High Courts03 Dec 1957
Union of India (UOI) Vs Mirzamal Gouri Prosad
Calcutta High Court · (1959) 1 ILR (Cal) 235
COURT ARCHIVE
Calcutta High Court judgments, 1957
325 judgments · page 2 of 17
High Courts02 Dec 1957
J.B. Rai Vs Kharga Singh Newar and Others
Calcutta High Court · AIR 1958 Cal 263 : (1958) CriLJ 758
Criminal Procedure Code, 1898 (CrPC) — Section 154, 367, 423
High Courts29 Nov 1957
K.K. Murty Vs The General Manager, South Eastern Rly. and Another
Calcutta High Court · AIR 1958 Cal 633 : 62 CWN 169 : (1959) 1 LLJ 374
Constitution of India, 1950 — Article 226
High Courts29 Nov 1957Dismissed
Bhuban Mohan Bose Vs The State
Calcutta High Court · AIR 1958 Cal 202 : (1958) CriLJ 502
Criminal Procedure Code, 1898 (CrPC) — Section 403, 494
High Courts29 Nov 1957
Sudhir Kumar Bose Vs Phanindra Kumar Sanyal
Calcutta High Court · 62 CWN 176
Presidency Small Cause Courts Act, 1882 — Section 38Transfer of Property Act, 1882 — Section 106, 108, 111
High Courts28 Nov 1957
Ganesh Chandra Dhur Vs Commissioner of Income Tax, West Bengal and Others
Calcutta High Court · AIR 1958 Cal 642 : 62 CWN 151 : (1959) 35 ITR 84
Income Tax Act, 1922 — Section 29, 41, 41(2)
High Courts28 Nov 1957
Manik Chand Chowdhury and Others Vs The State
Calcutta High Court · AIR 1958 Cal 324 : (1958) CriLJ 865 : 62 CWN 94 : (1959) 1 ILR (Cal) 192
Criminal Procedure Code, 1898 (CrPC) — Section 1, 1(2), 154, 155(2), 156
High Courts28 Nov 1957
Premchand Khetry Vs The State
Calcutta High Court · AIR 1958 Cal 213 : (1958) CriLJ 622 : 62 CWN 198 : (1959) 1 ILR (Cal) 223
Criminal Procedure Code, 1898 (CrPC) — Section 157, 170, 173, 190, 190(1)Opium Act, 1878 — Section 14, 15, 20, 20G, 9
High Courts28 Nov 1957
A. Ishaque alias Md. Ashfaque Chowdhury Vs The State
Calcutta High Court · AIR 1958 Cal 341 : (1958) CriLJ 881 : 62 CWN 182
Criminal Procedure Code, 1898 (CrPC) — Section 156, 173, 207A, 207A(4)
High Courts27 Nov 1957Allowed
Mt. Johera Khatun Bibi Vs Sm. Amina Bibi and Others
Calcutta High Court · AIR 1958 Cal 545 : 62 CWN 357
Civil Procedure Code, 1908 (CPC) — Section 11Guardians and Wards Act, 1890 — Section 17, 17(1)
High Courts27 Nov 1957Dismissed
Harendra Nath Bose and Others Vs Judge, 2nd Industrial Tribunal and Others
Calcutta High Court · AIR 1958 Cal 208 : 62 CWN 248 : (1958) 2 LLJ 198
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 25G, 8(2)
High Courts26 Nov 1957Dismissed
Sm. Khabirannessa Bibi Vs Sudhamoy Bose, Official Liquidator to the Berhampore Bank Ltd. and Another
Calcutta High Court · AIR 1958 Cal 733 : (1959) 1 ILR (Cal) 121
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts26 Nov 1957
Sudhir Kumar Bose Vs Phanindra Kumar Sanyal
Calcutta High Court · (1959) 1 ILR (Cal) 78
Presidency Small Cause Courts Act, 1882 — Section 38Transfer of Property Act, 1882 — Section 106, 108, 111West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(2)
High Courts26 Nov 1957Dismissed
Corporation of Calcutta Vs Bhimchandra Modak
Calcutta High Court · (1959) 1 ILR (Cal) 151
Calcutta Municipal Act, 1923 — Section 127
High Courts26 Nov 1957Dismissed
Sushil Kumar Chakravarty Vs Ganesh Chandra Mitra
Calcutta High Court · AIR 1958 Cal 251 : 62 CWN 193 : (1959) 1 ILR (Cal) 156
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 111
High Courts26 Nov 1957
Ideal Engineering Works Vs Bhuban Mohan Shaw Estate (Private) Ltd.
Calcutta High Court · (1959) 1 ILR (Cal) 47
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17, 17(1), 17(3), 21
High Courts26 Nov 1957
Birendra Kumar Dutta Vs Charu Chandra Dutta and Another
Calcutta High Court · AIR 1959 Cal 537 : 63 CWN 380
Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts25 Nov 1957Dismissed
Municipal Commissioners of Howrah Vs Narayani Dasi
Calcutta High Court · 62 CWN 121
Calcutta Municipal Corporation Act, 1980 — Section 146
High Courts21 Nov 1957
Sarat Chandra Ghatak and Others Vs Corporation of Calcutta and Another
Calcutta High Court · AIR 1959 Cal 36
Calcutta Municipal Act, 1951 — Section 229Constitution of India, 1950 — Article 14, 245, 265
High Courts21 Nov 1957Dismissed
Nibaran Chandra Bag Vs Mahendra Nath
Calcutta High Court · AIR 1958 Cal 679
Constitution of India, 1950 — Article 132(1), 227