CWN 906
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 2,056 of 3,204
High Courts10 Jul 1950Dismissed
Naren Kumar Ghosh and Others Vs Benod Behari Dutta and Another
Calcutta High Court · 54 CWN 896
Bengal Agricultural Debtors Act, 1936 — Section 37A, 37A(1), 4Civil Procedure Code, 1908 (CPC) — Section 144
High Courts10 Jul 1950Allowed
Slazengers (Australia) Pty. Limited Vs Ivy Phyllis Eileen Burnett
Calcutta High Court · 54 CWN 952
High Courts07 Jul 1950Allowed
Kedarnath Agarwalla Vs The State
Calcutta High Court · AIR 1951 Cal 303 : 54 CWN 829
Essential Supplies (Temporary Powers) Act, 1946 — Section 7(1)
High Courts07 Jul 1950
Amrita Lal Chatterjee Vs The State
Calcutta High Court · AIR 1950 Cal 543 : 54 CWN 823
West Bengal Security Act, 1950 — Section 2(9), 21(1), 21(4)
High Courts07 Jul 1950
Khan Bahadur Kazi Mahmoodur Rahaman and Others Vs Raham Bux Sardar and Others
Calcutta High Court · 55 CWN 143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54
High Courts06 Jul 1950Dismissed
Hari Bhusan Ash Vs Jnanendra Nath Chakravarty
Calcutta High Court · (1950) 07 CAL CK 0021
Bengal (Rural) Primary Education Act, 1930 — Section 29, 30, 32Cess Act, 1880 — Section 41
High Courts06 Jul 1950Allowed
Messrs. Manik Lal Behari Vs Parakh Kothi Ltd.
Calcutta High Court · 54 CWN 934
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts30 Jun 1950Dismissed
Devji Shivji Vs Santi Swaroop Chaturvedi
Calcutta High Court · AIR 1952 Cal 322
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 9 Rule 13Limitation Act, 1908 — Article 164
High Courts30 Jun 1950
Gouranga Sundar Das Gupta Vs Rakhal Majhi and Others
Calcutta High Court · AIR 1951 Cal 244 : 55 CWN 66
Bengal Revenue Sales Act, 1859 — Section 13, 14, 37
High Courts30 Jun 1950Dismissed
S. B. Trading Co. Ltd. Vs Satyendra Ch. Sen and Another
Calcutta High Court · 54 CWN 756
General Clauses Act, 1897 — Section 8
High Courts30 Jun 1950
In Re: Sm. Bhagabati Dasi
Calcutta High Court · 54 CWN 795
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 1, 227
High Courts29 Jun 1950Allowed
Sm. Nandorani Dassi Vs Satya Narain Harit
Calcutta High Court · 54 CWN 735 : (1951) 2 ILR (Cal) 250
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12(1), 12(2), 12(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 18(1)
High Courts29 Jun 1950Allowed
Lal Behari Samanta and Others Vs Gourhari Dawn and Others
Calcutta High Court · AIR 1952 Cal 253 : 54 CWN 912 : (1951) 2 ILR (Cal) 263
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 33Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44, 53A
High Courts27 Jun 1950Allowed
Sm. Akshay Kumari Debi and Others Vs Nalini Ranjan Mukherjee and Others
Calcutta High Court · AIR 1950 Cal 493 : 54 CWN 815 : (1951) 2 ILR (Cal) 240
Civil Procedure Code, 1908 (CPC) — Section 50
High Courts27 Jun 1950Allowed
Sm. Akshoy Kumari Debi Vs Nalini Ranjan Mukherjee and Others
Calcutta High Court · AIR 1950 Cal 493 : 54 CWN 815 : (1951) 2 ILR (Cal) 240
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11Limitation Act, 1908 — Article 182, 182(5)
High Courts27 Jun 1950Allowed
Ram Lal Dutta Vs Ardhendu Shekhar Naskar
Calcutta High Court · (1952) 1 ILR (Cal) 27
Limitation Act, 1908 — Article 110, 113, 116, 118Specific Relief Act, 1877 — Section 19
High Courts24 Jun 1950Dismissed
Mohammad Amin Bros. Ltd. Vs Dominion of India
Calcutta High Court · (1951) 1 ILR (Cal) 364
Companies Act, 1956 — Section 207Government of India Act, 1935 — Section 205(1), 205(2), 205(7), 226(1), 226(2)
High Courts22 Jun 1950
Lalit Kumar Bose Vs The State, Sanitary Inspector Ward VIII (Howrah Municipality)
Calcutta High Court · 54 CWN 909
Calcutta Municipal Act, 1923 — Section 386(1)
High Courts22 Jun 1950
Jatindra Nath Patra and Others Vs Bhutnath Patra and Another
Calcutta High Court · AIR 1950 Cal 531
Bengal Agricultural Debtors Act, 1936 — Section 37, 37A, 37A(1), 40