High Courts29 Mar 1961
Radha Kinkar Mukherjee Vs Beni Kora
Calcutta High Court · (1962) 1 ILR (Cal) 313
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 19, 2(2)
COURT ARCHIVE
Calcutta High Court judgments, 1961
282 judgments · page 11 of 15
High Courts29 Mar 1961
Monoranjan Roy Vs Gadadhar Mandal
Calcutta High Court · AIR 1962 Cal 98 : 65 CWN 905
Criminal Procedure Code, 1898 (CrPC) — Section 344, 344(1A), 540A, 561A
High Courts29 Mar 1961Dismissed
Ballabhdas Agarwal Private Ltd. Vs Dalhousie Properties Ltd.
Calcutta High Court · 65 CWN 1021 : (1962) 1 ILR (Cal) 280
West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(4), 21, 22
High Courts29 Mar 1961
kalipada ghosh Vs lakshmimoni nayak
Calcutta High Court · (1962) 2 ILR (Cal) 10
Calcutta Thika Tenancy Act, 1949 — Section 10, 10(2), 3, 4, 5Constitution of India, 1950 — Article 227
High Courts28 Mar 1961
Purnendu Bikash Maity Vs Chairman, District Board, Midnapore and Others
Calcutta High Court · AIR 1963 Cal 74
West Bengal Estates Acquisition Act, 1953 — Section 5
High Courts28 Mar 1961
Dr. Sailendra Nath Sinha Vs Jasoda Dulal Adhikari and Others
Calcutta High Court · AIR 1962 Cal 490
Banking Companies Act, 1949 — Section 45F, 45F(1), 45JCompanies Act, 1913 — Section 237Evidence Act, 1872 — Section 34
High Courts28 Mar 1961
Nathmal Kajaria and Others Vs Ram Narain Rathi
Calcutta High Court · (1962) CriLJ 809 : (1962) 1 ILR (Cal) 273
Constitution of India, 1950 — Article 227, 23
High Courts24 Mar 1961
Union of India (UOI) Vs S.N. Das and Brothers (Private) Ltd.
Calcutta High Court · AIR 1962 Cal 82
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 299Evidence Act, 1872 — Section 115
High Courts24 Mar 1961Dismissed
Paresh Nath Nandi and Another Vs The State of West Bengal and Others
Calcutta High Court · 65 CWN 794
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3
High Courts23 Mar 1961
RAJA JAGADISH CHANDRA DEO DHABAL, DEB Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1962) 44 ITR 842
Income Tax Act, 1961 — Section 2(1), 2(1)(b)(i)
High Courts22 Mar 1961
M.L. Dalmiya and Co. Vs Union of India (UOI)
Calcutta High Court · AIR 1963 Cal 277
Limitation Act, 1908 — Article 115, 120
High Courts22 Mar 1961Dismissed
Radhashyam Guha Roy Vs Choudhury Sri Hari Pada Datta and Another
Calcutta High Court · AIR 1962 Cal 100 : (1962) 1 ILR (Cal) 242
High Courts22 Mar 1961
Dulal Chandra Bhar and Others Vs The State of West Bengal and Another
Calcutta High Court · 66 CWN 852
Companies Act, 1956 — Section 134, 159, 160, 161, 162Evidence Act, 1872 — Section 114, 161
High Courts22 Mar 1961Partly Allowed
Union of India (UOI) Vs Benode Kumar
Calcutta High Court · AIR 1962 Cal 48 : 65 CWN 727 : (1962) 1 ILR (Cal) 230
Contract Act, 1872 — Section 19Railways Act, 1890 — Section 113, 66, 74
High Courts22 Mar 1961Allowed
Sudhir Ranjan Halder Vs State of West Bengal and Another
Calcutta High Court · AIR 1961 Cal 626 : 65 CWN 607 : (1961) 3 FLR 98 : (1962) 1 ILR (Cal) 254 : (1961) 2 LLJ 283
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
High Courts21 Mar 1961Dismissed
Rabindra Nath Chatterjee Vs Corporation of Calcutta
Calcutta High Court · 65 CWN 740
Calcutta Municipal Act, 1951 — Section 537Criminal Procedure Code, 1898 (CrPC) — Section 242, 342
High Courts21 Mar 1961Dismissed
Rungta Sons Private Ltd. and Another Vs The Owners, Masters and Parties Interested in S.S. ''Edison Mariner'' and Another
Calcutta High Court · 66 CWN 1083
Civil Procedure Code, 1908 (CPC) — Section 1, 2(2), 20, 21Constitution of India, 1950 — Article 225, 86, 93Government of India Act, 1915 — Section 106
High Courts18 Mar 1961
AJIT KUMAR GANGULI Vs UNION OF INDIA
Calcutta High Court · (1962) 46 ITR 104
Civil Procedure Code, 1908 (CPC) — Section 99Criminal Procedure Code, 1898 (CrPC) — Section 537Income Tax Act, 1961 — Section 28(1)(b)
High Courts17 Mar 1961
In Re: Provash Chandra Mallick, Advocate
Calcutta High Court · AIR 1961 Cal 495 : (1961) 1 CALLT 436 : (1961) CriLJ 334 : (1962) 1 ILR (Cal) 304
Bar Councils Act, 1926 — Section 10Contempt of Courts Act, 1971 — Section 1
High Courts17 Mar 1961
KHARKHARI COAL COMPANY (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1962) 46 ITR 383
Civil Procedure Code, 1908 (CPC) — Section 109, 110Income Tax Act, 1961 — Section 66(1), 66(2)