High Courts13 Feb 1957
Probhat Kumar Mukherjee Vs Santi Ranjan Banerjee
Calcutta High Court · AIR 1957 Cal 375 : 61 CWN 553 : (1958) 1 ILR (Cal) 358
Stamp Act, 1899 — Article 45, 2(15), 35
COURT ARCHIVE
Calcutta High Court judgments, 1957
325 judgments · page 15 of 17
High Courts12 Feb 1957
Srikuar Mohta and Others Vs Nripen Bhattacharjee
Calcutta High Court · AIR 1957 Cal 333 : 61 CWN 547 : (1958) 1 ILR (Cal) 400
Civil Procedure Code, 1908 (CPC) — Section 11, 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 7, 9
High Courts12 Feb 1957Allowed
State of West Bengal Vs Narendra Nath Roy
Calcutta High Court · AIR 1958 Cal 21 : 61 CWN 472 : (1958) 1 ILR (Cal) 301
Contract Act, 1872 — Section 10Forest Act, 1927 — Section 83, 83(2), 83(3)
High Courts12 Feb 1957
Madan Gopal Daga Vs Rallis, India Ltd.
Calcutta High Court · AIR 1957 Cal 598 : 61 CWN 368 : (1958) 1 ILR (Cal) 384
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2), 148General Clauses Act, 1897 — Section 10
High Courts11 Feb 1957Allowed
Bishnu Charan Mukherjee Vs Basudev Banerjee
Calcutta High Court · (1958) 1 ILR (Cal) 315
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)
High Courts08 Feb 1957Dismissed
Lalji Agarwalla Jain Vs Jhingu Goala
Calcutta High Court · 61 CWN 607 : (1958) 1 ILR (Cal) 393
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Feb 1957Dismissed
Manilal and Sons Vs Umedbhai and Co.
Calcutta High Court · AIR 1957 Cal 688 : (1958) 1 ILR (Cal) 334
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 30 Rule 1, Order 6 Rule 17, Order 7 Rule 1Limitation Act, 1908 — Section 22, 22(1)
High Courts08 Feb 1957Allowed
The State (Rameswar Tewari) Vs Jagadish Pandey
Calcutta High Court · AIR 1958 Cal 311
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 173(4), 251A(7), 540
High Courts07 Feb 1957Allowed
Prabirendra Nath Nanday and Another Vs Narendra Nath Nanday
Calcutta High Court · AIR 1958 Cal 179 : (1958) 1 ILR (Cal) 320
Civil Procedure Code, 1908 (CPC) — Section 100, 101Specific Relief Act, 1877 — Section 54, 55, 56
High Courts07 Feb 1957
Sree Narayan Vs The Corporation of Calcutta
Calcutta High Court · (1958) 1 ILR (Cal) 297
Calcutta Municipal Act, 1951 — Section 461, 462, 476(2), 479, 5(1)Vegetable Oil Products Control Order, 1947 — Section 4(1)
High Courts01 Feb 1957Dismissed
Satya Narayan Nathani Vs State of West Bengal and Another
Calcutta High Court · AIR 1957 Cal 310 : 61 CWN 420 : (1958) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 226, 31, 31(2), 31(5), 31AEvidence Act, 1872 — Section 115West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 1, 1(4), 3(1), 4(1)
High Courts01 Feb 1957Dismissed
Gurudas Saha Vs First Land Acquisition Collector of Calcutta and Others
Calcutta High Court · AIR 1957 Cal 495
Evidence Act, 1872 — Section 14Land Acquisition Act, 1894 — Section 38, 38(2), 4, 4(1), 4(2)
High Courts01 Feb 1957
Gopendra Kumar Porya Vs Debendra Nath Porya
Calcutta High Court · (1958) 1 ILR (Cal) 309
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149Court Fees Act, 1870 — Section 4, 6, 6(2)
High Courts01 Feb 1957
Kali Pada Das and Others Vs State
Calcutta High Court · AIR 1958 Cal 186 : (1958) CriLJ 499 : 61 CWN 339 : (1958) 1 ILR (Cal) 432
Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 145
High Courts31 Jan 1957
Amina Bewa Vs Dukhimoni Dasi
Calcutta High Court · (1957) CriLJ 669 : 61 CWN 298 : (1958) 1 ILR (Cal) 501
Criminal Procedure Code, 1898 (CrPC) — Section 523, 98
High Courts30 Jan 1957
Maya Majumdar Gupta and Others Vs Principal Basirhat College and Others
Calcutta High Court · AIR 1957 Cal 428 : 61 CWN 334
Calcutta University Regulations, 1951 — Regulation 5, 6, 8Constitution of India, 1950 — Article 226University Act, 1904 — Section 25
High Courts28 Jan 1957
Upendra nath gorai Vs Harihar saha
Calcutta High Court · (1958) 1 ILR (Cal) 277
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 38, 38(1), 38(3)
High Courts25 Jan 1957
IN RE FLOWERS SETTLEMENT TRUSTS : FLOWER AND OTHERS
Calcutta High Court · (1958) 34 ITR 3
Finance Act, 1894 — Section 1
High Courts25 Jan 1957
Narayan Chandra Mondal Vs Mukta Bala Dassi
Calcutta High Court · (1958) 1 ILR (Cal) 273
West Bengal Bargadars Act, 1950 — Section 10AWest Bengal Land Reforms Act, 1955 — Section 18, 21(2)
High Courts25 Jan 1957Dismissed
Adrema A.G. Zurich Vs Adrema Limited
Calcutta High Court · (1958) 1 ILR (Cal) 225
Trade Marks Act, 1940 — Section 37, 46, 7, 76, 76(1)Trade Marks Rules, 2002 — Rule 142, 143, 144, 145, 145(2)