COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 2,067 of 3,204

High Courts06 Dec 1949Dismissed

Nrisingha Prosad Bose and Others Vs Nil Ratan Singha Roy and Others

Calcutta High Court · AIR 1951 Cal 221 : (1951) 1 CALLT 244 : 54 CWN 683

Bengal Tenancy Act, 1885 — Section 148A, 167, 65Transfer of Property Act, 1882 — Section 52

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High Courts05 Dec 1949

The Municipal Commissioners of Howrah Vs Jagabandhu Banerjee

Calcutta High Court · AIR 1950 Cal 201

Calcutta Municipal Act, 1923 — Section 4Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts05 Dec 1949

Dominion of India Vs R.C.K.C. Nath and Co.

Calcutta High Court · AIR 1950 Cal 207

Civil Procedure Code, 1908 (CPC) — Section 20, 79, 80

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High Courts02 Dec 1949Allowed

Tobacco Manufactures (India) Ltd. Vs Mrs. Marian Stewart

Calcutta High Court · AIR 1950 Cal 164

Evidence Act, 1872 — Section 32Workmens Compensation Act, 1923 — Section 3(1)

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High Courts02 Dec 1949

Sashi Bhusan Das Vs The Crown

Calcutta High Court · (1949) 12 CAL CK 0020

Penal Code, 1860 (IPC) — Section 379, 406

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High Courts02 Dec 1949Allowed

Hooghly Bank Ltd. Vs Mahendra Nath Mukhopadhyaya and Others

Calcutta High Court · AIR 1950 Cal 195 : 54 CWN 327 : (1951) 1 ILR (Cal) 276

Transfer of Property Act, 1882 — Section 40

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High Courts02 Dec 1949

Khorshed Ali and Others Vs The King

Calcutta High Court · AIR 1950 Cal 202 : (1951) 1 ILR (Cal) 267

Essential Supplies (Temporary Powers) Act, 1946 — Section 1(3), 7, 8India (Central Government and Legislature) Act, 1946 — Section 4

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High Courts02 Dec 1949

Mohammad Mateen Vs Baijnath Bajoria and Another

Calcutta High Court · AIR 1951 Cal 358 : 54 CWN 287

Calcutta Thika Tenancy Act, 1949 — Section 2

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High Courts01 Dec 1949Allowed

Phani Bhusan Basu Vs Province of Bengal

Calcutta High Court · (1949) 12 CAL CK 0031

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High Courts01 Dec 1949

Baburam Agarwalla Vs Jamunadas Ramji and Co.

Calcutta High Court · AIR 1951 Cal 239 : (1951) 1 CALLT 253 : 54 CWN 189

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1

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High Courts01 Dec 1949

Talbot and Co. Vs Haricharan Halwasiya and Others

Calcutta High Court · AIR 1952 Cal 47

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)Transfer of Property Act, 1882 — Section 111, 112

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High Courts01 Dec 1949Dismissed

Lal Chand Dugar Vs Gopi Chand Daga

Calcutta High Court · (1949) 12 CAL CK 0003

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High Courts30 Nov 1949

Harendra Nath Vs Sm. Dakhyamoni Dassi

Calcutta High Court · AIR 1950 Cal 191

Bengal Agricultural Debtors Act, 1936 — Section 44, 55Bengal Agricultural Debtors Rules, 1936 — Rule 91

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High Courts30 Nov 1949

Corporation of Calcutta Vs Krishna Chandra Sil and Another

Calcutta High Court · AIR 1950 Cal 314 : 54 CWN 220

Calcutta Municipal Act, 1923 — Section 535

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High Courts29 Nov 1949Dismissed

Basantlal Jagatramka Vs Dominion of India

Calcutta High Court · AIR 1952 Cal 340

Arbitration Act, 1940 — Section 2, 34

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High Courts28 Nov 1949

Budhu Mohan and Another Vs Corporation of Calcutta and Another

Calcutta High Court · AIR 1950 Cal 188

Calcutta Municipal Act, 1923 — Section 488, 511Calcutta Municipal Rules, 1951 — Rule 4, 4(2)

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High Courts25 Nov 1949

Balabux Darolia Vs The King

Calcutta High Court · AIR 1950 Cal 353 : 54 CWN 286

Criminal Procedure Code, 1898 (CrPC) — Section 161, 162

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High Courts23 Nov 1949

Bhupati Ghosh Vs The King

Calcutta High Court · AIR 1950 Cal 327 : 54 CWN 221

Criminal Procedure Code, 1898 (CrPC) — Section 297, 367Evidence Act, 1872 — Section 157

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High Courts23 Nov 1949

Tetri Vs Ram Newaj

Calcutta High Court · AIR 1950 Cal 168

Criminal Procedure Code, 1898 (CrPC) — Section 488, 561A

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High Courts23 Nov 1949

Sailendra Nath Sen, Auction-Purchaser Vs Sudhanya Charan Das Naiya and Others

Calcutta High Court · AIR 1950 Cal 166

Bengal Tenancy Act, 1885 — Section 173, 174(3)Limitation Act, 1908 — Section 18

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