High Courts18 Mar 1960
SM. JABARANI GUNIN AND OTHERS Vs UNION OF INDIA AND ANOTHER
Calcutta High Court · (1961) 42 ITR 104
Transfer of Property Act, 1882 — Section 128
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 14 of 18
High Courts18 Mar 1960Dismissed
Upendra Nath Naskar and Others Vs Satya Charan Gangopadhya and Others
Calcutta High Court · AIR 1961 Cal 151 : (1961) 1 ILR (Cal) 519
Civil Procedure Code, 1908 (CPC) — Section 66Evidence Act, 1872 — Section 116
High Courts18 Mar 1960
DUPLE MOTOR BODIES LTD. Vs INLAND REVENUE COMMISSIONERS. DUPLE MOTOR BODIES LTD. v. OSTIME (INSPECTOR OF TAXES).
Calcutta High Court · (1961) 43 ITR 65
Income Tax Act, 1952 — Section 127
High Courts18 Mar 1960Dismissed
Indraloke Studio Ltd. Vs Sm. Santi Debi and Others
Calcutta High Court · AIR 1960 Cal 609
Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 105, 107, 111, 114, 21
High Courts17 Mar 1960Allowed
Brojendra Kumar Saha Vs Union of India (UOI)
Calcutta High Court · AIR 1961 Cal 217 : 65 CWN 670 : (1961) 1 ILR (Cal) 501
Central Excise Rules, 1944 — Rule 11, 8, 97Central Excises and Salt Act, 1944 — Section 37(1), 37(2), 38Sea Customs Act, 1878 — Section 23
High Courts16 Mar 1960Dismissed
Champabati Devi Vs The State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 491
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 150, 37, 38, 47Defence of India Act, 1971 — Section 19Defence of India Rules, 1962 — Rule 20
High Courts16 Mar 1960Dismissed
Hemanta Kumar Mitter Vs Anil Kumar Basu Chodhury
Calcutta High Court · (1961) 1 ILR (Cal) 638
Bengal Tenancy Act, 1885 — Section 102, 104, 104H, 104H(3), 111A
High Courts15 Mar 1960Dismissed
Abinash Chandra Mondal Vs Matilal Mukherjee and Others
Calcutta High Court · AIR 1961 Cal 172
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, Order 21 Rule 93
High Courts14 Mar 1960Allowed
Bireswar Chowdhury Vs Chandra Nath Basu
Calcutta High Court · 65 CWN 144 : (1961) 1 ILR (Cal) 485
Calcutta Thika Tenancy Act, 1949 — Section 3, 4, 5, 6Constitution of India, 1950 — Article 227
High Courts14 Mar 1960
Kalipada Mandal and Others Vs The State of West Bengal and Others
Calcutta High Court · 64 CWN 561
West Bengal Estates Acquisition Act, 1953 — Section 39, 44, 44(1), 44(3), 45
High Courts14 Mar 1960Dismissed
Ballygunge Estates Limited Vs Sachindra Nath Mukherjee
Calcutta High Court · (1961) 1 ILR (Cal) 453
Transfer of Property Act, 1882 — Section 114
High Courts10 Mar 1960
INLAND REVENUE COMMISSIONERS Vs COLLCO DEALINGS LTD. INLAND REVENUE COMMISSIONERS v. LUCBOR DEALINGS LTD.
Calcutta High Court · (1961) 43 ITR 125
Finance Act, 1955 — Section 4, 4(2)Income Tax Act, 1952 — Section 349
High Courts10 Mar 1960
M. M. ISPAHANI LTD. Vs UNION OF INDIA AND OTHERS
Calcutta High Court · (1961) 43 ITR 58
Evidence Act, 1872 — Section 76Income Tax Act, 1961 — Section 34(1A)
High Courts08 Mar 1960
Workmen represented by West Bengal Metal Workers Union Vs Jeewanlal (1929) Ltd. and Others
Calcutta High Court · AIR 1960 Cal 556 : 64 CWN 708 : (1960) 1 FLR 487 : (1961) 2 LLJ 23
Industrial Disputes Act, 1947 — Section 25H
High Courts04 Mar 1960
Rajendra Collieries Ltd. Vs Coal Controller and Another
Calcutta High Court · AIR 1960 Cal 736
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4, 7, 9
High Courts04 Mar 1960Allowed
Kanji Govindji Vs Ruttonjee Jeevandas
Calcutta High Court · (1961) 1 ILR (Cal) 469
English Sale of Goods Act, 1979 — Section 16
High Courts04 Mar 1960Dismissed
Keipasindhu Dinda Vs Sristidhar Garu
Calcutta High Court · (1961) 1 ILR (Cal) 461
High Courts02 Mar 1960
Saradindu Chanda Vs Chief Presidency Magistrate, Calcutta and Another
Calcutta High Court · AIR 1960 Cal 570 : (1960) CriLJ 1198
Criminal Procedure Code, 1898 (CrPC) — Section 190, 204
High Courts02 Mar 1960Dismissed
Borakar Engineering and Foundry Works Vs State of Bihar
Calcutta High Court · AIR 1960 Cal 513 : 64 CWN 744
Civil Procedure Code, 1908 (CPC) — Section 20, 80Constitution of India, 1950 — Article 283(2)Contract Act, 1872 — Section 72
High Courts01 Mar 1960
Sukdeo Sahi and Others Vs Kapil Deo Sing and Others Kapil Deo Sing and Others Vs Sukdeo Sahi and Others
Calcutta High Court · AIR 1960 Cal 597
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3