Calcutta High Court Judgments 1957

High Courts23 Dec 1957Dismissed

Palriwala Brothers Ltd. Vs Collector of Customs, Calcutta and Others

Calcutta High Court · AIR 1958 Cal 232 : (1958) CriLJ 628 : (1959) 1 ILR (Cal) 161

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167(8), 182, 6

High Courts20 Dec 1957

Ganesh Chandea Mahato Vs Sudarshan Dey

Calcutta High Court · 62 CWN 360 : (1959) 1 ILR (Cal) 250

Bengal General Clauses Act, 1899 — Section 8, 9Bengal Tenancy Act, 1885 — Section 10, 160, 161, 2, 25FWest Bengal Estates Acquisition Act, 1953 — Section 3, 39, 5A, 5A(3), 5A(7)

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High Courts19 Dec 1957Dismissed

Tapesh Kumar Majhi Vs Birbal Majhi

Calcutta High Court · AIR 1958 Cal 698 : (1959) 1 ILR (Cal) 134

Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 283

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High Courts18 Dec 1957Allowed

Hriday Kanta Koyal Vs Jogesh Chandra Mandal and Another

Calcutta High Court · AIR 1959 Cal 150 : (1959) 1 CALLT 281 : 63 CWN 201

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4(2), Order 47 Rule 7

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High Courts18 Dec 1957Allowed

Hriday Kanta Koyal Vs Jogesh Chandra Mandal

Calcutta High Court · (1959) 1 ILR (Cal) 443

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 4(2), Order 47 Rule 7

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High Courts17 Dec 1957

Sm. Suprova Sundari Devi Vs Commissioner of Income Tax, West Bengal and Others

Calcutta High Court · AIR 1958 Cal 641 : 62 CWN 426

Constitution of India, 1950 — Article 226

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High Courts17 Dec 1957Allowed

Subodh Kumar Banerjee Vs Soshi Kumar Banerjee and Others

Calcutta High Court · AIR 1959 Cal 668 : (1958) 1 CALLT 222 : 63 CWN 197

Civil Procedure Code, 1908 (CPC) — Section 95

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High Courts16 Dec 1957Dismissed

Darshanlal Agarwalla Vs Happy Valley Tea Company Ltd. and Others

Calcutta High Court · AIR 1958 Cal 691 : (1958) 1 CALLT 138 : 62 CWN 523

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 152

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High Courts16 Dec 1957

Shoilesh Chandra Mustafi Vs Amal Chandra Mustafi and Another

Calcutta High Court · AIR 1958 Cal 701

Succession Act, 1925 — Section 247

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High Courts12 Dec 1957Dismissed

Sailendra Nath Sinha Vs Official Receiver Being Official Liquidator of The Bank of Commerce, Ltd.

Calcutta High Court · (1959) 1 ILR (Cal) 240

Banking Companies Act, 1913 — Section 235, 45A, 45H, 45H(2), 45H(5)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, Order 38 Rule 11, Order 38 Rule 5, Order 38 Rule 5(3), Order 38 Rule 7Companies Act, 1956 — Section 543, 543(1)

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High Courts12 Dec 1957

Gobardhan Jayaswal Vs The First Land Acquisition Collector and Another

Calcutta High Court · 62 CWN 158

Constitution of India, 1950 — Article 226West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3, 3(1)

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High Courts11 Dec 1957Dismissed

Sukhlall Chandanmull Vs A.C. Jain and Another

Calcutta High Court · AIR 1958 Cal 669

Constitution of India, 1950 — Article 14Finance Act, 1954 — Section 2Income Tax Act, 1922 — Section 3

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High Courts11 Dec 1957Dismissed

P.H. Avari Vs State of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 203 : 62 CWN 278 : (1959) 1 ILR (Cal) 140

Bengal Excise (Foreign Liquor Licence Fee) Rules, 1942 — Rule 3Bengal Excise Act, 1909 — Section 12, 2(11), 20, 27, 38Civil Procedure Code, 1908 (CPC) — Section 84

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High Courts11 Dec 1957

SETH SUKHLALL CHANDANMULL Vs A. C. JAIN, Income Tax OFFICER, AND ANOTHER.

Calcutta High Court · 62 CWN 309 : (1958) 34 ITR 82

Finance Act, 1954 — Section 2

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High Courts06 Dec 1957Dismissed

Azamabad Tea Co. Private Ltd. and Another Vs Suraj Ratan Thirani and Others

Calcutta High Court · AIR 1958 Cal 296 : (1958) 1 CALLT 247 : 62 CWN 155

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 2, 109, 110Constitution of India, 1950 — Article 133Limitation Act, 1908 — Article 179

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High Courts06 Dec 1957Dismissed

Bengal Provincial Bank Employees Association, Calcutta Vs Salim M. Merchant and Others

Calcutta High Court · AIR 1958 Cal 297

Constitution of India, 1950 — Article 226Industrial Disputes (Banking Companies) Decision Act, 1955 — Section 6, 6(1)Industrial Disputes Act, 1947 — Section 10(1)

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High Courts05 Dec 1957

Amarendra Lal Khan Vs Commissioner of Income Tax, West Bengal

Calcutta High Court · AIR 1958 Cal 579 : 62 CWN 670 : (1959) 36 ITR 288

Bengal Agricultural Income Tax Act, 1944 — Section 4, 63(1), 63(2), 7, 7(1)Bengal Agricultural Income Tax Rules, 1944 — Rule 4(2)Income Tax Act, 1922 — Section 66

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High Courts05 Dec 1957

Kanmull Dugar Vs Commissioner of Agricultural Income Tax, West Bengal

Calcutta High Court · AIR 1958 Cal 575 : (1959) 36 ITR 249

Bengal Agricultural Income Tax Act, 1944 — Section 2(1), 3, 4, 63(1), 7Income Tax Act, 1922 — Section 66(1)

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High Courts04 Dec 1957

Ramendra Kumar Dutta Vs Shib Kumar Das

Calcutta High Court · (1959) 1 ILR (Cal) 530

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 2, Order 47 Rule 3, Order 47 Rule 4, Order 47 Rule 4(2), Order 47 Rule 5West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 32, 32(1), 32(4), 32(5), 32(6)

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High Courts04 Dec 1957Dismissed

Sree Durga Mining Co. Vs Jyoti Brothers

Calcutta High Court · (1959) 1 ILR (Cal) 129

Arbitration Act, 1940 — Section 34, 8

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Calcutta High Court judgments, 1957