High Courts06 Dec 1955Dismissed
Rabindra Nath Mukherjee Vs The State
Calcutta High Court · AIR 1956 Cal 116 : (1956) CriLJ 522
Penal Code, 1860 (IPC) — Section 161, 383
COURT ARCHIVE
Calcutta High Court judgments, 1955
380 judgments · page 2 of 19
High Courts06 Dec 1955Dismissed
Indian Trade and General Insurance Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1957 Cal 190 : (1957) 2 ILR (Cal) 649
Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 101, 102, 103, 104, 106Insurance Act, 1938 — Section 2(13A)
High Courts05 Dec 1955
Arathoon Mackertoon Arathoon Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1957 Cal 79 : 60 CWN 407 : 60 CWN 406
Calcutta Municipal Act, 1951 — Section 172(2), 172(3), 175, 207
High Courts05 Dec 1955
Basanta Kumar Gon Vs The State
Calcutta High Court · AIR 1956 Cal 118 : (1956) CriLJ 524
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 186, 441, 448
High Courts02 Dec 1955
Rajendra Nath Ghose Vs Brojabala Ghose
Calcutta High Court · AIR 1956 Cal 135 : (1956) CriLJ 527
Criminal Procedure Code, 1898 (CrPC) — Section 386, 488(3)
High Courts02 Dec 1955Allowed
Fazaladdin Mandal Vs Panchanan Das
Calcutta High Court · AIR 1957 Cal 92
Contract Act, 1872 — Section 2Evidence Act, 1872 — Section 73Specific Relief Act, 1877 — Section 21
High Courts02 Dec 1955Dismissed
Bahadur Singh Chhetri and Another Vs Bir Bahadur Singh and Another
Calcutta High Court · AIR 1956 Cal 213
Contract Act, 1872 — Section 12Evidence Act, 1872 — Section 101, 102, 103, 114
High Courts01 Dec 1955Allowed
Biswanath Ghose and Others Vs Sudhir Kumar De
Calcutta High Court · AIR 1957 Cal 21 : 60 CWN 786 : (1957) 2 ILR (Cal) 553
Arbitration Act, 1940 — Section 17, 39, 41Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 151
High Courts25 Nov 1955Allowed
Bachuram Kar and Others Vs The State
Calcutta High Court · AIR 1956 Cal 102 : (1956) CriLJ 515 : 60 CWN 633
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Evidence Act, 1872 — Section 18, 21Penal Code, 1860 (IPC) — Section 188
High Courts25 Nov 1955Allowed
Ranendra Nath Pal Vs Commissioners of Dhuliyan Municipal Office
Calcutta High Court · AIR 1956 Cal 203 : (1957) 2 ILR (Cal) 336
Bengal Municipal Act, 1932 — Section 103(2), 535Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 65, 70
High Courts25 Nov 1955
Ramdulal Banerji Vs General Manager Eastern Railway and Others
Calcutta High Court · AIR 1956 Cal 465 : 60 CWN 295
High Courts25 Nov 1955
Akbar Sheikh Vs The State
Calcutta High Court · (1957) 2 ILR (Cal) 771
Penal Code, 1860 (IPC) — Section 429, 511
High Courts22 Nov 1955
Union of India (UOI) Vs A.C. Mukherjee
Calcutta High Court · (1957) 2 ILR (Cal) 549
Civil Procedure Code, 1908 (CPC) — Section 80Provincial Small Cause Courts Act, 1887 — Section 25Railways Act, 1890 — Section 74C, 74C(3), 76, 77
High Courts08 Sept 1955
Saha and Co. Vs Ishar Singh Kripal Singh and Co.
Calcutta High Court · AIR 1956 Cal 321 : (1956) 1 CALLT 328 : 60 CWN 471
Arbitration Act, 1940 — Section 15, 16, 17, 30, 31
High Courts08 Sept 1955
Kalu Babu Lalchand, Calcutta Vs Commr. of Income Tax, West Bengal
Calcutta High Court · AIR 1956 Cal 588 : (1956) 29 ITR 281
Income Tax Act, 1922 — Section 2(9), 3
High Courts08 Sept 1955
Barjiwandas Gujrati Vs Mohini Mohan Shah
Calcutta High Court · AIR 1956 Cal 425 : 60 CWN 312
Civil Procedure Code, 1908 (CPC) — Section 148, 8Presidency Small Cause Courts Act, 1882 — Section 14, 43
High Courts08 Sept 1955Allowed
Protimarani Debi and Another Vs Patitpaban Mukherjee and Others
Calcutta High Court · 60 CWN 886
Transfer of Property Act, 1882 — Section 51
High Courts08 Sept 1955
Lala Gurusharan Lall Vs Registrar of Joint Stock Companies
Calcutta High Court · (1957) 2 ILR (Cal) 506
Capital Issues (Continuance of Control) Act, 1947 — Section 13, 16Capital Issues (Continuance of Control) Ordinance, 1947 — Section 12, 150, 3(1)Defence of India Act, 1939 — Section 1(4), 2(2)
High Courts07 Sept 1955Dismissed
Astaram Bagdi and Others Vs Sitanath Mandal
Calcutta High Court · 60 CWN 109
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 3, 69, 7, 70, 8
High Courts07 Sept 1955Dismissed
Bajoy Krishana Bhattacharjee and Others Vs The Regional Transport Authority, Calcutta and Others
Calcutta High Court · 61 CWN 590
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 43, 49, 50, 51, 54