High Courts20 Dec 1961
Satar Sheikh Vs Union of India and Others
Calcutta High Court · 67 CWN 99
Citizenship Act, 1955 — Section 5, 5(1)(a)Constitution of India, 1950 — Article 226, 5
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,890 of 3,204
High Courts19 Dec 1961Dismissed
Arun Kumar Banerjee and Another Vs The State
Calcutta High Court · AIR 1962 Cal 504
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 297, 374Evidence Act, 1872 — Section 157, 21, 3, 45, 8Penal Code, 1860 (IPC) — Section 300, 302
High Courts14 Dec 1961
Compagnie Nationals Air France Vs First Industrial Tribunal and Others
Calcutta High Court · (1962) 1 LLJ 737
Industrial Disputes Act, 1947 — Section 10, 2
High Courts13 Dec 1961
COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA Vs MUGNEERAM BANGUR AND COMPANY.
Calcutta High Court · (1963) 47 ITR 565
Income Tax Act, 1961 — Section 10(2)(vii)
High Courts07 Dec 1961Dismissed
Makhan Lal Modak Vs Girish Chandra Jana and Others
Calcutta High Court · 66 CWN 692
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts07 Dec 1961Dismissed
Union of India Vs Alliance Assurance Co. Ltd. and Another
Calcutta High Court · 66 CWN 419
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 135A, 2, 4, 6(e)
High Courts07 Dec 1961
SM. CHAMPA KUMARI SINGHI Vs ADDITIONAL MEMBER, BOARD OF REVENUE, WEST BENGAL AND OTHERS.
Calcutta High Court · (1962) 46 ITR 81
Income Tax Act, 1961 — Section 29, 46(2)Public Demands Recovery Act — Section 9
High Courts05 Dec 1961
BRINDABAN CHANDRA BASAK Vs Income Tax OFFICER.
Calcutta High Court · (1962) 46 ITR 14
Income Tax (Amendment) Act, 1959 — Section 34(4)Income Tax Act, 1922 — Section 34
High Courts05 Dec 1961
Printers (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1963) 48 ITR 143
Income Tax Act, 1922 — Section 10, 12, 2, 23(3), 25(4)
High Courts04 Dec 1961
Swapan Roy Chowdhury Vs Khagendra Nath Sen
Calcutta High Court · AIR 1962 Cal 520 : 66 CWN 221
Bengal General Clauses Act, 1899 — Section 25Calcutta University Act, 1951 — Section 21(1), 21(2), 52(2)Constitution of India, 1950 — Article 226
High Courts04 Dec 1961
Employee''s State Insurance Corporation Vs Malhoutra (K.L.) and Another
Calcutta High Court · (1962) 2 LLJ 535
Employees State Insurance Act, 1948 — Section 45, 85
High Courts04 Dec 1961
Kamala Prosad Gupta Vs Chaman Lal Agarwalla and Others
Calcutta High Court · 66 CWN 391
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5
High Courts01 Dec 1961
S.K. Banerjee Vs Ambika Prosad Singh alias Ambika Singh
Calcutta High Court · 66 CWN 251
Presidency Small Cause Courts Act, 1882 — Section 38
High Courts01 Dec 1961Dismissed
The Indian Iron And Steel Co. Ltd. Vs Anil Kumar Fouzdar
Calcutta High Court · 66 CWN 687
Letters Patent Act, 1865 — Clause 15West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(3)
High Courts30 Nov 1961Dismissed
Md. Yusuf and Others Vs Sarifan Bibi and Others
Calcutta High Court · AIR 1962 Cal 457
Bengal Money Lenders Act, 1940 — Section 2(12), 30, 36Transfer of Property Act, 1882 — Section 77
High Courts30 Nov 1961
Workmen of Hoare Miller and Co., Ltd. Vs State of West Bengal and Others
Calcutta High Court · 66 CWN 142 : (1962) 1 LLJ 721
Industrial Disputes Act, 1947 — Section 10, 2
High Courts30 Nov 1961Dismissed
Life Insurance Corporation of India Vs Jayanta Kumar Roy and Others
Calcutta High Court · AIR 1963 Cal 416 : 66 CWN 467
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34, 34(2)
High Courts30 Nov 1961Partly Allowed
Sm. Gita Rani Debi Vs Administrator General of West Bengal
Calcutta High Court · AIR 1962 Cal 513 : 66 CWN 240
Administrator Generals Act, 1963 — Section 40(2)Civil Procedure Code, 1908 (CPC) — Section 52Limitation Act, 1908 — Article 120, 123, 62
High Courts30 Nov 1961
Tulsidas Mundhra Vs State of West Bengal
Calcutta High Court · (1962) CriLJ 659 : 66 CWN 680
Penal Code, 1860 (IPC) — Section 120B, 409, 477A
High Courts30 Nov 1961
McLeod and Co. Vs Sunil Kumar Roy Chowdhury and Others
Calcutta High Court · 66 CWN 431 : (1962) 1 LLJ 622
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 18, 33