COURT ARCHIVE

Calcutta High Court judgments, 1956

225 judgments · page 1 of 12

High Courts21 Dec 1956

Rabindra Nath Mahapatra and Others Vs Gour Mondal

Calcutta High Court · AIR 1957 Cal 274 : 61 CWN 311

Bengal General Clauses Act, 1899 — Section 8General Clauses Act, 1897 — Section 6West Bengal Bargadars Act, 1950 — Section 1(4), 2, 7

High Courts20 Dec 1956Allowed

Tarapada Mishra Vs Hare Krishna Das and Another

Calcutta High Court · AIR 1957 Cal 335 : 61 CWN 241 : (1958) 1 ILR (Cal) 139

Civil Procedure Code, 1908 (CPC) — Section 36, 47

High Courts19 Dec 1956

Raj Kumar Dhar and Others Vs Colonel A. Stuart Lewis

Calcutta High Court · AIR 1958 Cal 104 : (1958) 1 CALLT 186 : 61 CWN 445 : (1958) 1 ILR (Cal) 136

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15

High Courts19 Dec 1956Allowed

Upendra Nath Chatterjee Vs Nilmony Chatterjee

Calcutta High Court · AIR 1957 Cal 342

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts18 Dec 1956Allowed

Purnendu Nath Tagore Vs Academy of Fine Arts

Calcutta High Court · (1958) 1 ILR (Cal) 70

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1913 — Section 23English Trade Unions Act, 1871 — Section 15, 19, 21

High Courts18 Dec 1956Partly Allowed

Jagannath Upadhyay Vs Amarendra Nath Banerjee and Others

Calcutta High Court · AIR 1957 Cal 479 : 61 CWN 841 : (1958) 1 ILR (Cal) 233

Calcutta High Court (Appellate Side) Rules — Rule 2, 3Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 1, Order 8 Rule 5Limitation Act, 1908 — Article 116, 12

High Courts18 Dec 1956

Sk. Yearali and Another Vs Md. Sultan and Another

Calcutta High Court · (1957) CriLJ 398

Bengal Wakf Act, 1934 — Section 57(1)(a)

High Courts17 Dec 1956

Radhashyam Vs Katyani Dasi and Others

Calcutta High Court · AIR 1958 Cal 122 : (1958) CriLJ 365

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4)

High Courts17 Dec 1956Dismissed

Kashiram Agarwalla Vs Dominion of India

Calcutta High Court · (1958) 1 ILR (Cal) 193

Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8

High Courts14 Dec 1956

Dhirendra Nath Ghosh Vs The State

Calcutta High Court · (1958) 2 ILR (Cal) 16

Criminal Procedure Code, 1898 (CrPC) — Section 173, 190(1)(6)Penal Code, 1860 (IPC) — Section 380, 457

High Courts14 Dec 1956Allowed

Dhirendra Nath Ganguli Vs Raghubir Singh

Calcutta High Court · 61 CWN 244 : (1958) 1 ILR (Cal) 35

Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1(2)Calcutta Thika Tenancy (Amendment) Ordinance, 1952 — Section 5(2), 5(4)Calcutta Thika Tenancy Act, 1949 — Section 27, 28, 9

High Courts13 Dec 1956

Bhairuddin Nahata Vs Union of India (UOI)

Calcutta High Court · AIR 1957 Cal 573

Contract Act, 1872 — Section 151Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 72

High Courts13 Dec 1956Dismissed

Bhabani Prosad Saha Vs Sm. Sarat Sundari Choudhurani

Calcutta High Court · AIR 1957 Cal 527

Constitution of India, 1950 — Article 15, 31, 31(2)Hindu Succession Act, 1956 — Section 14, 14(1)

High Courts13 Dec 1956

EVANS MEDICAL SUPPLIES LTD. Vs MORIARTY (INSPECTOR OF TAXES).

Calcutta High Court · (1958) 33 ITR 700

Income Tax Act, 1952 — Section 122

High Courts13 Dec 1956Allowed

New India Tannis Ltd. Vs Aurora Singh Mojbi and Another

Calcutta High Court · AIR 1957 Cal 613 : 61 CWN 235 : 61 CWN 234 : (1957) 2 LLJ 440

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2)

High Courts12 Dec 1956

PYRAH (INSPECTOR OF TAXES) Vs ANNIS and CO. LTD.

Calcutta High Court · (1958) 33 ITR 604

High Courts12 Dec 1956

P.C. ROY and CO. (INDIA) PRIVATE LTD. Vs A.C. MUKHERJEE AND ANOTHER.

Calcutta High Court · (1958) 33 ITR 817

Income Tax Act, 1961 — Section 18(3B), 18(7)

High Courts12 Dec 1956

S. Mitter Vs The State

Calcutta High Court · 61 CWN 210 : (1958) 1 ILR (Cal) 282

Penal Code, 1860 (IPC) — Section 405, 406

High Courts12 Dec 1956

Ram Gopal Nandkishore Vs Asiatic Steam Navigation Company Ltd.

Calcutta High Court · (1958) 1 ILR (Cal) 204

Calcutta Port Act, 1890 — Section 91, 91(2)Presidency Small Cause Courts Act, 1882 — Section 38

High Courts11 Dec 1956Allowed

Shyama Charan Saha Vs Nagendra Nath Rakshit

Calcutta High Court · 61 CWN 192 : (1958) 1 ILR (Cal) 242

Criminal Procedure Code, 1898 (CrPC) — Section 204, 204(1), 204(1A), 204(1B), 252Penal Code, 1860 (IPC) — Section 120B, 409, 420, 424