High Courts14 Mar 1958
Indralaya Ltd. Vs Additional Commissioner, Commercial Taxes, West Bengal and Others
Calcutta High Court · AIR 1958 Cal 343 : (1958) 9 STC 633
Bengal Finance (Sales Tax) Act, 1941 — Section 2(4)
COURT ARCHIVE
Calcutta High Court judgments, 1958
366 judgments · page 14 of 19
High Courts14 Mar 1958
Satchidananda Haldar and Others Vs The State
Calcutta High Court · (1958) CriLJ 1012
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379, 411
High Courts13 Mar 1958
Bhendu Bala Dasi Vs Mohan Chandra Gantait
Calcutta High Court · (1959) 2 ILR (Cal) 67
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts13 Mar 1958Allowed
Badal Vs Kamal Kumar Banerjee and Others
Calcutta High Court · AIR 1959 Cal 171 : (1959) 1 CALLT 296
Succession Act, 1925 — Section 301, 82
High Courts12 Mar 1958Dismissed
Haripada Dhar Vs The State
Calcutta High Court · (1959) 1 ILR (Cal) 607
Criminal Procedure Code, 1898 (CrPC) — Section 197, 342Penal Code, 1860 (IPC) — Section 409
High Courts12 Mar 1958
Sundaram Vs The State
Calcutta High Court · AIR 1960 Cal 395 : 64 CWN 1015
Criminal Procedure Code, 1898 (CrPC) — Section 374, 423, 466, 561A
High Courts11 Mar 1958
Hrishikesh Das Vs Sm. Khantamani Dasi and Others
Calcutta High Court · AIR 1959 Cal 257 : (1959) 1 CALLT 337
Civil Procedure Code, 1908 (CPC) — Section 21Evidence Act, 1872 — Section 11(2), 115, 13(1)Limitation Act, 1908 — Article 145, 60, 14
High Courts10 Mar 1958Dismissed
The Baranagore Jute Factory Co. Ltd. Vs Hulaschand Rupchand
Calcutta High Court · AIR 1958 Cal 490 : 62 CWN 734 : (1959) 2 ILR (Cal) 94
Arbitration Act, 1940 — Section 19, 19(2), 25, 30, 37(5)Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 3, 35, 7
High Courts10 Mar 1958Allowed
Morgan Walker and Co. Vs Khardah Co. Ltd.
Calcutta High Court · AIR 1959 Cal 169 : (1959) 1 CALLT 147 : 63 CWN 451
Arbitration Act, 1940 — Section 5
High Courts10 Mar 1958Allowed
Bholanath Mondal and Others Vs The State
Calcutta High Court · 62 CWN 500
Penal Code, 1860 (IPC) — Section 109, 143, 148, 378, 379
High Courts10 Mar 1958Allowed
Dharmadas Mondal and Others Vs Kashi Nath De
Calcutta High Court · AIR 1959 Cal 243 : (1959) 1 CALLT 327 : 64 CWN 332 : (1959) 1 ILR (Cal) 431
Registration Act, 1908 — Section 60(2)Transfer of Property Act, 1882 — Section 123, 3
High Courts10 Mar 1958Allowed
Katihar Jute Mills Ltd. Vs Shri Lachminarayan Jute Manufacturing Co. Ltd.
Calcutta High Court · AIR 1958 Cal 501
Arbitration Act, 1940 — Section 19, 30Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 21
High Courts06 Mar 1958
Sunil Kumar Roy Vs Commercial Tax Officer and Another
Calcutta High Court · 62 CWN 397 : (1959) 10 STC 14
Constitution of India, 1950 — Article 286
High Courts06 Mar 1958Allowed
Gouri Sankar Sheroff and Others Vs Central Hindusthan Bank Ltd. and Others
Calcutta High Court · AIR 1959 Cal 262
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, Order 21 Rule 50Partnership Act, 1932 — Section 31
High Courts06 Mar 1958Dismissed
Madan Gurang and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1958 Cal 271 : 62 CWN 345 : (1958) 2 LLJ 206
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(5)
High Courts04 Mar 1958
Albert Judah Judah Vs Rampada Gupta and Another
Calcutta High Court · AIR 1959 Cal 715 : (1960) 30 CompCas 582 : (1959) 2 ILR (Cal) 530
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 39 Rule 1, Order 6 Rule 4, Order 7 Rule 1, Order 7 Rule 7Companies Act, 1913 — Section 34, 76(3), 78, 79, 79(2)Companies Act, 1956 — Section 110, 166, 169, 290, 293
High Courts04 Mar 1958Allowed
The Calcutta Electrical Manufacturing Co. and Another Vs Satyendra Nath Das and Others
Calcutta High Court · AIR 1959 Cal 162 : (1959) 2 ILR (Cal) 402
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Defence of India Act, 1939 — Section 4Defence of India Rules, 1962 — Rule 75A
High Courts03 Mar 1958Dismissed
Sri Sri Sridhar Jiew and Others Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1958 Cal 651 : 62 CWN 349
Calcutta Municipal Act, 1951 — Section 175, 207(2)
High Courts03 Mar 1958Dismissed
Subrata Kumar Chatterjee Vs Deputy Chief Accounts Officer, Eastern Railway and Others
Calcutta High Court · AIR 1958 Cal 654 : 62 CWN 352 : (1959) 1 LLJ 141
Constitution of India, 1950 — Article 226, 310, 311
High Courts03 Mar 1958Dismissed
Co-operative Milk Societies Union Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1958 Cal 373 : (1958) 1 CALLT 56 : 62 CWN 405 : (1958) 2 LLJ 61
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 10, 2