High Courts23 Dec 1958
Paresh Nath Chakravarty and Another Vs United Bank of India Ltd.
Calcutta High Court · 65 CWN 540
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,928 of 3,204
High Courts22 Dec 1958
Lakshminarain Ramniwas Vs N.V. Vereenigde Nederlandsche Scheepraartmaatschappij and Others
Calcutta High Court · AIR 1960 Cal 45 : 64 CWN 269
Civil Procedure Code, 1908 (CPC) — Section 10, 151Contract Act, 1872 — Section 28
High Courts19 Dec 1958
Narendra Nath Nandi Vs Amiya Choudhury
Calcutta High Court · AIR 1959 Cal 231 : 63 CWN 216
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 5, 115, 99West Bengal Premises Tenancy Act, 1956 — Section 17(1)
High Courts19 Dec 1958Allowed
Rahimuddin Ahammad Vs State of West Bengal
Calcutta High Court · AIR 1959 Cal 753
Independence (Rights, Properties and Liabilities) Order, 1947 — Article 10, 9
High Courts18 Dec 1958
MIDLAND BANK EXECUTOR AND TRUSTEE CO., LTD. Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1960) 38 ITR 56
Finance Act, 1914 — Section 14, 18
High Courts17 Dec 1958Partly Allowed
Kamal Kanto Das Vs The State
Calcutta High Court · AIR 1959 Cal 342 : (1959) CriLJ 694
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 423Evidence Act, 1872 — Section 153, 60
High Courts17 Dec 1958Dismissed
Kedarnath Kanoria and Others Vs Khaitan Sons and Co.
Calcutta High Court · AIR 1959 Cal 368 : (1959) 1 CALLT 372
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 9
High Courts12 Dec 1958
Vegetable Products Ltd. Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · AIR 1959 Cal 783
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
High Courts12 Dec 1958
Tarapada Sarkar Vs The State
Calcutta High Court · AIR 1959 Cal 640 : (1959) CriLJ 1163
Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 173, 190(1), 251A, 252
High Courts11 Dec 1958Allowed
Shankarlal Poddar Vs Gobinda Prosad Lath and Others
Calcutta High Court · AIR 1959 Cal 324 : (1959) 1 CALLT 349 : (1960) 30 CompCas 187
Companies Act, 1913 — Section 183(3), 202
High Courts11 Dec 1958Dismissed
Sukchand Roy Vs Sefazuddin Mohammad
Calcutta High Court · AIR 1959 Cal 505 : (1959) CriLJ 970
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts11 Dec 1958Dismissed
C.V. Krishnan Vs Virji Kunverji and Another
Calcutta High Court · AIR 1959 Cal 498 : (1959) CriLJ 964
Penal Code, 1860 (IPC) — Section 477A
High Courts10 Dec 1958Dismissed
Banwarilal and Co. (Private) Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · (1959) 10 STC 68
Constitution of India, 1950 — Article 226
High Courts10 Dec 1958Dismissed
In Re: U.N. Mandal''s Estate Private Ltd.
Calcutta High Court · AIR 1959 Cal 493 : (1960) 30 CompCas 172 : 63 CWN 889
Companies Act, 1956 — Section 560, 560(5), 560(6)Constitution of India, 1950 — Article 296
High Courts09 Dec 1958
Sakti Pada Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1959 Cal 316
Constitution of India, 1950 — Article 31(2), 31AWest Bengal Estates Acquisition (Second Amendment) Act, 1957 — Section 3, 4West Bengal Estates Acquisition Act, 1953 — Section 5, 6(4)
High Courts08 Dec 1958
Atiabari Tea Co. Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1959 Cal 648
Sea Customs Act, 1878 — Section 19
High Courts08 Dec 1958Dismissed
Sk. Ahamad Hossain Vs Tittagarh Paper Mills Co. Ltd. and Others
Calcutta High Court · AIR 1959 Cal 374
Industrial Disputes Act, 1947 — Section 10, 33
High Courts08 Dec 1958Dismissed
Union of India (UOI) and Others Vs Atiabari Tea Co. Ltd.
Calcutta High Court · AIR 1967 Cal 235
Constitution of India, 1950 — Article 226, 226(1A)Lands Customs Act, 1924 — Section 5(3)Tea Act, 1953 — Section 18(1), 3
High Courts08 Dec 1958Allowed
The Corporation of Calcutta Vs S.C. Chatterjee
Calcutta High Court · AIR 1959 Cal 700 : (1959) CriLJ 1312
Calcutta Municipal Act, 1923 — Section 271, 271(3), 537
High Courts04 Dec 1958Dismissed
Ushapati Mandal Vs Pioneer Commercial Bank (in Liquidation)
Calcutta High Court · AIR 1960 Cal 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Limitation Act, 1908 — Article 182