High Courts07 Aug 1958
The University of Calcutta Vs The Advocate General of West Bengal
Calcutta High Court · (1959) 2 ILR (Cal) 386
Calcutta University Act, 1951 — Section 1, 15, 16, 17, 18
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,932 of 3,204
High Courts07 Aug 1958Dismissed
Khagendra N. Sen Sharma and Others Vs Life Insurance Corporation and Others
Calcutta High Court · AIR 1959 Cal 785
Constitution of India, 1950 — Article 226Life Insurance Corporation Act, 1956 — Section 11, 11(2)
High Courts07 Aug 1958
The University of Calcutta Vs The Advocate-General of West Bengal
Calcutta High Court · 63 CWN 58
Calcutta University Act, 1951 — Section 1, 3
High Courts06 Aug 1958
Michel Golodetz and Others Vs Serajuddin and Co.
Calcutta High Court · AIR 1959 Cal 603 : 63 CWN 128
Arbitration Act, 1940 — Section 2, 34Contract Act, 1872 — Section 10
High Courts06 Aug 1958Allowed
Bholanath Bag and Another Vs Sudhir Chandra Jana
Calcutta High Court · 63 CWN 296
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
High Courts05 Aug 1958Dismissed
Surpat Singh Vs State of West Bengal
Calcutta High Court · (1959) 2 ILR (Cal) 495
Bengal Tenancy Act, 1885 — Section 161Constitution of India, 1950 — Article 14, 19, 31, 31(2), 31AEstates Acquisition Rules — Rule 6
High Courts05 Aug 1958
Yusuf Driver alias Md. Yusuf Vs Sudharani Roy Choudhury
Calcutta High Court · (1959) 2 ILR (Cal) 431
Bengal Tenancy Act, 1885 — Section 87, 87(2)Calcutta Thika Tenancy Act, 1949 — Section 9Calcutta Thika Tenancy Rules, 1949 — Rule 6
High Courts05 Aug 1958
Nagendra Nath Chatterjee Vs Panchulal Dey
Calcutta High Court · (1959) 2 ILR (Cal) 679
Criminal Procedure Code, 1898 (CrPC) — Section 209, 438, 463Penal Code, 1860 (IPC) — Section 463, 471
High Courts04 Aug 1958
Panchanan Ballav and Another Vs The State
Calcutta High Court · AIR 1959 Cal 207 : (1959) CriLJ 320 : 63 CWN 195
Criminal Procedure Code, 1898 (CrPC) — Section 207A
High Courts04 Aug 1958
Nashiban Bibi Vs Parul Bala Dutt
Calcutta High Court · 62 CWN 778 : (1959) 2 ILR (Cal) 490
Calcutta Municipal Act, 1951 — Section 246Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts01 Aug 1958Dismissed
Dwijesh Chandra Maity Vs Balai Chandra Ghose
Calcutta High Court · (1959) 2 ILR (Cal) 511
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Article 1, 3, 7Suits Valuation Act, 1887 — Section 8
High Courts01 Aug 1958
Shyamlal Roy Vs Madhusudan Roy and Others
Calcutta High Court · AIR 1959 Cal 380
Companies Act, 1913 — Section 4Evidence Act, 1872 — Section 101, 102, 103, 104Partnership Act, 1932 — Section 4
High Courts01 Aug 1958
Kali Sankar Das and Another Vs Dhirendra Nath Patra and Others
Calcutta High Court · 63 CWN 403
High Courts30 Jul 1958Allowed
Panchanan Dey Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 84 : 63 CWN 382
Arbitration Act, 1940 — Section 14, 14(2), 15, 16, 17Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Jul 1958Dismissed
J.N. Gupta Vs State of West Bengal and Another
Calcutta High Court · AIR 1959 Cal 141 : (1959) CriLJ 307
Prize Competitions Act, 1955 — Section 4, 5West Bengal Prize Competition Act, 1957 — Section 19
High Courts25 Jul 1958
Tarak Nath Gupta Vs Lt. Col. Karuna Kumar Chatterjee and Others
Calcutta High Court · 62 CWN 830
High Courts24 Jul 1958
Liberty Cinema Vs The Commissioner, Corporation of Calcutta and Another
Calcutta High Court · AIR 1959 Cal 45
Calcutta Municipal Act, 1951 — Section 443, 548(2)Constitution of India, 1950 — Article 19(1), 19(6), 245, 265, 277Government of India Act, 1915 — Section 80A
High Courts23 Jul 1958
Madar Khan Vs Kaiser Ali
Calcutta High Court · 62 CWN 718
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)
High Courts21 Jul 1958
Binapani Roja Vs Rabindranath Sarkar and Others
Calcutta High Court · AIR 1959 Cal 213
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 137, 138Registration Act, 1908 — Section 17
High Courts18 Jul 1958
Promode Ranjan Sarkar Vs R.N. Mullick
Calcutta High Court · AIR 1959 Cal 318 : (1959) 1 CALLT 343 : 63 CWN 6 : (1959) 2 ILR (Cal) 751
Payment of Wages Act, 1936 — Section 15, 16, 17(1)