High Courts28 Feb 1961
P.J.P. THOMAS Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1962) 44 ITR 897
Income Tax Act, 1961 — Section 16(3)(b), 34, 66(1)
COURT ARCHIVE
Calcutta High Court judgments, 1961
282 judgments · page 13 of 15
High Courts28 Feb 1961
Baidhyanath Ghosh Vs Sm. Shefali Ghosh and Others
Calcutta High Court · (1962) CriLJ 812 : (1962) 1 ILR (Cal) 149
Evidence Act, 1872 — Section 47, 50Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts28 Feb 1961Dismissed
Ram Baran Prasad Vs Ram Mohit Hazra and Others
Calcutta High Court · AIR 1961 Cal 537 : (1961) 1 CALLT 471
Constitution of India, 1950 — Article 133(1)
High Courts28 Feb 1961Allowed
Bejoy Kumar Boral Vs Sm. Abala Bala Dutt
Calcutta High Court · (1962) 1 ILR (Cal) 203
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts22 Feb 1961
Ramesh Chandra Das Vs Lakhan Chandra Das
Calcutta High Court · AIR 1961 Cal 518
Succession Act, 1925 — Section 283, 59
High Courts20 Feb 1961Dismissed
Sudhamoy Bandopadhyay Vs Bhabani Prosad Sarkar and Others
Calcutta High Court · 65 CWN 1085
Bengal Municipal Act, 1932 — Section 22, 22(1), 22(1)(e), 3, 36
High Courts20 Feb 1961
Manickchand Durgaprasad Vs Pratabmull Rameswar and Another
Calcutta High Court · AIR 1961 Cal 483 : (1961) 1 CALLT 422 : (1962) 1 ILR (Cal) 132
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5, Order 45 Rule 7Constitution of India, 1950 — Article 133Privy Council Rules, 1920 — Rule 9
High Courts15 Feb 1961
Union of India (UOI) Vs B.C. Nawn (Bros) Pr. Ltd.
Calcutta High Court · AIR 1961 Cal 620 : (1962) 1 ILR (Cal) 118
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, Order 8 Rule 2Constitution of India, 1950 — Article 299
High Courts10 Feb 1961
SUGANCHAND SARAOGI Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1962) 44 ITR 870
Income Tax Act, 1961 — Section 22(2), 33A
High Courts10 Feb 1961Dismissed
Union of India (UOI) Vs B.M. Sen
Calcutta High Court · AIR 1963 Cal 456
Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 299(1)
High Courts09 Feb 1961
Jhulan Singh Vs D.C. Ghatak and Another
Calcutta High Court · AIR 1962 Cal 386 : (1962) 4 FLR 336 : (1962) 1 LLJ 731
Contempt of Courts Act, 1971 — Section 1
High Courts08 Feb 1961
Union of India (UOI) Vs Kashi Prosad Agawalla and Others
Calcutta High Court · AIR 1962 Cal 169
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61Contract Act, 1872 — Section 50
High Courts07 Feb 1961Dismissed
Nitai Charan Bagchi Vs Suresh Chandra Paul
Calcutta High Court · 66 CWN 767
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 23 Rule 3, Order 7 Rule 10
High Courts03 Feb 1961Allowed
Union of India Vs Radha Kissen Agarwalla and Another
Calcutta High Court · 65 CWN 848
Civil Procedure Code, 1908 (CPC) — Section 60(1)(k)Contract Act, 1872 — Section 50Provident Funds Act, 1925 — Section 3
High Courts03 Feb 1961Allowed
Asit Ranjan Majumdar Vs Calcutta Dock Labour Board and Another
Calcutta High Court · AIR 1961 Cal 365
Calcutta Port Act, 1890 — Section 126, 126(3), 126(4)Constitution of India, 1950 — Article 19(1)
High Courts31 Jan 1961Dismissed
Sitabati Devi and Another Vs The State of West Bengal and Another
Calcutta High Court · 66 CWN 423
Constitution of India, 1950 — Article 132(1), 19, 19(1)(f), 19(5), 226Government of India Act, 1935 — Section 104, 7West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1)
High Courts31 Jan 1961
Sm. Kamala Bala Dassi and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1962 Cal 269 : 65 CWN 869 : 65 CWN 868 : (1962) 1 ILR (Cal) 109
Constitution of India, 1950 — Article 19(1), 31, 31(1), 31(2), 31(2A)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3West Bengal Land (Requisition and Acquisition) Rules, 1948 — Rule 3(1)
High Courts31 Jan 1961
Haji Habib Haji Pir Mohammed Vs Assistant Collector Of Customs and Others
Calcutta High Court · 65 CWN 1070
Constitution of India, 1950 — Article 226
High Courts27 Jan 1961
Sm. Susama Singh Vs Sri Sailendra Nath Singh and Another
Calcutta High Court · AIR 1961 Cal 373 : (1961) 1 CALLT 402 : 65 CWN 412 : (1962) 1 ILR (Cal) 173
Divorce Act, 1869 — Section 10
High Courts27 Jan 1961Dismissed
Jitendra Nath Roy Vs Sm. Maheswari Bose
Calcutta High Court · (1962) 1 ILR (Cal) 87
Transfer of Property Act, 1882 — Section 55