High Courts13 Sept 1960
Sri Swadesh Bhusan Ghose Vs Chief Commercial Superintendent, E. Rly. and Others
Calcutta High Court · AIR 1961 Cal 93 : 65 CWN 94 : (1961) 1 LLJ 55
Constitution of India, 1950 — Article 311(2)Railways Act, 1890 — Section 47
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 4 of 18
High Courts13 Sept 1960
R. Doraiswami Vs Madhabilata Ghosh
Calcutta High Court · (1961) 2 ILR (Cal) 536
Constitution of India, 1950 — Article 227Distress Amending Act, 1908 — Section 6West Bengal Premises Tenancy Act, 1956 — Section 16, 16(2), 16(3), 16(5), 28
High Courts13 Sept 1960Dismissed
Kedar Nath Saharia Vs The State
Calcutta High Court · AIR 1962 Cal 410
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Essential Commodities Act, 1955 — Section 11Penal Code, 1860 (IPC) — Section 21
High Courts12 Sept 1960
Bechni Mahali Vs Sheikh Gafoor
Calcutta High Court · (1961) 2 ILR (Cal) 437
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), Order 39 Rule 2(4)
High Courts12 Sept 1960
Laxminarayan Tamkorwalla Vs Udairam Khemka
Calcutta High Court · (1961) 2 ILR (Cal) 430
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 9 Rule 5Constitution of India, 1950 — Article 226
High Courts12 Sept 1960
Kashemali Gomasta Vs The State
Calcutta High Court · (1961) 2 ILR (Cal) 544
Criminal Procedure Code, 1898 (CrPC) — Section 161, 178, 190Penal Code, 1860 (IPC) — Section 109, 148, 149, 304
High Courts12 Sept 1960Dismissed
Laxminarayan Tamkorwalla Vs Udairam Khemka and Others
Calcutta High Court · AIR 1961 Cal 386
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5
High Courts09 Sept 1960Allowed
Sankar Prasad Sarkar Vs Panchu Gopal Sarkar
Calcutta High Court · (1961) 2 ILR (Cal) 421
Bengal Tenancy Act, 1885 — Section 26F, 26F(1)
High Courts09 Sept 1960Dismissed
Kanailal Kundu Vs Baidyanath Ghose and Another
Calcutta High Court · AIR 1962 Cal 622
Bengal Money Lenders Act, 1940 — Section 1(3), 34, 34(1)Chandernagore (Assimilation of Law) Act, 1955 — Section 3Chandernagore Merger Act, 1954 — Section 17
High Courts09 Sept 1960
Dharma Das Biswas Vs The State
Calcutta High Court · (1961) 2 ILR (Cal) 424
Criminal Procedure Code, 1898 (CrPC) — Section 148, 149, 173, 190, 192Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts08 Sept 1960
Debt Dutt Moody Vs T. Bellan
Calcutta High Court · (1961) 2 ILR (Cal) 575
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 16, Order 5 Rule 17, Order 5 Rule 18A, Order 5 Rule 19Constitution of India, 1950 — Article 226Finance Act, 1956 — Section 18, 34
High Courts08 Sept 1960
Gouri Bala Choudhury Vs Kusum Kumari Dasi
Calcutta High Court · (1961) 2 ILR (Cal) 546
Bengal Tenancy Act, 1885 — Section 22(2)Limitation Act, 1963 — Article 115, 120
High Courts08 Sept 1960Allowed
Heinrich Fuchs Vs Additional Collector of Customs
Calcutta High Court · (1961) 2 ILR (Cal) 414
Imports and Exports (Control) Act, 1947 — Section 3(2), 5Penal Code, 1860 (IPC) — Section 379, 75Sea Customs Act, 1878 — Section 167(5), 167(73), 167(75), 167(8), 167(81)
High Courts07 Sept 1960Allowed
Mahaluxmi Bank Ltd. Vs Registrar of Companies, West Bengal
Calcutta High Court · AIR 1961 Cal 666 : (1961) 31 CompCas 287 : 65 CWN 99
Banking Companies Act, 1949 — Section 49C, 5(1), 6Companies Act, 1913 — Section 12, 13, 14Companies Act, 1956 — Section 17
High Courts07 Sept 1960
Sarat Kurmar Mohdal and Another Vs Kali Charan Paul and Others
Calcutta High Court · 65 CWN 472
High Courts06 Sept 1960Dismissed
Union of India (UOI) Vs Madan Mohan Gour
Calcutta High Court · AIR 1961 Cal 542
Railways Act, 1890 — Section 77
High Courts06 Sept 1960
S.N. Bhattacharjee Vs Union of India (UOI)
Calcutta High Court · (1961) 2 ILR (Cal) 706
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 1(2), 10, 17(2), 17(3), 2(10)
High Courts05 Sept 1960Dismissed
Upendra Nath Dass and Sons Vs T.C. Martin
Calcutta High Court · AIR 1962 Cal 69
Patents and Designs Act, 1911 — Section 36
High Courts05 Sept 1960
Amala Bala Debi Vs Sarat Chandra Gupta Sarma
Calcutta High Court · (1961) 2 ILR (Cal) 410
West Bengal Premises Tenancy Act, 1956 — Section 16(3), 16(5), 2, 29, 8(1)
High Courts02 Sept 1960
Jagadish Chandra Sikdar Vs Sm. Santimoyee Choudhuri
Calcutta High Court · AIR 1961 Cal 321 : 65 CWN 113
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49