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Calcutta High Court judgments, 1959

276 judgments · page 3 of 14

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High Courts25 Nov 1959Dismissed

Ajit Kumar Chatterjee and Ors Vs Electoral Registeration Officer, Bhatar and Ors

Calcutta High Court · 64 CWN 205

West Bengal Panchayat Act, 1957 — Section 7
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High Courts24 Nov 1959Dismissed

Indian Standard Wagon Co. Ltd. Vs Commercial Tax Officer and Others

Calcutta High Court · AIR 1960 Cal 424 : (1960) 11 STC 47

Constitution of India, 1950 — Article 19(1), 226, 286(1)West Bengal Finance (Sales Tax) Act, 1941 — Section 4
Read judgment
High Courts20 Nov 1959

PHILIPSON-STOW AND OTHERS Vs INLAND REVENUE COMMISSIONERS.

Calcutta High Court · (1963) 49 ITR 6

Finance Act, 1894 — Section 2(2)
Read judgment
High Courts19 Nov 1959

National Tobacco Co. of India Ltd. and Others Vs Fourth Industrial Tribunal and Others

Calcutta High Court · AIR 1960 Cal 249 : 64 CWN 304 : (1960) 1 FLR 229 : (1960) 2 LLJ 175

Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 10, 15, 2, 33, 33A
Read judgment
High Courts18 Nov 1959

Sk. Abu Bakkar and Others Vs Sm. Parimal Prova Sarkar and Another

Calcutta High Court · AIR 1962 Cal 519 : 66 CWN 43

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), 150, 24
Read judgment
High Courts18 Nov 1959Dismissed

Ram Baran Prosad and Another Vs Ram Mohit Hazra and Another

Calcutta High Court · AIR 1961 Cal 152 : 64 CWN 416

Contract Act, 1872 — Section 37, 40Specific Relief Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 40
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High Courts18 Nov 1959Dismissed

Ram Baran Prasad and Another Vs Ram. Mohit Hazra and Another

Calcutta High Court · AIR 1961 Cal 152 : 64 CWN 416

Contract Act, 1872 — Section 37Transfer of Property Act, 1882 — Section 40
Read judgment
High Courts18 Nov 1959

Tarak Nath Gangopadhyaya Vs Kali Sankar Bandopadhyaya and Others

Calcutta High Court · AIR 1960 Cal 440

Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 114
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High Courts18 Nov 1959Dismissed

Dilip Narayan Roy Chowdhury Vs Amarendra Kumar Dutta

Calcutta High Court · 64 CWN 284

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 16, 16(2), 16(3), 30, 30(5)
Read judgment
High Courts24 Sept 1959Dismissed

Caltex (India) Ltd. Vs The Director, West Bengal Fire Services and Others

Calcutta High Court · AIR 1960 Cal 219

Constitution of India, 1950 — Article 246, 254, 254(1)Government of India Act, 1935 — Section 107(1)
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High Courts23 Sept 1959

Lalchand Chowdhury Vs Union of India (UOI)

Calcutta High Court · AIR 1960 Cal 270

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115, 31
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High Courts23 Sept 1959

Nirmala Bala Ghosh and Another Vs Balai Chand Ghosh

Calcutta High Court · 64 CWN 546

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High Courts23 Sept 1959

Kassim and Ismael (India) Ltd. Vs Great Eastern Shipping Co. Ltd.

Calcutta High Court · AIR 1960 Cal 320

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High Courts22 Sept 1959Dismissed

Dip Narain Singh Vs Kanai Lal Goswami and Others

Calcutta High Court · 64 CWN 293

Transfer of Property Act, 1882 — Section 105, 107West Bengal Non-Agricultural Tenancy Act, 1949 — Section 7, 7(4), 7(5), 71, 9
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High Courts22 Sept 1959

Provat Chandra Coomar and Others Vs Rabindra Nath Coomar and Others

Calcutta High Court · AIR 1960 Cal 291

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9, 151Limitation Act, 1908 — Section 5
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High Courts22 Sept 1959Allowed

Sarkar Dutt Roy and Co. Vs Shree Bank Ltd. (In Liquidation)

Calcutta High Court · AIR 1960 Cal 243 : (1960) 30 CompCas 416

Banking Companies Act, 1949 — Section 45B, 45C, 45O, 45O(1)General Clauses Act, 1897 — Section 6Limitation Act, 1908 — Article 182, 182(7), 183, 3, 28
Read judgment
High Courts21 Sept 1959

Sarat Kumar Paul Vs Sudhir Kumar Paul and Others

Calcutta High Court · AIR 1960 Cal 231

Calcutta High Court (Original Side) Rules, 1914 — Rule 46, 89, 92Partnership Act, 1932 — Section 48
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High Courts21 Sept 1959Dismissed

Maniruddin Ahmed Vs Umaprasanna Mukherjee

Calcutta High Court · AIR 1960 Cal 138 : 64 CWN 20

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
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High Courts21 Sept 1959

Sm. Raikishori Dassi Vs Official Trustee of West Bengal and Others

Calcutta High Court · AIR 1960 Cal 235 : 64 CWN 646

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High Courts21 Sept 1959

Kalipada Ghosh Vs Tulsidas Dutt and Others

Calcutta High Court · AIR 1960 Cal 467

Partition Act, 1893 — Section 4
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