High Courts11 Feb 1959Allowed
Jivandas Khimji and Another Vs Rashid Allidina and Another
Calcutta High Court · AIR 1959 Cal 532
Land Acquisition Act, 1894 — Section 11
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,926 of 3,204
High Courts11 Feb 1959
Bhupendra Nath Lahiri Vs P.K. Biswas
Calcutta High Court · AIR 1960 Cal 75 : 63 CWN 460
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 148
High Courts11 Feb 1959Allowed
Jivandas Khimji Vs Smt. Narbada Bai
Calcutta High Court · AIR 1959 Cal 519
Calcutta Improvement Act, 1911 — Section 69Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 1, 9Land Acquisition Act, 1894 — Section 11, 16, 18, 5A, 6
High Courts09 Feb 1959
Cherry Hosiery Mills Ltd. Vs S.K. Ghose and Others
Calcutta High Court · AIR 1959 Cal 397 : 63 CWN 574
Bengal Smoke Nuisances Act, 1905 — Section 3, 8Constitution of India, 1950 — Article 19, 19(1)
High Courts06 Feb 1959
Bagchi (P.N.) and Co. (Private) Ltd. Vs Judge, Second Industrial Tribunal and Others
Calcutta High Court · (1959) 1 LLJ 605
Industrial Disputes Act, 1947 — Section 36
High Courts05 Feb 1959Dismissed
Satya Ranjan Das Gupta Vs Postmaster-General, West Bengal Circle, Calcutta and Others
Calcutta High Court · AIR 1961 Cal 454
Central Civil Services (Temporary Service) Rules, 1949 — Rule 2, 3, 5, 6Constitution of India, 1950 — Article 311(2)
High Courts05 Feb 1959Dismissed
Ram Ranjan Rakshit Vs The Chief Administrator, Rehabilitation Finance Administration, New Delhi and Others
Calcutta High Court · AIR 1960 Cal 416 : 64 CWN 126
Bengal Public Demands Recovery Act, 1913 — Section 34, 35Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 135
High Courts04 Feb 1959
Sew Kumher Vs Mongru (Mongri) Kumharin
Calcutta High Court · AIR 1959 Cal 454 : (1959) CriLJ 834 : 63 CWN 341
Criminal Procedure Code, 1898 (CrPC) — Section 342, 488, 488(6)Evidence Act, 1872 — Section 112
High Courts03 Feb 1959Allowed
State of West Bengal Vs Kesson Chand Kocher and Others
Calcutta High Court · AIR 1960 Cal 506 : (1960) 1 CALLT 374 : 64 CWN 514
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3Land Acquisition Act, 1894 — Section 12, 20, 21, 30
High Courts30 Jan 1959
P.N. Pathak Sharma Vs Sm. Renuka Debi and Others
Calcutta High Court · AIR 1959 Cal 613
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 115Limitation Act, 1908 — Article 167
High Courts28 Jan 1959Dismissed
Mugneeram Bangur and Co. Vs Sadar Gurbachan Singh
Calcutta High Court · 63 CWN 549
Contract Act, 1872 — Section 32, 56
High Courts28 Jan 1959
RE WESTMINSTERS DEED OF APPOINTMENT : KERR AND OTHERS Vs WESTMINSTER.
Calcutta High Court · (1960) 38 ITR 568
Income Tax Act, 1952 — Section 486
High Courts28 Jan 1959Dismissed
State of West Bengal Vs Produce Trader''s Corporation
Calcutta High Court · AIR 1959 Cal 597
High Courts28 Jan 1959Dismissed
Mugneeram Bangur and Co. Vs Gurbachan Singh
Calcutta High Court · AIR 1959 Cal 576 : 63 CWN 549
Contract Act, 1872 — Section 32, 56
High Courts27 Jan 1959
Olga Thelma Gomes Vs Mark Gomes
Calcutta High Court · AIR 1959 Cal 451 : 63 CWN 395
Divorce Act, 1869 — Section 10, 7Penal Code, 1860 (IPC) — Section 497
High Courts22 Jan 1959
The Superintendent and Remembrancer of Legal Affairs, Government of West Bengal Vs Basudeb Das
Calcutta High Court · 66 CWN 1040
Bengal Excise Act, 1909 — Section 46, 48, 52, 53, 73(2)Criminal Procedure Code, 1898 (CrPC) — Section 14, 156, 156(2), 160, 161
High Courts22 Jan 1959Dismissed
Sambhu Lal Ram Vs State of West Bengal
Calcutta High Court · AIR 1959 Cal 784 : (1959) CriLJ 1435
Criminal Procedure Code, 1898 (CrPC) — Section 386(3), 488, 488(3)
High Courts22 Jan 1959Dismissed
Rajubala Dasi Vs Nidhuram Pandit and Others
Calcutta High Court · AIR 1960 Cal 65 : 63 CWN 436
Contract Act, 1872 — Section 11Evidence Act, 1872 — Section 115Specific Relief Act, 1877 — Section 23, 27
High Courts22 Jan 1959Dismissed
Azizus Subean Vs State of West Bengal and Another
Calcutta High Court · 63 CWN 666
Constitution of India, 1950 — Article 31A(2)West Bengal Estates Acquisition Act, 1953 — Section 10, 10(1), 10(2), 4, 5
High Courts20 Jan 1959Dismissed
Sm. Katip Bibi Vs Fakir Chandra Ghosh and Others
Calcutta High Court · AIR 1960 Cal 187
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 6Contract Act, 1872 — Section 45Specific Relief Act, 1877 — Section 23