High Courts25 Jun 1957
S.K. Kochi Vs Govida Chandra Bhattachaeya
Calcutta High Court · (1958) 2 ILR (Cal) 117
Calcutta Thika Tenancy Act, 1949 — Section 15, 15(4), 15(7), 3, 4Transfer of Property Act, 1882 — Section 111, 112
COURT ARCHIVE
Calcutta High Court judgments, 1957
325 judgments · page 8 of 17
High Courts20 Jun 1957
Lokenath Bhattacharjee Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1957 Cal 576
Constitution of India, 1950 — Article 226, 363Evidence Act, 1872 — Section 115
High Courts20 Jun 1957
Harendra Kumar Basu Vs Contai Bus Syndicate Ltd. and Others
Calcutta High Court · AIR 1958 Cal 182 : (1958) 1 CALLT 216 : (1958) 2 ILR (Cal) 437
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 7, Order 33 Rule 7(2), Order 33 Rule 7(3)
High Courts20 Jun 1957
Abdul Hamid Vs The District School Board, 24 Parganas and Others
Calcutta High Court · 61 CWN 880
Constitution of India, 1950 — Article 220, 226
High Courts19 Jun 1957
The Shalimar Wood Products Limited Vs Sitaeam Srigopal
Calcutta High Court · (1958) 2 ILR (Cal) 441
Sales of Goods Act, 1930 — Section 25, 41, 41(1), 41(2), 42
High Courts19 Jun 1957
K.N. Sanyal Vs S.M. Ghosh
Calcutta High Court · 61 CWN 789 : (1958) 2 ILR (Cal) 392
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 2, 9Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Article 35
High Courts18 Jun 1957
Divisional Accounts Officer, Eastern Railway Vs Radha Kissen Khaitan and Another
Calcutta High Court · AIR 1959 Cal 666
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48(2), Order 21 Rule 48(3), 60(1)
High Courts18 Jun 1957Dismissed
The Corporation of Calcutta Vs Anil Prokash Basu
Calcutta High Court · AIR 1958 Cal 423 : (1958) 2 ILR (Cal) 109
Calcutta Municipal Act, 1923 — Section 127
High Courts17 Jun 1957
Panchkari Haldar Vs Promodh Kishore Mondal and Others
Calcutta High Court · 61 CWN 803
Bengal General Clauses Act, 1899 — Section 2, 3, 4, 8Calcutta Thika Tenancy Act, 1949 — Section 1, 1(2), 23, 27, 28
High Courts17 Jun 1957Dismissed
General Electric Co. of India Ltd. and Another Vs Corporation of Calcutta and Another
Calcutta High Court · AIR 1959 Cal 413 : (1958) 2 ILR (Cal) 587
Calcutta Municipal Act, 1923 — Section 127, 131(1)Evidence Act, 1872 — Section 101, 102, 103, 104, 9Limitation Act, 1908 — Section 12
High Courts17 Jun 1957
Taraprasanna Bhanja Vs Union of India (UOI) and Others
Calcutta High Court · 61 CWN 849 : (1958) 2 LLJ 304
Constitution of India, 1950 — Article 226, 311
High Courts13 Jun 1957Dismissed
Burmah Oil Co. Ltd. Vs Income Tax Appellate Tribunal, Calcutta Bench and Another
Calcutta High Court · AIR 1957 Cal 591 : 61 CWN 758 : (1958) 33 ITR 794
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 30, 31, 33, 49AIncome Tax Rules, 1962 — Rule 5, 6
High Courts11 Jun 1957
Hasina Bibi Vs Md. Gulab Ansari
Calcutta High Court · (1958) 2 ILR (Cal) 638
Workmens Compensation Act, 1923 — Section 22, 22(1), 32, 8, 8(1)Workmens Compensation Rules, 1924 — Rule 23, 23(1)
High Courts10 Jun 1957
Broja Behari Sen Vs Ved Prokash Kumar
Calcutta High Court · AIR 1958 Cal 261
Limitation Act, 1908 — Article 110, 120West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 17(1), 2(1), 2(10), 3
High Courts10 Jun 1957Allowed
Pulin Behary Shaw Vs Miss Lila Dey
Calcutta High Court · AIR 1957 Cal 627 : (1958) 2 ILR (Cal) 426
Transfer of Property Act, 1882 — Section 109, 111, 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
High Courts10 Jun 1957
Rafique Khan Vs The Corporation of Calcutta
Calcutta High Court · (1958) 2 ILR (Cal) 105
Calcutta Municipal Act, 1951 — Section 579(1), 579(2), 594Prevention of Food Adulteration Act, 1954 — Section 18, 20, 20(2), 7
High Courts05 Jun 1957
Stteaj Kumar Kaenani Vs Indra Kumar Karnani
Calcutta High Court · (1958) 2 ILR (Cal) 231
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Jun 1957Allowed
Kali Das Ghosal Vs S.K. Mondal
Calcutta High Court · AIR 1957 Cal 660 : (1958) 2 ILR (Cal) 630
Evidence Act, 1872 — Section 45Limitation Act, 1908 — Section 5Workmens Compensation Act, 1923 — Section 10, 24A, 3
High Courts04 Jun 1957
Dharmadas Paul Vs Commissioner of Commercial Tax, West Bengal and Another
Calcutta High Court · AIR 1958 Cal 302 : 62 CWN 65 : (1958) 9 STC 194
High Courts03 Jun 1957
Santosh Kumar Ganguly and Another Vs Registrar, Appellate Side, High Court and Another
Calcutta High Court · AIR 1959 Cal 317 : 63 CWN 339 : (1958) 2 ILR (Cal) 307
Constitution of India, 1950 — Article 227