High Courts03 Jun 1957
Jaria Devi Vs Shyam Sundar Agarwalla and Others
Calcutta High Court · AIR 1959 Cal 338 : 63 CWN 295 : (1958) 2 ILR (Cal) 252
Hindu Succession Act, 1956 — Section 14(1), 14(2)
COURT ARCHIVE
Calcutta High Court judgments, 1957
325 judgments · page 9 of 17
High Courts31 May 1957
Aswini Kumar Dutt Vs Commercial Tax Officer, Midnapore and Another
Calcutta High Court · AIR 1958 Cal 289 : 61 CWN 953 : (1958) 2 ILR (Cal) 450
Bengal Finance (Sales Tax) Act, 1941 — Section 11, 11(1), 15, 20, 20(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 49, 71, 79, 80, 80(2)Constitution of India, 1950 — Article 226
High Courts31 May 1957Allowed
Keshab Chandra Sarkar Vs Hemenlal Gupta
Calcutta High Court · 62 CWN 236
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)(i), 14(3)
High Courts30 May 1957
INLAND REVENUE COMMISSIONERS Vs NATIONAL BOOK LEAGUE.
Calcutta High Court · (1958) 34 ITR 461
Income Tax Act, 1952 — Section 123(1), 447(1)(b)
High Courts29 May 1957Allowed
Dukhini Rajaharin Vs Corporation of Calcutta
Calcutta High Court · AIR 1957 Cal 653
Workmens Compensation Act, 1923 — Section 2(1)
High Courts29 May 1957Allowed
Subodh Kumar Banerjee and Others Vs Soshi Kumar Banerjee and Others
Calcutta High Court · AIR 1958 Cal 264
Evidence Act, 1872 — Section 114, 45Succession Act, 1925 — Section 276
High Courts28 May 1957
James Fredrick Rowland Vs Raynah Rowland Nee Glover
Calcutta High Court · AIR 1959 Cal 703 : (1959) CriLJ 1315 : 62 CWN 221
Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 488Divorce Act, 1869 — Section 44
High Courts27 May 1957Dismissed
Sanjib Kumar Chowdhury Vs Principal, St. Paul''s College and Others
Calcutta High Court · AIR 1957 Cal 524 : 61 CWN 717
Constitution of India, 1950 — Article 226, 25, 29(2), 30
High Courts24 May 1957
INLAND REVENUE COMMISSIONERS Vs POLLOCK and PEEL LTD. (IN LIQUIDATION).
Calcutta High Court · (1958) 34 ITR 379
Finance Act — Section 35(1)Finance Act, 1946 — Section 44
High Courts24 May 1957
Dwijesh Chandra Maitra Vs Kshitish Chandra Ghose
Calcutta High Court · 61 CWN 837 : (1958) 2 ILR (Cal) 388
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(3)
High Courts23 May 1957Dismissed
Bibharani Devi Vs Rampada Paul
Calcutta High Court · (1958) 2 ILR (Cal) 160
Bengal Tenancy Act, 1885 — Section 188, 4, 5(2), 5(3)
High Courts22 May 1957Dismissed
Amarendra Nath Roy Chowdhury Vs Bikash Chandra Ghose and Another
Calcutta High Court · AIR 1957 Cal 534 : 61 CWN 630 : (1958) 1 ILR (Cal) 576
Bengal General Clauses Act, 1899 — Section 23Calcutta City Civil Court Act, 1953 — Section 19, 3, 4Constitution of India, 1950 — Article 14, 245, 246
High Courts21 May 1957
In Re: Bhutoria Brothers (Private) Ltd.
Calcutta High Court · AIR 1957 Cal 593 : (1958) 28 CompCas 122 : 61 CWN 897 : (1958) 2 ILR (Cal) 362
Companies (Amendment) Act, 1947 — Section 77, 78Companies Act, 1948 — Section 5Companies Act, 1956 — Section 13, 16, 17, 17(1), 17(2)
High Courts20 May 1957
Balchand Badriprasad Vs Union of India (UOI)
Calcutta High Court · AIR 1957 Cal 666
Limitation Act, 1908 — Section 19
High Courts17 May 1957
Balharshah Timber Depot Vs Commissioner of Commercial Tax and Another
Calcutta High Court · AIR 1958 Cal 246 : (1958) 9 STC 675
Bengal Finance (Sales Tax) Act, 1941 — Section 11(2), 20(4), 4(2), 7(3)Bengal Finance (Sales Tax) Rules, 1941 — Rule 5, 6, 80Constitution of India, 1950 — Article 226
High Courts17 May 1957
Panchkari Haldar Vs Promode Kishore Mondal
Calcutta High Court · (1958) 2 ILR (Cal) 272
Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1(2)Calcutta Thika Tenancy (Amendment) Ordinance, 1952 — Section 5, 5(2), 5(3), 5(4), 5(5)Calcutta Thika Tenancy Act, 1949 — Section 2(5), 23, 27, 28, 29
High Courts14 May 1957
Parbati Debi Bagla Vs Lachminarayan Biswas and Another
Calcutta High Court · AIR 1957 Cal 551
Evidence Act, 1872 — Section 115Sales of Goods Act, 1930 — Section 30(1)Transfer of Property Act, 1882 — Section 41
High Courts14 May 1957
Nilmoni Haldar Vs Sri Upendra Nath Haldar and Others
Calcutta High Court · AIR 1957 Cal 651 : (1957) 1 CALLT 382 : 61 CWN 875
Court Fees Act, 1870 — Article 17
High Courts14 May 1957Dismissed
Haradhan Karmakar Vs Subodh Kumar Bhattacharjee
Calcutta High Court · (1958) 2 ILR (Cal) 310
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 12(7)
High Courts13 May 1957
P.R. Damzen Vs R. Pal Choudhury
Calcutta High Court · (1958) 1 ILR (Cal) 570
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 17(1), 17(3), 4(2)