High Courts19 Feb 1956Dismissed
Union of India Vs Gouri Sankar Rathi and Another
Calcutta High Court · 62 CWN 276
Post Office Act, 1898 — Section 33
COURT ARCHIVE
Calcutta High Court judgments, 1956
266 judgments · page 12 of 14
High Courts16 Feb 1956
WISEBURGH Vs DOMVILLE (INSPECTOR OF TAXES.).
Calcutta High Court · (1956) 30 ITR 295
High Courts15 Feb 1956Dismissed
Haribux Singhania Vs Sm. Omrao Debi and Others
Calcutta High Court · AIR 1956 Cal 232
Contract Act, 1872 — Section 182
High Courts15 Feb 1956Dismissed
W. Wood and Sons Ltd. Vs Bengal Corporation and Another
Calcutta High Court · AIR 1956 Cal 238 : 60 CWN 578
Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration Act, 1940 — Section 34
High Courts15 Feb 1956Allowed
Gourhari Das and Another Vs Jaharlal Seal and Another
Calcutta High Court · AIR 1957 Cal 90 : (1957) 1 CALLT 225
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14, Order 26 Rule 14(2)
High Courts14 Feb 1956Dismissed
Sm. Kamala Banerjee Vs University of Calcutta and Others
Calcutta High Court · AIR 1956 Cal 563
Calcutta University Act, 1857 — Section 11Calcutta University Act, 1951 — Section 4(6)Calcutta University Regulations, 1951 — Rule 14, 17
High Courts13 Feb 1956
Commissioner of South Dum Dum Municipality Vs Om Khosla
Calcutta High Court · AIR 1956 Cal 237 : (1956) CriLJ 617
Criminal Procedure Code, 1898 (CrPC) — Section 69, 69(3)
High Courts13 Feb 1956
Manjur Ahmed and on his death his heirs and legal representatives, Akhtari Bibi and Others Vs Rajlakshmi Dassi and Others
Calcutta High Court · AIR 1956 Cal 263 : (1955) 1 CALLT 180 : 60 CWN 702
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20Land Acquisition Act, 1894 — Section 18, 20, 21
High Courts10 Feb 1956Partly Allowed
Bir Singh and Another Vs Sm. Hashi Rashi Banerjee and Others
Calcutta High Court · AIR 1956 Cal 555 : (1956) 1 CALLT 414
Evidence Act, 1872 — Section 114Fatal Accidents Act, 1855 — Section 1Insurance Act, 1938 — Section 14
High Courts09 Feb 1956
R.A. Dickie and Co. (Agencies) Ltd. Vs The Municipal Board, Benares and Another
Calcutta High Court · AIR 1956 Cal 216
Constitution of India, 1950 — Article 245, 254Government of India Act, 1915 — Section 79, 79(2), 80ALimitation Act, 1908 — Article 52, 11
High Courts06 Feb 1956Allowed
Protapmull Rameswar Vs State of West Bengal and Others
Calcutta High Court · 61 CWN 78
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33Contract Act, 1872 — Section 2
High Courts03 Feb 1956
Jhatu Charan Das and Another Vs Bhanu Chandra Das
Calcutta High Court · AIR 1956 Cal 220 : (1956) CriLJ 614
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A, 192, 528
High Courts03 Feb 1956
Chimanlal Desai Vs The Union of India (UOI) and Others
Calcutta High Court · AIR 1956 Cal 542
Imports and Exports (Control) Act, 1947 — Section 3(2)Sea Customs Act, 1878 — Section 167(8)
High Courts03 Feb 1956
Panchu Kurmi Vs The State
Calcutta High Court · AIR 1956 Cal 268 : (1956) CriLJ 743 : 60 CWN 799
Criminal Procedure Code, 1898 (CrPC) — Section 256, 367Evidence Act, 1872 — Section 101, 102, 103
High Courts02 Feb 1956Dismissed
Dhirendra Kumar Vs State of West Bengal and Another
Calcutta High Court · AIR 1956 Cal 437
Constitution of India, 1950 — Article 19, 19(1), 226, 31, 31(1)
High Courts02 Feb 1956Dismissed
Bhartia Electric Steel Co. Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1956 Cal 299 : (1956) 7 STC 527
Bengal Finance (Sales Tax) Act, 1941 — Section 16, 20(3), 5(2), 7(4)Constitution of India, 1950 — Article 226
High Courts02 Feb 1956Allowed
Pankajini Debi and Others Vs Sudhir Dutta and Others
Calcutta High Court · 60 CWN 793
Bengal Tenancy Act, 1885 — Section 103B(5)
High Courts02 Feb 1956Allowed
Sm. Pankajmi Debi and Others Vs Sudhir Dutta and Others
Calcutta High Court · AIR 1956 Cal 669 : 60 CWN 793
Bengal Tenancy Act, 1885 — Section 103B(5)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 18, 35
High Courts27 Jan 1956Partly Allowed
Ganesh Export and Import Co. Vs Mahadeolal Nathmal
Calcutta High Court · AIR 1956 Cal 188 : (1955) 25 CompCas 357 : 59 CWN 891
Companies Act, 1913 — Section 229Contract Act, 1872 — Section 182Presidency Towns Insolvency Act, 1909 — Section 52, 52(1)
High Courts27 Jan 1956Dismissed
Jyoti Brothers Vs Shree Durga Mining Co.
Calcutta High Court · AIR 1956 Cal 280 : 60 CWN 420
Arbitration Act, 1940 — Section 2