High Courts18 Apr 1957Dismissed
Dhirendra Nath Nrogi Vs Pronab Kumar Nrogi and Others
Calcutta High Court · 61 CWN 887
Transfer of Property Act, 1882 — Section 105West Bengal Premises Tenancy Act, 1956 — Section 14, 2(n)
COURT ARCHIVE
Calcutta High Court judgments, 1957
325 judgments · page 11 of 17
High Courts18 Apr 1957Dismissed
Baidyanath Bhattacharjee Vs Nirmala Bala Devi
Calcutta High Court · AIR 1957 Cal 649 : 61 CWN 528
Transfer of Property Act, 1882 — Section 110, 111, 116
High Courts18 Apr 1957Dismissed
Nanalal Shamji Vs Purushottam Umedbflai and Company
Calcutta High Court · (1958) 2 ILR (Cal) 410
Contract Act, 1872 — Section 192
High Courts17 Apr 1957Dismissed
Sri Kalidas Chakravarti Vs State of West Bengal and Others
Calcutta High Court · AIR 1958 Cal 241
Bengal Excise Act, 1909 — Section 30, 31, 32, 33, 34Bengal Excise Rules, 1993 — Rule 3
High Courts17 Apr 1957Dismissed
Ladhuram Taparia Vs D.K. Ghose and Others
Calcutta High Court · AIR 1957 Cal 667 : 61 CWN 926 : (1958) 2 ILR (Cal) 314 : (1958) 33 ITR 407
Bengal Public Demands Recovery Act, 1913 — Section 10, 3, 3(3), 50, 51Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 10(2)
High Courts17 Apr 1957
Administrator, Howrah Municipality Vs Byron and Co. (Manager, D.D. Buhariwalla)
Calcutta High Court · (1957) 04 CAL CK 0012
Prevention of Food Adulteration Act, 1954 — Section 12, 14, 16, 2, 20
High Courts15 Apr 1957
Sm. Chandra Kala Devi and Others Vs Central Bank of India Ltd.
Calcutta High Court · AIR 1959 Cal 153 : 62 CWN 881
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 152
High Courts15 Apr 1957
W. Hay and Others Vs Aswini Kumar Samanta
Calcutta High Court · AIR 1958 Cal 269 : (1958) 1 CALLT 232 : (1958) 1 ILR (Cal) 527
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts15 Apr 1957Allowed
Monmohan Rakshit Vs Dominion of India
Calcutta High Court · (1958) 2 ILR (Cal) 156
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152, 153, 48, 80Limitation Act, 1963 — Article 181Railways Act, 1989 — Section 77
High Courts12 Apr 1957
National Carbon Co. (India) Ltd. Vs M.N. Gan, Judge, Labour Appellate Tribunal and Others
Calcutta High Court · AIR 1957 Cal 500
Constitution of India, 1950 — Article 43, 47Evidence Act, 1872 — Section 101, 102, 103, 104, 114Industrial Disputes Act, 1947 — Section 19(2)
High Courts12 Apr 1957
Debendra Nath Ghorai Vs Official Receiver
Calcutta High Court · 61 CWN 745 : (1958) 1 ILR (Cal) 559
Bengal Tenancy Act, 1885 — Section 178Calcutta Municipal Act, 1923 — Section 3(1), 3(11)Calcutta Official Receivers Act, 1938 — Section 10(2)
High Courts12 Apr 1957
Ranibala Bhars and Others Vs The State of West Bengal and Others
Calcutta High Court · 62 CWN 73
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 17(1), 18, 23
High Courts11 Apr 1957
BRIDGES (INSPECTOR OF TAXES) Vs HEWITT.
Calcutta High Court · (1958) 33 ITR 885
Income Tax Act, 1952 — Section 156(9)
High Courts10 Apr 1957
Sm. Shibarani Debi and Another Vs Sm. Ratnamala Debi and Others
Calcutta High Court · (1958) CriLJ 370 : 61 CWN 723
Penal Code, 1860 (IPC) — Section 109, 423
High Courts09 Apr 1957
Nagendra Nath Shah Vs State of West Bengal and Others
Calcutta High Court · AIR 1957 Cal 463 : 61 CWN 831 : (1957) 8 STC 641
Bengal Finance (Sales Tax) Act, 1941 — Section 16, 20, 20(1), 20(3)Bengal Finance (Sales Tax) Rules, 1941 — Rule 76, 77, 78, 79, 80Constitution of India, 1950 — Article 226
High Courts09 Apr 1957Dismissed
Kalinath Chatterjee Vs Nagendra Nath Chatterjee
Calcutta High Court · AIR 1959 Cal 81 : 62 CWN 791 : 62 CWN 790
Limitation Act, 1908 — Article 158, 178, 181, 29Succession Act, 1925 — Section 276
High Courts08 Apr 1957Allowed
The Corporation of Calcutta Vs Ashutosh Mukherjee Memorial Institute
Calcutta High Court · 62 CWN 34
Calcutta Municipal Act, 1923 — Section 127(b), 141
High Courts05 Apr 1957
Narayan Chandra Mondal Vs Prannath Ghosh
Calcutta High Court · (1958) 1 ILR (Cal) 522
Bengal Agricultural Debtors Act, 1936 — Section 37A, 40A
High Courts04 Apr 1957
Mohanlal Chandra Vs Commr. of Commercial Taxes and Others
Calcutta High Court · AIR 1958 Cal 171 : 61 CWN 763
Bengal Finance (Sales Tax) Act, 1941 — Section 11, 11(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 49Constitution of India, 1950 — Article 226
High Courts04 Apr 1957
Kamala Kanta D(sic) Vs The State
Calcutta High Court · 61 CWN 628
West Bengal Private Forest Act, 1948 — Section 29(1), 34, 37, 41