High Courts03 Sept 1956Dismissed
Kameswar Singh Maharajadhiraj of Darbhanga Vs Provakar Mahanti and Another
Calcutta High Court · 61 CWN 223
Cess Act, 1880 — Section 52, 54, 58
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,962 of 3,204
High Courts21 Aug 1956
Sankari Bhusan Sen Vs Union of India and Others
Calcutta High Court · 61 CWN 181
Constitution of India, 1950 — Article 243
High Courts21 Aug 1956
Villagers of Sure Kalna Vs Anath Bandhu Chaudhary and Another
Calcutta High Court · 61 CWN 387
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A(1), 438
High Courts21 Aug 1956
Standard Tubewell and Engineering Works Ltd. Vs Jogendra Nath Sen and Another
Calcutta High Court · AIR 1959 Cal 461
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts17 Aug 1956Dismissed
Balihari Colliery Co. Ltd. Vs Commercial Tax Officer and Another
Calcutta High Court · AIR 1957 Cal 160 : (1957) 8 STC 194
Bengal Finance (Sales Tax) Act, 1941 — Section 11(2), 15, 3Bengal Finance (Sales Tax) Rules, 1941 — Rule 71
High Courts17 Aug 1956Allowed
A.C. Saha and Co. Vs The State and Another
Calcutta High Court · 61 CWN 107
High Courts13 Aug 1956Allowed
Promode Kumar Roy Vs Sephalika Dutta
Calcutta High Court · AIR 1957 Cal 631
Succession Act, 1925 — Section 2, 263
High Courts08 Aug 1956
Jitendra Nath Joardar Vs Makhan Lal Choudhury
Calcutta High Court · 61 CWN 175
Evidence Act, 1872 — Section 35, 74, 74(1)(ii)
High Courts06 Aug 1956Dismissed
Sm. Arunima Das Vs Secretary, Board of Secondary Education, West Bengal and Others
Calcutta High Court · AIR 1957 Cal 182 : 61 CWN 110
Constitution of India, 1950 — Article 226
High Courts03 Aug 1956Dismissed
Sadhan Chandra Pal and Others Vs Kshetra Mohan Saha and Others
Calcutta High Court · AIR 1958 Cal 65 : (1958) 1 CALLT 179
Bengal Public Demands Recovery Act, 1913 — Section 37Civil Procedure Code, 1908 (CPC) — Section 9
High Courts02 Aug 1956
Howrah Nagarik Samity and Others Vs State of West Bengal and Others
Calcutta High Court · 60 CWN 1045
Calcutta Municipal Act, 1923 — Section 540, 541Government of India Act, 1919 — Section 80A
High Courts01 Aug 1956
Anchor Aluminium Works Vs Howrah Municipality
Calcutta High Court · (1957) CriLJ 63
Calcutta Municipal Act, 1923 — Section 385, 535, 586Criminal Procedure Code, 1898 (CrPC) — Section 539B
High Courts31 Jul 1956Dismissed
Kazi Siddique Hossain Vs Salima Khatoon
Calcutta High Court · 61 CWN 187
Constitution of India, 1950 — Article 252, 41
High Courts30 Jul 1956Dismissed
The State Vs Joydev Chandra Das
Calcutta High Court · 61 CWN 248
Calcutta Police Act, 1866 — Section 10A, 78ACriminal Procedure Code, 1898 (CrPC) — Section 107A, 154, 161, 164, 165Penal Code, 1860 (IPC) — Section 302
High Courts26 Jul 1956Dismissed
Durga Prosad Khaitan Vs The Commercial Tax Officer and Others
Calcutta High Court · AIR 1956 Cal 596 : (1957) 8 STC 105
Bengal Finance (Sales Tax) Act, 1941 — Section 7(4)Bengal Finance (Sales Tax) Rules, 1941 — Rule 6Constitution of India, 1950 — Article 19, 19(1), 226, 265, 32
High Courts26 Jul 1956
Calcutta National Bank Ltd. Vs Sonapur Tea Co. Ltd.
Calcutta High Court · AIR 1957 Cal 9
Bankers Books Evidence Act, 1891 — Section 4Banking Companies Act, 1949 — Section 2, 45FEvidence Act, 1872 — Section 65
High Courts26 Jul 1956
Bhagwandas Sitaram Vs Albion Jute Mills Co. Ltd.
Calcutta High Court · AIR 1957 Cal 143
Evidence Act, 1872 — Section 115Sales of Goods Act, 1930 — Section 19
High Courts26 Jul 1956Dismissed
Kanai Lal Sethi Vs Collector of Land Customs, Calcutta
Calcutta High Court · 60 CWN 1042
Constitution of India, 1950 — Article 226
High Courts25 Jul 1956Allowed
Mafizuddin Khan Choudhury Vs Habibuddin Sheikh and Another
Calcutta High Court · AIR 1957 Cal 336 : (1957) 1 CALLT 306
Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 4
High Courts25 Jul 1956
Rameswar Tantia and Another Vs Mahabir Prosad Sureka
Calcutta High Court · (1957) CriLJ 126 : 60 CWN 1027
Companies Act, 1913 — Section 282BCriminal Procedure Code, 1898 (CrPC) — Section 342