High Courts01 May 1957
Mulukh Raj Sharma Vs Raj Narain Sharma and Others
Calcutta High Court · AIR 1957 Cal 687 : 61 CWN 621
Succession Act, 1925 — Section 384, 384(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,953 of 3,204
High Courts01 May 1957Dismissed
Kanailal Mookerjee Vs Kali Mohan Chatterjee
Calcutta High Court · AIR 1957 Cal 645 : 62 CWN 136
Contract Act, 1872 — Section 133, 135
High Courts01 May 1957
The State Vs Sudhir Ruhidas
Calcutta High Court · AIR 1959 Cal 450 : (1959) CriLJ 833 : 61 CWN 658
Criminal Procedure Code, 1898 (CrPC) — Section 12, 13, 14, 17, 17(1)Penal Code, 1860 (IPC) — Section 188
High Courts01 May 1957
Probhat Kumar Dutt Vs Rammohan Dutt and Others
Calcutta High Court · AIR 1958 Cal 177 : (1958) 2 ILR (Cal) 339
Partition Act, 1893 — Section 2Transfer of Property Act, 1882 — Section 5
High Courts30 Apr 1957Dismissed
Hemanta Kumar Mukherjee and Others Vs Prafulla Kumar Bhattacharjee
Calcutta High Court · AIR 1957 Cal 685
High Courts30 Apr 1957
In Re: Central Calcutta Bank Ltd. (in Liqn.)
Calcutta High Court · AIR 1957 Cal 520 : (1959) 29 CompCas 437 : 61 CWN 709
Banking Companies Act, 1949 — Section 45G, 45G(7), 45G(8)Constitution of India, 1950 — Article 13, 20, 20(3)Evidence Act, 1872 — Section 1, 118
High Courts30 Apr 1957
Mrs. Tejo Singh Vs State of West Bengal
Calcutta High Court · (1958) 1 ILR (Cal) 537
Land Acquisition Act, 1894 — Section 16, 18, 20, 3, 30
High Courts30 Apr 1957Dismissed
Sudhir Kumar Ghosh Vs Gobinda Lal Banerjee
Calcutta High Court · (1958) 1 ILR (Cal) 532
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22(1)Limitation Act, 1908 — Article 164
High Courts27 Apr 1957Dismissed
Radha Charan Das Vs Pravabati Dassi
Calcutta High Court · 63 CWN 535
Transfer of Property Act, 1882 — Section 107, 53AWest Bengal Non-Agricultural Tenancy Act, 1949 — Section 7, 75, 9, 9(1)(b)(iii)
High Courts18 Apr 1957Dismissed
Nanda Kumar Banerjee and Others Vs Board of Trustees for the Improvement of Calcutta and Another
Calcutta High Court · AIR 1957 Cal 578 : (1959) 1 ILR (Cal) 175
Calcutta Improvement Act, 1911 — Section 2, 78, 78A, 78A(1), 78A(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Constitution of India, 1950 — Article 13, 226
High Courts18 Apr 1957Dismissed
Dhirendra Nath Nrogi Vs Pronab Kumar Nrogi and Others
Calcutta High Court · 61 CWN 887
Transfer of Property Act, 1882 — Section 105West Bengal Premises Tenancy Act, 1956 — Section 14, 2(n)
High Courts18 Apr 1957Dismissed
Baidyanath Bhattacharjee Vs Nirmala Bala Devi
Calcutta High Court · AIR 1957 Cal 649 : 61 CWN 528
Transfer of Property Act, 1882 — Section 110, 111, 116
High Courts18 Apr 1957Dismissed
Nanalal Shamji Vs Purushottam Umedbflai and Company
Calcutta High Court · (1958) 2 ILR (Cal) 410
Contract Act, 1872 — Section 192
High Courts17 Apr 1957Dismissed
Sri Kalidas Chakravarti Vs State of West Bengal and Others
Calcutta High Court · AIR 1958 Cal 241
Bengal Excise Act, 1909 — Section 30, 31, 32, 33, 34Bengal Excise Rules, 1993 — Rule 3
High Courts17 Apr 1957Dismissed
Ladhuram Taparia Vs D.K. Ghose and Others
Calcutta High Court · AIR 1957 Cal 667 : 61 CWN 926 : (1958) 2 ILR (Cal) 314 : (1958) 33 ITR 407
Bengal Public Demands Recovery Act, 1913 — Section 10, 3, 3(3), 50, 51Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 10(2)
High Courts17 Apr 1957
Administrator, Howrah Municipality Vs Byron and Co. (Manager, D.D. Buhariwalla)
Calcutta High Court · (1957) 04 CAL CK 0012
Prevention of Food Adulteration Act, 1954 — Section 12, 14, 16, 2, 20
High Courts15 Apr 1957
W. Hay and Others Vs Aswini Kumar Samanta
Calcutta High Court · AIR 1958 Cal 269 : (1958) 1 CALLT 232 : (1958) 1 ILR (Cal) 527
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts15 Apr 1957Allowed
Monmohan Rakshit Vs Dominion of India
Calcutta High Court · (1958) 2 ILR (Cal) 156
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152, 153, 48, 80Limitation Act, 1963 — Article 181Railways Act, 1989 — Section 77
High Courts12 Apr 1957
National Carbon Co. (India) Ltd. Vs M.N. Gan, Judge, Labour Appellate Tribunal and Others
Calcutta High Court · AIR 1957 Cal 500
Constitution of India, 1950 — Article 43, 47Evidence Act, 1872 — Section 101, 102, 103, 104, 114Industrial Disputes Act, 1947 — Section 19(2)
High Courts12 Apr 1957
Debendra Nath Ghorai Vs Official Receiver
Calcutta High Court · 61 CWN 745 : (1958) 1 ILR (Cal) 559
Bengal Tenancy Act, 1885 — Section 178Calcutta Municipal Act, 1923 — Section 3(1), 3(11)Calcutta Official Receivers Act, 1938 — Section 10(2)