High Courts12 Mar 1959
Balai Chand Das Adhikary Vs Sudharani Debi
Calcutta High Court · 64 CWN 773
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 38(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,925 of 3,204
High Courts11 Mar 1959
Nathmull Tolaram Vs Killa and Co.
Calcutta High Court · AIR 1961 Cal 65
Arbitration Act, 1940 — Section 30, 8(1)Evidence Act, 1872 — Section 115
High Courts11 Mar 1959Dismissed
Agarwalla Air Transport Vs Md. Nasratulla and Another
Calcutta High Court · AIR 1959 Cal 755
Carriage by Air Act, 1972 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 161
High Courts10 Mar 1959Dismissed
Kshiboda Moyre Sen and Others Vs Ashutosh Roy and Others
Calcutta High Court · 63 CWN 565
Transfer of Property Act, 1882 — Section 106, 108, 116
High Courts06 Mar 1959Dismissed
Jakeria Mondal Vs Md. Osmanali Mondal and Others
Calcutta High Court · 63 CWN 430
Transfer of Property Act, 1882 — Section 58(c)
High Courts06 Mar 1959Dismissed
Saha Stores Vs Commercial Tax Officer and Another
Calcutta High Court · (1959) 10 STC 311
Bengal Finance (Sales Tax) Act, 1941 — Section 7(4a)(ii)
High Courts05 Mar 1959
Shambhu Nath Ghosh and Others Vs Bejoy Lakshmi Cotton Mills Ltd. and Others
Calcutta High Court · AIR 1959 Cal 552
Constitution of India, 1950 — Article 166, 166(2), 166(3)West Bengal Land Development and Planning Act, 1948 — Section 4, 4A(2), 5, 5(1), 5(2)
High Courts05 Mar 1959Dismissed
Sugandha Mohan Bhattacharjee Vs N.M. Mukherjee and Others
Calcutta High Court · AIR 1960 Cal 521 : 64 CWN 494
High Courts26 Feb 1959
Jogmaya Devi Vs State of West Bengal and Others
Calcutta High Court · 64 CWN 368
West Bengal Estates Acquisition Act, 1953 — Section 12, 24
High Courts26 Feb 1959
Sardar and Others Vs The State
Calcutta High Court · AIR 1961 Cal 181 : (1961) CriLJ 374
Criminal Procedure Code, 1898 (CrPC) — Section 156, 173, 207A
High Courts20 Feb 1959
Probodh Chandra Dutt Vs State of West Bengal and Others
Calcutta High Court · 63 CWN 561
Constitution of India, 1950 — Article 226
High Courts20 Feb 1959Allowed
Sukiman and Others Vs Sm. Kancha Bibi and Others
Calcutta High Court · AIR 1959 Cal 663 : 63 CWN 442
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 13, 2(5), 44Independence Act, 1947 — Section 9
High Courts19 Feb 1959Dismissed
Bhagwati Prosad Harlalka Vs Kamala Mills Ltd.
Calcutta High Court · AIR 1959 Cal 687
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 29
High Courts19 Feb 1959Dismissed
Govind Das Bhattar Vs Pran Kumar Das
Calcutta High Court · 63 CWN 877
High Courts19 Feb 1959Dismissed
Kedar Nath Jute Manufacturing Co., Ltd. Vs Commrrcial Tax Officer and Others
Calcutta High Court · (1959) 10 STC 241
Constitution of India, 1950 — Article 19
High Courts18 Feb 1959Dismissed
Hemanta Kumar Mitra Vs Mohit Kumar Chakravartty and Others
Calcutta High Court · 63 CWN 689
Bengal Tenancy Act, 1885 — Section 104J
High Courts17 Feb 1959
Krishna Lal Saha Vs Panchanan Dutta and Another
Calcutta High Court · 64 CWN 240
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 2(5), 2(7), 7(5), 70, 88
High Courts16 Feb 1959
Mahindra Nath Bose Vs State of West Bangal
Calcutta High Court · 63 CWN 513
West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 6, 6(1)(b)
High Courts16 Feb 1959
In Re: Darjeeling Bank Ltd.
Calcutta High Court · AIR 1959 Cal 335 : (1960) 30 CompCas 50
Companies Act, 1956 — Section 467, 470
High Courts12 Feb 1959
BULLOCK Vs UNIT CONSTRUCTION CO. LTD.
Calcutta High Court · (1961) 42 ITR 322
Finance Act, 1953 — Section 20