COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 19 of 19

High Courts03 Jan 1958Dismissed

Gobinda Bhusan Roy Vs Jnan Chandra Mukherjee

Calcutta High Court · (1959) 1 ILR (Cal) 533

Bengal Wakf Act, 1934 — Section 53(1), 53(2), 53(3), 53(4), 53(7)Evidence Act, 1872 — Section 116West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12

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High Courts03 Jan 1958

Renubala Dassi Vs Sarat Chandra Naskar

Calcutta High Court · 62 CWN 319

Calcutta Thika Tenancy Act, 1949 — Section 13, 14(1), 17, 18, 21Transfer of Property Act, 1882 — Section 111(h), 113

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High Courts02 Jan 1958

M.N. Ghosal Vs P.K. Banerjee and Others

Calcutta High Court · 63 CWN 246

Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 16(3), 2, 29(5)

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High Courts02 Jan 1958Allowed

Abdul Ghaffur Vs Ram Saran Kashyap

Calcutta High Court · (1959) 1 ILR (Cal) 267

Limitation Act, 1908 — Section 5

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High Courts02 Jan 1958Dismissed

Tejendra Nath Das Vs Union of India (UOI)

Calcutta High Court · (1959) 1 ILR (Cal) 272

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 106Railways Act, 1989 — Section 151, 152, 72, 77, 80

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High Courts01 Jan 1958Allowed

Manik Lal Ghose Vs Officer-in-Charge of Hooghly-Chinsurah Municipality

Calcutta High Court · (1959) 2 ILR (Cal) 36

Bengal Municipal Act, 1932 — Section 130, 137(1), 148, 167, 3

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