High Courts20 Jan 1959Dismissed
Seth Sukhlall Chandanmull Vs A.C. Jain, Income Tax Officer and Another
Calcutta High Court · AIR 1959 Cal 444 : (1959) 37 ITR 101
Constitution of India, 1950 — Article 14Finance Act, 1951 — Section 2
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,927 of 3,204
High Courts16 Jan 1959
Kirti Bhusan Namua and Another Vs Lakshman Day
Calcutta High Court · AIR 1959 Cal 314 : (1959) CriLJ 587 : 63 CWN 449
Criminal Procedure Code, 1898 (CrPC) — Section 147(2), 539B
High Courts15 Jan 1959
William Frederick De Penning and Another Vs Third Industrial Tribunal of West Bengal and Others
Calcutta High Court · AIR 1959 Cal 749
Industrial Disputes Act, 1947 — Section 10, 2
High Courts15 Jan 1959Dismissed
Rungta and Bros. Private Ltd. Vs Jugometal Training Republike and Another
Calcutta High Court · 63 CWN 527
Arbitration Act, 1940 — Section 2(a), 34Evidence Act, 1872 — Section 92
High Courts09 Jan 1959
Sankar Prosad Mukherji Vs The State of West Bengal and Another
Calcutta High Court · AIR 1959 Cal 440 : 68 CWN 24 : 63 CWN 620
West Bengal Estates Acquisition Act, 1953 — Section 10(2), 2(1), 6(1), 6(2)
High Courts09 Jan 1959
Narendra Kumar Mitra Vs The State
Calcutta High Court · AIR 1960 Cal 151 : (1960) CriLJ 332
Evidence Act, 1872 — Section 105West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 41
High Courts09 Jan 1959Allowed
Taraprosad Prodhan Vs Sri Shyam Bera and Others
Calcutta High Court · AIR 1959 Cal 775 : 63 CWN 709
Registration Act, 1908 — Section 77
High Courts08 Jan 1959
Sudhir Ranjan De Vs Taraprosad Chatterjee
Calcutta High Court · 63 CWN 356
West Bengal Premises Tenancy Act, 1956 — Section 34, 34(2), 38
High Courts08 Jan 1959
Nandi Charan Paul and Bros. Ltd. Vs Certificate Officer, Alipore and Others
Calcutta High Court · 64 CWN 484
Bengal Finance (Sales Tax) Act, 1941 — Section 17
High Courts08 Jan 1959
Srimanta Manna and Another Vs The State
Calcutta High Court · AIR 1960 Cal 519 : (1960) 1 CALLT 382 : (1960) CriLJ 1078
Criminal Procedure Code, 1898 (CrPC) — Section 154, 4, 439Evidence Act, 1872 — Section 24
High Courts08 Jan 1959
Rifle Factory Co-operative Society Ltd. (Stores Branch) Vs Fourth Industrial Tribunal and Others
Calcutta High Court · AIR 1959 Cal 349 : (1960) 2 LLJ 517
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20, 20(1), 20(2)Industrial Disputes Act, 1947 — Section 11, 33C, 33C(1), 33C(2)
High Courts08 Jan 1959Dismissed
Mihir Bose Vs Jobeda Khatun and Others
Calcutta High Court · 63 CWN 570
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
High Courts07 Jan 1959
Alliance Assurance Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 563 : 63 CWN 806
Civil Procedure Code, 1908 (CPC) — Section 20Transfer of Property Act, 1882 — Section 130, 137
High Courts05 Jan 1959
Dasarathi Mondal and Others Vs Hari Das and Another
Calcutta High Court · AIR 1959 Cal 293 : (1959) CriLJ 583 : 64 CWN 237
Penal Code, 1860 (IPC) — Section 211
High Courts24 Dec 1958Allowed
Klnuram Sadhukhan and Another Vs Hazi Md. Yusuf and Another
Calcutta High Court · 63 CWN 939
West Bengal Estates Acquisition Act, 1953 — Section 2, 5(c)West Bengal Non-Agricultural Tenancy Act, 1949 — Section 16, 2(2)(i), 2(4), 2(5), 24
High Courts24 Dec 1958Dismissed
B.N. Elias and Co. Private Ltd. and Others Vs G.P. Mukherjee and Others
Calcutta High Court · AIR 1959 Cal 339 : 63 CWN 347
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 15, 18
High Courts24 Dec 1958
B.N. Elias and Co. Private Ltd. and others Vs G.P. Mukherjee and others
Calcutta High Court · AIR 1959 Cal 339 : 63 CWN 347
Industrial Disputes Act, 1947 — Section 10(1), 10(4), 12, 12(5), 18
High Courts24 Dec 1958Allowed
Gopiram Agarwalla Vs First Additional Income Tax Officer and Others
Calcutta High Court · AIR 1959 Cal 420 : (1959) 37 ITR 493
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 22(4), 34, 63
High Courts24 Dec 1958Dismissed
Nabadwip Bhajan Asram Vs Commissioners of Nabadwip Municipality
Calcutta High Court · AIR 1959 Cal 361
Bengal Municipal Act, 1932 — Section 124(1), 535Societies Registration Act, 1860 — Section 6, 7
High Courts24 Dec 1958
Saroj Kumar Datta Vs State of West Bengal and Another
Calcutta High Court · AIR 1959 Cal 294
Criminal Procedure Code, 1898 (CrPC) — Section 197Fundamental Rules — Rule 2General Clauses Act, 1897 — Section 16