COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 13 of 19

High Courts01 Apr 1958

D.N. Ghosh and Another Vs Additional Sessions Judge and Others

Calcutta High Court · AIR 1959 Cal 208 : 63 CWN 147 : (1959) 1 LLJ 587

Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 3, 9Constitution of India, 1950 — Article 245Mines Act, 1952 — Section 2(1)

Read judgment

High Courts31 Mar 1958

Aluminium Corporation of India Ltd. Vs Regional Provident Fund Commissioner and Others

Calcutta High Court · AIR 1958 Cal 570 : (1959) 2 ILR (Cal) 162 : (1959) 1 LLJ 249

Constitution of India, 1950 — Article 226, 245Employees Provident Fund Rules — Rule 3Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 19A, 6

Read judgment

High Courts28 Mar 1958Dismissed

Ghosh Singh Partners Ltd. Vs Union of India (UOI)

Calcutta High Court · AIR 1959 Cal 287

Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 230(3)Evidence Act, 1872 — Section 101, 102, 103, 104

Read judgment

High Courts28 Mar 1958

Mira Chatterjee Vs Public Service Commission and Others

Calcutta High Court · AIR 1958 Cal 345 : (1958) 1 CALLT 65 : 62 CWN 429

Constitution of India, 1950 — Article 226, 316, 317, 319, 321

Read judgment

High Courts28 Mar 1958Allowed

Satyabati Gupta Vs Promotho Nath Roy

Calcutta High Court · (1959) 2 ILR (Cal) 88

West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(1), 11(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 13(2), 13(3)

Read judgment

High Courts27 Mar 1958

Sukanta Haldar Vs The State

Calcutta High Court · (1959) 1 ILR (Cal) 678

Criminal Procedure Code, 1898 (CrPC) — Section 242, 517Penal Code, 1860 (IPC) — Section 292

Read judgment

High Courts27 Mar 1958Allowed

Dass Bank Ltd. Vs Smt. Kali Kumari Debi and Another

Calcutta High Court · AIR 1958 Cal 530 : 62 CWN 493 : (1959) 1 ILR (Cal) 423

Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 134, 137

Read judgment

High Courts26 Mar 1958Dismissed

Moral Majhi Vs The State

Calcutta High Court · AIR 1958 Cal 616 : (1958) CriLJ 1390 : (1959) 2 ILR (Cal) 235

Criminal Procedure Code, 1898 (CrPC) — Section 297, 342, 342(2), 342(3), 342AEvidence Act, 1872 — Section 3

Read judgment

High Courts26 Mar 1958

Kori and Another Vs The State

Calcutta High Court · AIR 1960 Cal 509 : (1960) CriLJ 1075

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 32

Read judgment

High Courts26 Mar 1958Dismissed

Champalal Sethia Vs Sushil Kumar Chakravarty

Calcutta High Court · (1959) 1 ILR (Cal) 419

Civil Procedure Code, 1908 (CPC) — Section 109, 110

Read judgment

High Courts26 Mar 1958Allowed

The Indian Overseas Bank Ltd. Vs The Chamria Trading Company Ltd.

Calcutta High Court · (1959) 2 ILR (Cal) 80

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5), Order 28 Rule 2, 152Limitation Act, 1877 — Section 22

Read judgment

High Courts24 Mar 1958

Amulya Kumar Sikdar Vs L.M. Bakshi and Others

Calcutta High Court · AIR 1958 Cal 470 : 62 CWN 690

Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 33

Read judgment

High Courts21 Mar 1958

Union of India Vs D.N. Mondal

Calcutta High Court · 63 CWN 253

Civil Procedure Code, 1908 (CPC) — Section 80, 82Contract Act, 1872 — Section 25(3)

Read judgment

High Courts21 Mar 1958

Prafulla Chandra Mukherjee Vs Akshoy Kumar Bose

Calcutta High Court · (1959) 1 ILR (Cal) 634

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13, 13(2)

Read judgment

High Courts19 Mar 1958Allowed