High Courts15 Nov 1960Dismissed
The Calcutta Gas Co. (Proprietary) Ltd. Vs The State of West Bengal and Others
Calcutta High Court · 65 CWN 545
Constitution of India, 1950 — Article 13, 14, 19, 226, 246
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 3 of 18
High Courts15 Nov 1960Dismissed
In Re: Oriental Gas Company Ltd. Calcutta Gas Co. (Proprietary) Ltd.
Calcutta High Court · AIR 1961 Cal 267
Companies Act, 1956 — Section 645Constitution of India, 1950 — Article 14, 19, 226, 246, 254Industries (Development and Regulation) Act, 1951 — Section 18A, 2, 20
High Courts11 Nov 1960
Sk. Jamaluddin and Others Vs State of West Bengal and Others
Calcutta High Court · 65 CWN 357
Land Acquisition Act, 1894 — Section 40West Bengal Land Development and Planning Act, 1948 — Section 2, 4, 6
High Courts19 Sept 1960
Union of India (UOI) Vs Arjun Singh
Calcutta High Court · (1961) 2 ILR (Cal) 503 : (1961) 2 LLJ 454
Payment of Wages Act, 1936 — Section 15, 2
High Courts19 Sept 1960
Annapurna Seal Vs Tincowrie Dutt
Calcutta High Court · (1962) 1 ILR (Cal) 1
Calcutta Thika Tenancy Act, 1949 — Section 10(2), 2, 2(3), 2(5), 2(6)Transfer of Property Act, 1882 — Section 106, 108, 110, 111, 116West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts19 Sept 1960Dismissed
Indrapuri Studio Private Limited and Another Vs Employees'' State Insurance Corporation
Calcutta High Court · AIR 1961 Cal 381 : (1961) 2 ILR (Cal) 441 : (1961) 2 LLJ 306
Employees State Insurance Act, 1948 — Section 2(12), 40
High Courts19 Sept 1960
Blackwoods India Ltd. Vs First Labour Court and Others
Calcutta High Court · (1961) 2 ILR (Cal) 450 : (1961) 2 LLJ 552
Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25FFF, 33C
High Courts19 Sept 1960Dismissed
The Commissioner of the Municipality of Garden Reach Vs Union Jute Company Ltd.
Calcutta High Court · (1961) 2 ILR (Cal) 446
High Courts19 Sept 1960Dismissed
Sasanka Sekhar Bose Vs Debendra Nath Sarkar
Calcutta High Court · (1961) 2 ILR (Cal) 507
Bengal General Clauses Act, 1899 — Section 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 7, 33Presidency Small Cause Courts Act, 1882 — Section 41
High Courts16 Sept 1960
Satish Chandra Bhowmior Vs Union of India
Calcutta High Court · 65 CWN 324
Bengal Public Demands Recovery Act, 1913 — Section 10, 11, 14, 3(6), 38Constitution of India, 1950 — Article 227
High Courts15 Sept 1960
Kumar Pramatha Nath Roy Vs Jahar Lal Mukherjee
Calcutta High Court · AIR 1961 Cal 499 : 65 CWN 273 : 65 CWN 272
High Courts15 Sept 1960Dismissed
Smt. Shanti Devi Vs Khandubala Dasi and Others
Calcutta High Court · AIR 1961 Cal 336 : (1961) 1 CALLT 14 : 65 CWN 171
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts15 Sept 1960
S.N. Bhattacharjee (landlord) dead and in his place M.M. Chakravarti Official Receiver, High Court Vs Union of India (UOI)
Calcutta High Court · AIR 1961 Cal 432 : (1961) 1 CALLT 411 : 65 CWN 315
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 17(2), 17(3), 9
High Courts15 Sept 1960
Deepak Industries Ltd. Vs S.R. Ghosh
Calcutta High Court · (1961) 2 ILR (Cal) 512
Industrial Disputes Act, 1947 — Section 10, 10, 10A, 18(3), 19(2)
High Courts15 Sept 1960
R. Ray Vs V.G. Dalvi and Others
Calcutta High Court · AIR 1963 Cal 380 : (1963) 1 CALLT 404 : 65 CWN 191 : 65 CWN 190 : (1962) 5 FLR 154
Calcutta City Civil Court Act, 1953 — Section 5, 5(1), 6, 7, 9Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Sept 1960
Burdwan Real Properties Private Ltd. and Another Vs Lal Behari Kapuria
Calcutta High Court · AIR 1961 Cal 398 : 65 CWN 259 : (1961) 2 ILR (Cal) 520
West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts15 Sept 1960
Shib Krishna Das Vs Panchanan Ganguly and Others
Calcutta High Court · AIR 1961 Cal 346 : (1961) 1 CALLT 106 : 65 CWN 576 : (1961) 2 ILR (Cal) 688
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 44 Rule 1, Order 44 Rule 1(2)
High Courts15 Sept 1960
Krishna Prosad Bose Vs Sm. Sarajubala Dassi and Another
Calcutta High Court · AIR 1961 Cal 505 : 65 CWN 293
Transfer of Property Act, 1882 — Section 106West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 13, 13(2), 2(11)
High Courts15 Sept 1960
Sm. Shanti Devi Vs Sm. Kalimati Dassi
Calcutta High Court · (1961) 2 ILR (Cal) 664
Civil Procedure Code, 1882 — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(3), Order 21 Rule 23, Order 21 Rule 66Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Limitation Act, 1877 — Article 1, 12, 166, 181, 49
High Courts14 Sept 1960
Satya BrataRoy Vs Santosh Kumar Bose
Calcutta High Court · 65 CWN 592
West Bengal Premises Tenancy Act, 1956 — Section 12, 12(1)(i), 14, 17, 40