COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,933 of 3,204

High Courts17 Jul 1958Dismissed

Sankari Bhusan Sen Vs Union of India (UOI)

Calcutta High Court · (1959) 2 ILR (Cal) 416

Chandernagore (Administration) Regulations, 1952 — Section 15, 5, 7Constitution of India, 1950 — Article 226Foreign Jurisdiction Act, 1947 — Section 4

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High Courts15 Jul 1958Allowed

Raymon and Co. (India) Private Ltd. Vs Waverley Jute Mills Co. Ltd.

Calcutta High Court · AIR 1959 Cal 89

Constitution of India, 1950 — Article 14, 246Forward Contracts (Regulation) Act, 1952 — Section 1, 15, 17, 18, 18(1)

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High Courts15 Jul 1958

Bhujanga Bhusan Mandal Vs Bhikuram Lohar

Calcutta High Court · (1959) 2 ILR (Cal) 426

Bengal Tenancy (Amendment) Act, 1928 — Section 2(17)West Bengal Estates Acquisition Act, 1953 — Section 44(2), 46West Bengal Ordinance, 1957 — Section 8

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High Courts14 Jul 1958

Sher Ali alias Sk. Sher Ali Vs Sk. Masud and Others

Calcutta High Court · AIR 1959 Cal 457 : (1959) CriLJ 835 : 62 CWN 873

Calcutta High Court (Appellate Side) Rules — Rule 7Criminal Procedure Code, 1898 (CrPC) — Section 154, 297, 439Limitation Act, 1908 — Article 181, 3

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High Courts14 Jul 1958

In Re: Albert David Ltd.

Calcutta High Court · 68 CWN 163

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, 141Companies Act, 1956 — Section 105, 397, 398, 398(b), 399

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High Courts11 Jul 1958

State of West Bengal Vs Bibhuti Bhusan Chatterjee and Others

Calcutta High Court · AIR 1959 Cal 572 : (1959) 2 ILR (Cal) 381

Land Acquisition Act, 1894 — Section 23, 24, 24(6)

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High Courts10 Jul 1958Dismissed

London Rubber Co. Ltd. Vs Durex Products (Incorporated) and Another

Calcutta High Court · AIR 1959 Cal 56 : (1959) 1 CALLT 241 : 64 CWN 110

Trade Marks Act, 1940 — Section 10, 10(1), 10(2), 10(3), 16(1)

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High Courts08 Jul 1958Dismissed

Narendra Prasad Singh Vs State of West Bengal

Calcutta High Court · 63 CWN 158 : (1959) 2 ILR (Cal) 768

Bengal Ferries Act, 1885 — Section 15, 2, 6, 7, 8Constitution of India, 1950 — Article 226

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High Courts07 Jul 1958

Md. Sahadat Ali Gazi and Others Vs The State of West Bengal and Others

Calcutta High Court · 62 CWN 788

Land Acquisition Act, 1894 — Section 4, 45, 5A, 6

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High Courts04 Jul 1958

Lloyds Triestino Societa Per Azinni di Navigazione Sede in Triesta and Others Vs Lakshminarayan Ramniwas

Calcutta High Court · AIR 1959 Cal 669

Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 28

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High Courts04 Jul 1958Allowed

Nagendra Nath Geosal, Tenant Vs Barada Kanta Nandan, Landlord

Calcutta High Court · 63 CWN 866

Constitution of India, 1950 — Article 227

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High Courts02 Jul 1958

Prafulla Mohan Mukherjee Vs The Inspector General of Police, Govt. of West Bengal and Others

Calcutta High Court · AIR 1959 Cal 1 : (1959) 1 CALLT 211 : 62 CWN 843 : 62 CWN 842

Bengal Police Regulations, 1943 — Regulation 861Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts01 Jul 1958

Calcutta Chemical Co. Ltd. Vs The Assistant Collector of Customs and Others

Calcutta High Court · AIR 1958 Cal 694

Constitution of India, 1950 — Article 226

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High Courts01 Jul 1958Allowed

Santosh Kumar Ghose Vs Gour Mohan Ghose and Others

Calcutta High Court · AIR 1959 Cal 291 : (1959) 2 ILR (Cal) 412

Succession Act, 1925 — Section 295

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High Courts27 Jun 1958Allowed

Naresh Chandra Gangopadhyay Vs Director of Fisheries, Government of West Bengal and Others

Calcutta High Court · AIR 1959 Cal 100

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 7Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 311(2)

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High Courts26 Jun 1958

PUBLIC TRUSTEE Vs INLAND REVENUE COMMISSIONERS.

Calcutta High Court · (1959) 37 ITR 43

Finance Act, 1894 — Section 1, 2, 2(1)

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High Courts26 Jun 1958Allowed

Samarendra Nath Roy Vs Raja Rao Dhirendra Narayan Roy

Calcutta High Court · (1959) 2 ILR (Cal) 746

Bengal Tenancy Act, 1885 — Section 148, 168A, 168A(1), 193Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(3), Order 21 Rule 16, 47

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High Courts26 Jun 1958Allowed

Bharatendra Nath Bhattacharya Vs Commissioner of Income Tax, West Bengal and Another

Calcutta High Court · AIR 1958 Cal 559 : (1959) 2 ILR (Cal) 664

Constitution of India, 1950 — Article 311(2)

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High Courts24 Jun 1958

Satya Charan Sur Vs State of West Bengal

Calcutta High Court · AIR 1959 Cal 609 : 63 CWN 325 : (1959) 2 ILR (Cal) 372

Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2)Court Fees Act, 1870 — Article 1, 11, 8Requisitioned Land (Continuance of Powers) Act, 1947 — Section 5

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High Courts20 Jun 1958

Brojo Lakshmi Paul and Another Vs Sailendra Nath Banerjee and Another

Calcutta High Court · AIR 1959 Cal 260 : AIR 1958 Cal 261 : (1959) CriLJ 446 : (1959) 2 ILR (Cal) 658

Constitution of India, 1950 — Article 20(2)Penal Code, 1860 (IPC) — Section 425, 426West Bengal Premises Tenancy Act, 1956 — Section 31

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