COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,943 of 3,204

High Courts21 Jan 1958

Sachindra Nath Mukherji Vs The State of West-Bengal and Others

Calcutta High Court · AIR 1958 Cal 510

Constitution of India, 1950 — Article 141, 226West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)West Bengal Salaries and Allowances Act, 1952 — Section 4, 6

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High Courts21 Jan 1958

Chhabi Rani Sarkar Vs Fakir Chanb Mandal

Calcutta High Court · (1959) 1 ILR (Cal) 497

Bengal Tenancy Act, 1885 — Section 174(3)Limitation Act, 1963 — Section 18

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High Courts15 Jan 1958Dismissed

The agarpara Co. Limited Vs Sumatichand Kochar

Calcutta High Court · (1959) 1 ILR (Cal) 302

Arbitration Act, 1940 — Section 30, 33, 39Constitution of India, 1950 — Article 19(1)Forward Contracts (Regulation) Act, 1952 — Section 15, 17, 18, 2

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High Courts15 Jan 1958

Chhotka Vs The State

Calcutta High Court · AIR 1958 Cal 482 : (1958) CriLJ 1170 : (1959) 2 ILR (Cal) 174

Criminal Procedure Code, 1898 (CrPC) — Section 154, 288, 297, 374, 423Evidence Act, 1872 — Section 114, 167, 6, 8

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High Courts15 Jan 1958Dismissed

Kshetra Nath Basak Vs Collector of Land Customs and Others

Calcutta High Court · AIR 1959 Cal 356 : (1959) CriLJ 700

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104, 106Foreign Exchange Regulation Act, 1947 — Section 23A, 8(1)

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High Courts14 Jan 1958

Kuver Bank Ltd. (In Liquidation) Vs State of West Bengal

Calcutta High Court · AIR 1960 Cal 81 : 63 CWN 21

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 49, Order 30 Rule 1, 38

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High Courts13 Jan 1958Dismissed

Adhir Kumar Hajra Vs Kanai Lal Chatterjee

Calcutta High Court · (1959) 1 ILR (Cal) 335

Bengal Tenancy Act, 1885 — Section 4

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High Courts13 Jan 1958Dismissed

Ekkari Ghosh Vs Chittarekha Ghoshani

Calcutta High Court · AIR 1958 Cal 447 : 62 CWN 209 : (1959) 1 ILR (Cal) 552

Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 142, 144

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High Courts13 Jan 1958Dismissed

Dulal Samanta Vs The District Magistrate, Howrah and Others

Calcutta High Court · AIR 1958 Cal 365 : (1958) 1 CALLT 271

Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6), 23Criminal Procedure Code, 1898 (CrPC) — Section 107, 114Police Act, 1861 — Section 1, 17, 19

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High Courts10 Jan 1958

Ismail G.H. Ariff and Another Vs Benoy K. Sen and Others

Calcutta High Court · AIR 1958 Cal 360

Calcutta Municipal Act, 1951 — Section 557, 560, 560(2), 561, 575Calcutta Municipal Rules, 1951 — Rule 5, 5(1), 5(2), 5(4)

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High Courts07 Jan 1958Allowed

Gangadhar Gourisankar Vs Bissessarlal Kanhaiyalal

Calcutta High Court · (1959) 1 ILR (Cal) 539

Arbitration Act, 1940 — Section 14(2)Arbitration Rules, 1940 — Rule 13, 16, 9Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6

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High Courts07 Jan 1958Dismissed

Sm. Hiranmoyee Dassi and Another Vs On death of Amiya Pal Choudhury his legal heirs - Anil Pal Choudhury and Others

Calcutta High Court · AIR 1958 Cal 255 : 62 CWN 373 : (1959) 1 ILR (Cal) 297

Bengal Tenancy Act, 1885 — Section 168A, 168A(1)West Bengal Estates Acquisition Act, 1953 — Section 5, 5B

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High Courts06 Jan 1958

Bidhu Bhusan Majumdar Vs Chief Engineer Government of West Bengal and Others

Calcutta High Court · AIR 1958 Cal 623 : 62 CWN 223 : (1958) 2 LLJ 58

Constitution of India, 1950 — Article 311

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High Courts03 Jan 1958Dismissed

Kashi Prosad Khaitan Vs G.W. Burlow

Calcutta High Court · AIR 1959 Cal 160 : (1959) 1 ILR (Cal) 287

Civil Procedure Code, 1908 (CPC) — Section 47Provincial Insolvency Act, 1920 — Section 28, 28(2), 28(4)

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High Courts03 Jan 1958

Tejendra Lal Das Vs Union of India (UOI)

Calcutta High Court · (1959) 1 ILR (Cal) 450

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 106Railways Act, 1989 — Section 77

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High Courts03 Jan 1958Dismissed

Gobinda Bhusan Roy Vs Jnan Chandra Mukherjee

Calcutta High Court · (1959) 1 ILR (Cal) 533

Bengal Wakf Act, 1934 — Section 53(1), 53(2), 53(3), 53(4), 53(7)Evidence Act, 1872 — Section 116West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12

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High Courts03 Jan 1958