High Courts30 Nov 1956
Pandit Mulukeraj Sharma Vs Dhanabanta Debi
Calcutta High Court · 62 CWN 29 : (1958) 1 ILR (Cal) 50
COURT ARCHIVE
Calcutta High Court judgments, 1956
266 judgments · page 3 of 14
High Courts30 Nov 1956Dismissed
Dulaldas Mullick and Others Vs Ganesh Das Damani and Others
Calcutta High Court · AIR 1957 Cal 280 : (1957) 1 CALLT 294
Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Section 27Partnership Act, 1932 — Section 55
High Courts30 Nov 1956Dismissed
Ramanuj Ojha Vs Nirmal Chandra Majhi
Calcutta High Court · (1958) 1 ILR (Cal) 12
Bengal Tenancy Act, 1885 — Section 260, 26C, 26FCivil Procedure Code, 1908 (CPC) — Section 99Registration Act, 1908 — Section 47, 60
High Courts29 Nov 1956
Bata Krishna Barman Vs Assistant Secretary, (Department of Civil Supplies) and Others
Calcutta High Court · 61 CWN 459 : (1958) 1 ILR (Cal) 40 : (1957) 2 LLJ 260
Constitution of India, 1950 — Article 13, 19, 226, 313Government of India Act, 1935 — Section 241
High Courts29 Nov 1956Dismissed
Sriram Jhaburmull Vs S.C. Das Gupta and Others
Calcutta High Court · AIR 1957 Cal 254
Excess Profits Tax Act, 1940 — Section 14A, 14A(6), 14A(7)Income Tax Act, 1961 — Section 23B
High Courts29 Nov 1956
Kalipada Das and Another Vs Sm. Kiron Bala Dassi
Calcutta High Court · (1958) CriLJ 572
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 447, 504
High Courts28 Nov 1956
Rajendra Nath Mondal Vs Anukul Chandra Biswas
Calcutta High Court · AIR 1957 Cal 139 : (1957) CriLJ 365
Criminal Procedure Code, 1898 (CrPC) — Section 100
High Courts26 Nov 1956
M.M. Ispahani Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1957 Cal 430
Bengal Public Demands Recovery Act, 1913 — Section 9Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts26 Nov 1956Allowed
Uday Chand Mahatab Vs Kalyani Debi
Calcutta High Court · (1958) 1 ILR (Cal) 1
High Courts23 Nov 1956
Shashi Bhusan Maity and Others Vs The State
Calcutta High Court · AIR 1957 Cal 148 : (1957) CriLJ 367
Criminal Procedure Code, 1898 (CrPC) — Section 523, 550Penal Code, 1860 (IPC) — Section 405, 406
High Courts23 Nov 1956
M.B. Sirkar and Sons Vs S. Banerjee and Others
Calcutta High Court · AIR 1957 Cal 249
Bengal Public Demands Recovery Act, 1913 — Section 7, 9Constitution of India, 1950 — Article 226
High Courts22 Nov 1956
N. Dutt Majumdar Vs Corporation of Calcutta
Calcutta High Court · 61 CWN 205
Bengal General Clauses Act, 1899 — Section 25
High Courts21 Nov 1956
Barrackpore Bus Syndicate Vs Serajuddin and Others
Calcutta High Court · AIR 1957 Cal 444 : 61 CWN 217
Bengal Motor Vehicles Rules, 1940 — Rule 57, 81Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 47(1), 48, 64
High Courts20 Nov 1956
P.C. Roy Choudhury Vs Satya Brata Roy Choudhury
Calcutta High Court · (1958) 1 ILR (Cal) 7
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)
High Courts19 Nov 1956Allowed
Asgar Ally and Co. and Others Vs Vuppala Satyanarayana and Others
Calcutta High Court · AIR 1957 Cal 317 : (1957) 1 CALLT 301
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts19 Nov 1956Allowed
Ila Pal Chowdhury Vs K.C. Dutt
Calcutta High Court · (1958) 1 ILR (Cal) 143
Calcutta Municipal Act, 1923 — Section 3(46), 3(7), 319, 331, 363Calcutta Municipal Rules, 1951 — Rule 24, 3, 3(6), 30, 32
High Courts12 Sept 1956Allowed
Rustom Ali Molla and Others Vs Bata Shoe Co. Ltd.
Calcutta High Court · AIR 1957 Cal 120 : 61 CWN 122
Penal Code, 1860 (IPC) — Section 482, 483, 486
High Courts12 Sept 1956Dismissed
Promode Lal Moitra Vs Additional District Magistrate, 24 Parganas and Others
Calcutta High Court · AIR 1957 Cal 164 : 61 CWN 11
Bengal Municipal Act, 1932 — Section 36Bengal Municipal Election Rules, 1932 — Rule 20(1), 20(3)Constitution of India, 1950 — Article 226, 329
High Courts12 Sept 1956
Aluminium Corporation of India Ltd. Vs Coal Board
Calcutta High Court · AIR 1957 Cal 326 : 61 CWN 55
Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 8(1)
High Courts12 Sept 1956Allowed
Rustom Ali Molla and Others Vs Bata Shoe Company Ltd.
Calcutta High Court · 61 CWN 122
Penal Code, 1860 (IPC) — Section 482, 483, 486