High Courts22 Jun 1959Dismissed
Indra Narayan Nandi Vs State of West Bengal and Others
Calcutta High Court · 63 CWN 952
Constitution of India, 1950 — Article 243(2)Electricity Act, 1910 — Section 24(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,922 of 3,204
High Courts19 Jun 1959Dismissed
Deluxe Film Distributors Ltd. Vs Sukumar Kumar
Calcutta High Court · AIR 1960 Cal 206
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts17 Jun 1959
Ratan Kumari Tholia Vs Sunder Lal Tholia and Others
Calcutta High Court · AIR 1959 Cal 787
Hindu Succession Act, 1956 — Section 6, 7, 8Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(2), 4
High Courts16 Jun 1959
Sri Provash Chandra Sett and Others Vs Gouripore Electric Supply Co. Ltd. and Others
Calcutta High Court · AIR 1960 Cal 311
Constitution of India, 1950 — Article 19Electricity Act, 1910 — Section 51
High Courts12 Jun 1959
Rabindba Kumar Basu Vs S.K. Banerjee and Others
Calcutta High Court · 63 CWN 851
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12(2), 18, 29Penal Code, 1860 (IPC) — Section 175, 176
High Courts11 Jun 1959
Nihal Chand Agarwalla and Others Vs S. Venkatesan and Another
Calcutta High Court · AIR 1960 Cal 413
Sea Customs Act, 1878 — Section 190A, 39
High Courts11 Jun 1959Dismissed
Sm. Sushila Devi Rampuria Vs Income Tax Officer and Another
Calcutta High Court · AIR 1959 Cal 697 : 64 CWN 963 : (1960) 38 ITR 316
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(9), 3, 35, 59
High Courts10 Jun 1959
Bharat Nath Mitra Vs Special Land Acquisition Collector, Howrah and Others
Calcutta High Court · 64 CWN 44
Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2)(a), 18(2)(b)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 5(3), 8, 8(1)
High Courts09 Jun 1959
Sudhir Kumar Chatterjee Vs Berhampore Municipality and Others
Calcutta High Court · 63 CWN 772 : (1959) 2 LLJ 607
Bengal Municipal Act, 1932 — Section 66(1), 92(1)(c)
High Courts09 Jun 1959
Model Electric Oil Mills and Others Vs Corporation of Calcutta
Calcutta High Court · AIR 1960 Cal 388 : (1960) CriLJ 817 : 63 CWN 776
Calcutta Municipal Act, 1951 — Section 442, 582General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 24, 25, 25(1)
High Courts09 Jun 1959Allowed
Sudhanya Kumar Halder Vs Haripada Halder
Calcutta High Court · AIR 1960 Cal 34 : 63 CWN 677
High Courts09 Jun 1959
Kirtibash Das and Others Vs The State
Calcutta High Court · AIR 1960 Cal 269 : (1960) CriLJ 469 : 64 CWN 282
Criminal Procedure Code, 1898 (CrPC) — Section 233, 297, 537Penal Code, 1860 (IPC) — Section 304
High Courts08 Jun 1959Dismissed
Jagabandhu Dutta Vs Tarak Nath Das
Calcutta High Court · 64 CWN 396
Contract Act, 1872 — Section 74
High Courts05 Jun 1959
Shree Shew Sakti Oil Mills Ltd. Vs Judge, Second Industrial Tribunal and Others
Calcutta High Court · AIR 1959 Cal 690 : 63 CWN 782 : (1959) 2 LLJ 603
General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 33B
High Courts04 Jun 1959Allowed
State of West Bengal Vs United Rubber Works Ltd. and Others
Calcutta High Court · AIR 1959 Cal 759 : (1959) CriLJ 1431
Criminal Procedure Code, 1898 (CrPC) — Section 403Evidence Act, 1872 — Section 101, 102, 103, 104Industrial Disputes Act, 1947 — Section 29, 32
High Courts04 Jun 1959Partly Allowed
Union of India (UOI) Vs Khetra Mohan Banerjee
Calcutta High Court · AIR 1960 Cal 190 : (1960) 1 CALLT 243
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 13, Order 20 Rule 14, Order 20 Rule 15, Order 20 Rule 16Interest Act, 1839 — Section 1
High Courts04 Jun 1959
Farid Ahmed Vs The State
Calcutta High Court · AIR 1960 Cal 32 : (1960) CriLJ 56 : 63 CWN 901
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 73
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
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