High Courts10 Sept 1956Partly Allowed
Santosh Kumar Dhar Vs Nanda Kishore Mallick and Another
Calcutta High Court · AIR 1958 Cal 56
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Contract Act, 1872 — Section 19ACourt Fees Act, 1870 — Article 1
COURT ARCHIVE
Calcutta High Court judgments, 1956
266 judgments · page 4 of 14
High Courts07 Sept 1956
Carrara Marble and Terrazo Co. Ltd. Vs Charu Chandra Guha
Calcutta High Court · AIR 1957 Cal 357 : 61 CWN 407
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 116West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12
High Courts06 Sept 1956
Iswar Chandra Kamila Vs The State and Another
Calcutta High Court · 61 CWN 149
West Bengal Bargadars Act, 1950 — Section 14
High Courts05 Sept 1956Dismissed
Motahar Ali Vs Sk. Abdul Malek and Another
Calcutta High Court · AIR 1957 Cal 324 : 61 CWN 253
Registration Act, 1908 — Section 75(2), 77, 77(1), 77(2), 87
High Courts04 Sept 1956
James Finlay and Co. Ltd. Vs St. John Demetrius and Another
Calcutta High Court · AIR 1957 Cal 585 : 61 CWN 794
Contract Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 82
High Courts03 Sept 1956Dismissed
Sewkissendas Bhatter and Others Vs Dominion of India
Calcutta High Court · AIR 1957 Cal 617 : (1957) 1 CALLT 89 : 61 CWN 389
Civil Procedure Code, 1908 (CPC) — Section 11, 64, 79, 9Constitution of India, 1950 — Article 300Contract Act, 1872 — Section 196
High Courts03 Sept 1956Dismissed
Kameswar Singh Maharajadhiraj of Darbhanga Vs Provakar Mahanti and Another
Calcutta High Court · 61 CWN 223
Cess Act, 1880 — Section 52, 54, 58
High Courts30 Aug 1956Allowed
Panchu Gopal Sadhu Khan and Others Vs Kunja Behari Goswami and Others
Calcutta High Court · AIR 1957 Cal 150
Succession Act, 1925 — Section 82, 99Transfer of Property Act, 1882 — Section 8
High Courts28 Aug 1956Dismissed
Provakar Roy and Others Vs Bibhuti Bhusan Pal Choudhury and Others
Calcutta High Court · AIR 1957 Cal 177 : 61 CWN 154
Bengal General Clauses Act, 1899 — Section 8Bengal Tenancy Act, 1885 — Section 158A, 158A(2), 158A(8), 173, 173(3)Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts21 Aug 1956
Sankari Bhusan Sen Vs Union of India and Others
Calcutta High Court · 61 CWN 181
Constitution of India, 1950 — Article 243
High Courts21 Aug 1956
Villagers of Sure Kalna Vs Anath Bandhu Chaudhary and Another
Calcutta High Court · 61 CWN 387
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A(1), 438
High Courts21 Aug 1956
Standard Tubewell and Engineering Works Ltd. Vs Jogendra Nath Sen and Another
Calcutta High Court · AIR 1959 Cal 461
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts17 Aug 1956Dismissed
Balihari Colliery Co. Ltd. Vs Commercial Tax Officer and Another
Calcutta High Court · AIR 1957 Cal 160 : (1957) 8 STC 194
Bengal Finance (Sales Tax) Act, 1941 — Section 11(2), 15, 3Bengal Finance (Sales Tax) Rules, 1941 — Rule 71
High Courts17 Aug 1956Allowed
A.C. Saha and Co. Vs The State and Another
Calcutta High Court · 61 CWN 107
High Courts13 Aug 1956
Balurghat Kaliagunge Assn. and Others Vs S.T.A. and Others
Calcutta High Court · AIR 1957 Cal 186
Bengal Motor Vehicles Rules, 1940 — Rule 64, 83, 84Motor Vehicles Act, 1939 — Section 63, 68
High Courts13 Aug 1956Allowed
Promode Kumar Roy Vs Sephalika Dutta
Calcutta High Court · AIR 1957 Cal 631
Succession Act, 1925 — Section 2, 263
High Courts08 Aug 1956
Jitendra Nath Joardar Vs Makhan Lal Choudhury
Calcutta High Court · 61 CWN 175
Evidence Act, 1872 — Section 35, 74, 74(1)(ii)
High Courts07 Aug 1956
Gaya Nath Ghose Vs Amulya Chandra Sarkar and Another
Calcutta High Court · AIR 1957 Cal 252 : 61 CWN 164
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts06 Aug 1956Dismissed
Sm. Arunima Das Vs Secretary, Board of Secondary Education, West Bengal and Others
Calcutta High Court · AIR 1957 Cal 182 : 61 CWN 110
Constitution of India, 1950 — Article 226
High Courts03 Aug 1956Dismissed
Sadhan Chandra Pal and Others Vs Kshetra Mohan Saha and Others
Calcutta High Court · AIR 1958 Cal 65 : (1958) 1 CALLT 179
Bengal Public Demands Recovery Act, 1913 — Section 37Civil Procedure Code, 1908 (CPC) — Section 9