High Courts02 Jun 1959Dismissed
Mati Lal Samanta Vs Commissioners of Tamluk Municipality
Calcutta High Court · 64 CWN 231
Bengal Municipal Act, 1932 — Section 103, 103(2), 103(3)Contract Act, 1872 — Section 65
COURT ARCHIVE
Calcutta High Court judgments, 1959
276 judgments · page 9 of 14
High Courts01 Jun 1959
Provabati Kunwar Vs Kaiser Kunwar and Others
Calcutta High Court · AIR 1959 Cal 642
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17
High Courts01 Jun 1959Dismissed
Nirmal Sundari Dasi and Another Vs Sm. Mrinalini Dasi
Calcutta High Court · 63 CWN 869
Civil Procedure Code, 1908 (CPC) — Section 73Transfer of Property Act, 1882 — Section 100, 12, 14, 17, 17(2)(a)West Bengal Estates Acquisition Act, 1953 — Section 12, 21, 23, 25, 26
High Courts30 May 1959
Scottish Union and National Insurance Co. Vs Sm. Saraswati Sajnani
Calcutta High Court · AIR 1960 Cal 22 : 63 CWN 800
Arbitration Act, 1940 — Section 17, 41Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts29 May 1959Dismissed
Shivadhar Sukla Vs Corporation of Calcutta and Ors
Calcutta High Court · 64 CWN 60
Civil Procedure Code, 1908 (CPC) — Section 2(17), 2(17)(h), 80Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 60, 64
High Courts28 May 1959Dismissed
Monmatha Nath Mukherjee Vs Sm. Banarasi and Others
Calcutta High Court · 63 CWN 824
Calcutta Thika Tenancy Act, 1949 — Section 7, 8Transfer of Property Act, 1882 — Section 108, 108(p)West Bengal Non-Agricultural Tenancy Act, 1949 — Section 6
High Courts28 May 1959Dismissed
Mani Bhusan Malik Vs Pioneer Bank Ltd. (In Liquidation)
Calcutta High Court · AIR 1959 Cal 746 : (1960) 30 CompCas 473
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Contract Act, 1872 — Section 126, 128
High Courts25 May 1959Dismissed
Satya Charan Das and Others Vs Hrishikesh Karar and Others
Calcutta High Court · AIR 1959 Cal 795 : 63 CWN 615
Evidence Act, 1872 — Section 41, 65Succession Act, 1925 — Section 2, 289
High Courts25 May 1959
N. Maigub Vs Divisional Operating Supnrintendent, E. RLY. and Another
Calcutta High Court · 63 CWN 702
High Courts22 May 1959Dismissed
Anath Nath De Vs Sm. Lajjabati Devi
Calcutta High Court · AIR 1959 Cal 778
Hindu Marriage Act, 1955 — Section 12, 12(1), 13, 13(1), 5
High Courts21 May 1959
Bipin Behari Sadhukhan Vs The First Land Acquisition Collector, Calcutta and Others
Calcutta High Court · 64 CWN 179
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3, 3(1), 4, 4(b)
High Courts21 May 1959
Continental Commercial Co. (Private) LTD. Vs Third Industrial Tribunal and Others
Calcutta High Court · 63 CWN 705
Constitution of India, 1950 — Article 226
High Courts21 May 1959Dismissed
Daulatram Rawatmal Vs Income Tax Officer and Another
Calcutta High Court · AIR 1959 Cal 682 : 63 CWN 788 : (1960) 38 ITR 301
Income Tax Act, 1922 — Section 34(1A)
High Courts20 May 1959
Sonar Bangla Bank Ltd. Vs Calcutta Engineering College and Others
Calcutta High Court · AIR 1960 Cal 409 : (1960) 1 CALLT 327
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Limitation Act, 1908 — Article 132Societies Registration Act, 1860 — Section 6
High Courts19 May 1959Dismissed
Abdul Razaak Vs Mashiruddin Ahmed
Calcutta High Court · AIR 1959 Cal 660 : 63 CWN 766
Partnership Act, 1932 — Section 16, 69, 69(3)
High Courts19 May 1959Dismissed
E. Griffiths Hughes Ltd. Vs Vick Chemical Co.
Calcutta High Court · AIR 1959 Cal 654
Trade Marks Act, 1940 — Section 10(2), 11, 14, 15(4), 6(1)
High Courts19 May 1959
In Re: Mahalaxmi Cotton Mills Ltd. (in liquidation)
Calcutta High Court · AIR 1960 Cal 199 : (1960) 30 CompCas 107 : 64 CWN 31 : (1960) 1 LLJ 468
Companies Act, 1913 — Section 178, 178(2), 230Companies Act, 1956 — Section 456, 456(2), 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 2, 6
High Courts19 May 1959
Kamal Brothers and Others Vs Hansraj Kapur
Calcutta High Court · AIR 1959 Cal 583
Arbitration Act, 1940 — Section 34City Civil Court Act, 1953 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts15 May 1959Dismissed
Alex. A. Apcar (Jr.) and Co. Vs M.N. Gan and Others
Calcutta High Court · AIR 1960 Cal 14 : 63 CWN 674
Industrial Disputes Act, 1947 — Section 25F, 25FF
High Courts15 May 1959Dismissed
Sanatan Daw Vs Dasarathi Tah
Calcutta High Court · AIR 1959 Cal 677 : (1959) CriLJ 1310
Criminal Procedure Code, 1898 (CrPC) — Section 177, 252Evidence Act, 1872 — Section 137Penal Code, 1860 (IPC) — Section 499, 500