High Courts16 Jul 1957Dismissed
Nagendra Nath Lahiri Vs Bidyut Kumar Biswas
Calcutta High Court · (1958) 2 ILR (Cal) 301
Court of Wards Act, 1879 — Section 55West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
COURT ARCHIVE
Calcutta High Court judgments, 1957
325 judgments · page 7 of 17
High Courts15 Jul 1957
Ram Naresh Kumar and Others Vs The State and Another
Calcutta High Court · AIR 1958 Cal 445 : (1958) 1 CALLT 354 : (1958) CriLJ 1018 : 62 CWN 59
Industrial Disputes Act, 1947 — Section 2, 2(1), 22, 23, 24(1)
High Courts15 Jul 1957
Kissendeyi Debi Vs Saroshi Bala Dasl
Calcutta High Court · (1958) 2 ILR (Cal) 371
Bengal Tenancy Act, 1885 — Section 146A(2)
High Courts12 Jul 1957Dismissed
Ranjit Kumar Pal Chowdhury Vs Murari Mohan Pal Chowdhury and Others
Calcutta High Court · AIR 1958 Cal 710 : 62 CWN 390
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3, Order 2 Rule 7
High Courts12 Jul 1957
Sumanta Lal Shaw Vs Kalidas Mukhrjee and Others
Calcutta High Court · 61 CWN 793
Calcutta Thika Tenancy Act, 1949 — Section 34, 5Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Jul 1957Dismissed
Probodh Chandra Mitra Vs Munia Kaharin
Calcutta High Court · (1958) 2 ILR (Cal) 499
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts10 Jul 1957
Ganendra Nath Roy Vs Sm. Satyabala basu
Calcutta High Court · (1958) 2 ILR (Cal) 522
High Courts05 Jul 1957Dismissed
Sudhindra Nath Dutt Vs The State
Calcutta High Court · AIR 1957 Cal 677 : (1957) CriLJ 1245 : 62 CWN 1 : (1959) 1 ILR (Cal) 6
Criminal Procedure Code, 1898 (CrPC) — Section 423, 526, 556
High Courts03 Jul 1957
Clive Mills Ltd. Vs Swalal Jain
Calcutta High Court · AIR 1957 Cal 692 : (1958) 2 ILR (Cal) 464
Arbitration Act, 1940 — Section 13, 14(3), 33Contract Act, 1872 — Section 56
High Courts02 Jul 1957
Madan Mohan Demma Mal Ltd. and Another Vs The State and Another
Calcutta High Court · (1958) CriLJ 574
Calcutta Municipal Act, 1923 — Section 462, 479(4), 537Evidence Act, 1872 — Section 45
High Courts02 Jul 1957Dismissed
Ram Chandra Ram Nag Ram Rice and Oil Mills Ltd. Vs Howrah Oil Mills Ltd. and Another
Calcutta High Court · AIR 1958 Cal 620 : 62 CWN 773
Arbitration Act, 1940 — Section 2, 34, 35, 8, 9Contract Act, 1872 — Section 226
High Courts01 Jul 1957Allowed
Province of West Bengal Vs Mohan Lal Jain
Calcutta High Court · AIR 1961 Cal 663 : 63 CWN 907
Contract Act, 1872 — Section 65, 70Government of India Act, 1935 — Section 175(3)
High Courts28 Jun 1957
Narayandas Bhagwandas Madhavdas Vs The State of West Bengal
Calcutta High Court · 62 CWN 658
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7
High Courts27 Jun 1957
Mani alias, Monmatha alias Monoranjan Sardar and Others Vs The State
Calcutta High Court · (1960) CriLJ 337
Penal Code, 1860 (IPC) — Section 366, 368
High Courts27 Jun 1957
Biswanath Ghosh Vs The State
Calcutta High Court · AIR 1957 Cal 589 : (1957) CriLJ 1114
Penal Code, 1860 (IPC) — Section 361, 366
High Courts27 Jun 1957
Mani alias Monmatha alias Monoranjan Sardar and Others Vs The State
Calcutta High Court · AIR 1960 Cal 179
Criminal Procedure Code, 1898 (CrPC) — Section 297, 367, 423
High Courts26 Jun 1957
G.C. Chatterjee and Others Vs Remington Rand (India) Ltd. and Another
Calcutta High Court · AIR 1958 Cal 31
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7
High Courts25 Jun 1957
Kothari and Co. and Others Vs Corporation of Calcutta
Calcutta High Court · AIR 1958 Cal 156 : (1958) CriLJ 378
Calcutta Municipal Act, 1951 — Section 5(1), 5(3)Criminal Procedure Code, 1898 (CrPC) — Section 423
High Courts25 Jun 1957
Hiralal Banjara and Another Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1958 Cal 248
Patents and Designs Act, 1911 — Section 14(1), 15(1), 15(3), 15(5), 15(6)Patents and Designs Rules, 1933 — Rule 25
High Courts25 Jun 1957
Chairman Municipality Vs Mohan Tewari
Calcutta High Court · (1958) CriLJ 169
Bengal Municipal Act, 1932 — Section 453, 453(2)Criminal Procedure Code, 1898 (CrPC) — Section 438