High Courts03 Jun 1958
Pannalall Kishanlal Vs Lal Chand Sohanlal
Calcutta High Court · AIR 1960 Cal 261 : 63 CWN 745 : (1959) 2 ILR (Cal) 483
Contract Act, 1872 — Section 30
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,935 of 3,204
High Courts02 Jun 1958Dismissed
Ranjit Kumar Chakravarty Vs State of West Bengal
Calcutta High Court · AIR 1958 Cal 551 : 62 CWN 622 : (1959) 1 LLJ 128
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7Constitution of India, 1950 — Article 229, 311, 311(2)Limitation Act, 1908 — Article 115, 120, 14
High Courts02 Jun 1958
Mohini Devi Bajoria Vs Juideyee Devi
Calcutta High Court · (1959) 2 ILR (Cal) 341
Bengal General Clauses Act, 1899 — Section 8Calcutta Rent Ordinance, 1946 — Section 12Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jun 1958
Trilock Chand Agarwalla Vs Dominion of India
Calcutta High Court · 62 CWN 900
Civil Procedure Code, 1908 (CPC) — Section 20, 20(a), 80Presidency Small Cause Courts Act, 1882 — Section 18(b)
High Courts29 May 1958
Ashoka Marketing Ltd. Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1958) 9 STC 624
Constitution of India, 1950 — Article 141, 19, 286
High Courts29 May 1958
Blackstone Products Ltd. Vs The Commercial Tax Officer and Others
Calcutta High Court · (1958) 9 STC 796
High Courts28 May 1958
Sm. Krishna Dassi Saha Vs Akhil Ch. Saha and Another
Calcutta High Court · AIR 1958 Cal 671
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts28 May 1958
Kamal Basu Vs Purnendu Sekhar Naskar
Calcutta High Court · (1959) 2 ILR (Cal) 117
Constitution of India, 1950 — Article 132, 133(1)Evidence Act, 1872 — Section 114People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 11, 16(2), 20(1)
High Courts27 May 1958
Santosh Kumar Ghosh Vs Sachindranath Mukherjee
Calcutta High Court · 62 CWN 759 : (1959) 2 ILR (Cal) 476
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 4, Order 2 Rule 2, Order 2 Rule 4, 43, 44
High Courts22 May 1958Allowed
Bothra Brothers Ltd. Vs Sm. Pramila Bala Dutt Chowdhury and Others
Calcutta High Court · AIR 1959 Cal 309 : (1959) 1 CALLT 199 : 63 CWN 653
Easements Act, 1882 — Section 4Transfer of Property Act, 1882 — Section 108
High Courts21 May 1958Dismissed
Joseph Pyke and Son (Liverpool) Ltd. Vs Kedarnath Mohanlal and Others
Calcutta High Court · AIR 1959 Cal 328 : (1959) 2 ILR (Cal) 325
Arbitration Act, 1940 — Section 28Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 245
High Courts21 May 1958Allowed
Banamali Roul Vs Molla Saiyad Ali Hossain
Calcutta High Court · (1959) 2 ILR (Cal) 206
Bengal Wakf Act, 1934 — Section 27, 44, 46A, 53, 53(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts20 May 1958Dismissed
In the Goods of Ganapati Sarkar and Pradip K. Sarkar Vs Umarani Bose and Others
Calcutta High Court · AIR 1959 Cal 277
Calcutta High Court Rules, 1914 — Rule 25, 27Civil Procedure Code, 1908 (CPC) — Section 11Succession Act, 1925 — Section 263, 283, 284
High Courts20 May 1958Allowed
Jaharlal Pagalia Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 273
Civil Procedure Code, 1908 (CPC) — Section 20, 80
High Courts20 May 1958
Sreemati Saraswati Santra Vs Chairman, North Barrackpore Municipality
Calcutta High Court · 62 CWN 797
Bengal Municipal Act, 1932 — Section 321, 321(1), 321(2), 329, 33(1)(c)
High Courts19 May 1958Dismissed
Shri Biren Roy Vs Shri Bejoyesh Mukherjee and Others
Calcutta High Court · AIR 1959 Cal 128 : (1959) 1 CALLT 273
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 117, 118, 85, 90(3)
High Courts19 May 1958Allowed
Satcori Mukherjee Vs Nalinakshya Mukherjee
Calcutta High Court · (1959) 2 ILR (Cal) 125
Specific Relief Act, 1963 — Section 12, 15, 22Transfer of Property Act, 1882 — Section 110
High Courts16 May 1958
Paran Chandra Porel Vs Hari Priya Dassy and Others
Calcutta High Court · 62 CWN 518
Calcutta Thika Tenancy Act, 1949 — Section 27(4), 3(iv), 5
High Courts15 May 1958
Kali Charan Shaw Vs Kissen Lal Choudhury
Calcutta High Court · AIR 1959 Cal 17
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 39 Rule 1
High Courts15 May 1958Dismissed
P.C. Ray and Co. (India) Private Ltd. Vs A.C. Mukherjee, Income Tax Officer and Another
Calcutta High Court · AIR 1959 Cal 131
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10Income Tax Act, 1922 — Section 18(3B), 18(3C), 3