COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,940 of 3,204

High Courts06 Mar 1958Dismissed

Madan Gurang and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 271 : 62 CWN 345 : (1958) 2 LLJ 206

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(5)

High Courts04 Mar 1958Allowed

The Calcutta Electrical Manufacturing Co. and Another Vs Satyendra Nath Das and Others

Calcutta High Court · AIR 1959 Cal 162 : (1959) 2 ILR (Cal) 402

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Defence of India Act, 1939 — Section 4Defence of India Rules, 1962 — Rule 75A

High Courts03 Mar 1958Dismissed

Sri Sri Sridhar Jiew and Others Vs Corporation of Calcutta and Others

Calcutta High Court · AIR 1958 Cal 651 : 62 CWN 349

Calcutta Municipal Act, 1951 — Section 175, 207(2)

High Courts03 Mar 1958Dismissed

Subrata Kumar Chatterjee Vs Deputy Chief Accounts Officer, Eastern Railway and Others

Calcutta High Court · AIR 1958 Cal 654 : 62 CWN 352 : (1959) 1 LLJ 141

Constitution of India, 1950 — Article 226, 310, 311

High Courts03 Mar 1958Dismissed

Co-operative Milk Societies Union Ltd. Vs State of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 373 : (1958) 1 CALLT 56 : 62 CWN 405 : (1958) 2 LLJ 61

Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 10, 2

High Courts28 Feb 1958Dismissed

Municipal Corporation Of Charderngore and Another Vs Chandernagore Electric Supply Co Ltd and Others

Calcutta High Court · 63 CWN 947

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 23, 24(1), 28(1), 3(2)(b)

High Courts27 Feb 1958Allowed

Satyendra Kumar Dutta Vs District Board of 24 Parganas

Calcutta High Court · AIR 1959 Cal 536 : 63 CWN 250 : (1959) 1 ILR (Cal) 494 : (1959) 1 LLJ 585

High Courts27 Feb 1958Dismissed

Luxmi Spinning and Weaving Mills Ltd. Vs Md. Ibrahim, Mutwalli

Calcutta High Court · AIR 1958 Cal 428 : 62 CWN 753

Transfer of Property Act, 1882 — Section 106, 111, 114West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 14

High Courts27 Feb 1958Dismissed

Narendra Nath Dutt Vs Jitendra Nath Dutt and Others

Calcutta High Court · AIR 1959 Cal 62 : (1959) 1 CALLT 255 : (1959) 1 ILR (Cal) 602

High Courts27 Feb 1958Allowed

Brij Mohan Bagaria Vs N.C. Chatterjee and Others

Calcutta High Court · AIR 1958 Cal 460 : (1958) 1 CALLT 74 : 62 CWN 473 : (1958) 2 LLJ 190

Industrial Disputes Act, 1947 — Section 2

High Courts26 Feb 1958Dismissed

Niyati Bhusan Ta Vs Bejoy Chandra Ghosh and Others

Calcutta High Court · AIR 1958 Cal 319

Provincial Insolvency Act, 1920 — Section 6

High Courts25 Feb 1958Dismissed

The State of West Bengal Vs Chandi Charan Das

Calcutta High Court · AIR 1958 Cal 433 : (1959) 1 ILR (Cal) 489

Limitation Act, 1908 — Article 48, 49

High Courts25 Feb 1958

B.N. Elias and Co. Ltd. Vs State of West Bengal

Calcutta High Court · AIR 1959 Cal 247 : (1959) 2 ILR (Cal) 54

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 7, Order 6 Rule 2, 20Contract Act, 1872 — Section 70Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8

High Courts24 Feb 1958Dismissed

Radha Mohan Bagcsi and Others Vs Nalini Kanta Adhikary

Calcutta High Court · 62 CWN 330

Civil Procedure Code, 1908 (CPC) — Section 47West Bengal Estates Acquisition Act, 1953 — Section 26, 3, 5B, 7, 8

High Courts24 Feb 1958Dismissed

Sudhansu Sekhar Panda Vs Natendra Nath Das and Another

Calcutta High Court · AIR 1958 Cal 322 : (1958) 1 CALLT 264 : 62 CWN 325 : (1959) 1 ILR (Cal) 398

Representation of the People Act, 1951 — Section 117, 90(3)

High Courts21 Feb 1958

Amulyanath Dutt Vs Jugal Krishna Halder

Calcutta High Court · (1959) 1 ILR (Cal) 625

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 108West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(1), 12(3)

High Courts20 Feb 1958

Dabendra Nath Bhattacharya Vs Amalendu Bhattacharjee

Calcutta High Court · AIR 1959 Cal 173 : 62 CWN 503

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts19 Feb 1958

Sudhir Chandra Bera Vs Chota Gobinda Shau

Calcutta High Court · 63 CWN 818

West Bengal Estates Acquisition Act, 1953 — Section 39, 44, 46

High Courts18 Feb 1958Dismissed

Guiram Malik Vs Pachi Dasi

Calcutta High Court · (1959) 1 ILR (Cal) 381

Succession Act, 1925 — Section 124, 131

High Courts17 Feb 1958Dismissed

Harendra Nath Chatterjee and Another Vs The State of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 411

Constitution of India, 1950 — Article 311, 7West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 76