High Courts21 Aug 1959
Haradhon Bose Vs The State and Another
Calcutta High Court · AIR 1960 Cal 44 : (1960) CriLJ 58 : 63 CWN 1001
Calcutta High Court (Appellate Side) Rules — Rule 59Constitution of India, 1950 — Article 134(1)
COURT ARCHIVE
Calcutta High Court judgments, 1959
276 judgments · page 5 of 14
High Courts21 Aug 1959
Benoy Krishna Rohatgi and Others Vs Surajbali Misra and Another
Calcutta High Court · AIR 1963 Cal 100
Calcutta High Court (Original Side) Rules, 1914 — Rule 19, 20, 21, 22Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13
High Courts21 Aug 1959Dismissed
Rekhab Chand Somani Vs The Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 152
Limitation Act, 1908 — Article 31
High Courts20 Aug 1959Dismissed
Gem and Co. Vs State of West Bengal and Others
Calcutta High Court · (1959) 10 STC 537
Bengal Finance (Sales Tax) Act, 1941 — Section 11, 4
High Courts20 Aug 1959Dismissed
Banamali Saha Vs Subala Dasi and Others
Calcutta High Court · 64 CWN 172
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 99West Bengal Non-Agricultural Tenancy Act, 1949 — Section 6(2), 6(2)(c)
High Courts19 Aug 1959Dismissed
Brahma Panda and Another Vs Chairman of Howrah Municipality
Calcutta High Court · AIR 1961 Cal 648 : (1961) CriLJ 762
Criminal Procedure Code, 1898 (CrPC) — Section 204(1B)
High Courts18 Aug 1959Dismissed
Sri Gopal Jalan and Co. Vs Calcutta Stock Exchange Association Ltd.
Calcutta High Court · 64 CWN 591
Companies Act, 1956 — Section 100(b), 103(b)(iv), 104, 13(4), 159
High Courts18 Aug 1959
The State Vs Sovarani Ghose
Calcutta High Court · AIR 1960 Cal 344 : (1960) CriLJ 815
Criminal Procedure Code, 1898 (CrPC) — Section 282, 423
High Courts17 Aug 1959
Surendra Nath Bibra Vs Stephen Court Ltd.
Calcutta High Court · AIR 1960 Cal 346 : 63 CWN 923 : 63 CWN 922
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 115
High Courts17 Aug 1959Dismissed
Fushraj Thanmull Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 458
Civil Procedure Code, 1908 (CPC) — Section 20, 80Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 30
High Courts17 Aug 1959
P.C. Sen Vs Md. Salauddin
Calcutta High Court · AIR 1960 Cal 443
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Presidency Small Cause Courts Act, 1882 — Section 21
High Courts14 Aug 1959Dismissed
Atul Chandra Sarkar Vs East Bengal Commercial Bank Ltd. and Another
Calcutta High Court · AIR 1960 Cal 309 : (1960) 1 CALLT 289
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 11
High Courts13 Aug 1959
Narendra Nath Chakravarty Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1960 Cal 102 : 64 CWN 134
Calcutta Municipal Act, 1951 — Section 115, 124, 14, 526, 6Constitution of India, 1950 — Article 226
High Courts13 Aug 1959Allowed
S. Mohd. Naim Mohd. Alam Vs Rouraffic and Far Eastern Ltd.
Calcutta High Court · AIR 1960 Cal 146
Arbitration (Protocol and Convention) Act, 1937 — Section 6, 7, 7(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 11Evidence Act, 1872 — Section 115
High Courts13 Aug 1959
Purnanando Patra Vs Collector of Central Excise, Calcutta and Another
Calcutta High Court · AIR 1960 Cal 314
Central Civil Services (Temporary Service) Rules, 1949 — Rule 2, 3, 5Constitution of India, 1950 — Article 310, 311, 311(2)
High Courts13 Aug 1959Dismissed
Bank of Bihar Ltd. Vs Tata Scob Dealers (Controlled Stock) Calcutta Ltd.
Calcutta High Court · AIR 1960 Cal 475
Contract Act, 1872 — Section 211, 212Evidence Act, 1872 — Section 16
High Courts12 Aug 1959Dismissed
Maharaja Probirendra Mohun Tagore Vs State of Bihar and Another
Calcutta High Court · AIR 1959 Cal 767
Bengal Settled Estate Act, 1904 — Section 10, 29Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226
High Courts12 Aug 1959Dismissed
Motilal Chamaria Vs Lal Chand Dugar
Calcutta High Court · AIR 1960 Cal 6 : 65 CWN 55
Arbitration Act, 1940 — Section 37(3), 37(5)Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 5(1)Limitation Act, 1908 — Section 3
High Courts12 Aug 1959
S.M. Nawab Ariff Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1960 Cal 159 : 64 CWN 1
Calcutta Municipal Act, 1951 — Section 237, 245, 251Constitution of India, 1950 — Article 13, 14
High Courts11 Aug 1959Dismissed
Hindusthan Commercial Bank Ltd. Vs Hindusthan General Electrical Corporation Ltd.
Calcutta High Court · AIR 1960 Cal 637 : 64 CWN 458
Companies Act, 1956 — Section 100, 106, 293(1), 391, 391(2)