High Courts26 Jul 1961
Suprasad Mukherjee Vs State Bank of India and Another
Calcutta High Court · AIR 1962 Cal 72 : (1962) 32 CompCas 10 : 65 CWN 1101 : (1961) 3 FLR 425 : (1961) 2 LLJ 736
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Calcutta High Court judgments, 1961
282 judgments · page 6 of 15
High Courts21 Jul 1961
Joynal Abedin Gayen and another Vs The State
Calcutta High Court · 71 CWN 227
Mines and Minerals (Development and Regulation) Act, 1957 — Section 3(e)West Bengal Estates Acquisition Act, 1953 — Section 4, 5
High Courts20 Jul 1961Dismissed
Anadi Mohon Ghose and Others Vs Rabindra Nath Dutta and Others
Calcutta High Court · AIR 1962 Cal 265 : 65 CWN 1165 : (1962) 2 ILR (Cal) 228
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 100(1), 24Evidence Act, 1872 — Section 35
High Courts20 Jul 1961
Wong Chit Khaw Vs Additional Collector of Customs and Others
Calcutta High Court · (1962) CriLJ 317 : 66 CWN 273
Constitution of India, 1950 — Article 226
High Courts19 Jul 1961Dismissed
Gopal Chandra De Vs State of West Bengal and Others
Calcutta High Court · AIR 1962 Cal 183
Bengal Motor Vehicles Rules, 1940 — Rule 57AConstitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 47, 47(1)
High Courts19 Jul 1961Dismissed
Jamurat Bewa Vs Samarendra Nath Mitra and Others
Calcutta High Court · 65 CWN 1126
Calcutta Thika Tenancy Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts18 Jul 1961
Ajit Kumar Ganguly Vs Union of India (UOI)
Calcutta High Court · (1962) 2 ILR (Cal) 278
Bengal Public Demands Recovery Act, 1913 — Section 9Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 226, 227, 254(2)
High Courts18 Jul 1961
Amitava Mukherjee Vs Principal, Bengal Engineering College and Others
Calcutta High Court · AIR 1962 Cal 93 : 65 CWN 1014
Calcutta University Regulations, 1951 — Section 3, 9Constitution of India, 1950 — Article 226
High Courts14 Jul 1961Allowed
G. Dass and Company Vs D.P. Anand
Calcutta High Court · (1962) 2 ILR (Cal) 221
Sea Customs Act, 1878 — Section 29, 37, 57, 86
High Courts14 Jul 1961Allowed
Chandmull Jain and Another Vs The General Assurance Society Ltd.
Calcutta High Court · 67 CWN 69
High Courts14 Jul 1961
Bijoy Gopal Sur Vs State of West Bengal and Others
Calcutta High Court · 65 CWN 1246 : (1962) 2 LLJ 530
Bengal General Clauses Act, 1899 — Section 25
High Courts11 Jul 1961Allowed
P.B. Shah and Co. and Others Vs Chief Executive Officer and Others
Calcutta High Court · AIR 1962 Cal 283 : 65 CWN 1128 : (1962) 2 ILR (Cal) 273
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 29 Rule 1, Order 7 Rule 1
High Courts11 Jul 1961
Titagarh Jute Factory Co., Ltd. Vs Third Industrial Tribunal and Others
Calcutta High Court · (1962) 1 LLJ 328
Industrial Disputes Act, 1947 — Section 33, 33A, 38
High Courts10 Jul 1961
Comrade Bank Limited (in Liquidation) Vs Jyoti Bala Dassi
Calcutta High Court · AIR 1962 Cal 86 : (1962) 32 CompCas 990 : 66 CWN 761 : (1962) 2 ILR (Cal) 216
Banking Companies Act, 1949 — Section 45A, 45BCivil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts07 Jul 1961Dismissed
Everett Orient Line Vs Jasjit Singh and Others
Calcutta High Court · AIR 1962 Cal 303 : (1962) 2 ILR (Cal) 261
Constitution of India, 1950 — Article 14, 19(1)Sea Customs Act, 1878 — Section 52A
High Courts06 Jul 1961
Leonard Biermans Workers'' Union Vs Second Industrial Tribunal and Others
Calcutta High Court · AIR 1962 Cal 375 : 65 CWN 1029 : (1961) 3 FLR 189 : (1962) 1 LLJ 68
Evidence Act, 1872 — Section 1, 3Industrial Disputes Act, 1947 — Section 11(3)
High Courts06 Jul 1961
Rani Bala Dasi Vs Benodini Ray
Calcutta High Court · (1962) 2 ILR (Cal) 210
Bengal Tenancy Act, 1885 — Section 174(3)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts05 Jul 1961
Bishwanath Kundu Vs Sm. Subala Dassi
Calcutta High Court · AIR 1962 Cal 272 : (1962) 2 ILR (Cal) 254
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 19, Order 23 Rule 3, 11, 38Contract Act, 1872 — Section 74
High Courts04 Jul 1961
Prem Chand Kar and Another Vs State of West Bengal and Others
Calcutta High Court · (1963) CriLJ 117 : 66 CWN 470
Evidence Act, 1872 — Section 110Penal Code, 1860 (IPC) — Section 395, 412