COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 10 of 19

High Courts19 May 1958Dismissed

Shri Biren Roy Vs Shri Bejoyesh Mukherjee and Others

Calcutta High Court · AIR 1959 Cal 128 : (1959) 1 CALLT 273

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 117, 118, 85, 90(3)

High Courts19 May 1958Allowed

Satcori Mukherjee Vs Nalinakshya Mukherjee

Calcutta High Court · (1959) 2 ILR (Cal) 125

Specific Relief Act, 1963 — Section 12, 15, 22Transfer of Property Act, 1882 — Section 110

High Courts16 May 1958Allowed

Pranballav Saha and Another Vs Sm. Tulsibala Dassi and Another

Calcutta High Court · AIR 1958 Cal 713 : (1959) 1 CALLT 62 : 63 CWN 258 : (1959) 2 ILR (Cal) 684

Bengal Suppression of Immoral Traffice Act, 1933 — Section 4(1)Constitution of India, 1950 — Article 23, 35Contract Act, 1872 — Section 23, 65

High Courts16 May 1958

Paran Chandra Porel Vs Hari Priya Dassy and Others

Calcutta High Court · 62 CWN 518

Calcutta Thika Tenancy Act, 1949 — Section 27(4), 3(iv), 5

High Courts15 May 1958

Kali Charan Shaw Vs Kissen Lal Choudhury

Calcutta High Court · AIR 1959 Cal 17

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 39 Rule 1

High Courts15 May 1958Dismissed

P.C. Ray and Co. (India) Private Ltd. Vs A.C. Mukherjee, Income Tax Officer and Another

Calcutta High Court · AIR 1959 Cal 131

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10Income Tax Act, 1922 — Section 18(3B), 18(3C), 3

High Courts15 May 1958

Golam Kader Vs Hazi Lutfur Rahaman

Calcutta High Court · 62 CWN 858 : (1959) 2 ILR (Cal) 50

West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3), 17(5)

High Courts14 May 1958Dismissed

Pannalal Rudra and Another Vs Birendra alias Bireswar Sana

Calcutta High Court · AIR 1960 Cal 201 : 64 CWN 47

Bengal Tenancy Act, 1885 — Section 29Registration Act, 1908 — Section 17(1), 17(2), 2(7), 49

High Courts13 May 1958

Abdul Majid Vs Dr. Samiruddin

Calcutta High Court · AIR 1958 Cal 593 : 62 CWN 555

West Bengal Premises Tenancy Act, 1956 — Section 17(1), 21, 22(3)

High Courts13 May 1958Allowed

Swadeshi Industries Ltd. Vs Administrator Panihati Municipality

Calcutta High Court · AIR 1959 Cal 477 : (1959) 2 ILR (Cal) 623

Bengal Municipal Act, 1932 — Section 148, 149, 553, 554Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 6 Rule 17, 107, 9

High Courts12 May 1958Dismissed

Kshetrabashi Panda Vs Lalit Kumar Sen Gupta

Calcutta High Court · AIR 1959 Cal 595 : (1959) CriLJ 1158

Criminal Procedure Code, 1898 (CrPC) — Section 297, 417(3)

High Courts12 May 1958Allowed

Renupada Saha Vs Oramb Pada Mondal and Others

Calcutta High Court · 62 CWN 816

High Courts12 May 1958

Bejay Laxmi Cotton Mills Ltd. Vs The State of W.B. and Others

Calcutta High Court · AIR 1960 Cal 113 : 62 CWN 640

Constitution of India, 1950 — Article 166(3)Rules of Business Government of West Bengal — Rule 19, 20West Bengal Land Development and Planning Act, 1948 — Section 6

High Courts12 May 1958Dismissed

Sm. Padmabati Paul and Others Vs Pannalal Paul and Others

Calcutta High Court · AIR 1959 Cal 156

Arbitration Act, 1940 — Section 14(2), 23(1), 30Partnership Act, 1932 — Section 46, 48

High Courts09 May 1958

Ram Dass Ghosh Vs The State and Others

Calcutta High Court · AIR 1958 Cal 615 : (1958) CriLJ 1388 : 62 CWN 687 : (1959) 2 ILR (Cal) 32

Criminal Procedure Code, 1898 (CrPC) — Section 250(2), 250(3), 439(5)

High Courts09 May 1958Allowed

Kanchan Bhusan Dutta Vs Sailendra Nath Sen

Calcutta High Court · AIR 1958 Cal 595 : (1958) CriLJ 1315

Criminal Procedure Code, 1898 (CrPC) — Section 264, 342, 417(3), 423Penal Code, 1860 (IPC) — Section 504

High Courts07 May 1958

A.P. Misra Vs The State

Calcutta High Court · AIR 1958 Cal 612 : (1958) CriLJ 1386 : (1959) 2 ILR (Cal) 26

Criminal Procedure Code, 1898 (CrPC) — Section 190, 439, 516A, 531Essential Commodities Act, 1955 — Section 11, 7(1)Penal Code, 1860 (IPC) — Section 40

High Courts07 May 1958Allowed

Madan Mohan Saha Vs Ram Kumar Deb

Calcutta High Court · 62 CWN 654

Calcutta Thika Tenancy Act, 1949 — Section 27, 3, 3(iv), 5Constitution of India, 1950 — Article 227

High Courts07 May 1958

Jahar Lal Dutt Vs Jatindra Nath Lahiri

Calcutta High Court · (1959) 2 ILR (Cal) 468

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 13, 14, 15, 16

High Courts07 May 1958

RACECOURSE BETTING CONTROL BOARD Vs YOUNG (INSPECTOR OF TAXES). RACECOURSE BETTING CONTROL BOARD v. INLAND REVENUE COMMISSIOERS. YOUNG (INSPECTOR OF TAXES) v. RACECOURSE BETTING CONTROL BOARD. INLAND REVENUE COMMISSIONERS v. RACECOURSE BETTING CONTROL BOARD.

Calcutta High Court · (1960) 39 ITR 553

Racecourse Betting Act, 1928 — Section 3(6)