High Courts16 Apr 1956
Divisional Superintendent, Eastern Rly., Asansole Vs Suresh Chandra Chakravarty
Calcutta High Court · AIR 1957 Cal 97 : (1957) CriLJ 175 : 60 CWN 588
Railways Act, 1890 — Section 138
COURT ARCHIVE
Calcutta High Court judgments, 1956
266 judgments · page 10 of 14
High Courts11 Apr 1956
Dr. Jatish Chandra Ghose Vs Harisadhan Mukherjee and Others
Calcutta High Court · AIR 1956 Cal 433 : 60 CWN 971
Constitution of India, 1950 — Article 194, 194(2), 194(3)Penal Code, 1860 (IPC) — Section 499, 500
High Courts10 Apr 1956
Nikunja Behari Das Vs Jatindra Nath Kar and Others
Calcutta High Court · AIR 1956 Cal 613 : (1956) 1 CALLT 467 : 60 CWN 1017
Bengal Money Lenders Act, 1940 — Section 36Civil Procedure Code, 1908 (CPC) — Section 11
High Courts10 Apr 1956
Niranjan Prodhan Vs Jogendra Nath Prodhan
Calcutta High Court · 60 CWN 894
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts09 Apr 1956
Phani Bhusan Mukherjee Vs Phani Bhusan Mukherjee and Others
Calcutta High Court · AIR 1957 Cal 170 : 61 CWN 184
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13, Order 9 Rule 3
High Courts09 Apr 1956Dismissed
Indu Bhushan Mitra Vs Sudhakar Choudhury and Others
Calcutta High Court · AIR 1957 Cal 106 : (1957) 1 CALLT 231
Bengal Money Lenders Act, 1940 — Section 36, 36(1)Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 120
High Courts09 Apr 1956
Probodh Chandra Ghose Vs Executive Engineer, Canals Division and Others
Calcutta High Court · AIR 1956 Cal 447 : 60 CWN 628
Constitution of India, 1950 — Article 226
High Courts29 Mar 1956
COMMISSIONER OF Income Tax, WEST BENGAL Vs STATE BANK OF INDIA.
Calcutta High Court · (1957) 31 ITR 545
Income Tax Act, 1961 — Section 66(1), 9(1)(iv)
High Courts29 Mar 1956
Kalachand Biswas Vs Munshi Mobarak Hossain Biswas and Others
Calcutta High Court · AIR 1957 Cal 171
Court fees Act, 1870 — Article 1, 7
High Courts29 Mar 1956
Commissioner of Income Tax, West Bengal, Calcutta Vs State Bank of India, Calcutta
Calcutta High Court · AIR 1956 Cal 636
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 1, 66, 66(1), 66(2), 9(1)
High Courts28 Mar 1956Partly Allowed
Hrishikesh Banerjee and Others Vs Sushil Chandra Moulik
Calcutta High Court · AIR 1957 Cal 211 : 60 CWN 1058 : 60 CWN 1053
Bengal Agricultural Debtors Act, 1936 — Section 13(2), 18, 19(2), 2(4), 21Bengal Agricultural Debtors Rules, 1936 — Rule 100, 101, 144, 95Evidence Act, 1872 — Section 35
High Courts28 Mar 1956Allowed
Subal Chandra Modak Vs Gostha Behari Das
Calcutta High Court · 60 CWN 829
Partition Act, 1893 — Section 2, 3, 4, 4(1)Transfer of Property Act, 1882 — Section 44
High Courts28 Mar 1956Dismissed
Banwarilal Garodia Vs Joylal Hargulal
Calcutta High Court · AIR 1956 Cal 467
Arbitration Act, 1940 — Section 30, 35
High Courts23 Mar 1956
Subodh Gopal Bose Vs Burmah Shell Oil Storage and Distributing Co. of India Ltd.
Calcutta High Court · AIR 1957 Cal 67 : 60 CWN 1065
Civil Procedure Code, 1908 (CPC) — Section 105, 115Transfer of Property Act, 1882 — Section 105
High Courts23 Mar 1956
Sm. Panchu Bala Dasi Vs Nikhil Rajan Pal
Calcutta High Court · AIR 1956 Cal 530 : 60 CWN 835
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts22 Mar 1956Allowed
Nandan Pictures Ltd. Vs Art Pictures Ltd. and Others
Calcutta High Court · AIR 1956 Cal 428
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1877 — Section 55
High Courts22 Mar 1956Allowed
Bhuwalka Brothers Ltd. Vs Duni Chand Rateria
Calcutta High Court · 60 CWN 853
Contract Act, 1872 — Section 220, 236
High Courts20 Mar 1956
Gour Gopal Mitra and Others Vs Commissioner, Presidency Division and Others
Calcutta High Court · AIR 1957 Cal 78 : 60 CWN 997
High Courts20 Mar 1956
Sripati Charan Panja and Ors Vs Narendra Nath Roy Choudhury and Ors
Calcutta High Court · 60 CWN 1070
West Bengal Estates Acquisition Act, 1953 — Section 2(p), 39(1), 44, 46
High Courts17 Mar 1956
Krishna Gopal Bose Vs Director of Telegraphs, West Bengal
Calcutta High Court · 60 CWN 692
Constitution of India, 1950 — Article 311(2)