High Courts21 Mar 1958
Union of India Vs D.N. Mondal
Calcutta High Court · 63 CWN 253
Civil Procedure Code, 1908 (CPC) — Section 80, 82Contract Act, 1872 — Section 25(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,939 of 3,204
High Courts21 Mar 1958
Prafulla Chandra Mukherjee Vs Akshoy Kumar Bose
Calcutta High Court · (1959) 1 ILR (Cal) 634
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13, 13(2)
High Courts19 Mar 1958Allowed
Jahed Shaikh and Another Vs Kamalesh Chandra Das and Others
Calcutta High Court · AIR 1959 Cal 165 : (1959) 1 CALLT 288 : (1958) 1 CALLT 48 : 62 CWN 377
Contract Act, 1872 — Section 65
High Courts19 Mar 1958
Naib Transport (Private) Ltd. Vs S.N. Mukherji and Others
Calcutta High Court · AIR 1958 Cal 652 : 62 CWN 414
Constitution of India, 1950 — Article 19(6)Motor Vehicles Act, 1939 — Section 47, 47(1), 47(3)
High Courts18 Mar 1958
Administrator General of West Bengal Vs Basudeb Mukherjee
Calcutta High Court · AIR 1959 Cal 174
Contempt of Courts Act, 1971 — Section 1, 4
High Courts17 Mar 1958
In the Goods of Durga Charan Mitter
Calcutta High Court · AIR 1958 Cal 403 : (1959) 36 ITR 1
Estate Duty Act, 1953 — Section 50, 53, 53(3), 56, 57
High Courts17 Mar 1958Allowed
Mrs. Kathleen Meyer Vs P.K. Ghosh
Calcutta High Court · (1959) 1 ILR (Cal) 404
Transfer of Property Act, 1882 — Section 108West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
High Courts14 Mar 1958
Indralaya Ltd. Vs Additional Commissioner, Commercial Taxes, West Bengal and Others
Calcutta High Court · AIR 1958 Cal 343 : (1958) 9 STC 633
Bengal Finance (Sales Tax) Act, 1941 — Section 2(4)
High Courts14 Mar 1958
Satchidananda Haldar and Others Vs The State
Calcutta High Court · (1958) CriLJ 1012
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379, 411
High Courts13 Mar 1958
Bhendu Bala Dasi Vs Mohan Chandra Gantait
Calcutta High Court · (1959) 2 ILR (Cal) 67
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts13 Mar 1958Allowed
Badal Vs Kamal Kumar Banerjee and Others
Calcutta High Court · AIR 1959 Cal 171 : (1959) 1 CALLT 296
Succession Act, 1925 — Section 301, 82
High Courts12 Mar 1958Dismissed
Haripada Dhar Vs The State
Calcutta High Court · (1959) 1 ILR (Cal) 607
Criminal Procedure Code, 1898 (CrPC) — Section 197, 342Penal Code, 1860 (IPC) — Section 409
High Courts12 Mar 1958
Sundaram Vs The State
Calcutta High Court · AIR 1960 Cal 395 : 64 CWN 1015
Criminal Procedure Code, 1898 (CrPC) — Section 374, 423, 466, 561A
High Courts10 Mar 1958Allowed
Morgan Walker and Co. Vs Khardah Co. Ltd.
Calcutta High Court · AIR 1959 Cal 169 : (1959) 1 CALLT 147 : 63 CWN 451
Arbitration Act, 1940 — Section 5
High Courts10 Mar 1958Allowed
Bholanath Mondal and Others Vs The State
Calcutta High Court · 62 CWN 500
Penal Code, 1860 (IPC) — Section 109, 143, 148, 378, 379
High Courts10 Mar 1958Allowed
Dharmadas Mondal and Others Vs Kashi Nath De
Calcutta High Court · AIR 1959 Cal 243 : (1959) 1 CALLT 327 : 64 CWN 332 : (1959) 1 ILR (Cal) 431
Registration Act, 1908 — Section 60(2)Transfer of Property Act, 1882 — Section 123, 3
High Courts10 Mar 1958Allowed
Katihar Jute Mills Ltd. Vs Shri Lachminarayan Jute Manufacturing Co. Ltd.
Calcutta High Court · AIR 1958 Cal 501
Arbitration Act, 1940 — Section 19, 30Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 21
High Courts06 Mar 1958
Sunil Kumar Roy Vs Commercial Tax Officer and Another
Calcutta High Court · 62 CWN 397 : (1959) 10 STC 14
Constitution of India, 1950 — Article 286
High Courts06 Mar 1958Allowed
Gouri Sankar Sheroff and Others Vs Central Hindusthan Bank Ltd. and Others
Calcutta High Court · AIR 1959 Cal 262
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, Order 21 Rule 50Partnership Act, 1932 — Section 31