COURT ARCHIVE

Calcutta High Court judgments, 1959

276 judgments · page 4 of 14

High Courts21 Sept 1959Dismissed

Jnan Chand Chugh Vs Jugal Kishore Agarwal and Others

Calcutta High Court · AIR 1960 Cal 331

Civil Procedure Code, 1908 (CPC) — Section 11, 120, 21Registration Act, 1908 — Section 2(6)Transfer of Property Act, 1882 — Section 2, 3, 3(26), 8

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High Courts21 Sept 1959Allowed

Kalipada Singha Roy Vs Dandy Swami Hrishikesh Asram

Calcutta High Court · AIR 1961 Cal 379

Bengal Tenancy Act, 1885 — Article 6, 184, 185Limitation Act, 1908 — Section 19, 29(2)

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High Courts15 Sept 1959Dismissed

Lakhinarayan Ramniwas Vs Lloyd Triestino Societa Per Azinni Di Navigaziene Sede in Triesta and Others

Calcutta High Court · AIR 1960 Cal 155 : (1960) 1 CALLT 236

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 10Contract Act, 1872 — Section 28Specific Relief Act, 1877 — Section 21

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High Courts15 Sept 1959

India Red Lead Factories Co. Vs Pursottamdas Narsingdas

Calcutta High Court · AIR 1960 Cal 327

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 1Limitation Act, 1908 — Section 22Sales of Goods Act, 1930 — Section 36, 36(2), 60

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High Courts15 Sept 1959

Harbans Singh Chohan Vs The State

Calcutta High Court · AIR 1960 Cal 722 : (1960) CriLJ 1577

Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(4), 215, 435, 439Evidence Act, 1872 — Section 24

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High Courts10 Sept 1959

Kesab Lal Banerjee and Another Vs Calcutta Dock Labour Board and Another

Calcutta High Court · AIR 1960 Cal 166

Dock Workers (Regulation of Employment) Act, 1948 — Section 2

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High Courts09 Sept 1959Allowed

Rambilas Nandlal Vs Imperial Oil Mills Ltd.

Calcutta High Court · AIR 1960 Cal 304 : (1960) 1 CALLT 283

Arbitration Act, 1940 — Section 35Forward Contracts (Regulation) Act, 1952 — Section 2

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High Courts07 Sept 1959Dismissed

Pushraj Puranmal Vs Clive Mills Co. Ltd.

Calcutta High Court · AIR 1960 Cal 180

Arbitration Act, 1940 — Section 14(2), 30

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High Courts07 Sept 1959

Nagendra Nath Sau Vs Ram Krishna Sau

Calcutta High Court · AIR 1960 Cal 299 : 64 CWN 356

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102Transfer of Property Act, 1882 — Section 52

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High Courts04 Sept 1959Dismissed

Nalin Behari Roy and Another Vs Bisweswar Bhattacharjya

Calcutta High Court · AIR 1961 Cal 393

Contract Act, 1872 — Section 43

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High Courts02 Sept 1959

Eastern Manganese and Minerals (Private) Ltd. Vs The State of West Bengal and Others

Calcutta High Court · AIR 1960 Cal 340

Stamp Act, 1899 — Section 31, 33, 38(2), 57(1)

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High Courts01 Sept 1959

Prafulla Ranjan Sarkar Vs Hindusthan Building Society Ltd.

Calcutta High Court · AIR 1960 Cal 214

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Contract Act, 1872 — Section 73

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High Courts01 Sept 1959Dismissed

Bengal Agricultural and Industrial Corporation Ltd. Vs Corporation of Calcutta and Another

Calcutta High Court · AIR 1960 Cal 123

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 6 Rule 17Easements Act, 1882 — Section 4, 52General Clauses Act, 1897 — Section 2(26)

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High Courts31 Aug 1959Dismissed

Mukunda Das Nandy and Others Vs Bidhan Chandra Roy

Calcutta High Court · AIR 1960 Cal 77 : 64 CWN 52

Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1), 135

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High Courts28 Aug 1959

Kamal Singh Rampuria and Others Vs Corporation of Calcutta and Others

Calcutta High Court · AIR 1960 Cal 172 : 64 CWN 401

Calcutta Municipal Act, 1951 — Section 450, 5(42)Constitution of India, 1950 — Article 19

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High Courts28 Aug 1959Dismissed

Sourindra Kumar Saha Vs Bibhuti Roy and Another

Calcutta High Court · 63 CWN 961

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 11, 146, 2, 22, 243Foreign Jurisdiction Act, 1947 — Section 4

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High Courts27 Aug 1959

Nirpendra Nath Banerjee Vs Senior Deputy Accountant General, Posts and Telegraphs and Others

Calcutta High Court · AIR 1960 Cal 283

Central Civil Services (Conduct) Rules, 1955 — Rule 4, 4(4)Constitution of India, 1950 — Article 309

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High Courts24 Aug 1959

Chowringhee Properties Ltd. Vs Bright and Mc Ivor

Calcutta High Court · AIR 1960 Cal 294

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3

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High Courts24 Aug 1959Dismissed

Damodar Mukherjee and Others Vs Bonwarilal Agarwalla and Others

Calcutta High Court · AIR 1960 Cal 469 : (1960) 1 CALLT 346 : 64 CWN 89 : 64 CWN 88

Civil Procedure Code, 1908 (CPC) — Section 96Provincial Insolvency Act, 1920 — Section 28(2), 59

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High Courts21 Aug 1959Dismissed

Anant Atmaram Wara Wadekar Vs Land Customs Officer-in-charge and Others

Calcutta High Court · AIR 1960 Cal 452

Lands Customs Act, 1924 — Section 9(2)Sea Customs Act, 1878 — Section 38

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