COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,949 of 3,204

High Courts26 Jul 1957

Girish Chandra Jana Vs Kalipada Barik

Calcutta High Court · (1958) 2 ILR (Cal) 574

West Bengal Bargadars Act, 1950 — Section 19, 19(1), 19(2), 6, 6(2)West Bengal Bargadars Rules, 1950 — Rule 8, 8(1)West Bengal Land Reforms Act, 1955 — Section 21(2)

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High Courts25 Jul 1957

R.P. Khanna Vs State and Another

Calcutta High Court · AIR 1957 Cal 663 : (1957) CriLJ 1252 : (1958) 2 ILR (Cal) 603

Criminal Procedure Code, 1898 (CrPC) — Section 421, 422, 423Penal Code, 1860 (IPC) — Section 420

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High Courts24 Jul 1957Dismissed

Oudh Bihari Singh Vs Sailbndra Nath Bhattacharjee

Calcutta High Court · 61 CWN 951

Calcutta Thika Tenancy Act, 1949 — Section 28Civil Procedure Code, 1908 (CPC) — Section 28, 47

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High Courts23 Jul 1957Allowed

Hari Bag and Others Vs The State

Calcutta High Court · AIR 1958 Cal 118 : (1958) CriLJ 362

Criminal Procedure Code, 1898 (CrPC) — Section 288, 297, 367Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 40

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High Courts23 Jul 1957Dismissed

Badridas Goenka Vs Fani Bhusan Dhae

Calcutta High Court · (1958) 2 ILR (Cal) 692

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)

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High Courts22 Jul 1957

In Re: Fort Gloster Jute Manufacturing Co. Ltd.

Calcutta High Court · 68 CWN 481

Companies Act, 1956 — Section 17, 9

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High Courts22 Jul 1957Allowed

Balai Lal De Vs Subodh Chandra Shome

Calcutta High Court · (1958) 2 ILR (Cal) 475

Bengal Municipal Act, 1932 — Section 153(2), 22(1), 22(2), 29, 30

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High Courts22 Jul 1957

Munshi Mohammad Isahaq Vs Kazi Mohammad Moin

Calcutta High Court · 62 CWN 400

Bengal Wakf Act, 1934 — Section 29, 40

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High Courts22 Jul 1957

Ramanuj Kundu Vs Baranashi Dutta

Calcutta High Court · (1958) 2 ILR (Cal) 405

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High Courts19 Jul 1957

Deoki Nandan Dalmia Vs F.E. Sachee and Company

Calcutta High Court · (1958) 2 ILR (Cal) 397

Rent Control Act, 1950 — Section 2(8), 32(4), 9(1)Transfer of Property Act, 1882 — Section 108, 111

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High Courts18 Jul 1957Dismissed

Paresh Nath Biswas Vs Kamal Krishna Choudhury and Others

Calcutta High Court · AIR 1958 Cal 614 : 61 CWN 776

Specific Relief Act, 1877 — Section 54Transfer of Property Act, 1882 — Section 44

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High Courts18 Jul 1957

J.P. Mitter Vs The State and Another

Calcutta High Court · AIR 1960 Cal 158

Criminal Procedure Code, 1898 (CrPC) — Section 173, 263Penal Code, 1860 (IPC) — Section 289

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High Courts18 Jul 1957Dismissed

A.T. Antunis Vs Bhupendra Nath Biswas and Others

Calcutta High Court · 61 CWN 835

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)

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High Courts17 Jul 1957Dismissed

Lioyds Bank Ltd. Vs Sankari Prasad Ghose

Calcutta High Court · (1958) 2 ILR (Cal) 525

Constitution of India, 1950 — Article 136, 14, 23, 31

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High Courts16 Jul 1957

Shree Taj Protap Textiles Mills Vs Granaries Ltd. and Others

Calcutta High Court · 65 CWN 665

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High Courts16 Jul 1957Dismissed

Nagendra Nath Lahiri Vs Bidyut Kumar Biswas

Calcutta High Court · (1958) 2 ILR (Cal) 301

Court of Wards Act, 1879 — Section 55West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)

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High Courts15 Jul 1957

Ram Naresh Kumar and Others Vs The State and Another

Calcutta High Court · AIR 1958 Cal 445 : (1958) 1 CALLT 354 : (1958) CriLJ 1018 : 62 CWN 59

Industrial Disputes Act, 1947 — Section 2, 2(1), 22, 23, 24(1)

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High Courts15 Jul 1957

Kissendeyi Debi Vs Saroshi Bala Dasl

Calcutta High Court · (1958) 2 ILR (Cal) 371

Bengal Tenancy Act, 1885 — Section 146A(2)

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High Courts12 Jul 1957

Sumanta Lal Shaw Vs Kalidas Mukhrjee and Others

Calcutta High Court · 61 CWN 793

Calcutta Thika Tenancy Act, 1949 — Section 34, 5Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts10 Jul 1957Dismissed

Probodh Chandra Mitra Vs Munia Kaharin

Calcutta High Court · (1958) 2 ILR (Cal) 499

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115

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