High Courts29 Feb 1960Dismissed
B.R. Herman and Mohatta (India) Ltd. Vs Pran Ballav Majumdar
Calcutta High Court · AIR 1960 Cal 524 : 64 CWN 798
Contract Act, 1872 — Section 73, 74Sales of Goods Act, 1930 — Section 31, 35
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 15 of 18
High Courts29 Feb 1960
Abdul Khair and Another Vs Nazir Hossain and Others and other cause
Calcutta High Court · AIR 1960 Cal 631
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts26 Feb 1960
Jatindra Mohan Banerjee and Others Vs Kali Charan alias Kalipada Sarkar and Others
Calcutta High Court · AIR 1960 Cal 623 : 64 CWN 780
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 22, Order 21 Rule 32, 146, 47
High Courts26 Feb 1960Allowed
Debendra Nath Chowdhury Vs Southern Bank Ltd.
Calcutta High Court · AIR 1960 Cal 626 : 64 CWN 439 : (1961) 1 ILR (Cal) 442
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts23 Feb 1960
Satchidananda Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · 64 CWN 521
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(6)Essential Commodities Act, 1955 — Section 3, 5Income Tax Act, 1961 — Section 5
High Courts23 Feb 1960
Nandalal Kotal Vs State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 430
Criminal Procedure Code, 1898 (CrPC) — Section 419Defence of India Rules, 1962 — Rule 81Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Feb 1960Dismissed
Murlidhar Garodia Vs Purushottamlal Jain Purushottamlal Jain Vs Murlidhar Garodia
Calcutta High Court · AIR 1961 Cal 175 : (1961) 1 CALLT 328
Transfer of Property Act, 1882 — Section 106, 110West Bengal Premises Tenancy Act, 1956 — Section 13(6), 2
High Courts22 Feb 1960
Sudhir Kumar Bhattacharjee Vs The State
Calcutta High Court · 65 CWN 600 : (1961) 1 ILR (Cal) 307
Calcutta Thika Tenancy (Amendment) Act, 1955 — Section 479ACalcutta Thika Tenancy Act, 1949 — Section 19, 25, 32, 5Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 476
High Courts20 Feb 1960
Sm. Basanti Devi Paul Vs Kamal Kr. Paul
Calcutta High Court · (1961) 1 ILR (Cal) 424
High Courts19 Feb 1960Allowed
Pratabmull Rameswar Vs Manick Chand Durga Prosad
Calcutta High Court · 64 CWN 992 : (1961) 1 ILR (Cal) 389
Contract Act, 1872 — Section 16, 23English Quarter Sessions Act, 1849 — Section 18Raw Jute (Central Jute Board and Miscellaneous Provisions) Ordinance, 1950 — Section 2, 2(5), 2(6), 2(8), 3
High Courts19 Feb 1960
Krishna Devi Vs Shalimar Paint, Colour and Varnish Company (Private) Ltd.
Calcutta High Court · (1961) 1 ILR (Cal) 420
West Bengal Premises Tenancy Act, 1956 — Section 16, 16(2), 16(3)West Bengal Premises Tenancy Rules, 1958 — Rule 4
High Courts19 Feb 1960
Harisadhan Ghose Vs De penning
Calcutta High Court · (1961) 1 ILR (Cal) 413
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7(1), Order 33 Rule 7(2)Industrial Disputes Act, 1947 — Section 19
High Courts18 Feb 1960
Ganpatrai Rawatmull Vs Collector of Land Customs and Another
Calcutta High Court · (1960) CriLJ 1199
Criminal Procedure Code, 1898 (CrPC) — Section 512Sea Customs Act, 1878 — Section 172
High Courts18 Feb 1960Dismissed
Empire Watch Co. and Others Vs Joint Chief Controller of Imports and Exports and Others
Calcutta High Court · AIR 1960 Cal 561
Constitution of India, 1950 — Article 226
High Courts18 Feb 1960
Commissioner of Agricultural Income Tax, West Bengal Vs Jagadish Chandra Sahoo
Calcutta High Court · AIR 1960 Cal 546 : 64 CWN 876 : (1961) 1 ILR (Cal) 379
High Courts18 Feb 1960
Ganpatrai Rawatmull Vs Collector of Land Customs, Calcutta and Another
Calcutta High Court · AIR 1960 Cal 572 : (1961) 42 ITR 107
Sea Customs Act, 1878 — Section 172
High Courts18 Feb 1960
Calcutta Tanneries (1944) Ltd., Calcutta Vs Commissioner of Income Tax, Calcutta
Calcutta High Court · AIR 1960 Cal 543 : (1960) 1 CALLT 388 : (1961) 1 ILR (Cal) 383 : (1960) 40 ITR 178
Income Tax (Amendment) Act, 1953 — Section 1(2), 2(1)Income Tax Act, 1922 — Section 28(3), 5(7), 66(1)
High Courts16 Feb 1960
Ajit K. Saha Vs Nagendra N. Saha and Another
Calcutta High Court · AIR 1960 Cal 484
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 211, 307
High Courts15 Feb 1960
Ahmed Ali Khan Vs IVY Claive Nabi Buksh
Calcutta High Court · 64 CWN 391 : (1961) 1 ILR (Cal) 373
West Bengal Premises Tenancy Act, 1956 — Section 11(2), 16(3), 17, 17(1), 17(2)
High Courts12 Feb 1960
Narendra Nath Chatterjee Vs Commissioners of Bally Municipality
Calcutta High Court · AIR 1962 Cal 53 : 64 CWN 1043 : (1961) 1 ILR (Cal) 356
Bengal Municipal Act, 1932 — Section 132, 140(1), 140(2), 167, 22(1)Constitution of India, 1950 — Article 227, 329