High Courts13 Feb 1958
Bejay Krishna Goswami and Others Vs Provash Ranjan Goswami and Others
Calcutta High Court · AIR 1959 Cal 599 : (1959) CriLJ 1160
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139A
COURT ARCHIVE
Calcutta High Court judgments, 1958
366 judgments · page 16 of 19
High Courts12 Feb 1958Allowed
Gopal Chandra Narayan Choudhury Vs Murari Mohan Dey
Calcutta High Court · 62 CWN 614 : (1959) 1 ILR (Cal) 468
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 14(1), 14(3), 14(5), 18(5)
High Courts12 Feb 1958Dismissed
D.P. Dutta Vs Corporation of Calcutta
Calcutta High Court · (1959) 1 ILR (Cal) 462
Bengal General Clauses Act, 1899 — Section 8Calcutta Municipal Act, 1923 — Section 131, 140, 140(1), 141Calcutta Municipal Act, 1951 — Section 172, 182, 2
High Courts12 Feb 1958Dismissed
Seth Ottanmal Vs Certificate Officer and Addl. District Magistrate, 24 Parganas and Another
Calcutta High Court · 67 CWN 547
Bengal Public Demands Recovery Act, 1913 — Section 34, 35, 35(2), 38, 51Constitution of India, 1950 — Article 226
High Courts11 Feb 1958Allowed
Achhiman Bibi Vs Abdur Rahim Naskar and Others
Calcutta High Court · AIR 1958 Cal 437 : (1958) 1 CALLT 339
Limitation Act, 1908 — Article 141, 142
High Courts11 Feb 1958
Dudhnath Shaw and Another Vs The State
Calcutta High Court · AIR 1958 Cal 431 : (1958) CriLJ 1017 : (1959) 2 ILR (Cal) 22
Criminal Procedure Code, 1898 (CrPC) — Section 205, 342, 540A
High Courts11 Feb 1958
Biren Ray Vs Bejayes Mukherjee and Others
Calcutta High Court · AIR 1958 Cal 320 : (1958) 1 CALLT 11 : 62 CWN 240
Representation of the People Act, 1951 — Section 117, 85, 90(3)
High Courts11 Feb 1958Partly Allowed
Union of India (UOI) Vs Meghraj Agarwalla and Another
Calcutta High Court · AIR 1958 Cal 434
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 107Evidence Act, 1872 — Section 101, 104, 106Limitation Act, 1908 — Article 31, 48
High Courts11 Feb 1958Dismissed
Dulal Ranjan Adetya Vs R.K. Bose and Others
Calcutta High Court · AIR 1958 Cal 356 : 62 CWN 531 : (1959) 1 LLJ 22
Constitution of India, 1950 — Article 311, 311(2)
High Courts10 Feb 1958Allowed
Mcleod and Co. Vs Sixth Industrial Tribunal, West Bengal and Others
Calcutta High Court · AIR 1958 Cal 273 : (1959) 1 ILR (Cal) 508
Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33, 33A
High Courts10 Feb 1958
Administrator, Howrah Municipality Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · 62 CWN 293 : (1959) 2 ILR (Cal) 1
Bengal General Clauses Act, 1899 — Section 25Bengal Municipal Act, 1884 — Section 351ACalcutta Municipal Act, 1923 — Section 134, 136, 137, 137(2), 138
High Courts10 Feb 1958Allowed
Administrator Howrah Municipality Vs Messrs. Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · 62 CWN 293 : (1959) 2 ILR (Cal) 1
Calcutta Municipal Act, 1923 — Section 141, 541(2)
High Courts10 Feb 1958
Jagannath Roy Vs Rajkumari Prativa Debi
Calcutta High Court · (1959) 1 ILR (Cal) 590
Bengal Money Lenders Act, 1940 — Section 2(12), 2(16), 7English Moneylenders Act, 1927 — Section 6
High Courts07 Feb 1958
Kashi Nath Dey Vs Corporation of Calcutta
Calcutta High Court · (1959) 2 ILR (Cal) 134
Bengal General Clauses Act, 1899 — Section 12Calcutta Municipal Act, 1951 — Section 177, 218, 541, 582
High Courts07 Feb 1958Dismissed
Gosta Behari Ghose Vs Panchanon Jeley and Others
Calcutta High Court · AIR 1959 Cal 601
Bengal Tenancy Act, 1885 — Article 1
High Courts07 Feb 1958
National Oil Mills Ltd. Vs Rambilash Nandalal
Calcutta High Court · (1959) 1 ILR (Cal) 613
Forward Contracts (Regulation) Act, 1952 — Section 15, 15(1), 16, 17Forward Contracts (Regulation) Rules, 1954 — Rule 15, 16, 20
High Courts07 Feb 1958
Haribhusan Deb Vs Jaynagar Mazilpur Municipality
Calcutta High Court · 62 CWN 812 : (1959) 2 ILR (Cal) 144
Bengal General Clauses Act, 1899 — Section 26Bengal Municipal Act, 1932 — Section 239, 240(1), 500, 500(1), 533Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts06 Feb 1958
Supdt. and Remembrancer of Legal Affairs to the Government of West Bengal Vs Mahomed Khalil
Calcutta High Court · (1960) CriLJ 222
Penal Code, 1860 (IPC) — Section 482, 485, 486
High Courts06 Feb 1958Dismissed
Tincori Oil Mill Vs Collector of Central Excise, Calcutta and Others
Calcutta High Court · AIR 1958 Cal 283
Central Excise Rules, 1944 — Rule 8
High Courts06 Feb 1958Dismissed
Supdt. and Remembrancer of Legal Affairs to the Govt. of West Bengal Vs Mahomed Khalil
Calcutta High Court · AIR 1960 Cal 119
Merchandise Marks Act, 1889 — Section 7Penal Code, 1860 (IPC) — Section 486