Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Rent Control Act, 1950 — Section 14(4), 19(6)(7), 19(9), 20(2), 32(4)

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High Courts18 Jan 1957

Dukhineswar Sarkar and Brothers Ltd. Vs Commercial Tax Officer and Others

Calcutta High Court · AIR 1957 Cal 283 : (1957) 8 STC 478

Bengal Finance (Sales Tax) Act, 1941 — Section 2, 26(1)Bengal Finance (Sales Tax) Rules, 1941 — Rule 2Constitution of India, 1950 — Article 254

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High Courts18 Jan 1957

Madanlal Sohanlal Vs The Province of West Bengal

Calcutta High Court · (1958) 1 ILR (Cal) 286

Contract Act, 1872 — Section 65, 70, 72, 73Independence (Rights, Properties and Liabilities) Order, 1947 — Article 10, 8

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High Courts17 Jan 1957Dismissed

Kshirode Lal Pal Vs Labanya Prova Pal Choudhuri

Calcutta High Court · 61 CWN 257 : (1958) 1 ILR (Cal) 221

Civil Procedure Code, 1908 (CPC) — Section 47West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4), 16West Bengal Premises Tenancy (Amendment) Act, 1956 — Section 40, 5, 5(2)

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High Courts15 Jan 1957

Bhujanga Bhusan Das Vs The State and Another

Calcutta High Court · AIR 1957 Cal 376 : (1957) CriLJ 710 : 61 CWN 752 : (1958) 1 ILR (Cal) 268

Criminal Procedure Code, 1898 (CrPC) — Section 190, 436Penal Code, 1860 (IPC) — Section 148, 324

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High Courts15 Jan 1957Dismissed

Sister Louise Vs Jotindra Nath Mondal and Others Jotindra Nath Mondal and Others Vs Sister Louise

Calcutta High Court · AIR 1957 Cal 475 : 61 CWN 231

Transfer of Property Act, 1882 — Section 106

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High Courts15 Jan 1957Allowed

Moran and Company Ltd. Vs Anderson Wright Ltd.

Calcutta High Court · (1958) 2 ILR (Cal) 73

Arbitration Act, 1940 — Section 33, 34

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High Courts14 Jan 1957Allowed

Debi Prasad Dutt Vs Mrs. Asutosh pramanik

Calcutta High Court · (1958) 1 ILR (Cal) 212

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), Order 5 Rule 1, Order 9 Rule 13, 146Limitation Act, 1963 — Article 164

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High Courts14 Jan 1957

Gulam Nabi Sardar Vs Mahendra Bar

Calcutta High Court · (1958) 1 ILR (Cal) 197

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(1), 145(2), 145(4)

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High Courts11 Jan 1957Allowed

Sree Annapurna Cotton Mills Ltd. Vs Shyamalendu Bhaduri

Calcutta High Court · AIR 1958 Cal 187

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)Evidence Act, 1872 — Section 115

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High Courts11 Jan 1957Dismissed

Gouri Sankar Mukherjee Vs Sankar Prosanna Mukherjee

Calcutta High Court · 61 CWN 489 : (1958) 1 ILR (Cal) 263

Bengal Tenancy Act, 1885 — Section 95, 98Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 3, Order 40 Rule 4

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High Courts10 Jan 1957

Hemendra Nath Roy Vs S. Sarangapanny and Another

Calcutta High Court · AIR 1957 Cal 459 : 61 CWN 260 : (1957) 2 LLJ 666

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High Courts09 Jan 1957Dismissed

Kumar Krishna Mukherjee Vs Amarendra Lal Khan

Calcutta High Court · (1958) 1 ILR (Cal) 208

Bengal Tenancy Act, 1885 — Section 168ACess Act, 1880 — Section 99, 99(1)Civil Procedure Code, 1908 (CPC) — Section 47, 48

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High Courts09 Jan 1957

Amulya Kumar Dutta and Another Vs State and Another

Calcutta High Court · AIR 1957 Cal 334 : (1957) CriLJ 631

Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 241, 251, 4

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High Courts09 Jan 1957Dismissed

India Steamship Co. Ltd. Vs P. Singh

Calcutta High Court · AIR 1958 Cal 426 : (1958) 1 ILR (Cal) 79

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4), 14(5)

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High Courts05 Jan 1957

The State Vs Sudhir Ruhidas alias Sudhir Kumar Das

Calcutta High Court · 61 CWN 658

Criminal Procedure Code, 1898 (CrPC) — Section 12, 13, 14, 144, 145Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

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High Courts04 Jan 1957

Radhanath Maji Vs Kishorilal Banerjee and Others

Calcutta High Court · AIR 1958 Cal 194 : (1958) CriLJ 501 : 61 CWN 757

Criminal Procedure Code, 1898 (CrPC) — Section 245

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