High Courts09 May 1957
Anil Kumar Saha Vs Pranada Chakrabarty and Others
Calcutta High Court · AIR 1958 Cal 146 : (1958) CriLJ 373 : (1958) 2 ILR (Cal) 512
Criminal Procedure Code, 1898 (CrPC) — Section 202, 537
COURT ARCHIVE
Calcutta High Court judgments, 1957
325 judgments · page 10 of 17
High Courts09 May 1957
Jermull Bhojraj Vs Mohan Lal Sukhani and Another
Calcutta High Court · 62 CWN 314
West Bengal Premises Tenancy Act, 1956 — Section 16(3), 8(1)(c)
High Courts09 May 1957Dismissed
Sm. Durgabala Dasi Vs Tarasankar Dikhit
Calcutta High Court · (1958) 2 ILR (Cal) 334
High Courts09 May 1957Allowed
Ram Mohan Basu and Others Vs State of West Bengal and Others
Calcutta High Court · 61 CWN 779
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47
High Courts07 May 1957
Divisional Superintendent, Eastern Railway Vs Surendra Nath Chatterjee and Others
Calcutta High Court · AIR 1959 Cal 574 : (1959) CriLJ 1066
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 539B
High Courts06 May 1957Allowed
Bholanath Rakshit and Others Vs Bisweswar Rakshit
Calcutta High Court · AIR 1957 Cal 683 : (1957) CriLJ 1251 : 61 CWN 715
Criminal Procedure Code, 1898 (CrPC) — Section 344, 526
High Courts06 May 1957
Sm. Billabasini Datta and Others Vs Dulal Chandra Dutta and Others
Calcutta High Court · AIR 1958 Cal 472
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 2(2)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Hindu Womens Right to Property Act, 1937 — Section 3
High Courts06 May 1957Allowed
Hiralal Roy Choudhury Vs Kumud Behari Roy Choudhury
Calcutta High Court · AIR 1957 Cal 571 : (1957) 1 CALLT 342 : (1959) 1 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Hindu Succession Act, 1956 — Section 14(1), 14(2), 14(3), 8
High Courts06 May 1957
Corporation of Calcutta Vs Fulkumaei Dasi
Calcutta High Court · (1958) 1 ILR (Cal) 566
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10(1), 17(1), 17(2), 17(7), 7
High Courts03 May 1957
Gujrat Printing Press Vs Naraindas Jewraj
Calcutta High Court · 64 CWN 157 : (1958) 2 ILR (Cal) 247
West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(3)
High Courts01 May 1957
Mulukh Raj Sharma Vs Raj Narain Sharma and Others
Calcutta High Court · AIR 1957 Cal 687 : 61 CWN 621
Succession Act, 1925 — Section 384, 384(1)
High Courts01 May 1957Dismissed
Kanailal Mookerjee Vs Kali Mohan Chatterjee
Calcutta High Court · AIR 1957 Cal 645 : 62 CWN 136
Contract Act, 1872 — Section 133, 135
High Courts01 May 1957
The State Vs Sudhir Ruhidas
Calcutta High Court · AIR 1959 Cal 450 : (1959) CriLJ 833 : 61 CWN 658
Criminal Procedure Code, 1898 (CrPC) — Section 12, 13, 14, 17, 17(1)Penal Code, 1860 (IPC) — Section 188
High Courts01 May 1957
Probhat Kumar Dutt Vs Rammohan Dutt and Others
Calcutta High Court · AIR 1958 Cal 177 : (1958) 2 ILR (Cal) 339
Partition Act, 1893 — Section 2Transfer of Property Act, 1882 — Section 5
High Courts30 Apr 1957Dismissed
Hemanta Kumar Mukherjee and Others Vs Prafulla Kumar Bhattacharjee
Calcutta High Court · AIR 1957 Cal 685
High Courts30 Apr 1957
In Re: Central Calcutta Bank Ltd. (in Liqn.)
Calcutta High Court · AIR 1957 Cal 520 : (1959) 29 CompCas 437 : 61 CWN 709
Banking Companies Act, 1949 — Section 45G, 45G(7), 45G(8)Constitution of India, 1950 — Article 13, 20, 20(3)Evidence Act, 1872 — Section 1, 118
High Courts30 Apr 1957
Mrs. Tejo Singh Vs State of West Bengal
Calcutta High Court · (1958) 1 ILR (Cal) 537
Land Acquisition Act, 1894 — Section 16, 18, 20, 3, 30
High Courts30 Apr 1957Dismissed
Sudhir Kumar Ghosh Vs Gobinda Lal Banerjee
Calcutta High Court · (1958) 1 ILR (Cal) 532
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22(1)Limitation Act, 1908 — Article 164
High Courts27 Apr 1957Dismissed
Radha Charan Das Vs Pravabati Dassi
Calcutta High Court · 63 CWN 535
Transfer of Property Act, 1882 — Section 107, 53AWest Bengal Non-Agricultural Tenancy Act, 1949 — Section 7, 75, 9, 9(1)(b)(iii)
High Courts18 Apr 1957Dismissed
Nanda Kumar Banerjee and Others Vs Board of Trustees for the Improvement of Calcutta and Another
Calcutta High Court · AIR 1957 Cal 578 : (1959) 1 ILR (Cal) 175
Calcutta Improvement Act, 1911 — Section 2, 78, 78A, 78A(1), 78A(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Constitution of India, 1950 — Article 13, 226