High Courts04 Jun 1958Allowed
Saibal Kumar Gupta and Others Vs B.K. Sen
Calcutta High Court · AIR 1959 Cal 106 : (1959) CriLJ 172 : (1959) 2 ILR (Cal) 628
Constitution of India, 1950 — Article 134, 134(1), 215Contempt of Courts Act, 1971 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 1958
366 judgments · page 9 of 19
High Courts04 Jun 1958
OSTIME (INSPECTOR OF TAXES) Vs AUSTRALIAN MUTUAL PROVIDENT SOCIETY.
Calcutta High Court · (1960) 38 ITR 35
Finance Act — Section 15
High Courts03 Jun 1958
Pannalall Kishanlal Vs Lal Chand Sohanlal
Calcutta High Court · AIR 1960 Cal 261 : 63 CWN 745 : (1959) 2 ILR (Cal) 483
Contract Act, 1872 — Section 30
High Courts02 Jun 1958Dismissed
Ranjit Kumar Chakravarty Vs State of West Bengal
Calcutta High Court · AIR 1958 Cal 551 : 62 CWN 622 : (1959) 1 LLJ 128
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7Constitution of India, 1950 — Article 229, 311, 311(2)Limitation Act, 1908 — Article 115, 120, 14
High Courts02 Jun 1958
Mohini Devi Bajoria Vs Juideyee Devi
Calcutta High Court · (1959) 2 ILR (Cal) 341
Bengal General Clauses Act, 1899 — Section 8Calcutta Rent Ordinance, 1946 — Section 12Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jun 1958
Trilock Chand Agarwalla Vs Dominion of India
Calcutta High Court · 62 CWN 900
Civil Procedure Code, 1908 (CPC) — Section 20, 20(a), 80Presidency Small Cause Courts Act, 1882 — Section 18(b)
High Courts29 May 1958
Indian Standard Wagon Co. Ltd. Vs Commercial Tax Officer etc.
Calcutta High Court · AIR 1960 Cal 25 : (1958) 9 STC 553
Constitution of India, 1950 — Article 286
High Courts29 May 1958
Ashoka Marketing Ltd. Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1958) 9 STC 624
Constitution of India, 1950 — Article 141, 19, 286
High Courts29 May 1958Dismissed
Pratul Chandra Mukherjee and Others Vs Chairman, Calcutta Dock Labour Board and Another
Calcutta High Court · AIR 1958 Cal 636
Constitution of India, 1950 — Article 14Dock Workers (Regulation of Employment) Act, 1948 — Section 4
High Courts29 May 1958
Blackstone Products Ltd. Vs The Commercial Tax Officer and Others
Calcutta High Court · (1958) 9 STC 796
High Courts28 May 1958
Sm. Krishna Dassi Saha Vs Akhil Ch. Saha and Another
Calcutta High Court · AIR 1958 Cal 671
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts28 May 1958
Kamal Basu Vs Purnendu Sekhar Naskar
Calcutta High Court · (1959) 2 ILR (Cal) 117
Constitution of India, 1950 — Article 132, 133(1)Evidence Act, 1872 — Section 114People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 11, 16(2), 20(1)
High Courts27 May 1958
Santosh Kumar Ghosh Vs Sachindranath Mukherjee
Calcutta High Court · 62 CWN 759 : (1959) 2 ILR (Cal) 476
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 4, Order 2 Rule 2, Order 2 Rule 4, 43, 44
High Courts23 May 1958Dismissed
Joydeb Das Vs National Bank of India Ltd.
Calcutta High Court · 65 CWN 282
Negotiable Instruments Act, 1881 (NI) — Section 10, 31, 89
High Courts22 May 1958Allowed
Bothra Brothers Ltd. Vs Sm. Pramila Bala Dutt Chowdhury and Others
Calcutta High Court · AIR 1959 Cal 309 : (1959) 1 CALLT 199 : 63 CWN 653
Easements Act, 1882 — Section 4Transfer of Property Act, 1882 — Section 108
High Courts21 May 1958Dismissed
Joseph Pyke and Son (Liverpool) Ltd. Vs Kedarnath Mohanlal and Others
Calcutta High Court · AIR 1959 Cal 328 : (1959) 2 ILR (Cal) 325
Arbitration Act, 1940 — Section 28Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 245
High Courts21 May 1958Allowed
Banamali Roul Vs Molla Saiyad Ali Hossain
Calcutta High Court · (1959) 2 ILR (Cal) 206
Bengal Wakf Act, 1934 — Section 27, 44, 46A, 53, 53(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts20 May 1958Dismissed
In the Goods of Ganapati Sarkar and Pradip K. Sarkar Vs Umarani Bose and Others
Calcutta High Court · AIR 1959 Cal 277
Calcutta High Court Rules, 1914 — Rule 25, 27Civil Procedure Code, 1908 (CPC) — Section 11Succession Act, 1925 — Section 263, 283, 284
High Courts20 May 1958Allowed
Jaharlal Pagalia Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 273
Civil Procedure Code, 1908 (CPC) — Section 20, 80
High Courts20 May 1958
Sreemati Saraswati Santra Vs Chairman, North Barrackpore Municipality
Calcutta High Court · 62 CWN 797
Bengal Municipal Act, 1932 — Section 321, 321(1), 321(2), 329, 33(1)(c)