High Courts03 Feb 1956
Chimanlal Desai Vs The Union of India (UOI) and Others
Calcutta High Court · AIR 1956 Cal 542
Imports and Exports (Control) Act, 1947 — Section 3(2)Sea Customs Act, 1878 — Section 167(8)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,969 of 3,204
High Courts03 Feb 1956
Panchu Kurmi Vs The State
Calcutta High Court · AIR 1956 Cal 268 : (1956) CriLJ 743 : 60 CWN 799
Criminal Procedure Code, 1898 (CrPC) — Section 256, 367Evidence Act, 1872 — Section 101, 102, 103
High Courts02 Feb 1956Dismissed
Dhirendra Kumar Vs State of West Bengal and Another
Calcutta High Court · AIR 1956 Cal 437
Constitution of India, 1950 — Article 19, 19(1), 226, 31, 31(1)
High Courts02 Feb 1956Dismissed
Bhartia Electric Steel Co. Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1956 Cal 299 : (1956) 7 STC 527
Bengal Finance (Sales Tax) Act, 1941 — Section 16, 20(3), 5(2), 7(4)Constitution of India, 1950 — Article 226
High Courts02 Feb 1956Allowed
Sm. Pankajmi Debi and Others Vs Sudhir Dutta and Others
Calcutta High Court · AIR 1956 Cal 669 : 60 CWN 793
Bengal Tenancy Act, 1885 — Section 103B(5)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 18, 35
High Courts27 Jan 1956Dismissed
Jyoti Brothers Vs Shree Durga Mining Co.
Calcutta High Court · AIR 1956 Cal 280 : 60 CWN 420
Arbitration Act, 1940 — Section 2
High Courts24 Jan 1956Allowed
Bimala Bala Devi Vs Batakrishna Das Ghose
Calcutta High Court · AIR 1957 Cal 308
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(3), 47
High Courts24 Jan 1956
Ajahar Ali and Another Vs The State
Calcutta High Court · AIR 1956 Cal 157 : (1956) CriLJ 532
Calcutta Suburban Police Act, 1866 — Section 38A(2)Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts19 Jan 1956
Hindusthan Commercial Bank Ltd. Vs Laxmi Narayan Saha and Another
Calcutta High Court · AIR 1957 Cal 72 : (1957) 1 CALLT 21 : 61 CWN 118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62
High Courts18 Jan 1956Dismissed
Sm. Monorama Kundu Vs Fire and General Insurance Company of India Ltd.
Calcutta High Court · AIR 1956 Cal 226 : 60 CWN 376
Civil Procedure Code, 1908 (CPC) — Section 60Insurance Act, 1938 — Section 7, 8(1)
High Courts18 Jan 1956
The Corporation of Calcutta Vs Dip Narayan Lachmi Prasad
Calcutta High Court · (1957) CriLJ 249
Bengal General Clauses Act, 1899 — Section 25
High Courts13 Jan 1956Dismissed
Ramballav Dhandhania Vs Gangadhar Nathmall
Calcutta High Court · AIR 1956 Cal 275
Civil Procedure Code, 1908 (CPC) — Section 60Insurance Act, 1938 — Section 39(6), 39(7)Married Womens Property Act, 1874 — Section 6
High Courts12 Jan 1956Dismissed
Benoy Kumar Mondal Vs Panchanon Majumdar
Calcutta High Court · AIR 1956 Cal 177 : (1956) 1 CALLT 98 : 60 CWN 598
Succession Act, 1925 — Section 219, 48
High Courts12 Jan 1956
Sm. Saraswati Bala Samanta and Others Vs Surabala Dassi and Others
Calcutta High Court · AIR 1957 Cal 57 : (1957) 1 CALLT 213 : (1956) 1 CALLT 80 : 60 CWN 400
Calcutta High Court Civil Rules, 1935 — Rule 187, 717, 718, 719, 720Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts11 Jan 1956Dismissed
Dasarath Singh Vs State
Calcutta High Court · AIR 1956 Cal 260 : (1956) CriLJ 738
Criminal Procedure Code, 1898 (CrPC) — Section 235, 244, 259, 286, 367Evidence Act, 1872 — Section 101, 103, 105Penal Code, 1860 (IPC) — Section 420, 486
High Courts10 Jan 1956
Santilata De Vs Saraju Bala Devi and Others
Calcutta High Court · 60 CWN 642
Transfer of Property Act, 1882 — Section 105
High Courts10 Jan 1956
JIBAN KRISHNA ROY AND ANOTHER Vs COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL.
Calcutta High Court · (1957) 31 ITR 611
Bengal Agricultural Income Tax Act, 1944 — Section 24(1), 3, 4
High Courts10 Jan 1956
Damodar Das Vs Kashi Prosad Agarwalla (Khaitan) and Others
Calcutta High Court · AIR 1956 Cal 112
Civil Procedure Code, 1908 (CPC) — Section 60(1), 73
High Courts09 Jan 1956
Chairman, Barrackpore Municipality Vs Labanya Prova Debi
Calcutta High Court · AIR 1956 Cal 179 : (1956) CriLJ 609
Bengal Municipal Act, 1932 — Section 453(2), 500
High Courts06 Jan 1956
Administrator, Howrah Municipality Vs Sm. Kalidasi Debi
Calcutta High Court · AIR 1956 Cal 180 : (1956) CriLJ 610
Calcutta Municipal Act, 1923 — Section 365, 544(1)