High Courts29 Apr 1959Allowed
Serajuddin and Co. Vs Michael Golodetz and Others
Calcutta High Court · AIR 1960 Cal 47 : 63 CWN 717
Arbitration Act, 1940 — Section 1, 14, 16, 31, 34Civil Procedure Code, 1908 (CPC) — Section 107, 151
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,924 of 3,204
High Courts28 Apr 1959Dismissed
The Corporation of Calcutta and Others Vs Sarat Chandra Ghatak and Another
Calcutta High Court · AIR 1959 Cal 704
Calcutta Municipal Act, 1951 — Section 229, 233Constitution of India, 1950 — Article 110(2), 199(2), 245, 265, 277
High Courts27 Apr 1959
Shivram Poddar Vs Income Tax Officer (Central) Circle II Calcutta and Another
Calcutta High Court · AIR 1960 Cal 433 : (1960) 40 ITR 155
Income Tax Act, 1922 — Section 44
High Courts23 Apr 1959
JOHN PATTERSON and CO. (INDIA) LTD. Vs Income Tax OFFICER, DISTRICT V(A), CALCUTTA, AND OTHERS.
Calcutta High Court · (1959) 36 ITR 449
Income Tax Act, 1961 — Section 18(2), 21
High Courts23 Apr 1959Dismissed
New Churulia Coal Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 585
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7, 80Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 65
High Courts23 Apr 1959Dismissed
M. Tilak and Co. Vs Third Industrial Tribunal and Others
Calcutta High Court · AIR 1959 Cal 797 : 63 CWN 697
Constitution of India, 1950 — Article 226
High Courts22 Apr 1959
Himangshu Kumar Das Vs Sobhan Sheikh and Others
Calcutta High Court · AIR 1959 Cal 782
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts22 Apr 1959Allowed
Tincowri Haldar Vs Nanigopal Mondal and Others
Calcutta High Court · AIR 1960 Cal 258 : 63 CWN 711
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 151, 152Limitation Act, 1908 — Article 152, 12
High Courts09 Apr 1959Dismissed
Nemchand Tantia Vs Kishinchand Chellaram (India) Ltd.
Calcutta High Court · AIR 1959 Cal 776 : 63 CWN 741 : 63 CWN 740
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts07 Apr 1959Dismissed
Bepin Behari Mondal and Others Vs The State
Calcutta High Court · AIR 1959 Cal 659 : (1959) CriLJ 1309
Criminal Procedure Code, 1898 (CrPC) — Section 306, 307
High Courts06 Apr 1959
Jalpaiguri Tea Co., Ltd. Vs Stath of West Bengal and Others
Calcutta High Court · 64 CWN 1028
Cess Act, 1880 — Section 33
High Courts30 Mar 1959Allowed
Sambasivam Vs The Public Prosecutor, Federation of Malaya
Calcutta High Court · (1959) 03 CAL CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 198(ii)
High Courts25 Mar 1959
Jiban Banerjee Vs The State
Calcutta High Court · AIR 1959 Cal 500 : (1959) CriLJ 965 : 63 CWN 628
Criminal Procedure Code, 1898 (CrPC) — Section 177, 235, 235(1), 239
High Courts25 Mar 1959
Annapoorna Farming and Fishery Private Ltd. Vs Rajani Mridha and Others
Calcutta High Court · 65 CWN 722
Criminal Procedure Code, 1898 (CrPC) — Section 145, 480Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
High Courts20 Mar 1959
Amulya Ratan Karmakar and Others Vs The Commissioner of Basirhat Municipality and Others
Calcutta High Court · AIR 1959 Cal 548 : 63 CWN 541
Bengal Municipal Act, 1932 — Section 44, 529ABengal Municipal Rules, 1932 — Rule 3, 8Constitution of India, 1950 — Article 226, 32
High Courts17 Mar 1959Dismissed
Bengal Immunity Co. Ltd. Vs Denver Chemical Manufacturing Co. and Others
Calcutta High Court · AIR 1959 Cal 636
Evidence Act, 1872 — Section 101, 102, 103, 104Trade Marks Act, 1940 — Section 10(1), 10(2), 6, 6(1), 8
High Courts16 Mar 1959
IN RE TAPP : GONVILLE AND CAIUS COLLEGE CAMBRIDGE
Calcutta High Court · (1960) 40 ITR 6
Finance Act, 1894 — Section 1
High Courts13 Mar 1959
Harchura Tea Estate Vs Labour Appellate Tribunal of India
Calcutta High Court · AIR 1959 Cal 650 : (1961) 1 LLJ 174
Evidence Act, 1872 — Section 1Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)Industrial Disputes Act, 1947 — Section 11
High Courts13 Mar 1959
Nitai Chandra Mandal Vs Pashupati Dey and Another
Calcutta High Court · AIR 1960 Cal 157 : (1960) CriLJ 334
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139A, 140
High Courts13 Mar 1959Allowed
Maya Chanda Vs Mandadhari Sannamat and Others
Calcutta High Court · 64 CWN 448
Transfer of Property Act, 1882 — Section 116, 16West Bengal Non-Agricultural Tenancy Act, 1949 — Section 3, 4, 7, 71, 9