High Courts03 Apr 1958Allowed
Mahabir Prosad Lilha Vs The Purulia Electric Supply Corporation Ltd.
Calcutta High Court · AIR 1958 Cal 661 : (1958) CriLJ 1394
Electricity Act, 1910 — Section 21, 36, 42, 55Evidence Act, 1872 — Section 114
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,938 of 3,204
High Courts03 Apr 1958Allowed
Union of India (UOI) Vs K.P. Mandal
Calcutta High Court · AIR 1958 Cal 415
Evidence Act, 1872 — Section 115
High Courts03 Apr 1958
D.P. Dunderdale and Others Vs G.P. Mukherjee and Others
Calcutta High Court · 62 CWN 484
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19, 2(j)
High Courts03 Apr 1958Dismissed
State of West Bengal Vs Basanta Kumar Mondal
Calcutta High Court · AIR 1959 Cal 168 : 63 CWN 404 : (1959) 2 ILR (Cal) 40
Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8
High Courts03 Apr 1958Allowed
Union of India (UOI) Vs K.P. Mondal
Calcutta High Court · (1959) 2 ILR (Cal) 271
Arbitration Act, 1940 — Section 14(2), 9Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 175(3)
High Courts03 Apr 1958Allowed
Union of India Vs K.P. Mandal
Calcutta High Court · AIR 1958 Cal 415
Arbitration Act, 1940 — Section 14(2)Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 175(3)
High Courts03 Apr 1958Dismissed
Hazi Mohammad Ibrahim Vs District School Board Malda and Others
Calcutta High Court · AIR 1958 Cal 401
Constitution of India, 1950 — Article 19
High Courts02 Apr 1958Dismissed
National Shipping Co. Vs Haripada Saha and Another
Calcutta High Court · AIR 1958 Cal 597 : 62 CWN 696 : (1959) 2 ILR (Cal) 722
High Courts02 Apr 1958
Dulal Chandra Bhar and Others Vs Sukumar Banerjee and Others
Calcutta High Court · AIR 1958 Cal 474 : (1958) CriLJ 1162 : 62 CWN 595
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1, 2, 3Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6)
High Courts01 Apr 1958Allowed
Gajanan Dhanuka and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 215 : (1959) 1 CALLT 189 : 63 CWN 581 : (1959) 2 ILR (Cal) 242
Railways Act, 1890 — Section 140, 77
High Courts01 Apr 1958
D.N. Ghosh and Another Vs Additional Sessions Judge and Others
Calcutta High Court · AIR 1959 Cal 208 : 63 CWN 147 : (1959) 1 LLJ 587
Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 3, 9Constitution of India, 1950 — Article 245Mines Act, 1952 — Section 2(1)
High Courts28 Mar 1958Dismissed
Ghosh Singh Partners Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1959 Cal 287
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 230(3)Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts28 Mar 1958
Mira Chatterjee Vs Public Service Commission and Others
Calcutta High Court · AIR 1958 Cal 345 : (1958) 1 CALLT 65 : 62 CWN 429
Constitution of India, 1950 — Article 226, 316, 317, 319, 321
High Courts28 Mar 1958Allowed
Satyabati Gupta Vs Promotho Nath Roy
Calcutta High Court · (1959) 2 ILR (Cal) 88
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(1), 11(3)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 13(2), 13(3)
High Courts27 Mar 1958
Sukanta Haldar Vs The State
Calcutta High Court · (1959) 1 ILR (Cal) 678
Criminal Procedure Code, 1898 (CrPC) — Section 242, 517Penal Code, 1860 (IPC) — Section 292
High Courts27 Mar 1958Allowed
Dass Bank Ltd. Vs Smt. Kali Kumari Debi and Another
Calcutta High Court · AIR 1958 Cal 530 : 62 CWN 493 : (1959) 1 ILR (Cal) 423
Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 134, 137
High Courts26 Mar 1958
Kori and Another Vs The State
Calcutta High Court · AIR 1960 Cal 509 : (1960) CriLJ 1075
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 32
High Courts26 Mar 1958Dismissed
Champalal Sethia Vs Sushil Kumar Chakravarty
Calcutta High Court · (1959) 1 ILR (Cal) 419
Civil Procedure Code, 1908 (CPC) — Section 109, 110
High Courts26 Mar 1958Allowed
The Indian Overseas Bank Ltd. Vs The Chamria Trading Company Ltd.
Calcutta High Court · (1959) 2 ILR (Cal) 80
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5), Order 28 Rule 2, 152Limitation Act, 1877 — Section 22
High Courts24 Mar 1958
Amulya Kumar Sikdar Vs L.M. Bakshi and Others
Calcutta High Court · AIR 1958 Cal 470 : 62 CWN 690
Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 33