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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,895 of 3,204
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
High Courts03 Jul 1961
Sailendra Kumar Roy Choudhuri Vs Abdul Latif Khan
Calcutta High Court · 65 CWN 1050 : (1962) 2 ILR (Cal) 206
Transfer of Property Act, 1882 — Section 10, 108, 111, 6West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(1)West Bengal Premises Tenancy Act, 1956 — Section 10(1), 16(1), 16(2), 16(3)
High Courts28 Jun 1961Allowed
Union of India (UOI) Vs Himco (India) Ltd.
Calcutta High Court · AIR 1962 Cal 254
Arbitration Act, 1940 — Section 20, 20(4)
High Courts27 Jun 1961
RAMESH BEHARI GHOSE Vs UNION OF INDIA
Calcutta High Court · 65 CWN 1090 : (1962) 2 ILR (Cal) 202 : (1962) 45 ITR 622
Presidency Small Cause Courts Act, 1882 — Section 19Public Demands Recovery Act — Section 7
High Courts27 Jun 1961
Sm. Kanika Debi Vs Amarendra Nath Roy
Calcutta High Court · (1962) 2 ILR (Cal) 117
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 15
High Courts27 Jun 1961
Arun Kumar Ghose Vs Kanai Krishna Roy
Calcutta High Court · (1961) 1 CALLT 277 : 65 CWN 1009 : (1962) 2 ILR (Cal) 126
Bengal Tenancy Act, 1885 — Section 3(6)Calcutta Thika Tenancy Act, 1949 — Section 2(5), 2(6), 3, 4, 5Constitution of India, 1950 — Article 227
High Courts26 Jun 1961
Kali Charan Ganguli Vs Amoy Charan Sardar
Calcutta High Court · 65 CWN 1244
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139, 139APenal Code, 1860 (IPC) — Section 188
High Courts26 Jun 1961
Kalyan Kumar Ghosh Vs The Commissioner, Corporation of Calcutta and Others
Calcutta High Court · 65 CWN 1042
Calcutta Municipal Corporation Act, 1980 — Section 361
High Courts21 Jun 1961
Kalyan Kumar Ghosh Vs The Commissioner, Corporation of Calcutta and Others
Calcutta High Court · (1961) 06 CAL CK 0021
Constitution of India, 1950 — Article 226
High Courts20 Jun 1961Dismissed
Himangshu Bhusan Chakrabortti Vs Nirmal Kumar Das
Calcutta High Court · AIR 1962 Cal 488
Specific Relief Act, 1877 — Section 42
High Courts19 Jun 1961
Anandilal Poddar Vs Gunendra Kr. Roy and Another
Calcutta High Court · AIR 1966 Cal 107 : (1966) 1 CALLT 318
Specific Relief Act, 1877 — Section 22, 35
High Courts16 Jun 1961
The Official Trustee of West Bengal Vs Bidyadhar Mullick
Calcutta High Court · (1962) 2 ILR (Cal) 109
High Courts16 Jun 1961
In Re : Goneshberi Tea Co. Private Ltd.
Calcutta High Court · 68 CWN 490
Companies Act, 1956 — Section 12, 12(1), 13, 17, 17(1)(a)Insurance Act, 1938 — Section 27, 27A
High Courts14 Jun 1961
Baghunath Singh Vs Messrs Patel and Company
Calcutta High Court · (1962) 2 ILR (Cal) 100
Calcutta Thika Tenancy Act, 1949 — Section 6Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1913 — Section 186, 186
High Courts13 Jun 1961Dismissed
Dilip Nath Sen Vs Certificate Officer and Others
Calcutta High Court · AIR 1962 Cal 346
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226
High Courts13 Jun 1961Dismissed
Ballygunge Real Property and Building Society Ltd. Vs Prahaladrai Bhagat
Calcutta High Court · (1962) 32 CompCas 458 : (1962) 2 ILR (Cal) 91
Bengal General Clauses Act, 1899 — Section 15Bengal Public Demands Recovery Act, 1913 — Section 23, 51, 52, 53Bengal Public Demands Recovery Rules — Rule 84
High Courts12 Jun 1961Allowed
Sm. Radharani Vs Sm. Angurbala Dassi
Calcutta High Court · 65 CWN 1119 : (1962) 2 ILR (Cal) 180
Transfer of Property Act, 1882 — Section 106, 106(2)West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts09 Jun 1961Dismissed
Niranjan Lall Agarwalla Vs Union of India (UOI)
Calcutta High Court · AIR 1962 Cal 42 : 65 CWN 876
Railways Act, 1890 — Section 77
High Courts08 Jun 1961
Paresh Chandra Nath and Others Vs The State and Another
Calcutta High Court · (1962) CriLJ 654
Penal Code, 1860 (IPC) — Section 120B, 420