COURT ARCHIVE

Calcutta High Court judgments, 1957

325 judgments · page 12 of 17

High Courts04 Apr 1957Dismissed

The Reliance Development and Engineering Ltd. Vs The Corporation of Calcutta

Calcutta High Court · 61 CWN 533

Civil Procedure Code, 1908 (CPC) — Section 47General Clauses Act, 1897 — Section 3, 3(31)West Bengal Estates Acquisition Act, 1953 — Section 2, 4, 5, 6

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High Courts03 Apr 1957

Gouri Sankar Prosad Vs Kashi Prosad Khaitan and Another

Calcutta High Court · AIR 1957 Cal 648 : 61 CWN 725

Civil Procedure Code, 1908 (CPC) — Section 63

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High Courts02 Apr 1957

In Re: Aryan Bank Ltd. (In Liqn.)

Calcutta High Court · AIR 1957 Cal 532

Banking Companies Act, 1949 — Section 38ACompanies Act, 1956 — Section 448, 449

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High Courts02 Apr 1957Dismissed

Onkarmal Agarwalla and Others Vs Bireswar Hazra and Others

Calcutta High Court · AIR 1959 Cal 195 : 61 CWN 970

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 13, 40

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High Courts28 Mar 1957

Dhirendra Nath Banerjee Vs Jamini Kanta Mitra

Calcutta High Court · AIR 1958 Cal 163 : (1958) CriLJ 496 : (1958) 2 ILR (Cal) 381

Companies Act, 1956 — Section 457, 538(1), 545, 621, 645

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High Courts26 Mar 1957

Sasadhar Majumdar Vs Aminaddi Sheikh

Calcutta High Court · (1957) CriLJ 671 : 61 CWN 522 : (1958) 2 ILR (Cal) 378

Penal Code, 1860 (IPC) — Section 29, 403

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High Courts26 Mar 1957Dismissed

Patit Paban Bose Vs The Commissioners for the Port of Calcutta

Calcutta High Court · AIR 1957 Cal 720

Calcutta Port Act, 1890 — Section 31(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Civil Services (Classification, Control and Appeal) Rules — Rule 55

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High Courts26 Mar 1957

Sunil Kumar Saha Vs The State

Calcutta High Court · AIR 1958 Cal 191 : (1958) CriLJ 500 : 61 CWN 557

Criminal Procedure Code, 1898 (CrPC) — Section 109

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High Courts25 Mar 1957Dismissed

Kashi Prosad Agarwalla Vs A.A. D''Cruz

Calcutta High Court · AIR 1958 Cal 19 : 61 CWN 740 : (1958) 1 ILR (Cal) 427

Civil Procedure Code, 1908 (CPC) — Section 60

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High Courts25 Mar 1957

J. THOMAS and CO. Vs COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL.

Calcutta High Court · (1958) 34 ITR 454

Bengal Agricultural Income Tax Act, 1944 — Section 63(I)

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High Courts25 Mar 1957Allowed

Bibhabati Devi Vs Dhara Devi

Calcutta High Court · (1957) 03 CAL CK 0002

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4

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High Courts22 Mar 1957Allowed

Bimal Chandra Patra Vs Mahadeb Adak and Others

Calcutta High Court · AIR 1957 Cal 684 : 61 CWN 688 : (1958) 1 ILR (Cal) 423

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High Courts21 Mar 1957Dismissed

S.K. Dutt, Income Tax Officer and Another Vs Anglo-India Jute Mills Co. Ltd.

Calcutta High Court · AIR 1957 Cal 514 : (1958) 33 ITR 866

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 18, 18(3A), 18(3B), 18(7), 30

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High Courts21 Mar 1957

Sushil Kumar Hazra and Another Vs Banka Mahato

Calcutta High Court · AIR 1957 Cal 393 : (1957) CriLJ 720 : 61 CWN 624 : (1958) 1 ILR (Cal) 518

Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(3), 200, 202, 209

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High Courts21 Mar 1957

G.D. Bhattar and Others Vs The State

Calcutta High Court · AIR 1957 Cal 483 : 61 CWN 660

Coal Mines Pithead Bath Rules, 1946 — Rule 3(1)Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 403

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High Courts20 Mar 1957Dismissed

Manmatha Nath Naiya Vs Secretary Diamond Harbour H.E. School and Others

Calcutta High Court · 62 CWN 384

Constitution of India, 1950 — Article 226

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High Courts19 Mar 1957Dismissed

Hazi Siddique Vs Certificate Officer, Burdwan and Others

Calcutta High Court · AIR 1958 Cal 14 : 61 CWN 612

Bengal Public Demands Recovery Act, 1913 — Section 12, 12(1), 12(2), 23, 51Bengal Public Demands Recovery Rules — Rule 18, 66Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts19 Mar 1957