COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 15 of 19

High Courts28 Feb 1958Dismissed

Municipal Corporation Of Charderngore and Another Vs Chandernagore Electric Supply Co Ltd and Others

Calcutta High Court · 63 CWN 947

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 23, 24(1), 28(1), 3(2)(b)

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High Courts28 Feb 1958

Sk. Osman Gani Vs Baramdeo Singh and Others

Calcutta High Court · AIR 1959 Cal 145 : (1959) CriLJ 311 : 63 CWN 181 : (1959) 2 ILR (Cal) 13

Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 439, 522, 522(1)

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High Courts27 Feb 1958Allowed

Satyendra Kumar Dutta Vs District Board of 24 Parganas

Calcutta High Court · AIR 1959 Cal 536 : 63 CWN 250 : (1959) 1 ILR (Cal) 494 : (1959) 1 LLJ 585

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High Courts27 Feb 1958Dismissed

Luxmi Spinning and Weaving Mills Ltd. Vs Md. Ibrahim, Mutwalli

Calcutta High Court · AIR 1958 Cal 428 : 62 CWN 753

Transfer of Property Act, 1882 — Section 106, 111, 114West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 14

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High Courts27 Feb 1958Dismissed

Narendra Nath Dutt Vs Jitendra Nath Dutt and Others

Calcutta High Court · AIR 1959 Cal 62 : (1959) 1 CALLT 255 : (1959) 1 ILR (Cal) 602

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High Courts27 Feb 1958Allowed

Brij Mohan Bagaria Vs N.C. Chatterjee and Others

Calcutta High Court · AIR 1958 Cal 460 : (1958) 1 CALLT 74 : 62 CWN 473 : (1958) 2 LLJ 190

Industrial Disputes Act, 1947 — Section 2

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High Courts26 Feb 1958Dismissed

Niyati Bhusan Ta Vs Bejoy Chandra Ghosh and Others

Calcutta High Court · AIR 1958 Cal 319

Provincial Insolvency Act, 1920 — Section 6

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High Courts25 Feb 1958Dismissed

The State of West Bengal Vs Chandi Charan Das

Calcutta High Court · AIR 1958 Cal 433 : (1959) 1 ILR (Cal) 489

Limitation Act, 1908 — Article 48, 49

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High Courts25 Feb 1958

B.N. Elias and Co. Ltd. Vs State of West Bengal

Calcutta High Court · AIR 1959 Cal 247 : (1959) 2 ILR (Cal) 54

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 7, Order 6 Rule 2, 20Contract Act, 1872 — Section 70Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8

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High Courts24 Feb 1958Allowed

Swarnalata Bose and Another Vs Promode Chandra Roy Choudhury

Calcutta High Court · AIR 1959 Cal 268 : (1959) 1 CALLT 51 : 63 CWN 227 : (1959) 1 ILR (Cal) 477

Succession Act, 1925 — Section 142, 150

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High Courts24 Feb 1958Dismissed

Radha Mohan Bagcsi and Others Vs Nalini Kanta Adhikary

Calcutta High Court · 62 CWN 330

Civil Procedure Code, 1908 (CPC) — Section 47West Bengal Estates Acquisition Act, 1953 — Section 26, 3, 5B, 7, 8

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High Courts24 Feb 1958Dismissed

National Textiles Vs Premraj Ganpatraj

Calcutta High Court · AIR 1958 Cal 284 : 62 CWN 418

Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts24 Feb 1958Dismissed

Sudhansu Sekhar Panda Vs Natendra Nath Das and Another

Calcutta High Court · AIR 1958 Cal 322 : (1958) 1 CALLT 264 : 62 CWN 325 : (1959) 1 ILR (Cal) 398

Representation of the People Act, 1951 — Section 117, 90(3)

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High Courts21 Feb 1958

Amulyanath Dutt Vs Jugal Krishna Halder

Calcutta High Court · (1959) 1 ILR (Cal) 625

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 108West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(1), 12(3)

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High Courts20 Feb 1958