High Courts24 May 1960Allowed
National Security Assurance Co. Vs R. Ratilal and Co.
Calcutta High Court · AIR 1961 Cal 48 : (1962) 32 CompCas 246 : 64 CWN 1032 : (1961) 1 ILR (Cal) 731
Stamp Act, 1899 — Article 47, 3
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 11 of 18
High Courts24 May 1960
Sethia Properties, A Dissolved Firm Vs T.R. Bhavnani and Others
Calcutta High Court · 64 CWN 899
Bengal General Clauses Act, 1899 — Section 3(30)Civil Procedure Code, 1908 (CPC) — Section 4(o), 5Constitution of India, 1950 — Article 19(1)(g), 20(2)
High Courts23 May 1960
Kumar Dutta Vs State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 849
Bengal Municipal Act, 1932 — Section 548(1)Calcutta Municipal (Amendment) Act, 1960 — Section 3Calcutta Municipal Act, 1923 — Section 10, 19, 6
High Courts19 May 1960Dismissed
Rungta Engineering and Construction Co. Ltd. Vs Income Tax Officer, Central Circle XIII
Calcutta High Court · AIR 1960 Cal 619 : 65 CWN 61 : 65 CWN 60 : (1962) 44 ITR 315
Constitution of India, 1950 — Article 245, 245(2), 246, 248Income Tax (Amendment) Act, 1954 — Section 2Income Tax Act, 1922 — Section 29, 34(1A), 34(1B), 34(1C), 34(1D)
High Courts19 May 1960Dismissed
Jagannath Agarwalla Vs B.N. Dutta
Calcutta High Court · (1961) 1 ILR (Cal) 840
Sea Customs Act, 1878 — Section 167(5), 167(8)
High Courts18 May 1960Dismissed
Benaras Ice Factory Ltd. Vs Sukhlal Amarchand Vadnagra
Calcutta High Court · AIR 1961 Cal 422
Civil Procedure Code, 1908 (CPC) — Section 11, 47, 51Constitution of India, 1950 — Article 261Contempt of Courts Act, 1971 — Section 5
High Courts17 May 1960Allowed
Lawang Tahang Vs Goenka Commercial Bank Ltd.
Calcutta High Court · AIR 1961 Cal 144 : (1961) 31 CompCas 45 : 64 CWN 828
Companies Act, 1956 — Section 398, 433, 443(2)
High Courts17 May 1960
A.E.G. Carapiet Vs A.Y. Derderian
Calcutta High Court · AIR 1961 Cal 359 : (1961) 1 ILR (Cal) 715
Succession Act, 1925 — Section 213, 283, 59, 61
High Courts16 May 1960Dismissed
Mirza Akbar Kasini Vs United Arab Republic and Another
Calcutta High Court · AIR 1960 Cal 768
Civil Procedure Code, 1908 (CPC) — Section 83, 87A
High Courts16 May 1960Dismissed
The State of West Bengal Vs Bon Behari Mondal
Calcutta High Court · AIR 1961 Cal 112 : 64 CWN 722 : (1961) 1 ILR (Cal) 824
Constitution of India, 1950 — Article 31(5), 31(6)Government of India Act, 1935 — Section 299(2)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 7(1)
High Courts12 May 1960Allowed
Gostho Behari Sirkar Vs Surs'' Estates Ltd.
Calcutta High Court · AIR 1960 Cal 752 : (1961) 1 ILR (Cal) 799
Contract Act, 1872 — Section 231
High Courts11 May 1960Dismissed
Sree Sree Binode Kristo Jew Vs Nanda Rani Devi
Calcutta High Court · (1961) 1 ILR (Cal) 794
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts11 May 1960
Peare Lal Show Vs The State
Calcutta High Court · AIR 1961 Cal 531 : (1961) CriLJ 462 : (1961) 1 ILR (Cal) 707
Constitution of India, 1950 — Article 20(3)
High Courts10 May 1960Dismissed
Panchanan Mondal Vs Tarapada Mondal and Others
Calcutta High Court · AIR 1961 Cal 193 : 65 CWN 661 : (1961) 1 ILR (Cal) 619
Civil Procedure Code, 1908 (CPC) — Section 16Transfer of Property Act, 1882 — Section 118, 54
High Courts10 May 1960Allowed
Saibalini Saha Vs Snehalata Bose
Calcutta High Court · 65 CWN 690 : (1961) 1 ILR (Cal) 699
Evidence Act, 1872 — Section 114, 16, 32General Clauses Act, 1897 — Section 27
High Courts06 May 1960Dismissed
Bajranglal Agarwala Vs Union of India (UOI)
Calcutta High Court · (1961) 1 ILR (Cal) 691
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 May 1960
A.C. Estates Vs Serajuddin and Company
Calcutta High Court · (1961) 1 ILR (Cal) 684
West Bengal Premises Tenancy Act, 1956 — Section 10, 16(2), 16(3), 2
High Courts05 May 1960
Britannia Engineering Company Ltd. and Another Vs Basu Mazumdar and Others
Calcutta High Court · 65 CWN 636 : (1961) 2 LLJ 310
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 36A
High Courts05 May 1960Allowed
State Medical Faculty of West Bengal Vs Kshiti Bhusan Dutt and Others
Calcutta High Court · AIR 1961 Cal 31 : 64 CWN 842 : (1961) 1 ILR (Cal) 667
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 42, 54
High Courts05 May 1960
Sultan Ahmad Vs Deputy Commissioner of Police, Spl. Branch and Civil Authority for Calcutta and Suburbs and Others
Calcutta High Court · AIR 1960 Cal 740
Constitution of India, 1950 — Article 226, 5