High Courts29 Apr 1958
Kasi Prosad Khaitan Vs Moti Lall and Others
Calcutta High Court · AIR 1959 Cal 566 : 63 CWN 983
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), 73
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,937 of 3,204
High Courts28 Apr 1958
M.L. Dalmiya and Company Vs Chinta Haran Mukherjee
Calcutta High Court · (1958) 1 CALLT 95 : (1959) 2 ILR (Cal) 283
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 41 Rule 33Constitution of India, 1950 — Article 374(2), 374(3)Government of India Act, 1935 — Section 290A
High Courts28 Apr 1958Dismissed
Yakub Molla Vs The Union of India and Others
Calcutta High Court · 62 CWN 589
Citizenship Act, 1955 — Section 10Constitution of India, 1950 — Article 10, 5, 6, 7Penal Code, 1860 (IPC) — Section 132, 182
High Courts28 Apr 1958
Ramnuggar Cane and Sugar Co., Ltd. Vs State of West Bengal
Calcutta High Court · 64 CWN 760
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 3, 39, 40, 41, 42
High Courts25 Apr 1958Dismissed
Union of India (UOI) Vs Ganesh Chandra Das
Calcutta High Court · AIR 1959 Cal 337 : (1959) 1 CALLT 116 : 63 CWN 343
Evidence Act, 1872 — Section 114Railways Act, 1890 — Section 72
High Courts24 Apr 1958
Sardar Chand Singh Vs Burdwan and Another
Calcutta High Court · (1958) CriLJ 1014
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 148, 302
High Courts24 Apr 1958Dismissed
Sardar Chand Singh Vs Commissioner, Burdwan Division and Another
Calcutta High Court · AIR 1958 Cal 420 : (1958) 1 CALLT 108 : 62 CWN 526
Arms Act, 1959 — Section 17Arms Rules, 1962 — Rule 41, 41BConstitution of India, 1950 — Article 226
High Courts23 Apr 1958
Bhutnath Garai Vs Divisional Forest Officer, Midnapore and Others
Calcutta High Court · 62 CWN 610
West Bengal Estates Acquisition (Second Amendment) Act, 1957 — Section 3
High Courts22 Apr 1958Dismissed
Chandmull Jain and Another Vs General Assurance Society Ltd.
Calcutta High Court · AIR 1959 Cal 558 : (1963) 33 CompCas 370 : 63 CWN 367
Contract Act, 1872 — Section 124
High Courts22 Apr 1958Allowed
Kanai Lal Maity Vs Shyam Kishore Das and Others
Calcutta High Court · AIR 1959 Cal 76 : 63 CWN 334
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 97
High Courts22 Apr 1958Dismissed
Haji Mumtajuddin Vs Debendra Nath Seal and Others
Calcutta High Court · AIR 1959 Cal 78
Bengal Tenancy Act, 1885 — Section 103BCivil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 101Evidence Act, 1872 — Section 114
High Courts22 Apr 1958Dismissed
Shri Debi Dutt Moody Vs Shri Belan and Others
Calcutta High Court · AIR 1958 Cal 398 : (1959) 35 ITR 781
Finance Act, 1956 — Section 18Income Tax Act, 1922 — Section 22(2), 34, 67
High Courts22 Apr 1958
M.L. Dalmiya and Co. and Others Vs Chinta Haran Mukherjee and Others
Calcutta High Court · 62 CWN 505
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 41 Rule 33Constitution of India, 1950 — Article 374(2)West Bengal Estates Acquisition Act, 1953 — Section 10, 11, 16, 4, 5
High Courts18 Apr 1958
Sarbeswar Panda Vs Adhir Kumar Jana
Calcutta High Court · (1959) 2 ILR (Cal) 69
Criminal Procedure Code, 1898 (CrPC) — Section 145, 148(3), 359, 369, 395
High Courts18 Apr 1958Dismissed
Kalipada Jana and Others Vs Sarbeswar Panda and Others
Calcutta High Court · AIR 1958 Cal 568 : (1958) CriLJ 1312
Criminal Procedure Code, 1898 (CrPC) — Section 369, 439, 440
High Courts16 Apr 1958Allowed
Raymon and Co. (India) Private Ltd. Vs Khardah Co. Ltd.
Calcutta High Court · AIR 1960 Cal 86
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 23Forward Contracts (Regulation) Act, 1952 — Section 15, 17, 18, 2
High Courts15 Apr 1958Allowed
Rayman and Company (India) Private Ltd. Vs Khardah Company Ltd.
Calcutta High Court · (1959) 2 ILR (Cal) 351
Arbitration Act, 1940 — Section 14(2)Forward Contracts (Regulation) Act, 1952 — Section 2
High Courts15 Apr 1958
Belsund Sugar Co. Ltd. Vs The Labour Appellate Tribunal of India and Others
Calcutta High Court · AIR 1958 Cal 456
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15, 2
High Courts03 Apr 1958
Dhajadhari Dutta Vs Union of India (UOI), (Home Police Department) New Delhi and Others
Calcutta High Court · AIR 1958 Cal 546 : (1958) 1 CALLT 143 : 62 CWN 546 : (1958) 2 LLJ 392
Constitution of India, 1950 — Article 226, 311(2)
High Courts03 Apr 1958
D.P. Dunderdele and Others Vs G.P. Mukherjee and Another
Calcutta High Court · AIR 1958 Cal 465 : 62 CWN 484 : (1959) 2 ILR (Cal) 211 : (1958) 2 LLJ 183
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19, 2(J)