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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,923 of 3,204
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 Courts25 May 1959
N. Maigub Vs Divisional Operating Supnrintendent, E. RLY. and Another
Calcutta High Court · 63 CWN 702
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 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 Courts11 May 1959
In Re: Chanbali Steamer Service Co., Ltd. (In Liquidation)
Calcutta High Court · AIR 1959 Cal 646 : (1960) 30 CompCas 61 : 63 CWN 762
Companies (Amendment) Act, 1956 — Section 528, 529Companies Act, 1913 — Section 228, 229Limitation Act, 1908 — Article 181, 10, 3
High Courts07 May 1959Allowed
Mangal Ram and Others Vs The State
Calcutta High Court · 65 CWN 645
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 148, 302, 34
High Courts04 May 1959Allowed
Subodh K. Chatterjee Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 540
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11, 80
High Courts04 May 1959
D. (MRS) S. Kazj Vs K.K. Chakravarty and Others
Calcutta High Court · 63 CWN 682
Bengal Municipal Act, 1932 — Section 36, 38, 39
High Courts30 Apr 1959
Fayez Sheikh Jangi and Others Vs District Magistrate of Nadia, and Others
Calcutta High Court · 67 CWN 1087
Constitution of India, 1950 — Article 13(2), 14, 31(2), 31BLand Acquisition Act, 1894 — Section 23, 4West Bengal Land Development and Planning Act, 1948 — Section 2, 2(d), 2(d)(i), 2(d)(i), 4(a)
High Courts29 Apr 1959Dismissed
Ajit Kumar Sen Gupta Vs Baijnath Somani and Others
Calcutta High Court · 65 CWN 1110
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(3)
High Courts29 Apr 1959Dismissed
B.R. Herman and Mohatto (India) Pr. Ltd. Vs Swedish East Asia Co. Ltd.
Calcutta High Court · AIR 1967 Cal 24
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts29 Apr 1959Dismissed
C.T. Prim and Another Vs The State
Calcutta High Court · AIR 1961 Cal 177 : (1961) CriLJ 371
Penal Code, 1860 (IPC) — Section 292