COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,929 of 3,204

High Courts02 Dec 1958

M.N. Ghosal Vs Probode K. Baneejee

Calcutta High Court · (1959) 1 ILR (Cal) 261

Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(2)

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High Courts01 Dec 1958Dismissed

Chandra Nath Mukherjee Vs Chulai Pashi and Another

Calcutta High Court · AIR 1960 Cal 40

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 107, 111, 114A, 53A

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High Courts27 Nov 1958

Bhabataran Roy Vs Bhajahari Samanta

Calcutta High Court · 63 CWN 211

Constitution of India, 1950 — Article 227

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High Courts24 Nov 1958

Purna Chandra Khandra and Another Vs The State

Calcutta High Court · AIR 1959 Cal 306 : (1959) CriLJ 584

Criminal Procedure Code, 1898 (CrPC) — Section 297, 298, 299Evidence Act, 1872 — Section 118

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High Courts19 Nov 1958Dismissed

Union of India (UOI) Vs Hamirmull Champalal

Calcutta High Court · AIR 1959 Cal 400

Civil Procedure Code, 1908 (CPC) — Section 100, 101Railways Act, 1890 — Section 47, 47(1), 72Railways Rules, 1890 — Rule 2

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High Courts17 Nov 1958Dismissed

State of West Bengal Vs Murari Mohan Biswas and Others

Calcutta High Court · 64 CWN 714

Constitution of India, 1950 — Article 31, 31(2), 31(5), 366, 366(10)Government of India Act, 1935 — Section 299(2)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 4(1), 7(1)

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High Courts19 Sept 1958Allowed

Collector of Customs and Others Vs Calcutta Motor and Cycle Co. and Others

Calcutta High Court · AIR 1958 Cal 682 : (1958) CriLJ 1469 : (1959) 2 ILR (Cal) 442

Constitution of India, 1950 — Article 20(3), 367(1)Criminal Procedure Code, 1898 (CrPC) — Section 161, 175General Clauses Act, 1897 — Section 3(38)

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High Courts19 Sept 1958Dismissed

Corporation of Calcutta and Another Vs Satdeo Sarma

Calcutta High Court · AIR 1959 Cal 377

Calcutta Municipal Act, 1923 — Section 431, 432, 433, 532, 560

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High Courts19 Sept 1958

Cricket Association of Bengal Vs Commissioner of Income Tax

Calcutta High Court · AIR 1959 Cal 296 : (1959) 37 ITR 277

Income Tax Act, 1922 — Section 4(3)

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High Courts18 Sept 1958Dismissed

Premchand Manickchand Vs Fort Gloster Jute Manufacturing Co. Ltd. (Oil Mill)

Calcutta High Court · AIR 1959 Cal 620 : (1960) 1 CALLT 14 : 64 CWN 103

Arbitration Act, 1940 — Section 13, 39(1)

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High Courts18 Sept 1958Dismissed

Satish Chandra Das Gupta Vs State of West Bengal

Calcutta High Court · AIR 1960 Cal 278

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 4Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 311, 311(1)

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High Courts18 Sept 1958