High Courts17 Jun 1957
Panchkari Haldar Vs Promodh Kishore Mondal and Others
Calcutta High Court · 61 CWN 803
Bengal General Clauses Act, 1899 — Section 2, 3, 4, 8Calcutta Thika Tenancy Act, 1949 — Section 1, 1(2), 23, 27, 28
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,951 of 3,204
High Courts17 Jun 1957Dismissed
General Electric Co. of India Ltd. and Another Vs Corporation of Calcutta and Another
Calcutta High Court · AIR 1959 Cal 413 : (1958) 2 ILR (Cal) 587
Calcutta Municipal Act, 1923 — Section 127, 131(1)Evidence Act, 1872 — Section 101, 102, 103, 104, 9Limitation Act, 1908 — Section 12
High Courts17 Jun 1957
Taraprasanna Bhanja Vs Union of India (UOI) and Others
Calcutta High Court · 61 CWN 849 : (1958) 2 LLJ 304
Constitution of India, 1950 — Article 226, 311
High Courts13 Jun 1957Dismissed
Burmah Oil Co. Ltd. Vs Income Tax Appellate Tribunal, Calcutta Bench and Another
Calcutta High Court · AIR 1957 Cal 591 : 61 CWN 758 : (1958) 33 ITR 794
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 30, 31, 33, 49AIncome Tax Rules, 1962 — Rule 5, 6
High Courts11 Jun 1957
Hasina Bibi Vs Md. Gulab Ansari
Calcutta High Court · (1958) 2 ILR (Cal) 638
Workmens Compensation Act, 1923 — Section 22, 22(1), 32, 8, 8(1)Workmens Compensation Rules, 1924 — Rule 23, 23(1)
High Courts10 Jun 1957
Broja Behari Sen Vs Ved Prokash Kumar
Calcutta High Court · AIR 1958 Cal 261
Limitation Act, 1908 — Article 110, 120West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 17(1), 2(1), 2(10), 3
High Courts10 Jun 1957Allowed
Pulin Behary Shaw Vs Miss Lila Dey
Calcutta High Court · AIR 1957 Cal 627 : (1958) 2 ILR (Cal) 426
Transfer of Property Act, 1882 — Section 109, 111, 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
High Courts10 Jun 1957
Rafique Khan Vs The Corporation of Calcutta
Calcutta High Court · (1958) 2 ILR (Cal) 105
Calcutta Municipal Act, 1951 — Section 579(1), 579(2), 594Prevention of Food Adulteration Act, 1954 — Section 18, 20, 20(2), 7
High Courts05 Jun 1957
Stteaj Kumar Kaenani Vs Indra Kumar Karnani
Calcutta High Court · (1958) 2 ILR (Cal) 231
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Jun 1957Allowed
Kali Das Ghosal Vs S.K. Mondal
Calcutta High Court · AIR 1957 Cal 660 : (1958) 2 ILR (Cal) 630
Evidence Act, 1872 — Section 45Limitation Act, 1908 — Section 5Workmens Compensation Act, 1923 — Section 10, 24A, 3
High Courts04 Jun 1957
Dharmadas Paul Vs Commissioner of Commercial Tax, West Bengal and Another
Calcutta High Court · AIR 1958 Cal 302 : 62 CWN 65 : (1958) 9 STC 194
High Courts03 Jun 1957
Santosh Kumar Ganguly and Another Vs Registrar, Appellate Side, High Court and Another
Calcutta High Court · AIR 1959 Cal 317 : 63 CWN 339 : (1958) 2 ILR (Cal) 307
Constitution of India, 1950 — Article 227
High Courts03 Jun 1957
Jaria Devi Vs Shyam Sundar Agarwalla and Others
Calcutta High Court · AIR 1959 Cal 338 : 63 CWN 295 : (1958) 2 ILR (Cal) 252
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts31 May 1957
Aswini Kumar Dutt Vs Commercial Tax Officer, Midnapore and Another
Calcutta High Court · AIR 1958 Cal 289 : 61 CWN 953 : (1958) 2 ILR (Cal) 450
Bengal Finance (Sales Tax) Act, 1941 — Section 11, 11(1), 15, 20, 20(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 49, 71, 79, 80, 80(2)Constitution of India, 1950 — Article 226
High Courts31 May 1957Allowed
Keshab Chandra Sarkar Vs Hemenlal Gupta
Calcutta High Court · 62 CWN 236
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)(i), 14(3)
High Courts30 May 1957
INLAND REVENUE COMMISSIONERS Vs NATIONAL BOOK LEAGUE.
Calcutta High Court · (1958) 34 ITR 461
Income Tax Act, 1952 — Section 123(1), 447(1)(b)
High Courts29 May 1957Allowed
Dukhini Rajaharin Vs Corporation of Calcutta
Calcutta High Court · AIR 1957 Cal 653
Workmens Compensation Act, 1923 — Section 2(1)
High Courts29 May 1957Allowed
Subodh Kumar Banerjee and Others Vs Soshi Kumar Banerjee and Others
Calcutta High Court · AIR 1958 Cal 264
Evidence Act, 1872 — Section 114, 45Succession Act, 1925 — Section 276
High Courts28 May 1957
James Fredrick Rowland Vs Raynah Rowland Nee Glover
Calcutta High Court · AIR 1959 Cal 703 : (1959) CriLJ 1315 : 62 CWN 221
Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 488Divorce Act, 1869 — Section 44
High Courts27 May 1957Dismissed
Sanjib Kumar Chowdhury Vs Principal, St. Paul''s College and Others
Calcutta High Court · AIR 1957 Cal 524 : 61 CWN 717
Constitution of India, 1950 — Article 226, 25, 29(2), 30