High Courts14 Aug 1958Allowed
B.K. Gupta and Another Vs The State
Calcutta High Court · AIR 1959 Cal 286 : (1959) CriLJ 582
Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(2), 213
COURT ARCHIVE
Calcutta High Court judgments, 1958
366 judgments · page 5 of 19
High Courts14 Aug 1958Allowed
Kedar Nath Chakravarty Vs The State
Calcutta High Court · AIR 1959 Cal 280 : (1959) CriLJ 581
Criminal Procedure Code, 1898 (CrPC) — Section 297Evidence Act, 1872 — Section 114, 24Penal Code, 1860 (IPC) — Section 394
High Courts13 Aug 1958Dismissed
Asiatic Steam Navigation Co. Ltd. Vs Jethalal Dharamshi and Co. and Another
Calcutta High Court · AIR 1959 Cal 479
Bills of Lading Act, 1856 — Section 1, 2, 3Carriage of Goods by Sea Act, 1925 — Article 3, 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts13 Aug 1958
Lachminarayan Tarachand Vs Union of India (UOI)
Calcutta High Court · (1959) 2 ILR (Cal) 435
Contract Act, 1872 — Section 151Limitation Act, 1908 — Article 30, 31, 18 , 19Presidency Small Cause Courts Act, 1882 — Section 38
High Courts13 Aug 1958Dismissed
Kamala Kanta Haldar Vs Sm. Bhola Dasi Haldar
Calcutta High Court · (1959) 2 ILR (Cal) 761
Registration Act, 1908 — Section 28, 49
High Courts12 Aug 1958Allowed
Pushpabala Majhi Vs Sarat Chandra Das
Calcutta High Court · (1959) 2 ILR (Cal) 756
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts12 Aug 1958
Bepin Behary Mullick and Others Vs Sm. Lakshasona Dassi and Others
Calcutta High Court · AIR 1959 Cal 27 : (1959) 1 CALLT 231
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 8Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(3)
High Courts12 Aug 1958Allowed
Ganesh Chandra Chakravarty Vs Kalna Town Credit Co-operative Bank
Calcutta High Court · AIR 1959 Cal 624 : 63 CWN 85 : (1959) 2 ILR (Cal) 503
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 2, Order 34 Rule 3, Order 34 Rule 4, Order 34 Rule 5
High Courts11 Aug 1958
In Re: Central Calcutta Bank Ltd.
Calcutta High Court · AIR 1959 Cal 625 : (1958) 28 CompCas 305 : 63 CWN 407
Companies Act, 1913 — Section 235, 543
High Courts08 Aug 1958
Richardson and Cruddas Ltd. Life Insurance Corporation of India Vs Haridas Mundhra and Others
Calcutta High Court · AIR 1959 Cal 695 : (1959) 1 CALLT 142 : 63 CWN 439
Companies Act, 1956 — Section 402
High Courts08 Aug 1958
Aluminium Corporation of India Ltd. Vs Mr. C. Balakrishnan and Others
Calcutta High Court · AIR 1959 Cal 114 : 64 CWN 85 : (1959) 37 ITR 267
Wealth Tax Act, 1957 — Section 23, 31(3)
High Courts08 Aug 1958
Gayadin Ram Vs Subodh Kumar Guha alias Subodh Kumar Gupta and Others
Calcutta High Court · 63 CWN 649
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts07 Aug 1958Dismissed
Kishan Chand Arora Vs The Commissioner of Police
Calcutta High Court · AIR 1959 Cal 123 : (1959) CriLJ 180 : 62 CWN 799
Calcutta Police Act, 1866 — Section 39Constitution of India, 1950 — Article 19(1), 19(6)
High Courts07 Aug 1958Dismissed
Jhagru Tewari Vs State of West Bengal and Another
Calcutta High Court · AIR 1959 Cal 176 : (1959) CriLJ 318 : 63 CWN 455 : 63 CWN 454
Criminal Procedure Code, 1898 (CrPC) — Section 161, 173, 207A, 207A(3), 207A(4)Penal Code, 1860 (IPC) — Section 143
High Courts07 Aug 1958
The University of Calcutta Vs The Advocate General of West Bengal
Calcutta High Court · (1959) 2 ILR (Cal) 386
Calcutta University Act, 1951 — Section 1, 15, 16, 17, 18
High Courts07 Aug 1958Dismissed
Khagendra N. Sen Sharma and Others Vs Life Insurance Corporation and Others
Calcutta High Court · AIR 1959 Cal 785
Constitution of India, 1950 — Article 226Life Insurance Corporation Act, 1956 — Section 11, 11(2)
High Courts07 Aug 1958
The University of Calcutta Vs The Advocate-General of West Bengal
Calcutta High Court · 63 CWN 58
Calcutta University Act, 1951 — Section 1, 3
High Courts06 Aug 1958
Michel Golodetz and Others Vs Serajuddin and Co.
Calcutta High Court · AIR 1959 Cal 603 : 63 CWN 128
Arbitration Act, 1940 — Section 2, 34Contract Act, 1872 — Section 10
High Courts06 Aug 1958Allowed
Bholanath Bag and Another Vs Sudhir Chandra Jana
Calcutta High Court · 63 CWN 296
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
High Courts05 Aug 1958Dismissed
Surpat Singh Vs State of West Bengal
Calcutta High Court · (1959) 2 ILR (Cal) 495
Bengal Tenancy Act, 1885 — Section 161Constitution of India, 1950 — Article 14, 19, 31, 31(2), 31AEstates Acquisition Rules — Rule 6