High Courts19 Aug 1960Dismissed
Hari Kissen Khettry Vs Farrukh Sayer
Calcutta High Court · 66 CWN 983
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 27, Order 21 Rule 35, Order 21 Rule 97Constitution of India, 1950 — Article 16, 19, 215
COURT ARCHIVE
Calcutta High Court judgments, 1960
359 judgments · page 6 of 18
High Courts18 Aug 1960Allowed
Indra Narayan Roy Vs The State
Calcutta High Court · AIR 1963 Cal 64 : (1963) CriLJ 156
Criminal Procedure Code, 1898 (CrPC) — Section 235, 239Penal Code, 1860 (IPC) — Section 109, 120B, 405, 409, 422
High Courts18 Aug 1960Dismissed
Bengal Goal Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · 64 CWN 1057
West Bengal Estates Acquisition Act, 1953 — Section 27, 29, 6
High Courts17 Aug 1960Allowed
Gouri Shankar Sadany Vs Jethmal Lakeain
Calcutta High Court · (1961) 2 ILR (Cal) 377
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(3)
High Courts12 Aug 1960
Abdul Halim and Another Vs State of West Bengal
Calcutta High Court · AIR 1961 Cal 257 : (1961) CriLJ 496 : 64 CWN 1026
Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 190(1)
High Courts08 Aug 1960
Raghu Nath Shaw Vs Kanailal Das
Calcutta High Court · (1961) 2 ILR (Cal) 312
Limitation Act, 1963 — Article 52, 85Provincial Small Cause Courts Act, 1887 — Section 25
High Courts08 Aug 1960Dismissed
Raghunath Shaw Vs Kanai Lal Das and Others
Calcutta High Court · AIR 1962 Cal 97
Limitation Act, 1908 — Article 52, 85Provincial Small Cause Courts Act, 1887 — Section 25
High Courts05 Aug 1960Dismissed
Arju alias Jogeswar Kumar Vs The State
Calcutta High Court · (1961) 2 ILR (Cal) 281
Criminal Procedure Code, 1898 (CrPC) — Section 157, 159, 164, 164(1), 164(2)Evidence Act, 1872 — Section 104, 145, 157, 9Penal Code, 1860 (IPC) — Section 395, 412
High Courts05 Aug 1960
Govinda Chandra Das Vs Sitanath Paul
Calcutta High Court · (1961) 2 ILR (Cal) 298
Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 13, 13(2), 14, 14(3)
High Courts05 Aug 1960
Bejoy Gobinda Pahari Vs Revenue officer Mahisadal
Calcutta High Court · (1961) 2 ILR (Cal) 370
Bengal Tenancy Act, 1885 — Section 108, 115BConstitution of India, 1950 — Article 226, 227West Bengal Estates Acquisition Act, 1953 — Section 12, 44, 44(2), 44(3), 44(4)
High Courts05 Aug 1960
Jamuna Singh Vs The State
Calcutta High Court · (1961) 2 ILR (Cal) 306
Criminal Procedure Code, 1898 (CrPC) — Section 539BPenal Code, 1860 (IPC) — Section 323, 341
High Courts03 Aug 1960Dismissed
Bidyadhari Spill Matsyajibi Samabaya Samity Vs State and Others
Calcutta High Court · AIR 1961 Cal 214 : (1961) 1 CALLT 146 : 65 CWN 685
Constitution of India, 1950 — Article 226
High Courts03 Aug 1960Dismissed
Moniranaj Ghosh Vs Nityananda De
Calcutta High Court · (1961) 2 ILR (Cal) 350
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(3), 12, 13, 13(2)
High Courts03 Aug 1960Dismissed
Kubir Malla Vs On the death of Titu Bibi her heir Manik Mallik and Others
Calcutta High Court · AIR 1961 Cal 75 : (1961) 1 CALLT 303 : 65 CWN 420
Bengal Tenancy Act, 1885 — Article 3, 26C
High Courts03 Aug 1960
Kubir Mulla Vs Shaye Bibi
Calcutta High Court · (1961) 2 ILR (Cal) 355
Bengal Tenancy (Amendment) Act, 1928 — Article 19, 3, 168A, 184, 26CLimitation Act, 1963 — Article 142
High Courts02 Aug 1960
Bibhas Mohan Mukherjee and Others Vs Hari Charan Banerjee and Others
Calcutta High Court · AIR 1961 Cal 491
Bengal Court Fees (Amendment) Act, 1922 — Section 6(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 2(2)Court Fees Act, 1870 — Section 8B(3)
High Courts02 Aug 1960
Jagadish Prosad Gupta Vs The State of West Bengal
Calcutta High Court · (1961) 2 ILR (Cal) 398
Prevention of Food Adulteration Act, 1954 — Section 16(1), 17, 17(1)
High Courts01 Aug 1960
Murarka Paint and Varnish Works Ltd. Vs Mohanlal Murarka and Others
Calcutta High Court · AIR 1961 Cal 251 : (1961) 31 CompCas 301 : 65 CWN 32
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts29 Jul 1960Dismissed
Assistant Collector of Customs, for Appraisement and Others Vs Mercantile Express Co. Ltd.
Calcutta High Court · AIR 1961 Cal 636 : (1961) 1 CALLT 1 : 65 CWN 153 : (1961) 2 ILR (Cal) 265
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 188
High Courts29 Jul 1960Dismissed
Panchanan Pal Vs Nirode Kumar Biswas and Another
Calcutta High Court · AIR 1962 Cal 12 : (1961) 2 ILR (Cal) 558
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 35Contract Act, 1872 — Section 19Evidence Act, 1872 — Section 115