COURT ARCHIVE

Calcutta High Court judgments, 1957

325 judgments · page 17 of 17

High Courts04 Jan 1957

Controller of Insurance Vs H.C. Das

Calcutta High Court · AIR 1957 Cal 387 : (1958) 1 ILR (Cal) 247

Chartered Accountants Act, 1949 — Section 17(3), 17(6), 21, 22, 30Chartered Accountants Regulations, 1988 — Regulation 62A(3), 62B(1), 62CCompanies Act, 1956 — Section 227

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High Courts03 Jan 1957Allowed

Monoranjan Korar and Another Vs Kalipada Singh

Calcutta High Court · 61 CWN 907

Criminal Procedure Code, 1898 (CrPC) — Section 248, 403Penal Code, 1860 (IPC) — Section 143, 426, 447

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High Courts03 Jan 1957Dismissed

Bajrang Electric Steel Co. Private Ltd. Vs Commissioners for the Port of Calcutta and Others

Calcutta High Court · AIR 1957 Cal 240 : (1958) 1 ILR (Cal) 131

Arbitration (Protocol and Convention) Act, 1937 — Section 3Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 28

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High Courts03 Jan 1957

Ali Jan Vs Amir Khan

Calcutta High Court · AIR 1957 Cal 332 : (1957) CriLJ 630

Criminal Procedure Code, 1898 (CrPC) — Section 204(1A), 244(1)

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High Courts02 Jan 1957Partly Allowed

State of West Bengal Vs T.N. Gupta

Calcutta High Court · AIR 1959 Cal 65 : (1958) 1 ILR (Cal) 346

Calcutta Improvement (Appeals) Act, 1911 — Section 3(2), 63(9)Land Acquisition Act, 1894 — Section 23, 24, 54, 6

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