High Courts02 Aug 1956
Howrah Nagarik Samity and Others Vs State of West Bengal and Others
Calcutta High Court · 60 CWN 1045
Calcutta Municipal Act, 1923 — Section 540, 541Government of India Act, 1919 — Section 80A
COURT ARCHIVE
Calcutta High Court judgments, 1956
266 judgments · page 5 of 14
High Courts01 Aug 1956
Anchor Aluminium Works Vs Howrah Municipality
Calcutta High Court · (1957) CriLJ 63
Calcutta Municipal Act, 1923 — Section 385, 535, 586Criminal Procedure Code, 1898 (CrPC) — Section 539B
High Courts01 Aug 1956Allowed
Prasadi and Another Vs Works Manager (M) Lillooah and Others
Calcutta High Court · AIR 1957 Cal 4 : (1957) 1 CALLT 1 : 61 CWN 1 : (1957) 1 LLJ 272
Constitution of India, 1950 — Article 226, 311Railway Establishment Code — Rule 148(3)
High Courts31 Jul 1956Dismissed
Kazi Siddique Hossain Vs Salima Khatoon
Calcutta High Court · 61 CWN 187
Constitution of India, 1950 — Article 252, 41
High Courts30 Jul 1956Dismissed
The State Vs Joydev Chandra Das
Calcutta High Court · 61 CWN 248
Calcutta Police Act, 1866 — Section 10A, 78ACriminal Procedure Code, 1898 (CrPC) — Section 107A, 154, 161, 164, 165Penal Code, 1860 (IPC) — Section 302
High Courts26 Jul 1956Dismissed
Durga Prosad Khaitan Vs The Commercial Tax Officer and Others
Calcutta High Court · AIR 1956 Cal 596 : (1957) 8 STC 105
Bengal Finance (Sales Tax) Act, 1941 — Section 7(4)Bengal Finance (Sales Tax) Rules, 1941 — Rule 6Constitution of India, 1950 — Article 19, 19(1), 226, 265, 32
High Courts26 Jul 1956
Calcutta National Bank Ltd. Vs Sonapur Tea Co. Ltd.
Calcutta High Court · AIR 1957 Cal 9
Bankers Books Evidence Act, 1891 — Section 4Banking Companies Act, 1949 — Section 2, 45FEvidence Act, 1872 — Section 65
High Courts26 Jul 1956
Bhagwandas Sitaram Vs Albion Jute Mills Co. Ltd.
Calcutta High Court · AIR 1957 Cal 143
Evidence Act, 1872 — Section 115Sales of Goods Act, 1930 — Section 19
High Courts26 Jul 1956Dismissed
Kanai Lal Sethi Vs Collector of Land Customs, Calcutta
Calcutta High Court · 60 CWN 1042
Constitution of India, 1950 — Article 226
High Courts25 Jul 1956Dismissed
Mulluk Chand Mollah Vs Surendra Nath Majumdar
Calcutta High Court · AIR 1957 Cal 217
Bengal Tenancy Act, 1885 — Section 67Contract Act, 1872 — Section 55, 74Specific Relief Act, 1877 — Section 20
High Courts25 Jul 1956Allowed
Mafizuddin Khan Choudhury Vs Habibuddin Sheikh and Another
Calcutta High Court · AIR 1957 Cal 336 : (1957) 1 CALLT 306
Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 4
High Courts25 Jul 1956
Rameswar Tantia and Another Vs Mahabir Prosad Sureka
Calcutta High Court · (1957) CriLJ 126 : 60 CWN 1027
Companies Act, 1913 — Section 282BCriminal Procedure Code, 1898 (CrPC) — Section 342
High Courts24 Jul 1956
Gopal Krishna Ghose Vs University of Calcutta and Others
Calcutta High Court · AIR 1958 Cal 83
Calcutta University Regulations, 1951 — Regulation 4A, 4BUniversities Act, 1904 — Section 25
High Courts24 Jul 1956Dismissed
State of West Bengal Vs Brindaban Chandra Pramanik and Another
Calcutta High Court · AIR 1957 Cal 44 : 61 CWN 27
Civil Procedure Code, 1908 (CPC) — Section 80Defence of India Act, 1939 — Section 17, 17(1), 17(2), 19Defence of India Rules, 1939 — Rule 75A, 75A(4)
High Courts20 Jul 1956
In Re: Indo Burma Industries Ltd.
Calcutta High Court · AIR 1956 Cal 648 : (1957) 27 CompCas 390
Companies Act, 1913 — Section 235Companies Act, 1956 — Section 543
High Courts18 Jul 1956
Rakhaldas Pramanick Vs Sm. Shantilata Ghose and Others
Calcutta High Court · AIR 1956 Cal 619
Calcutta High Court (Original Side) Rules, 1914 — Rule 46, 49
High Courts18 Jul 1956
Wali Mahammad Vs Manik Chandra Raul
Calcutta High Court · AIR 1957 Cal 221 : (1957) CriLJ 441 : 60 CWN 946
Bengal Village Self-Government Act, 1919 — Section 66, 93Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 435, 439, 526
High Courts18 Jul 1956
The State Vs Niren Das Gupta and Others
Calcutta High Court · (1957) CriLJ 124
Penal Code, 1860 (IPC) — Section 407, 409West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 2
High Courts17 Jul 1956
R.B. Basu Vs P.K. Mukherji
Calcutta High Court · AIR 1957 Cal 449
Bar Councils Act, 1926 — Section 10Chartered Accountants Act, 1949 — Section 2(2), 21, 21(1), 21(3), 22Contract Act, 1872 — Section 23
High Courts17 Jul 1956Dismissed
Maharaja Prabirendra Mohan Tagore Vs Anil Kumar Chattopadhya and Others
Calcutta High Court · AIR 1956 Cal 570 : (1956) 1 CALLT 430
Bengal Patni Taluks Regulation, 1819 — Section 17, 3Bengal Tenancy Act, 1885 — Section 168A, 54(1), 55Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2