COURT ARCHIVE

Calcutta High Court judgments, 1960

359 judgments · page 10 of 18

High Courts13 Jun 1960

Nrishingha Murari Chakravarty Vs District Magistrate and Collector, Hooghly

Calcutta High Court · AIR 1961 Cal 225 : 65 CWN 129 : (1961) 2 FLR 246 : (1961) 1 LLJ 181

Constitution of India, 1950 — Article 311West Bengal Subordinate Civil Services Rules — Rule 7

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High Courts10 Jun 1960Partly Allowed

Sri Gurupada Haldar Vs Sri Haripada Mukherjee and Others

Calcutta High Court · AIR 1962 Cal 263 : (1962) 1 CALLT 320 : (1961) 2 ILR (Cal) 80

Transfer of Property Act, 1882 — Section 108

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High Courts10 Jun 1960

Basanta Kumar Sen and Another Vs Collector of Land Customs, Calcutta and Others

Calcutta High Court · AIR 1961 Cal 86 : (1961) CriLJ 237 : (1961) 1 ILR (Cal) 919

Constitution of India, 1950 — Article 20(3)Penal Code, 1860 (IPC) — Section 193, 228Sea Customs Act, 1878 — Section 171A, 178A

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High Courts08 Jun 1960

Amulya Ratan Nayek Vs State of West Bengal

Calcutta High Court · AIR 1961 Cal 164 : 64 CWN 857 : (1960) 2 LLJ 502

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 10Constitution of India, 1950 — Article 226, 311

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High Courts08 Jun 1960Dismissed

Mahadeo Prosad Shaw Vs Calcutta Dyeing and Cleaning Co.

Calcutta High Court · AIR 1961 Cal 70

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108

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High Courts08 Jun 1960Allowed

Provendra Mohan Sen Vs Gouri Ranjan Sarkar

Calcutta High Court · (1961) 2 ILR (Cal) 176

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, 107(2), 2(2)Limitation Act, 1963 — Article 152, 12(2)

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High Courts08 Jun 1960Allowed

Manindra Narayan Dhar Vs Sm. Jyotsnalata Debi

Calcutta High Court · (1961) 1 ILR (Cal) 911

Bengal Tenancy Act, 1885 — Section 168A, 168A(1), 168A(2), 169, 169(1)

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High Courts08 Jun 1960Allowed

Satish Chandra Kar Vs Sm. Kadambini Dasi

Calcutta High Court · (1961) 1 ILR (Cal) 907

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High Courts08 Jun 1960

Director of Supplies and Disposals Vs Member, Board of Revenue, Government of West Bengal

Calcutta High Court · (1960) 11 STC 589

Bengal Finance (Sales Tax) Act, 1941 — Section 21, 21(2)(b)

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High Courts05 Jun 1960

Sarju and Another Vs The State of West Bengal

Calcutta High Court · (1961) CriLJ 71

Evidence Act, 1872 — Section 145, 157, 9General Clauses Act, 1897 — Section 4Penal Code, 1860 (IPC) — Section 395, 412

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High Courts03 Jun 1960Dismissed

East Asiatic Co. (India) Private Ltd. Vs Fourth Industrial Tribunal, West Bengal and Others

Calcutta High Court · AIR 1961 Cal 160 : (1961) 2 FLR 334 : (1961) 1 ILR (Cal) 899 : (1961) 1 LLJ 720

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2

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High Courts01 Jun 1960

Mihir Kumar Gooha Vs Registrar of Trade Unions, West Bengal, Calcutta

Calcutta High Court · AIR 1961 Cal 165 : 64 CWN 1065 : (1960) 1 FLR 446 : (1961) 1 LLJ 50

Trade Unions Act, 1926 — Section 11(1), 11(3)

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High Courts01 Jun 1960Dismissed

Ganga Kumar Vs Chintamoni Roy

Calcutta High Court · 65 CWN 639 : (1961) 1 ILR (Cal) 623

Constitution of India, 1950 — Article 227Thika Tenancy Act, 1949 — Section 3, 44, 5, 6, 66Transfer of Property Act, 1882 — Section 106, 114

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High Courts31 May 1960Allowed

Ganon Dunkerley and Company Ltd. Vs Western India Theatres Ltd.

Calcutta High Court · (1961) 1 CALLT 71 : 65 CWN 504 : (1961) 1 ILR (Cal) 750

Contract Act, 1872 — Section 230, 233Limitation Act, 1908 — Article 109, 110, 115, 116, 120

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High Courts27 May 1960

Nand Kishore Choudhury Vs Howrah Municipality

Calcutta High Court · (1961) 1 ILR (Cal) 748

Calcutta Municipal Act, 1923 — Section 175, 385, 386, 492, 503Calcutta Municipal Rules, 1951 — Rule 12, 12(1), 13, 14, 15

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High Courts27 May 1960

Anil Chandra Ganguly and Others Vs Sati Prosanna Bhowmick

Calcutta High Court · 64 CWN 689

West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3), 22(3), 23

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High Courts26 May 1960

State Vs Dhanpat Mahato

Calcutta High Court · (1961) 1 ILR (Cal) 744

Criminal Procedure Code, 1898 (CrPC) — Section 293Penal Code, 1860 (IPC) — Section 302, 34

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High Courts25 May 1960

Sethia Properties, a dissolved firm Vs T.R. Bhavnani and Others

Calcutta High Court · AIR 1961 Cal 199 : (1961) 1 CALLT 341 : (1961) CriLJ 472 : 64 CWN 899 : (1961) 1 ILR (Cal) 861

Bengal General Clauses Act, 1899 — Section 3(30)Constitution of India, 1950 — Article 245Criminal Procedure Code, 1898 (CrPC) — Section 4, 5(2)

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High Courts25 May 1960

Kamal Kumar Nag Choudhury Vs Parbati Charan Kundu and Others

Calcutta High Court · AIR 1961 Cal 81 : 64 CWN 788

Bengal Tenancy Act, 1885 — Section 174(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Section 18

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High Courts24 May 1960Allowed

Union of India (UOI) Vs Hemanta Kumar Bose

Calcutta High Court · (1961) 2 ILR (Cal) 86

Cantonments Act, 1889 — Section 32(2), 7Cantonments Act, 1924 — Section 280Cantonments Code, 1899 — Section 205, 259, 261, 266, 268

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