COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,934 of 3,204

High Courts19 Jun 1958Dismissed

Rasha Ranjan Haldar Vs Inspector-General of Police and Others

Calcutta High Court · AIR 1959 Cal 103 : 62 CWN 782

Bengal Police Regulations, 1943 — Regulation 1, 39, 40, 8Constitution of India, 1950 — Article 226, 311(1)

High Courts18 Jun 1958

WRIGHT Vs BOYCE (INSPECTOR OF TAXES).

Calcutta High Court · (1959) 36 ITR 504

High Courts17 Jun 1958Dismissed

Shiromoni Prosad Bhakat Vs The Agricultural Income Tax Officer, Burdwan Range and Others

Calcutta High Court · AIR 1959 Cal 490

Bengal Agricultural Income Tax Act, 1944 — Section 25(2), 25(3), 38(2), 56Constitution of India, 1950 — Article 14, 19(1)

High Courts13 Jun 1958

In Re: Hindusthan General Electric Corporation Ltd.

Calcutta High Court · AIR 1959 Cal 679 : 62 CWN 836

Companies Act, 1956 — Section 293, 293(1), 391, 391(2), 81(1)Evidence Act, 1872 — Section 101, 102, 103, 104

High Courts12 Jun 1958Dismissed

Basanta Kumar Pal Vs Chief Electrical Engineer and Others

Calcutta High Court · AIR 1958 Cal 657 : 62 CWN 765

Constitution of India, 1950 — Article 226, 311, 311(2)

High Courts12 Jun 1958

Jyotish Chandra Sen Vs Rukmini Ballav Sen and Others

Calcutta High Court · AIR 1959 Cal 35 : 62 CWN 588

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9, 148

High Courts12 Jun 1958

Haradhan Sarkar Vs Godhan Sheikh and Others

Calcutta High Court · AIR 1959 Cal 582 : (1959) CriLJ 1068 : 64 CWN 101

Criminal Procedure Code, 1898 (CrPC) — Section 303(1), 537

High Courts12 Jun 1958

Amal Chakraborty and Others Vs The State

Calcutta High Court · AIR 1959 Cal 761 : (1959) CriLJ 1434

Criminal Procedure Code, 1898 (CrPC) — Section 207A, 208, 537

High Courts11 Jun 1958

Muhammad Zephyr Vs Shibraj Singh and Others

Calcutta High Court · AIR 1960 Cal 142 : (1960) CriLJ 329

Criminal Procedure Code, 1898 (CrPC) — Section 297Penal Code, 1860 (IPC) — Section 302, 304, 337, 338

High Courts10 Jun 1958

Biswanath Dey Vs Rakshit Sadhu Khan

Calcutta High Court · (1959) 2 ILR (Cal) 222

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 11, Order 5 Rule 20West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 28(2), 9, 9(1), 9(2)West Bengal Premises Rent Control Rules, 1950 — Rule 2, 3, 9

High Courts10 Jun 1958Dismissed

Sm. Parbati Devi Vs Kashmirilal Sarma and Others

Calcutta High Court · AIR 1959 Cal 69

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 105, 41, 51

High Courts09 Jun 1958Partly Allowed

Smt. Sobhana Sen Vs Amar Kanta Sen

Calcutta High Court · AIR 1959 Cal 455

Civil Procedure Code, 1908 (CPC) — Section 28Hindu Marriage Act, 1955 — Section 24, 25, 28

High Courts06 Jun 1958Dismissed

Balai Lal Sen Vs Pramatha Nath Sen and Others

Calcutta High Court · AIR 1959 Cal 71

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

High Courts06 Jun 1958

Paritosh Khan and Others Vs The State

Calcutta High Court · AIR 1958 Cal 709 : (1958) CriLJ 1480 : (1959) 2 ILR (Cal) 653

Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 251A

High Courts05 Jun 1958Dismissed

Trilock Chand Agarwalla Vs Dominion of India (now as the Union of India (UOI))

Calcutta High Court · AIR 1959 Cal 281

Civil Procedure Code, 1908 (CPC) — Section 20Displaced Persons (Institution of Suits) Act, 1948 — Section 4, 4(1), 4(2), 4(3), 4(4)Railways Act, 1890 — Section 77

High Courts05 Jun 1958Dismissed

Commissioner of Burdwan Division Vs Mrinal Kanti Chatterjee and Another

Calcutta High Court · AIR 1959 Cal 326 : 63 CWN 1

Motor Vehicles Act, 1939 — Section 44

High Courts04 Jun 1958

Kishori Mohan Sadhukhan Vs Majanali Mondal

Calcutta High Court · (1959) 2 ILR (Cal) 648

Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(6), 207A(7), 209, 209(1)Penal Code, 1860 (IPC) — Section 147, 304

High Courts04 Jun 1958Dismissed

Ramdass Prasad and Another Vs Raghubir Chand Soni and Another

Calcutta High Court · AIR 1959 Cal 72 : 62 CWN 722

Bengal Money Lenders Act, 1940 — Section 36Limitation Act, 1908 — Article 182

High Courts04 Jun 1958Partly Allowed

Baburam Lal and Another Vs Debdas Lala

Calcutta High Court · AIR 1959 Cal 73

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19, 47

High Courts04 Jun 1958

OSTIME (INSPECTOR OF TAXES) Vs AUSTRALIAN MUTUAL PROVIDENT SOCIETY.

Calcutta High Court · (1960) 38 ITR 35

Finance Act — Section 15