High Courts26 Jun 1956
K.N. Nag and Others Vs The State
Calcutta High Court · (1957) CriLJ 128
Mines Act, 1952 — Section 2, 3
COURT ARCHIVE
Calcutta High Court judgments, 1956
266 judgments · page 7 of 14
High Courts26 Jun 1956Dismissed
State of West Bangal Vs Brindaban Chandra Pramanik
Calcutta High Court · 61 CWN 27
Civil Procedure Code, 1908 (CPC) — Section 80, 82, 98Constitution of India, 1950 — Article 10, 10, 10(2), 10(2)(b), 120Contract Act, 1872 — Section 2
High Courts22 Jun 1956
Damodar Valley Corporation Vs Provat Roy
Calcutta High Court · 60 CWN 1023 : (1957) 1 LLJ 223
High Courts22 Jun 1956Dismissed
Raliance Investment Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1957 Cal 151
Arbitration Act, 1940 — Section 5
High Courts21 Jun 1956
Nilmoni Sardar and Others Vs Baidyanath Das Manna and Another
Calcutta High Court · AIR 1957 Cal 140
Bengal Money Lenders Act, 1940 — Section 30, 31Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts13 Jun 1956
Bharat Chandra Bera Vs Rajendra Nath Ghose and Another
Calcutta High Court · AIR 1961 Cal 155 : 64 CWN 734
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 100 , 101
High Courts13 Jun 1956
Bengal Club Ltd. Vs Santi Ranjan Somaddar and Another
Calcutta High Court · AIR 1956 Cal 545 : 60 CWN 856 : (1957) 1 LLJ 505
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 13(2)Industrial Disputes Act, 1947 — Section 10, 2, 7
High Courts12 Jun 1956
Kunja Behari Rana and Others Vs Gourhari Rana and Others Gourhari Rana and Others Vs Kunja Behari Rana and Others
Calcutta High Court · AIR 1958 Cal 105 : (1958) 1 CALLT 191
Evidence Act, 1872 — Section 114
High Courts12 Jun 1956Allowed
Usha Charan Banerjee Vs State of West Bengal and Others
Calcutta High Court · AIR 1957 Cal 16
Provincial Insolvency Act, 1920 — Section 10, 13(1), 24, 33, 34
High Courts11 Jun 1956Dismissed
Annada Prasanna Majumdar Vs T.C. Seth, Collector of Central Excise and Land Customs
Calcutta High Court · AIR 1956 Cal 553 : (1956) 1 CALLT 233 : 60 CWN 898
Lands Customs Act, 1924 — Section 7, 7(1), 9Sea Customs Act, 1878 — Section 168
High Courts11 Jun 1956Partly Allowed
Sm. Jabeda Khatun and Another Vs Hazi Mohammed Ibrahim and Others
Calcutta High Court · AIR 1957 Cal 360 : (1957) 1 CALLT 320
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 22, Order 6 Rule 2Evidence Act, 1872 — Section 3
High Courts08 Jun 1956
Basantha Kumar Pal Vs Chief Electrical Engineer and Others
Calcutta High Court · (1956) 06 CAL CK 0026
Constitution of India, 1950 — Article 226, 309, 311
High Courts07 Jun 1956
Messrs. Radhamadhab Kundu and Others Vs Union of India and another
Calcutta High Court · (1956) 06 CAL CK 0017
Railways Act, 1890 — Section 140, 77
High Courts06 Jun 1956Allowed
Superintendent and Remembrancer of Legal Affairs to State of West Bengal Vs Sri Iswar Lakhi Janardan Thakur Jew and Others
Calcutta High Court · AIR 1960 Cal 170 : 63 CWN 820
Calcutta Municipal Act, 1951 — Section 450, 451, 451(1), 5, 5(42)Evidence Act, 1872 — Section 105
High Courts06 Jun 1956Dismissed
Pannalal Mukherjee Vs Union of India (UOI)
Calcutta High Court · AIR 1957 Cal 156
Evidence Act, 1872 — Section 101, 102, 103, 104Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8
High Courts06 Jun 1956Partly Allowed
Abdul Based Vs Derestulla Mandal and Others
Calcutta High Court · AIR 1957 Cal 18 : (1957) CriLJ 51
Criminal Procedure Code, 1898 (CrPC) — Section 297, 323, 324, 326, 423(2)Penal Code, 1860 (IPC) — Section 148, 96, 97
High Courts06 Jun 1956Allowed
M.B. Sirkar and Sons Vs Powell and Co.
Calcutta High Court · AIR 1956 Cal 630 : (1956) 1 CALLT 210 : 60 CWN 840
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Jun 1956
Superintendent and Remembrancer of Legal Affairs to State of West Bengal Vs Iswar Lakhi Janardan Thakur Jew and Others
Calcutta High Court · (1960) CriLJ 336
Evidence Act, 1872 — Section 105
High Courts05 Jun 1956Dismissed
United Printing and Binding Works Ltd. Vs Kishori Lal
Calcutta High Court · AIR 1956 Cal 593 : (1956) 1 CALLT 453
Arbitration Act, 1940 — Section 30, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115
High Courts04 Jun 1956
Kumar Purnendu Nath Tagore Vs Kalipada Dutt and Others
Calcutta High Court · AIR 1956 Cal 513 : (1956) CriLJ 1196
Calcutta High Court Criminal Rules and Order — Rule 63Criminal Procedure Code, 1898 (CrPC) — Section 252(2), 352, 503, 561A