COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 18 of 19

High Courts22 Jan 1958Dismissed

Bal Kissan Kejriwal Vs The Collector of Customs and Others

Calcutta High Court · AIR 1959 Cal 533 : (1959) CriLJ 1063 : (1959) 1 ILR (Cal) 321

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167, 167(37), 167(8)

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High Courts21 Jan 1958

Sachindra Nath Mukherji Vs The State of West-Bengal and Others

Calcutta High Court · AIR 1958 Cal 510

Constitution of India, 1950 — Article 141, 226West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)West Bengal Salaries and Allowances Act, 1952 — Section 4, 6

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High Courts21 Jan 1958

Chhabi Rani Sarkar Vs Fakir Chanb Mandal

Calcutta High Court · (1959) 1 ILR (Cal) 497

Bengal Tenancy Act, 1885 — Section 174(3)Limitation Act, 1963 — Section 18

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High Courts21 Jan 1958Dismissed

W. Wood and Son Ltd. Vs Bengal Corporation

Calcutta High Court · AIR 1959 Cal 8 : (1959) 1 ILR (Cal) 341

Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts16 Jan 1958

Ramgopal Biswas Vs Bhaloo Mandal

Calcutta High Court · (1959) 1 ILR (Cal) 312

Bengal Tenancy Act, 1885 — Article 3Limitation Act, 1963 — Article 142Specific Relief Act, 1963 — Section 9

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High Courts15 Jan 1958Dismissed

The agarpara Co. Limited Vs Sumatichand Kochar

Calcutta High Court · (1959) 1 ILR (Cal) 302

Arbitration Act, 1940 — Section 30, 33, 39Constitution of India, 1950 — Article 19(1)Forward Contracts (Regulation) Act, 1952 — Section 15, 17, 18, 2

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High Courts15 Jan 1958

Chhotka Vs The State

Calcutta High Court · AIR 1958 Cal 482 : (1958) CriLJ 1170 : (1959) 2 ILR (Cal) 174

Criminal Procedure Code, 1898 (CrPC) — Section 154, 288, 297, 374, 423Evidence Act, 1872 — Section 114, 167, 6, 8

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High Courts15 Jan 1958Dismissed

Kshetra Nath Basak Vs Collector of Land Customs and Others

Calcutta High Court · AIR 1959 Cal 356 : (1959) CriLJ 700

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104, 106Foreign Exchange Regulation Act, 1947 — Section 23A, 8(1)

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High Courts14 Jan 1958

Kuver Bank Ltd. (In Liquidation) Vs State of West Bengal

Calcutta High Court · AIR 1960 Cal 81 : 63 CWN 21

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 49, Order 30 Rule 1, 38

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High Courts13 Jan 1958Dismissed

Adhir Kumar Hajra Vs Kanai Lal Chatterjee

Calcutta High Court · (1959) 1 ILR (Cal) 335

Bengal Tenancy Act, 1885 — Section 4

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High Courts13 Jan 1958Dismissed

Ekkari Ghosh Vs Chittarekha Ghoshani

Calcutta High Court · AIR 1958 Cal 447 : 62 CWN 209 : (1959) 1 ILR (Cal) 552

Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 142, 144

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High Courts13 Jan 1958Dismissed

Dulal Samanta Vs The District Magistrate, Howrah and Others

Calcutta High Court · AIR 1958 Cal 365 : (1958) 1 CALLT 271

Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6), 23Criminal Procedure Code, 1898 (CrPC) — Section 107, 114Police Act, 1861 — Section 1, 17, 19

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High Courts10 Jan 1958