High Courts15 Jan 1960
Moyalal Rostagir Alias Maya Lall Rustogi Vs The State
Calcutta High Court · 66 CWN 269 : (1961) 1 ILR (Cal) 130
Railway Stores (Unlawful Possession) Act, 1955 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 18 of 18
High Courts15 Jan 1960
Bhattacharyya Rubber Works Private Ltd. Vs Bhattacharjee Rubber Works Workers'' Union and Others
Calcutta High Court · AIR 1960 Cal 356 : 64 CWN 695 : 64 CWN 694 : (1960) 2 LLJ 198
Industrial Disputes Act, 1947 — Section 25FFF, 25FFF(1)
High Courts14 Jan 1960Dismissed
P.C. Mahanti Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 403 : 64 CWN 381 : (1961) 1 ILR (Cal) 196
Civil Procedure Code, 1908 (CPC) — Section 80Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8Independence Pakistan Courts (Pending Proceedings) Act, 1952 — Section 3, 4
High Courts13 Jan 1960Allowed
Sm. Ashalata Biswas Vs Sudhir Kumar Addya
Calcutta High Court · (1961) 1 ILR (Cal) 125
Calcutta Thika Tenancy Act, 1949 — Section 27, 27(5), 4Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts12 Jan 1960Allowed
Union of India (UOI) Vs Mouji Lal Shaw and Others
Calcutta High Court · AIR 1960 Cal 729 : 64 CWN 475
Contract Act, 1872 — Section 73Government of India Act, 1935 — Section 175(3)Sales of Goods Act, 1930 — Section 57, 64(2)
High Courts12 Jan 1960
Nisith Chandra Ghose Vs State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 119
Criminal Procedure Code, 1898 (CrPC) — Section 177, 182Essential Commodities Act, 1955 — Section 11, 14, 7Penal Code, 1860 (IPC) — Section 21
High Courts12 Jan 1960
Thakurdas Majhi Vs Chand Majhi and Another
Calcutta High Court · AIR 1960 Cal 538
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8, Order 5 Rule 1, 115
High Courts11 Jan 1960Partly Allowed
Sachindra Nath Biswas Vs Sm. Banamala Biswas and Another
Calcutta High Court · AIR 1960 Cal 575 : (1960) 1 CALLT 61 : 64 CWN 225 : (1961) 1 ILR (Cal) 113
Hindu Marriage Act, 1955 — Section 13(1), 25(1)
High Courts06 Jan 1960
Union of India (UOI) Vs Jugalkishore Champalal
Calcutta High Court · (1961) 1 ILR (Cal) 190
Presidency Small Cause Courts Act, 1882 — Section 38
High Courts05 Jan 1960
Jagadish Prosad Bhakat Vs Rampurhat Municipality
Calcutta High Court · (1961) 2 ILR (Cal) 167
Bengal Municipal Act, 1932 — Section 51Prevention of Food Adulteration Act, 1954 — Section 15, 16, 2(8), 20, 25
High Courts05 Jan 1960Dismissed
T. Somraju Vs General Manager, Eastern Railway
Calcutta High Court · AIR 1961 Cal 297 : (1961) 3 FLR 5 : (1961) 2 LLJ 467
Workmens Compensation Act, 1923 — Section 3(1)
High Courts05 Jan 1960
Jagadish Chandra Bhadra Vs Budge Budge Municipality
Calcutta High Court · (1962) 2 LLJ 549
Constitution of India, 1950 — Article 310, 311
High Courts04 Jan 1960
Mrinalini Debi Vs Satyendra Nath Das
Calcutta High Court · (1961) 1 ILR (Cal) 160
Limitation Act, 1963 — Article 113, 15, 9
High Courts04 Jan 1960
Alfred Morris Deane Vs Commissioner of Police, Calcutta and Others
Calcutta High Court · AIR 1960 Cal 664 : (1960) CriLJ 1432 : 64 CWN 348
Constitution of India, 1950 — Article 15, 226
High Courts04 Jan 1960
Trilok Nath Mehra Vs Commissioner of Police, Calcutta and Others
Calcutta High Court · AIR 1960 Cal 668 : 64 CWN 1017
Constitution of India, 1950 — Article 154, 166, 299
High Courts04 Jan 1960Allowed
Mohammed Felumeah Vs S. Mondal and Others
Calcutta High Court · AIR 1960 Cal 582 : 64 CWN 861 : (1961) 1 ILR (Cal) 317
Civil Procedure Code, 1908 (CPC) — Section 107Constitution of India, 1950 — Article 226West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 3, 8, 9
High Courts04 Jan 1960
Ajit Kumar Bhunia Vs Sm. Kanan Bala Deyi
Calcutta High Court · AIR 1960 Cal 565 : (1960) 1 CALLT 68 : 64 CWN 246 : (1961) 1 ILR (Cal) 177
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 4, 6, 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 233
High Courts04 Jan 1960
Trilok Nath Mehra Vs Commissioner of Police and Others
Calcutta High Court · (1960) CriLJ 1436 : 64 CWN 1017
Constitution of India, 1950 — Article 15, 154, 162, 166, 258
High Courts01 Jan 1960
Heman Lal Gupta Vs Narayan Shaw
Calcutta High Court · (1961) 1 ILR (Cal) 214
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1, 115