High Courts21 Jul 1959
Abdul Rauf Vs The State
Calcutta High Court · AIR 1960 Cal 436 : (1960) CriLJ 900
Bengal Municipal Act, 1932 — Section 245, 503Constitution of India, 1950 — Article 245Criminal Procedure Code, 1898 (CrPC) — Section 439
COURT ARCHIVE
Calcutta High Court judgments, 1959
276 judgments · page 7 of 14
High Courts21 Jul 1959
East India Commercial Ltd. Vs Collector of Customs and Another
Calcutta High Court · AIR 1960 Cal 1 : (1960) 1 CALLT 80 : 64 CWN 256
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167(8), 188, 189, 37
High Courts21 Jul 1959
BARCLAYS BANK LTD. Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1960) 38 ITR 88
Finance Act, 1894 — Section 7Finance Act, 1940 — Section 55, 55(1), 55(3)
High Courts20 Jul 1959
T.C. Hornby and Another Vs Mr. E.T. Farmer and Others
Calcutta High Court · AIR 1960 Cal 36
Trusts Act, 1882 — Section 9
High Courts20 Jul 1959
Aswini Kumar Das and Others Vs State of West Bengal and Others
Calcutta High Court · 63 CWN 933
Constitution of India, 1950 — Article 32
High Courts20 Jul 1959Dismissed
John Wyeth and Brothers Ltd. Vs Adcco Limited
Calcutta High Court · 65 CWN 746
High Courts15 Jul 1959Dismissed
Narasingh Routh and Others Vs Calcutta Dock Labour Board and Another
Calcutta High Court · AIR 1960 Cal 9
Constitution of India, 1950 — Article 226Dock Workers (Regulation of Employment) Act, 1948 — Section 4(1)
High Courts15 Jul 1959
Chairman of the Municipal Commissioners of Howrah Vs State and Another
Calcutta High Court · 64 CWN 572
West Bengal Fire Services Act, 1950 — Section 38
High Courts10 Jul 1959
Babulal Bajpai Vs The State
Calcutta High Court · AIR 1959 Cal 693 : (1959) CriLJ 1313
Criminal Procedure Code, 1898 (CrPC) — Section 297, 411A(1)Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 307, 34
High Courts08 Jul 1959
Paresh Nath cloth Stores Vs Nityananda Pal and Others
Calcutta High Court · 64 CWN 663
West Bengal Premises Tenancy Act, 1956 — Section 10, 13, 14, 16, 16(2)
High Courts06 Jul 1959Dismissed
Tinkori Bysack Vs Munsif, Second Court, Howrah and Another
Calcutta High Court · 64 CWN 719
Calcutta Thika Tenancy Act, 1949 — Section 27, 5Limitation Act, 1963 — Section 14, 14(2), 29(2)
High Courts06 Jul 1959
Hem Chandra Dev and Others Vs Dhirendra Chandra Das and Others
Calcutta High Court · AIR 1960 Cal 691 : (1960) 1 CALLT 215 : 64 CWN 711
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts03 Jul 1959
Lakshminarayan Ramniwas Vs Compagnia Genovese D'' Esportazione and Others
Calcutta High Court · AIR 1960 Cal 545
High Courts03 Jul 1959
Corporation of Calcutta Vs Sudhamoy Bose
Calcutta High Court · (1960) CriLJ 902
Calcutta Municipal Act, 1923 — Section 222
High Courts01 Jul 1959
Mukunda Das Nandy and Others Vs Bidhan Chandra Roy and Others
Calcutta High Court · AIR 1960 Cal 67 : (1960) 1 CALLT 1 : 63 CWN 834
Bengal, Agra and Assam Civil Courts (West Bengal Amendment) Act, 1957 — Section 4Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(1)
High Courts29 Jun 1959
Britania Building and Iron Co. Ltd. Vs Gobinda Chandra Bhattacharjee
Calcutta High Court · 64 CWN 324
Arbitration Act, 1940 — Section 2, 2(c), 20, 21, 26, 26Civil Procedure Code, 1908 (CPC) — Section 11
High Courts29 Jun 1959
Loke Nath Mueherjee Vs Sueasona Sadhurhan
Calcutta High Court · 63 CWN 812
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(1)(a)
High Courts26 Jun 1959
Ferro Alloys Corporation Ltd. Vs A.K. Ghosh and Bros.
Calcutta High Court · AIR 1960 Cal 421
Arbitration Act, 1940 — Section 31(1), 31(2), 31(3), 31(4)
High Courts26 Jun 1959Allowed
Dhana Krishna Adhikari and Another Vs Sixth Industrial Tribunal, West Bengal and Others
Calcutta High Court · AIR 1960 Cal 225
Industrial Disputes Act, 1947 — Section 10, 12Industrial Employment (Standing Orders) Act, 1946 — Section 13A
High Courts24 Jun 1959
Chandra Nath Ghosh and Others Vs Rajani Kanta Ghosh and Another
Calcutta High Court · AIR 1960 Cal 85
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7