COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 6 of 19

High Courts05 Aug 1958

Yusuf Driver alias Md. Yusuf Vs Sudharani Roy Choudhury

Calcutta High Court · (1959) 2 ILR (Cal) 431

Bengal Tenancy Act, 1885 — Section 87, 87(2)Calcutta Thika Tenancy Act, 1949 — Section 9Calcutta Thika Tenancy Rules, 1949 — Rule 6

High Courts05 Aug 1958

Nagendra Nath Chatterjee Vs Panchulal Dey

Calcutta High Court · (1959) 2 ILR (Cal) 679

Criminal Procedure Code, 1898 (CrPC) — Section 209, 438, 463Penal Code, 1860 (IPC) — Section 463, 471

High Courts04 Aug 1958

Panchanan Ballav and Another Vs The State

Calcutta High Court · AIR 1959 Cal 207 : (1959) CriLJ 320 : 63 CWN 195

Criminal Procedure Code, 1898 (CrPC) — Section 207A

High Courts04 Aug 1958

Nashiban Bibi Vs Parul Bala Dutt

Calcutta High Court · 62 CWN 778 : (1959) 2 ILR (Cal) 490

Calcutta Municipal Act, 1951 — Section 246Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)

High Courts01 Aug 1958Dismissed

Dwijesh Chandra Maity Vs Balai Chandra Ghose

Calcutta High Court · (1959) 2 ILR (Cal) 511

Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Article 1, 3, 7Suits Valuation Act, 1887 — Section 8

High Courts01 Aug 1958

Shyamlal Roy Vs Madhusudan Roy and Others

Calcutta High Court · AIR 1959 Cal 380

Companies Act, 1913 — Section 4Evidence Act, 1872 — Section 101, 102, 103, 104Partnership Act, 1932 — Section 4

High Courts01 Aug 1958

Kali Sankar Das and Another Vs Dhirendra Nath Patra and Others

Calcutta High Court · 63 CWN 403

High Courts30 Jul 1958Allowed

Panchanan Dey Vs Union of India (UOI)

Calcutta High Court · AIR 1959 Cal 84 : 63 CWN 382

Arbitration Act, 1940 — Section 14, 14(2), 15, 16, 17Civil Procedure Code, 1908 (CPC) — Section 151

High Courts25 Jul 1958Dismissed

J.N. Gupta Vs State of West Bengal and Another

Calcutta High Court · AIR 1959 Cal 141 : (1959) CriLJ 307

Prize Competitions Act, 1955 — Section 4, 5West Bengal Prize Competition Act, 1957 — Section 19

High Courts25 Jul 1958

Tarak Nath Gupta Vs Lt. Col. Karuna Kumar Chatterjee and Others

Calcutta High Court · 62 CWN 830

High Courts24 Jul 1958

Liberty Cinema Vs The Commissioner, Corporation of Calcutta and Another

Calcutta High Court · AIR 1959 Cal 45

Calcutta Municipal Act, 1951 — Section 443, 548(2)Constitution of India, 1950 — Article 19(1), 19(6), 245, 265, 277Government of India Act, 1915 — Section 80A

High Courts23 Jul 1958

Madar Khan Vs Kaiser Ali

Calcutta High Court · 62 CWN 718

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)

High Courts21 Jul 1958

Binapani Roja Vs Rabindranath Sarkar and Others

Calcutta High Court · AIR 1959 Cal 213

Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 137, 138Registration Act, 1908 — Section 17

High Courts18 Jul 1958

Promode Ranjan Sarkar Vs R.N. Mullick

Calcutta High Court · AIR 1959 Cal 318 : (1959) 1 CALLT 343 : 63 CWN 6 : (1959) 2 ILR (Cal) 751

Payment of Wages Act, 1936 — Section 15, 16, 17(1)

High Courts17 Jul 1958Dismissed

Sankari Bhusan Sen Vs Union of India (UOI)

Calcutta High Court · (1959) 2 ILR (Cal) 416

Chandernagore (Administration) Regulations, 1952 — Section 15, 5, 7Constitution of India, 1950 — Article 226Foreign Jurisdiction Act, 1947 — Section 4

High Courts15 Jul 1958Allowed

Raymon and Co. (India) Private Ltd. Vs Waverley Jute Mills Co. Ltd.

Calcutta High Court · AIR 1959 Cal 89

Constitution of India, 1950 — Article 14, 246Forward Contracts (Regulation) Act, 1952 — Section 1, 15, 17, 18, 18(1)

High Courts15 Jul 1958

Bhujanga Bhusan Mandal Vs Bhikuram Lohar

Calcutta High Court · (1959) 2 ILR (Cal) 426

Bengal Tenancy (Amendment) Act, 1928 — Section 2(17)West Bengal Estates Acquisition Act, 1953 — Section 44(2), 46West Bengal Ordinance, 1957 — Section 8

High Courts14 Jul 1958

Sher Ali alias Sk. Sher Ali Vs Sk. Masud and Others

Calcutta High Court · AIR 1959 Cal 457 : (1959) CriLJ 835 : 62 CWN 873

Calcutta High Court (Appellate Side) Rules — Rule 7Criminal Procedure Code, 1898 (CrPC) — Section 154, 297, 439Limitation Act, 1908 — Article 181, 3

High Courts14 Jul 1958

In Re: Albert David Ltd.

Calcutta High Court · 68 CWN 163

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, 141Companies Act, 1956 — Section 105, 397, 398, 398(b), 399

High Courts11 Jul 1958

State of West Bengal Vs Bibhuti Bhusan Chatterjee and Others

Calcutta High Court · AIR 1959 Cal 572 : (1959) 2 ILR (Cal) 381

Land Acquisition Act, 1894 — Section 23, 24, 24(6)