COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 7 of 19

High Courts10 Jul 1958Dismissed

Suresh Chandra Dam Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1959 Cal 94

Constitution of India, 1950 — Article 226Defence of India Rules, 1939 — Rule 75A, 75A(4)Independence (Rights, Properties and Liabilities) Order, 1947 — Article 1, 10, 9

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High Courts10 Jul 1958Dismissed

London Rubber Co. Ltd. Vs Durex Products (Incorporated) and Another

Calcutta High Court · AIR 1959 Cal 56 : (1959) 1 CALLT 241 : 64 CWN 110

Trade Marks Act, 1940 — Section 10, 10(1), 10(2), 10(3), 16(1)

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High Courts08 Jul 1958Dismissed

Narendra Prasad Singh Vs State of West Bengal

Calcutta High Court · 63 CWN 158 : (1959) 2 ILR (Cal) 768

Bengal Ferries Act, 1885 — Section 15, 2, 6, 7, 8Constitution of India, 1950 — Article 226

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High Courts07 Jul 1958

Md. Sahadat Ali Gazi and Others Vs The State of West Bengal and Others

Calcutta High Court · 62 CWN 788

Land Acquisition Act, 1894 — Section 4, 45, 5A, 6

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High Courts04 Jul 1958

Lloyds Triestino Societa Per Azinni di Navigazione Sede in Triesta and Others Vs Lakshminarayan Ramniwas

Calcutta High Court · AIR 1959 Cal 669

Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 28

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High Courts04 Jul 1958Allowed

Nagendra Nath Geosal, Tenant Vs Barada Kanta Nandan, Landlord

Calcutta High Court · 63 CWN 866

Constitution of India, 1950 — Article 227

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High Courts02 Jul 1958

Dineshwar Bhattacharyya Vs Chief Commercial Superintendent, Eastern Railway and Others

Calcutta High Court · AIR 1960 Cal 209 : 62 CWN 921

Constitution of India, 1950 — Article 226, 311

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High Courts02 Jul 1958

Prafulla Mohan Mukherjee Vs The Inspector General of Police, Govt. of West Bengal and Others

Calcutta High Court · AIR 1959 Cal 1 : (1959) 1 CALLT 211 : 62 CWN 843 : 62 CWN 842

Bengal Police Regulations, 1943 — Regulation 861Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts01 Jul 1958

Calcutta Chemical Co. Ltd. Vs The Assistant Collector of Customs and Others

Calcutta High Court · AIR 1958 Cal 694

Constitution of India, 1950 — Article 226

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High Courts01 Jul 1958Allowed

Santosh Kumar Ghose Vs Gour Mohan Ghose and Others

Calcutta High Court · AIR 1959 Cal 291 : (1959) 2 ILR (Cal) 412

Succession Act, 1925 — Section 295

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High Courts27 Jun 1958Allowed

Naresh Chandra Gangopadhyay Vs Director of Fisheries, Government of West Bengal and Others

Calcutta High Court · AIR 1959 Cal 100

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 7Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 311(2)

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High Courts26 Jun 1958

PUBLIC TRUSTEE Vs INLAND REVENUE COMMISSIONERS.

Calcutta High Court · (1959) 37 ITR 43

Finance Act, 1894 — Section 1, 2, 2(1)

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High Courts26 Jun 1958Allowed

Samarendra Nath Roy Vs Raja Rao Dhirendra Narayan Roy

Calcutta High Court · (1959) 2 ILR (Cal) 746

Bengal Tenancy Act, 1885 — Section 148, 168A, 168A(1), 193Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(3), Order 21 Rule 16, 47

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High Courts26 Jun 1958Allowed

Bharatendra Nath Bhattacharya Vs Commissioner of Income Tax, West Bengal and Another

Calcutta High Court · AIR 1958 Cal 559 : (1959) 2 ILR (Cal) 664

Constitution of India, 1950 — Article 311(2)

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High Courts24 Jun 1958

Satya Charan Sur Vs State of West Bengal

Calcutta High Court · AIR 1959 Cal 609 : 63 CWN 325 : (1959) 2 ILR (Cal) 372

Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2)Court Fees Act, 1870 — Article 1, 11, 8Requisitioned Land (Continuance of Powers) Act, 1947 — Section 5

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High Courts24 Jun 1958Dismissed