High Courts10 Jul 1957
Ganendra Nath Roy Vs Sm. Satyabala basu
Calcutta High Court · (1958) 2 ILR (Cal) 522
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,950 of 3,204
High Courts05 Jul 1957Dismissed
Sudhindra Nath Dutt Vs The State
Calcutta High Court · AIR 1957 Cal 677 : (1957) CriLJ 1245 : 62 CWN 1 : (1959) 1 ILR (Cal) 6
Criminal Procedure Code, 1898 (CrPC) — Section 423, 526, 556
High Courts03 Jul 1957
Clive Mills Ltd. Vs Swalal Jain
Calcutta High Court · AIR 1957 Cal 692 : (1958) 2 ILR (Cal) 464
Arbitration Act, 1940 — Section 13, 14(3), 33Contract Act, 1872 — Section 56
High Courts02 Jul 1957Dismissed
Ram Chandra Ram Nag Ram Rice and Oil Mills Ltd. Vs Howrah Oil Mills Ltd. and Another
Calcutta High Court · AIR 1958 Cal 620 : 62 CWN 773
Arbitration Act, 1940 — Section 2, 34, 35, 8, 9Contract Act, 1872 — Section 226
High Courts01 Jul 1957Allowed
Province of West Bengal Vs Mohan Lal Jain
Calcutta High Court · AIR 1961 Cal 663 : 63 CWN 907
Contract Act, 1872 — Section 65, 70Government of India Act, 1935 — Section 175(3)
High Courts28 Jun 1957
Narayandas Bhagwandas Madhavdas Vs The State of West Bengal
Calcutta High Court · 62 CWN 658
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7
High Courts27 Jun 1957
Mani alias, Monmatha alias Monoranjan Sardar and Others Vs The State
Calcutta High Court · (1960) CriLJ 337
Penal Code, 1860 (IPC) — Section 366, 368
High Courts27 Jun 1957
Mani alias Monmatha alias Monoranjan Sardar and Others Vs The State
Calcutta High Court · AIR 1960 Cal 179
Criminal Procedure Code, 1898 (CrPC) — Section 297, 367, 423
High Courts26 Jun 1957
G.C. Chatterjee and Others Vs Remington Rand (India) Ltd. and Another
Calcutta High Court · AIR 1958 Cal 31
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7
High Courts25 Jun 1957
Kothari and Co. and Others Vs Corporation of Calcutta
Calcutta High Court · AIR 1958 Cal 156 : (1958) CriLJ 378
Calcutta Municipal Act, 1951 — Section 5(1), 5(3)Criminal Procedure Code, 1898 (CrPC) — Section 423
High Courts25 Jun 1957
Hiralal Banjara and Another Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1958 Cal 248
Patents and Designs Act, 1911 — Section 14(1), 15(1), 15(3), 15(5), 15(6)Patents and Designs Rules, 1933 — Rule 25
High Courts25 Jun 1957
Chairman Municipality Vs Mohan Tewari
Calcutta High Court · (1958) CriLJ 169
Bengal Municipal Act, 1932 — Section 453, 453(2)Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts25 Jun 1957
S.K. Kochi Vs Govida Chandra Bhattachaeya
Calcutta High Court · (1958) 2 ILR (Cal) 117
Calcutta Thika Tenancy Act, 1949 — Section 15, 15(4), 15(7), 3, 4Transfer of Property Act, 1882 — Section 111, 112
High Courts20 Jun 1957
Lokenath Bhattacharjee Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1957 Cal 576
Constitution of India, 1950 — Article 226, 363Evidence Act, 1872 — Section 115
High Courts20 Jun 1957
Harendra Kumar Basu Vs Contai Bus Syndicate Ltd. and Others
Calcutta High Court · AIR 1958 Cal 182 : (1958) 1 CALLT 216 : (1958) 2 ILR (Cal) 437
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 7, Order 33 Rule 7(2), Order 33 Rule 7(3)
High Courts20 Jun 1957
Abdul Hamid Vs The District School Board, 24 Parganas and Others
Calcutta High Court · 61 CWN 880
Constitution of India, 1950 — Article 220, 226
High Courts19 Jun 1957
The Shalimar Wood Products Limited Vs Sitaeam Srigopal
Calcutta High Court · (1958) 2 ILR (Cal) 441
Sales of Goods Act, 1930 — Section 25, 41, 41(1), 41(2), 42
High Courts19 Jun 1957
K.N. Sanyal Vs S.M. Ghosh
Calcutta High Court · 61 CWN 789 : (1958) 2 ILR (Cal) 392
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 2, 9Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Article 35
High Courts18 Jun 1957
Divisional Accounts Officer, Eastern Railway Vs Radha Kissen Khaitan and Another
Calcutta High Court · AIR 1959 Cal 666
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48(2), Order 21 Rule 48(3), 60(1)
High Courts18 Jun 1957Dismissed
The Corporation of Calcutta Vs Anil Prokash Basu
Calcutta High Court · AIR 1958 Cal 423 : (1958) 2 ILR (Cal) 109
Calcutta Municipal Act, 1923 — Section 127