COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,961 of 3,204

High Courts29 Nov 1956

Bata Krishna Barman Vs Assistant Secretary, (Department of Civil Supplies) and Others

Calcutta High Court · 61 CWN 459 : (1958) 1 ILR (Cal) 40 : (1957) 2 LLJ 260

Constitution of India, 1950 — Article 13, 19, 226, 313Government of India Act, 1935 — Section 241

High Courts29 Nov 1956Dismissed

Sriram Jhaburmull Vs S.C. Das Gupta and Others

Calcutta High Court · AIR 1957 Cal 254

Excess Profits Tax Act, 1940 — Section 14A, 14A(6), 14A(7)Income Tax Act, 1961 — Section 23B

High Courts29 Nov 1956

Kalipada Das and Another Vs Sm. Kiron Bala Dassi

Calcutta High Court · (1958) CriLJ 572

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 447, 504

High Courts28 Nov 1956

Rajendra Nath Mondal Vs Anukul Chandra Biswas

Calcutta High Court · AIR 1957 Cal 139 : (1957) CriLJ 365

Criminal Procedure Code, 1898 (CrPC) — Section 100

High Courts26 Nov 1956

M.M. Ispahani Ltd. Vs Union of India (UOI)

Calcutta High Court · AIR 1957 Cal 430

Bengal Public Demands Recovery Act, 1913 — Section 9Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

High Courts26 Nov 1956Allowed

Uday Chand Mahatab Vs Kalyani Debi

Calcutta High Court · (1958) 1 ILR (Cal) 1

High Courts23 Nov 1956

Shashi Bhusan Maity and Others Vs The State

Calcutta High Court · AIR 1957 Cal 148 : (1957) CriLJ 367

Criminal Procedure Code, 1898 (CrPC) — Section 523, 550Penal Code, 1860 (IPC) — Section 405, 406

High Courts23 Nov 1956

M.B. Sirkar and Sons Vs S. Banerjee and Others

Calcutta High Court · AIR 1957 Cal 249

Bengal Public Demands Recovery Act, 1913 — Section 7, 9Constitution of India, 1950 — Article 226

High Courts22 Nov 1956

N. Dutt Majumdar Vs Corporation of Calcutta

Calcutta High Court · 61 CWN 205

Bengal General Clauses Act, 1899 — Section 25

High Courts21 Nov 1956

Barrackpore Bus Syndicate Vs Serajuddin and Others

Calcutta High Court · AIR 1957 Cal 444 : 61 CWN 217

Bengal Motor Vehicles Rules, 1940 — Rule 57, 81Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 47(1), 48, 64

High Courts20 Nov 1956

P.C. Roy Choudhury Vs Satya Brata Roy Choudhury

Calcutta High Court · (1958) 1 ILR (Cal) 7

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)

High Courts19 Nov 1956Allowed

Asgar Ally and Co. and Others Vs Vuppala Satyanarayana and Others

Calcutta High Court · AIR 1957 Cal 317 : (1957) 1 CALLT 301

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts12 Sept 1956Allowed

Rustom Ali Molla and Others Vs Bata Shoe Co. Ltd.

Calcutta High Court · AIR 1957 Cal 120 : 61 CWN 122

Penal Code, 1860 (IPC) — Section 482, 483, 486

High Courts12 Sept 1956Dismissed

Promode Lal Moitra Vs Additional District Magistrate, 24 Parganas and Others

Calcutta High Court · AIR 1957 Cal 164 : 61 CWN 11

Bengal Municipal Act, 1932 — Section 36Bengal Municipal Election Rules, 1932 — Rule 20(1), 20(3)Constitution of India, 1950 — Article 226, 329

High Courts12 Sept 1956

Aluminium Corporation of India Ltd. Vs Coal Board

Calcutta High Court · AIR 1957 Cal 326 : 61 CWN 55

Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 8(1)

High Courts12 Sept 1956Allowed

Rustom Ali Molla and Others Vs Bata Shoe Company Ltd.

Calcutta High Court · 61 CWN 122

Penal Code, 1860 (IPC) — Section 482, 483, 486

High Courts07 Sept 1956

Carrara Marble and Terrazo Co. Ltd. Vs Charu Chandra Guha

Calcutta High Court · AIR 1957 Cal 357 : 61 CWN 407

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 116West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12

High Courts06 Sept 1956

Iswar Chandra Kamila Vs The State and Another

Calcutta High Court · 61 CWN 149

West Bengal Bargadars Act, 1950 — Section 14

High Courts05 Sept 1956Dismissed

Motahar Ali Vs Sk. Abdul Malek and Another

Calcutta High Court · AIR 1957 Cal 324 : 61 CWN 253

Registration Act, 1908 — Section 75(2), 77, 77(1), 77(2), 87

High Courts03 Sept 1956Dismissed

Sewkissendas Bhatter and Others Vs Dominion of India

Calcutta High Court · AIR 1957 Cal 617 : (1957) 1 CALLT 89 : 61 CWN 389

Civil Procedure Code, 1908 (CPC) — Section 11, 64, 79, 9Constitution of India, 1950 — Article 300Contract Act, 1872 — Section 196