COURT ARCHIVE

Calcutta High Court judgments, 1960

359 judgments · page 13 of 18

High Courts06 Apr 1960Dismissed

Gostha Behari Gorain Vs Banarashi Lal Marwari

Calcutta High Court · (1961) 1 ILR (Cal) 569

General Clauses Act, 1897 — Section 8West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(1)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 14(4), 17(3), 18(5), 32(4)

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High Courts06 Apr 1960Allowed

Mohan Kali Biswas Vs Government of West Bengal

Calcutta High Court · (1961) 1 ILR (Cal) 577

West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 2, 3(1), 3(2)

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High Courts31 Mar 1960Dismissed

Kalipada Sinha Vs Mahaluxmi Bank Ltd.

Calcutta High Court · AIR 1961 Cal 188 : (1962) 32 CompCas 503

Banking Companies Act, 1949 — Section 45D, 45M, 5(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1908 — Section 19

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High Courts31 Mar 1960

Naib Transport Private Ltd. Vs J.N. Talukdar

Calcutta High Court · (1961) 1 ILR (Cal) 555

Constitution of India, 1950 — Article 166(2), 226Motor Vehicles Act, 1939 — Section 42, 43, 44, 45, 46

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High Courts30 Mar 1960Dismissed

Guljarilal Kanoria Vs Busi and Stephenson Ltd.

Calcutta High Court · AIR 1960 Cal 590

Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 73

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High Courts28 Mar 1960

Jitendra Nath Rakshit Vs Sudhir Kumar Rakshit

Calcutta High Court · 65 CWN 738

West Bengal Estates Acquisition Act, 1953 — Section 39, 44

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High Courts25 Mar 1960Allowed

Jamuna Bala Dasi Vs Monmatha Nath Banerjee

Calcutta High Court · 64 CWN 678

Civil Procedure Code, 1908 (CPC) — Section 107Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 16, 20, 23, 24, 29

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High Courts25 Mar 1960Dismissed

Tulsi Charan Surul Vs Kangali Charan Dey and Another

Calcutta High Court · 64 CWN 539

Civil Procedure Code, 1908 (CPC) — Section 18, 37, 38, 47

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High Courts25 Mar 1960

Bhikamchand Bagri, Calcutta Vs Commissioner of Income Tax (Central), Calcutta

Calcutta High Court · AIR 1960 Cal 681 : (1962) 44 ITR 746

Income Tax Act, 1922 — Section 10, 2(4), 33, 33(6), 66

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High Courts25 Mar 1960

Sitaram Agarwalla Vs Additional Collector of Customs, Calcutta and Others

Calcutta High Court · AIR 1960 Cal 676 : (1960) CriLJ 1441

Sea Customs Act, 1878 — Section 167(8)

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High Courts24 Mar 1960

Rajib Lochan Banerjee Vs Anil kumar Ghosh

Calcutta High Court · 64 CWN 685

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3), 5, 5(b)

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High Courts24 Mar 1960

Dulal Chandra Saha Vs Monmotha Nath Banerjee

Calcutta High Court · (1961) 1 ILR (Cal) 543

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 23, 24Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 107Limitation Act, 1963 — Section 5

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High Courts24 Mar 1960Allowed

Sm. Mini Sardarin Vs P.B. Banerjee

Calcutta High Court · (1961) 1 ILR (Cal) 550

Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 438Penal Code, 1860 (IPC) — Section 19, 323, 500

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High Courts24 Mar 1960

TRUSTEES OF TOLLEMACHE SETTLED ESTATES Vs COUGHTRIE (INSPECTOR OF TAXES).

Calcutta High Court · (1961) 43 ITR 448

Income Tax Act, 1952 — Section 175

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High Courts22 Mar 1960

Sudarshan Kundu Vs State

Calcutta High Court · (1961) 1 ILR (Cal) 541

Bengal Excise Act, 1909 — Section 2(9), 46, 48, 52, 53Penal Code, 1860 (IPC) — Section 225

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High Courts22 Mar 1960

UNION OF INDIA Vs SATYANARAYAN KHAN AND OTHERS.

Calcutta High Court · (1961) 1 ILR (Cal) 644 : (1961) 42 ITR 42

Bengal Public Demands Recovery Act, 1913 — Section 7Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(1)(b)

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High Courts21 Mar 1960

Purna Chandra Tewari Vs Saogat Ali Mallick and Others

Calcutta High Court · AIR 1960 Cal 715 : (1960) CriLJ 1445 : (1961) 1 ILR (Cal) 533

Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(4), 439

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High Courts21 Mar 1960Allowed

Krishna Chandra Pramanik Vs Lakshman Chandra Mahato and Others

Calcutta High Court · 64 CWN 566

Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 6Transfer of Property Act, 1882 — Section 108(p)

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High Courts21 Mar 1960

Calcutta Tramways Co. Ltd. Vs Corporation of Calcutta

Calcutta High Court · AIR 1961 Cal 121 : (1961) CriLJ 248 : 65 CWN 346 : (1961) 1 ILR (Cal) 537

Calcutta Municipal Act, 1951 — Section 437(1)Constitution of India, 1950 — Article 19(1), 19(6)

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High Courts21 Mar 1960Dismissed

Gopal Chandra Nandi Vs Union of India (UOI)

Calcutta High Court · (1961) 1 ILR (Cal) 522

Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 55, 55(2), 56, 56(1), 56(2)

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