High Courts04 May 1960
Sm. Susama Sinha Vs Sm. Kamala Bala Dutt
Calcutta High Court · (1961) 1 ILR (Cal) 791
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3), 17(5)
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 12 of 18
High Courts03 May 1960
Ram Prasad Karnani and Co. Vs Champalal Sethia and Another
Calcutta High Court · 66 CWN 51
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts03 May 1960Allowed
Sanat Kumar Ganguly Vs Gulfan and Others
Calcutta High Court · 65 CWN 45
Bengal General Clauses Act, 1899 — Section 3(23)Calcutta Improvement Act, 1911 — Section 121, 122, 122(a), 123, 123(a)Calcutta Thika Tenancy Act, 1949 — Section 30, 30(b), 30(b)(iv), 30(c)
High Courts02 May 1960Dismissed
Sm. Kunja Moyee Dassi Vs Akshoy Kumar Das
Calcutta High Court · AIR 1961 Cal 43 : (1961) 1 ILR (Cal) 658
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts29 Apr 1960Dismissed
Calcutta Electric Supply Corporation Ltd. Vs Employees State Insurance Corporation
Calcutta High Court · AIR 1961 Cal 248 : (1961) 1 ILR (Cal) 651 : (1961) 2 LLJ 30
Employees State Insurance Act, 1948 — Section 2(12), 2(9), 73A, 73F, 87
High Courts29 Apr 1960Dismissed
Nirmal Kumar Sikdar Vs Chief Electoral Officer and Others
Calcutta High Court · AIR 1961 Cal 289
Constitution of India, 1950 — Article 226, 25, 326, 329Representation of the People (Preparation of Electoral Rolls) Rules, 1950 — Rule 27ARepresentation of the People Act, 1950 — Section 28
High Courts29 Apr 1960
Indian Iron and Steel Co. Ltd. Vs Baker Ali
Calcutta High Court · (1960) 04 CAL CK 0010
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 9, 9(1)(b)(iii)
High Courts29 Apr 1960
Sailabala Dasi Vs Sailabala Dasi
Calcutta High Court · AIR 1961 Cal 26 : 64 CWN 605
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Land Acquisition Act, 1894 — Section 32, 32(1), 32(1)(b)
High Courts29 Apr 1960Dismissed
Madan Lal Arora Vs The State
Calcutta High Court · AIR 1961 Cal 240 : (1961) CriLJ 488 : (1961) 1 ILR (Cal) 598
Criminal Procedure Code, 1898 (CrPC) — Section 190, 225, 232, 237, 342Essential Commodities Act, 1955 — Section 10, 3, 7Penal Code, 1860 (IPC) — Section 482, 485
High Courts29 Apr 1960Dismissed
Rajabala Dei Vs Titaram Pal
Calcutta High Court · (1961) 1 ILR (Cal) 589
Trusts Act, 1882 — Section 90, 94
High Courts29 Apr 1960
The Indian Iron and Steel Co. Ltd. Vs Baker Ali
Calcutta High Court · AIR 1961 Cal 515 : 64 CWN 641 : (1961) 1 ILR (Cal) 892
High Courts29 Apr 1960
Saila Bala Dasi Vs Saila Bala Dasi
Calcutta High Court · AIR 1961 Cal 26 : 64 CWN 605
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Land Acquisition Act, 1894 — Section 32
High Courts28 Apr 1960
Rohini Nandan Goswami Vs Ocean Accident and Guarantee Corporation Ltd.
Calcutta High Court · AIR 1960 Cal 696
High Courts27 Apr 1960Allowed
Union of India (UOI) Vs K.P. Mandal
Calcutta High Court · AIR 1961 Cal 118
Arbitration Act, 1940 — Section 17, 30
High Courts26 Apr 1960
Hanufa Bibi Vs Mokshed Ali Mondal and Another
Calcutta High Court · AIR 1961 Cal 59 : 64 CWN 786
Majority Act, 1875 — Section 2
High Courts26 Apr 1960Dismissed
Shib Nath Mukherjee, Judgment-debtor Vs Life Insurance Corporation of India, Decree-holder
Calcutta High Court · AIR 1961 Cal 170 : 65 CWN 766
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1), 13(2)Civil Procedure Code, 1908 (CPC) — Section 37
High Courts12 Apr 1960Dismissed
Ram Kumar Agarwala and Another Vs Buxar Oil and Rice Mills Ltd. and Another
Calcutta High Court · AIR 1960 Cal 764
Companies Act, 1956 — Section 439(1), 439(2)
High Courts11 Apr 1960Allowed
Santosh Kumar Adya Vs Jatindra Nath Banerjee
Calcutta High Court · (1961) 1 ILR (Cal) 583
Specific Relief Act, 1963 — Section 27, 43
High Courts08 Apr 1960
Commissioner of Income Tax Vs Rajeshwari Distributors (P.) Ltd.
Calcutta High Court · (1981) 5 TAXMAN 162
High Courts07 Apr 1960
B.N. Elias and Co. Private Ltd. Vs The Authority appointed under the Payment of Wages Act and Others
Calcutta High Court · AIR 1960 Cal 603 : (1961) 3 FLR 334 : (1961) 2 LLJ 297
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FPayment of Wages Act, 1936 — Section 15(2), 2, 5