High Courts07 Apr 1959Dismissed
Sm. Monorama Dasi Vs Anil Kumar Ghose
Calcutta High Court · AIR 1960 Cal 212
Limitation Act, 1908 — Article 57, 64
COURT ARCHIVE
Calcutta High Court judgments, 1959
276 judgments · page 11 of 14
High Courts06 Apr 1959
Jalpaiguri Tea Co., Ltd. Vs Stath of West Bengal and Others
Calcutta High Court · 64 CWN 1028
Cess Act, 1880 — Section 33
High Courts30 Mar 1959Allowed
Sambasivam Vs The Public Prosecutor, Federation of Malaya
Calcutta High Court · (1959) 03 CAL CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 198(ii)
High Courts25 Mar 1959
Jiban Banerjee Vs The State
Calcutta High Court · AIR 1959 Cal 500 : (1959) CriLJ 965 : 63 CWN 628
Criminal Procedure Code, 1898 (CrPC) — Section 177, 235, 235(1), 239
High Courts25 Mar 1959
Annapoorna Farming and Fishery Private Ltd. Vs Rajani Mridha and Others
Calcutta High Court · 65 CWN 722
Criminal Procedure Code, 1898 (CrPC) — Section 145, 480Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
High Courts23 Mar 1959
Damodar Shah Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 526
Arbitration Act, 1940 — Section 2, 33Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 2
High Courts23 Mar 1959
Sm. Daya Debi Vs Chapala Debi
Calcutta High Court · AIR 1960 Cal 378 : 63 CWN 976
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 6West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)
High Courts20 Mar 1959
Amulya Ratan Karmakar and Others Vs The Commissioner of Basirhat Municipality and Others
Calcutta High Court · AIR 1959 Cal 548 : 63 CWN 541
Bengal Municipal Act, 1932 — Section 44, 529ABengal Municipal Rules, 1932 — Rule 3, 8Constitution of India, 1950 — Article 226, 32
High Courts17 Mar 1959Dismissed
Bengal Immunity Co. Ltd. Vs Denver Chemical Manufacturing Co. and Others
Calcutta High Court · AIR 1959 Cal 636
Evidence Act, 1872 — Section 101, 102, 103, 104Trade Marks Act, 1940 — Section 10(1), 10(2), 6, 6(1), 8
High Courts16 Mar 1959
IN RE TAPP : GONVILLE AND CAIUS COLLEGE CAMBRIDGE
Calcutta High Court · (1960) 40 ITR 6
Finance Act, 1894 — Section 1
High Courts13 Mar 1959
Harchura Tea Estate Vs Labour Appellate Tribunal of India
Calcutta High Court · AIR 1959 Cal 650 : (1961) 1 LLJ 174
Evidence Act, 1872 — Section 1Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)Industrial Disputes Act, 1947 — Section 11
High Courts13 Mar 1959
Nitai Chandra Mandal Vs Pashupati Dey and Another
Calcutta High Court · AIR 1960 Cal 157 : (1960) CriLJ 334
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139A, 140
High Courts13 Mar 1959Allowed
Maya Chanda Vs Mandadhari Sannamat and Others
Calcutta High Court · 64 CWN 448
Transfer of Property Act, 1882 — Section 116, 16West Bengal Non-Agricultural Tenancy Act, 1949 — Section 3, 4, 7, 71, 9
High Courts12 Mar 1959
Balai Chand Das Adhikary Vs Sudharani Debi
Calcutta High Court · 64 CWN 773
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 38(3)
High Courts11 Mar 1959
Nathmull Tolaram Vs Killa and Co.
Calcutta High Court · AIR 1961 Cal 65
Arbitration Act, 1940 — Section 30, 8(1)Evidence Act, 1872 — Section 115
High Courts11 Mar 1959Dismissed
Agarwalla Air Transport Vs Md. Nasratulla and Another
Calcutta High Court · AIR 1959 Cal 755
Carriage by Air Act, 1972 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 161
High Courts10 Mar 1959Dismissed
Kshiboda Moyre Sen and Others Vs Ashutosh Roy and Others
Calcutta High Court · 63 CWN 565
Transfer of Property Act, 1882 — Section 106, 108, 116
High Courts06 Mar 1959Dismissed
Jakeria Mondal Vs Md. Osmanali Mondal and Others
Calcutta High Court · 63 CWN 430
Transfer of Property Act, 1882 — Section 58(c)
High Courts06 Mar 1959Dismissed
Saha Stores Vs Commercial Tax Officer and Another
Calcutta High Court · (1959) 10 STC 311
Bengal Finance (Sales Tax) Act, 1941 — Section 7(4a)(ii)
High Courts05 Mar 1959
Shambhu Nath Ghosh and Others Vs Bejoy Lakshmi Cotton Mills Ltd. and Others
Calcutta High Court · AIR 1959 Cal 552
Constitution of India, 1950 — Article 166, 166(2), 166(3)West Bengal Land Development and Planning Act, 1948 — Section 4, 4A(2), 5, 5(1), 5(2)