High Courts01 Jun 1956Dismissed
Naresh Chandra Bose Vs Sachindra Nath Deb and Others
Calcutta High Court · AIR 1961 Cal 527
Constitution of India, 1950 — Article 132, 132(1), 133, 134
COURT ARCHIVE
Calcutta High Court judgments, 1956
266 judgments · page 8 of 14
High Courts01 Jun 1956Dismissed
Subodh Ranjan Ghosh Vs Major N.A.O. Callaghan and Another
Calcutta High Court · AIR 1956 Cal 532 : 60 CWN 917 : (1957) 1 LLJ 69
Civil Services (Classification, Control and Appeal) Rules — Rule 13, 15, 3Constitution of India, 1950 — Article 226, 309, 310, 311
High Courts29 May 1956Dismissed
Birbhum Central Co-operative Bank Ltd. Vs Pioneer Bank Ltd., (in liquidation)
Calcutta High Court · AIR 1956 Cal 615
Negotiable Instruments Act, 1881 (NI) — Section 13, 5, 85A
High Courts29 May 1956Dismissed
Kiriti Bhushan Saha Mandal Vs Tarubala Dasi
Calcutta High Court · AIR 1957 Cal 511 : 61 CWN 572
Bengal Tenancy Act, 1885 — Section 182, 5(1), 5(2), 5(3)West Bengal Estates Acquisition Act, 1953 — Section 3, 5
High Courts29 May 1956Dismissed
Naresh Chandra Gangopadhya Vs Director of Fisheries, West Bengal and Others
Calcutta High Court · 60 CWN 767
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 241, 276
High Courts28 May 1956Dismissed
Tincowri Pramanik Vs Narayan Chandra Mukherjee and Another
Calcutta High Court · AIR 1957 Cal 364
Succession Act, 1925 — Section 307, 307(2)
High Courts28 May 1956
Provash Chandra Basak Vs Madalasa Devi and Others
Calcutta High Court · 60 CWN 988
Contract Act, 1872 — Section 200, 205, 223, 228, 43Transfer of Property Act, 1882 — Section 100, 3, 43, 82, 92
High Courts25 May 1956Dismissed
Chandrakanto Goswami Vs Ram Mohini Debi and Others
Calcutta High Court · AIR 1956 Cal 577 : (1956) 1 CALLT 440 : 60 CWN 1006
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13Evidence Act, 1872 — Section 101, 104, 114, 18
High Courts22 May 1956
Sm. Kalyani Debi Vs Nirmal Kumar Panda
Calcutta High Court · AIR 1957 Cal 115 : (1957) CriLJ 177
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
High Courts22 May 1956
Corporation of Calcutta Vs Sm. Padma Debi and Others
Calcutta High Court · AIR 1957 Cal 466 : 61 CWN 129
Calcutta Municipal Act, 1923 — Section 127, 150Constitution of India, 1950 — Article 14West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 26, 3, 33, 5, 9
High Courts22 May 1956Dismissed
Farid Shekh and Others Vs The State and Another
Calcutta High Court · 60 CWN 953
Penal Code, 1860 (IPC) — Section 307, 326, 34, 84
High Courts18 May 1956Dismissed
Jatiya Estate Ltd. Vs Messrs. Vithal-Das Bhimji Chandrana and Company
Calcutta High Court · 60 CWN 927
Civil Procedure Code, 1908 (CPC) — Section 109, 110, 144, 15, 9Constitution of India, 1950 — Article 133, 133(1), 133(1)(a), 136(1), 227
High Courts17 May 1956Dismissed
Nanalal M. Varma and Co. (Gunnies) Private Ltd. Vs G. Ambalal (Export)
Calcutta High Court · AIR 1956 Cal 476 : (1956) 1 CALLT 194 : 60 CWN 810
Arbitration Act, 1940 — Section 13, 30Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 6, 8Constitution of India, 1950 — Article 14, 19, 19(1), 22, 6
High Courts17 May 1956
Sarah Saul Jacob Vs Messrs. Buckingham Court Limited
Calcutta High Court · 60 CWN 754
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)(i), 14(4)
High Courts17 May 1956
Baswali Shrikh and Others Vs Matangi Charan Ghose
Calcutta High Court · 61 CWN 468
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69(2)Limitation Act, 1963 — Section 18
High Courts17 May 1956
Mamata Ghosh and Others Vs Mrs. Charu Chandra Mandal and Another
Calcutta High Court · 60 CWN 1032
High Courts15 May 1956
Srish Chandra Sen Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1958 Cal 34 : (1957) 31 ITR 307
Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1922 — Section 2, 2(1)Land Acquisition Act, 1894 — Section 6, 8
High Courts11 May 1956
Anglo India Jute Mills Co. Ltd. Vs S.K. Dutt and Another
Calcutta High Court · AIR 1956 Cal 450 : (1956) 30 ITR 525
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 18, 18(3B), 30, 30(1A), 46(5A)
High Courts10 May 1956
Superintendent and Remembrancer of Legal Affairs, Govt. of West Bengal Vs Saral Kumar Mallik and Others
Calcutta High Court · AIR 1957 Cal 20 : 60 CWN 743
Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 10A, 3
High Courts10 May 1956Allowed
The Real Jambad Coal Company Ltd. Vs State of West Bangal and Others
Calcutta High Court · 61 CWN 228
Constitution of India, 1950 — Article 227