Bengal Municipal Act, 1932 — Section 98(1)Constitution of India, 1950 — Article 19(1), 226, 31West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3

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High Courts22 Aug 1958

Shib Kumar Banerjee Vs Rasul Bux

Calcutta High Court · AIR 1959 Cal 302

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 18Specific Relief Act, 1877 — Section 19

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High Courts22 Aug 1958

Sunil Kumar Roy Vs Commercial Tax officer and Another (No. 2)

Calcutta High Court · 62 CWN 919 : (1959) 10 STC 18

Bengal Finance (Sales Tax) Act, 1941 — Section 11, 14(1)

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High Courts20 Aug 1958

Kamala Mills Ltd. Vs Ganpatti Bhagawati Prasad

Calcutta High Court · 63 CWN 67

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High Courts19 Aug 1958

Rameshwarlal Lachminarain Vs Union of India (UOI)

Calcutta High Court · (1959) 2 ILR (Cal) 507

Railways Act, 1989 — Section 72, 77

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High Courts18 Aug 1958

Biswanath Chakravarty Vs Haripada De Dhara and Others

Calcutta High Court · AIR 1959 Cal 443 : (1959) CriLJ 831

Criminal Procedure Code, 1898 (CrPC) — Section 345, 345(1), 423

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High Courts14 Aug 1958Allowed

B.K. Gupta and Another Vs The State

Calcutta High Court · AIR 1959 Cal 286 : (1959) CriLJ 582

Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(2), 213

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High Courts13 Aug 1958

Lachminarayan Tarachand Vs Union of India (UOI)

Calcutta High Court · (1959) 2 ILR (Cal) 435

Contract Act, 1872 — Section 151Limitation Act, 1908 — Article 30, 31, 18 , 19Presidency Small Cause Courts Act, 1882 — Section 38

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High Courts13 Aug 1958Dismissed

Kamala Kanta Haldar Vs Sm. Bhola Dasi Haldar

Calcutta High Court · (1959) 2 ILR (Cal) 761

Registration Act, 1908 — Section 28, 49

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High Courts12 Aug 1958Allowed

Pushpabala Majhi Vs Sarat Chandra Das

Calcutta High Court · (1959) 2 ILR (Cal) 756

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7

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High Courts12 Aug 1958

Bepin Behary Mullick and Others Vs Sm. Lakshasona Dassi and Others

Calcutta High Court · AIR 1959 Cal 27 : (1959) 1 CALLT 231

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 8Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(3)

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High Courts12 Aug 1958Allowed

Ganesh Chandra Chakravarty Vs Kalna Town Credit Co-operative Bank

Calcutta High Court · AIR 1959 Cal 624 : 63 CWN 85 : (1959) 2 ILR (Cal) 503

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 2, Order 34 Rule 3, Order 34 Rule 4, Order 34 Rule 5

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High Courts11 Aug 1958

In Re: Central Calcutta Bank Ltd.

Calcutta High Court · AIR 1959 Cal 625 : (1958) 28 CompCas 305 : 63 CWN 407

Companies Act, 1913 — Section 235, 543

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High Courts08 Aug 1958

Aluminium Corporation of India Ltd. Vs Mr. C. Balakrishnan and Others

Calcutta High Court · AIR 1959 Cal 114 : 64 CWN 85 : (1959) 37 ITR 267

Wealth Tax Act, 1957 — Section 23, 31(3)

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High Courts08 Aug 1958

Gayadin Ram Vs Subodh Kumar Guha alias Subodh Kumar Gupta and Others

Calcutta High Court · 63 CWN 649

Criminal Procedure Code, 1898 (CrPC) — Section 107

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High Courts07 Aug 1958Dismissed

Kishan Chand Arora Vs The Commissioner of Police

Calcutta High Court · AIR 1959 Cal 123 : (1959) CriLJ 180 : 62 CWN 799

Calcutta Police Act, 1866 — Section 39Constitution of India, 1950 — Article 19(1), 19(6)

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High Courts07 Aug 1958Dismissed

Jhagru Tewari Vs State of West Bengal and Another

Calcutta High Court · AIR 1959 Cal 176 : (1959) CriLJ 318 : 63 CWN 455 : 63 CWN 454

Criminal Procedure Code, 1898 (CrPC) — Section 161, 173, 207A, 207A(3), 207A(4)Penal Code, 1860 (IPC) — Section 143

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