High Courts15 May 1958
Golam Kader Vs Hazi Lutfur Rahaman
Calcutta High Court · 62 CWN 858 : (1959) 2 ILR (Cal) 50
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3), 17(5)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,936 of 3,204
High Courts14 May 1958Dismissed
Pannalal Rudra and Another Vs Birendra alias Bireswar Sana
Calcutta High Court · AIR 1960 Cal 201 : 64 CWN 47
Bengal Tenancy Act, 1885 — Section 29Registration Act, 1908 — Section 17(1), 17(2), 2(7), 49
High Courts13 May 1958
Abdul Majid Vs Dr. Samiruddin
Calcutta High Court · AIR 1958 Cal 593 : 62 CWN 555
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 21, 22(3)
High Courts13 May 1958Allowed
Swadeshi Industries Ltd. Vs Administrator Panihati Municipality
Calcutta High Court · AIR 1959 Cal 477 : (1959) 2 ILR (Cal) 623
Bengal Municipal Act, 1932 — Section 148, 149, 553, 554Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 6 Rule 17, 107, 9
High Courts12 May 1958Dismissed
Kshetrabashi Panda Vs Lalit Kumar Sen Gupta
Calcutta High Court · AIR 1959 Cal 595 : (1959) CriLJ 1158
Criminal Procedure Code, 1898 (CrPC) — Section 297, 417(3)
High Courts12 May 1958Allowed
Renupada Saha Vs Oramb Pada Mondal and Others
Calcutta High Court · 62 CWN 816
High Courts09 May 1958
Ram Dass Ghosh Vs The State and Others
Calcutta High Court · AIR 1958 Cal 615 : (1958) CriLJ 1388 : 62 CWN 687 : (1959) 2 ILR (Cal) 32
Criminal Procedure Code, 1898 (CrPC) — Section 250(2), 250(3), 439(5)
High Courts09 May 1958Allowed
Kanchan Bhusan Dutta Vs Sailendra Nath Sen
Calcutta High Court · AIR 1958 Cal 595 : (1958) CriLJ 1315
Criminal Procedure Code, 1898 (CrPC) — Section 264, 342, 417(3), 423Penal Code, 1860 (IPC) — Section 504
High Courts07 May 1958
A.P. Misra Vs The State
Calcutta High Court · AIR 1958 Cal 612 : (1958) CriLJ 1386 : (1959) 2 ILR (Cal) 26
Criminal Procedure Code, 1898 (CrPC) — Section 190, 439, 516A, 531Essential Commodities Act, 1955 — Section 11, 7(1)Penal Code, 1860 (IPC) — Section 40
High Courts07 May 1958Allowed
Madan Mohan Saha Vs Ram Kumar Deb
Calcutta High Court · 62 CWN 654
Calcutta Thika Tenancy Act, 1949 — Section 27, 3, 3(iv), 5Constitution of India, 1950 — Article 227
High Courts07 May 1958
Jahar Lal Dutt Vs Jatindra Nath Lahiri
Calcutta High Court · (1959) 2 ILR (Cal) 468
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 13, 14, 15, 16
High Courts07 May 1958
RACECOURSE BETTING CONTROL BOARD Vs YOUNG (INSPECTOR OF TAXES). RACECOURSE BETTING CONTROL BOARD v. INLAND REVENUE COMMISSIOERS. YOUNG (INSPECTOR OF TAXES) v. RACECOURSE BETTING CONTROL BOARD. INLAND REVENUE COMMISSIONERS v. RACECOURSE BETTING CONTROL BOARD.
Calcutta High Court · (1960) 39 ITR 553
Racecourse Betting Act, 1928 — Section 3(6)
High Courts07 May 1958
Rohini Kumar Roy Vs Ragho Saran
Calcutta High Court · (1959) 2 ILR (Cal) 44
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 12, 12(1), 12(2), 18(5), 45West Bengal Premises Rent Control Ordinance, 1946 — Section 12, 26
High Courts07 May 1958
Sudhakar Mukherjee Vs Gofur Sheikh and Others
Calcutta High Court · AIR 1959 Cal 386 : (1959) 1 CALLT 122 : 63 CWN 354
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 141, 151West Bengal Estates Acquisition Act, 1953 — Section 44, 55
High Courts05 May 1958
Satipada Biswas Vs The State
Calcutta High Court · (1959) 2 ILR (Cal) 74
Criminal Procedure Code, 1898 (CrPC) — Section 173, 203, 204, 204(3), 207APenal Code, 1860 (IPC) — Section 114, 147, 304
High Courts02 May 1958Allowed
Nirode Mohan Chatterjee Vs Indu Bhushan Ghosh and Another
Calcutta High Court · AIR 1959 Cal 74 : (1959) CriLJ 41
Provincial Insolvency Act, 1920 — Section 69, 70
High Courts02 May 1958
Samar Shaw Vs Sm. Fulkumari Dassi
Calcutta High Court · (1959) 2 ILR (Cal) 315
Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1, 1(2), 8, 9Calcutta Thika Tenancy Act, 1949 — Section 27, 28, 29, 47, 8Calcutta Thika Tenancy Ordinance, 1948 — Section 5(2), 5(4)
High Courts30 Apr 1958
Mercantile Express Co. Ltd. Vs Assistant Collector of Customs and Others
Calcutta High Court · AIR 1958 Cal 630 : 62 CWN 661 : (1978) 2 ELT 552
High Courts30 Apr 1958
Md. Ali Khan and Another Vs Krishna Prasad Jana
Calcutta High Court · 63 CWN 519
Penal Code, 1860 (IPC) — Section 323
High Courts29 Apr 1958
Binjraj Marwari Vs Jogeswari Devi
Calcutta High Court · (1959) 2 ILR (Cal) 360
Bengal Money Lenders Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151, 52Succession Act, 1925 — Section 306