COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 12 of 19

High Courts22 Apr 1958

M.L. Dalmiya and Co. and Others Vs Chinta Haran Mukherjee and Others

Calcutta High Court · 62 CWN 505

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 41 Rule 33Constitution of India, 1950 — Article 374(2)West Bengal Estates Acquisition Act, 1953 — Section 10, 11, 16, 4, 5

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High Courts18 Apr 1958

Mediator Company Ltd. Vs The State of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 634 : 62 CWN 682

Constitution of India, 1950 — Article 19Contract Act, 1872 — Section 182

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High Courts18 Apr 1958

Sarbeswar Panda Vs Adhir Kumar Jana

Calcutta High Court · (1959) 2 ILR (Cal) 69

Criminal Procedure Code, 1898 (CrPC) — Section 145, 148(3), 359, 369, 395

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High Courts18 Apr 1958Dismissed

Kalipada Jana and Others Vs Sarbeswar Panda and Others

Calcutta High Court · AIR 1958 Cal 568 : (1958) CriLJ 1312

Criminal Procedure Code, 1898 (CrPC) — Section 369, 439, 440

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High Courts16 Apr 1958Allowed

Raymon and Co. (India) Private Ltd. Vs Khardah Co. Ltd.

Calcutta High Court · AIR 1960 Cal 86

Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 23Forward Contracts (Regulation) Act, 1952 — Section 15, 17, 18, 2

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High Courts15 Apr 1958Allowed

Rayman and Company (India) Private Ltd. Vs Khardah Company Ltd.

Calcutta High Court · (1959) 2 ILR (Cal) 351

Arbitration Act, 1940 — Section 14(2)Forward Contracts (Regulation) Act, 1952 — Section 2

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High Courts15 Apr 1958

Belsund Sugar Co. Ltd. Vs The Labour Appellate Tribunal of India and Others

Calcutta High Court · AIR 1958 Cal 456

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15, 2

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High Courts03 Apr 1958

Dhajadhari Dutta Vs Union of India (UOI), (Home Police Department) New Delhi and Others

Calcutta High Court · AIR 1958 Cal 546 : (1958) 1 CALLT 143 : 62 CWN 546 : (1958) 2 LLJ 392

Constitution of India, 1950 — Article 226, 311(2)

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High Courts03 Apr 1958

D.P. Dunderdele and Others Vs G.P. Mukherjee and Another

Calcutta High Court · AIR 1958 Cal 465 : 62 CWN 484 : (1959) 2 ILR (Cal) 211 : (1958) 2 LLJ 183

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19, 2(J)

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High Courts03 Apr 1958Allowed

Mahabir Prosad Lilha Vs The Purulia Electric Supply Corporation Ltd.

Calcutta High Court · AIR 1958 Cal 661 : (1958) CriLJ 1394

Electricity Act, 1910 — Section 21, 36, 42, 55Evidence Act, 1872 — Section 114

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High Courts03 Apr 1958Allowed

Union of India (UOI) Vs K.P. Mandal

Calcutta High Court · AIR 1958 Cal 415

Evidence Act, 1872 — Section 115

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High Courts03 Apr 1958

D.P. Dunderdale and Others Vs G.P. Mukherjee and Others

Calcutta High Court · 62 CWN 484

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19, 2(j)

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High Courts03 Apr 1958Dismissed

State of West Bengal Vs Basanta Kumar Mondal

Calcutta High Court · AIR 1959 Cal 168 : 63 CWN 404 : (1959) 2 ILR (Cal) 40

Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8

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High Courts03 Apr 1958Allowed

Union of India (UOI) Vs K.P. Mondal

Calcutta High Court · (1959) 2 ILR (Cal) 271

Arbitration Act, 1940 — Section 14(2), 9Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 175(3)

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High Courts03 Apr 1958Allowed

Union of India Vs K.P. Mandal

Calcutta High Court · AIR 1958 Cal 415

Arbitration Act, 1940 — Section 14(2)Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 175(3)

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High Courts03 Apr 1958Dismissed

Hazi Mohammad Ibrahim Vs District School Board Malda and Others

Calcutta High Court · AIR 1958 Cal 401

Constitution of India, 1950 — Article 19

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High Courts02 Apr 1958Partly Allowed

Hulas Kunwar Vs Allahabad Bank Ltd.

Calcutta High Court · AIR 1958 Cal 644 : (1959) 2 ILR (Cal) 252

Contract Act, 1872 — Section 176, 177, 2, 7, 8Evidence Act, 1872 — Section 114, 16

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High Courts02 Apr 1958Dismissed

National Shipping Co. Vs Haripada Saha and Another

Calcutta High Court · AIR 1958 Cal 597 : 62 CWN 696 : (1959) 2 ILR (Cal) 722

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High Courts02 Apr 1958

Dulal Chandra Bhar and Others Vs Sukumar Banerjee and Others

Calcutta High Court · AIR 1958 Cal 474 : (1958) CriLJ 1162 : 62 CWN 595

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1, 2, 3Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6)

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High Courts01 Apr 1958Allowed

Gajanan Dhanuka and Others Vs Union of India (UOI)

Calcutta High Court · AIR 1959 Cal 215 : (1959) 1 CALLT 189 : 63 CWN 581 : (1959) 2 ILR (Cal) 242

Railways Act, 1890 — Section 140, 77

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