High Courts11 Dec 1958Dismissed
Sukchand Roy Vs Sefazuddin Mohammad
Calcutta High Court · AIR 1959 Cal 505 : (1959) CriLJ 970
Criminal Procedure Code, 1898 (CrPC) — Section 145
COURT ARCHIVE
Calcutta High Court judgments, 1958
366 judgments · page 2 of 19
High Courts11 Dec 1958Dismissed
C.V. Krishnan Vs Virji Kunverji and Another
Calcutta High Court · AIR 1959 Cal 498 : (1959) CriLJ 964
Penal Code, 1860 (IPC) — Section 477A
High Courts10 Dec 1958Dismissed
Banwarilal and Co. (Private) Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · (1959) 10 STC 68
Constitution of India, 1950 — Article 226
High Courts10 Dec 1958Dismissed
In Re: U.N. Mandal''s Estate Private Ltd.
Calcutta High Court · AIR 1959 Cal 493 : (1960) 30 CompCas 172 : 63 CWN 889
Companies Act, 1956 — Section 560, 560(5), 560(6)Constitution of India, 1950 — Article 296
High Courts09 Dec 1958
Sakti Pada Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1959 Cal 316
Constitution of India, 1950 — Article 31(2), 31AWest Bengal Estates Acquisition (Second Amendment) Act, 1957 — Section 3, 4West Bengal Estates Acquisition Act, 1953 — Section 5, 6(4)
High Courts08 Dec 1958
Atiabari Tea Co. Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1959 Cal 648
Sea Customs Act, 1878 — Section 19
High Courts08 Dec 1958Dismissed
Sk. Ahamad Hossain Vs Tittagarh Paper Mills Co. Ltd. and Others
Calcutta High Court · AIR 1959 Cal 374
Industrial Disputes Act, 1947 — Section 10, 33
High Courts08 Dec 1958Dismissed
Union of India (UOI) and Others Vs Atiabari Tea Co. Ltd.
Calcutta High Court · AIR 1967 Cal 235
Constitution of India, 1950 — Article 226, 226(1A)Lands Customs Act, 1924 — Section 5(3)Tea Act, 1953 — Section 18(1), 3
High Courts08 Dec 1958Allowed
The Corporation of Calcutta Vs S.C. Chatterjee
Calcutta High Court · AIR 1959 Cal 700 : (1959) CriLJ 1312
Calcutta Municipal Act, 1923 — Section 271, 271(3), 537
High Courts04 Dec 1958Dismissed
Ushapati Mandal Vs Pioneer Commercial Bank (in Liquidation)
Calcutta High Court · AIR 1960 Cal 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Limitation Act, 1908 — Article 182
High Courts02 Dec 1958
M.N. Ghosal Vs Probode K. Baneejee
Calcutta High Court · (1959) 1 ILR (Cal) 261
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(2)
High Courts01 Dec 1958Dismissed
Chandra Nath Mukherjee Vs Chulai Pashi and Another
Calcutta High Court · AIR 1960 Cal 40
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 107, 111, 114A, 53A
High Courts27 Nov 1958
Bhabataran Roy Vs Bhajahari Samanta
Calcutta High Court · 63 CWN 211
Constitution of India, 1950 — Article 227
High Courts24 Nov 1958
Purna Chandra Khandra and Another Vs The State
Calcutta High Court · AIR 1959 Cal 306 : (1959) CriLJ 584
Criminal Procedure Code, 1898 (CrPC) — Section 297, 298, 299Evidence Act, 1872 — Section 118
High Courts19 Nov 1958Dismissed
Union of India (UOI) Vs Hamirmull Champalal
Calcutta High Court · AIR 1959 Cal 400
Civil Procedure Code, 1908 (CPC) — Section 100, 101Railways Act, 1890 — Section 47, 47(1), 72Railways Rules, 1890 — Rule 2
High Courts17 Nov 1958Dismissed
State of West Bengal Vs Murari Mohan Biswas and Others
Calcutta High Court · 64 CWN 714
Constitution of India, 1950 — Article 31, 31(2), 31(5), 366, 366(10)Government of India Act, 1935 — Section 299(2)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 4(1), 7(1)
High Courts19 Sept 1958Allowed
Collector of Customs and Others Vs Calcutta Motor and Cycle Co. and Others
Calcutta High Court · AIR 1958 Cal 682 : (1958) CriLJ 1469 : (1959) 2 ILR (Cal) 442
Constitution of India, 1950 — Article 20(3), 367(1)Criminal Procedure Code, 1898 (CrPC) — Section 161, 175General Clauses Act, 1897 — Section 3(38)
High Courts19 Sept 1958Dismissed
Corporation of Calcutta and Another Vs Satdeo Sarma
Calcutta High Court · AIR 1959 Cal 377
Calcutta Municipal Act, 1923 — Section 431, 432, 433, 532, 560
High Courts19 Sept 1958
Cricket Association of Bengal Vs Commissioner of Income Tax
Calcutta High Court · AIR 1959 Cal 296 : (1959) 37 ITR 277
Income Tax Act, 1922 — Section 4(3)
High Courts18 Sept 1958Dismissed
Premchand Manickchand Vs Fort Gloster Jute Manufacturing Co. Ltd. (Oil Mill)
Calcutta High Court · AIR 1959 Cal 620 : (1960) 1 CALLT 14 : 64 CWN 103
Arbitration Act, 1940 — Section 13, 39(1)