COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,896 of 3,204

High Courts07 Jun 1961

UNION OF INDIA AND ANOTHER Vs THE STATE AND OTHERS

Calcutta High Court · (1962) 2 ILR (Cal) 56 : (1961) 42 ITR 753

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Income Tax Act, 1961 — Section 37(3)Sea Customs Act, 1878 — Section 172

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High Courts06 Jun 1961

Guru Prasanna Mukherjee Vs Asansol Municipality

Calcutta High Court · (1962) 2 ILR (Cal) 46

Bengal Municipal Act, 1932 — Section 123, 123(1), 133, 182, 500Constitution of India, 1950 — Article 13, 14Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 192, 200, 204(1A)

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High Courts06 Jun 1961Dismissed

Brojendra Kumar Poria Vs Gostha Dolai

Calcutta High Court · (1962) 2 ILR (Cal) 52

Criminal Procedure Code, 1898 (CrPC) — Section 244, 245, 342, 439, 526(8)Penal Code, 1860 (IPC) — Section 379, 417(3), 427

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High Courts05 Jun 1961Dismissed

Alwin Atindra Nath Biswas Vs Mrs. Amita Biswas and Another

Calcutta High Court · 65 CWN 1161

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13Divorce Act, 1869 — Section 17

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High Courts02 Jun 1961Dismissed

Dilip Kumar Ghosh Vs State

Calcutta High Court · AIR 1962 Cal 417

Constitution of India, 1950 — Article 134(1)

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High Courts01 Jun 1961

Metal Press Works Ltd. Vs Deb (H.R.) and Others

Calcutta High Court · AIR 1962 Cal 123 : (1962) 1 LLJ 75

Industrial Disputes Act, 1947 — Section 10, 33, 33A, 38

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High Courts01 Jun 1961

Biswanth Ghose and Others Vs Deb (H.R.) and Others

Calcutta High Court · (1962) 2 LLJ 452

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33C

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High Courts01 Jun 1961

Sahebali Mondal Vs Amirali Mondal

Calcutta High Court · (1962) 2 ILR (Cal) 37

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 146(1B)

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High Courts31 May 1961Dismissed

Pramatha Nath Mitter and Others Vs Hon''ble The Chief Justice of the High Court at Calcutta in the State of West Bengal and Others

Calcutta High Court · AIR 1961 Cal 545 : (1961) 1 CALLT 250 : 65 CWN 920 : (1962) 2 ILR (Cal) 145

Constitution of India, 1950 — Article 225, 226, 246Government of India (Amendment) Act, 1935 — Section 223Government of India Act, 1915 — Section 106, 108, 112

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High Courts31 May 1961Dismissed

Birendra Nath Banerjee and Others Vs Mritunjoy Roy and Others

Calcutta High Court · AIR 1962 Cal 275 : (1962) 1 CALLT 326 : 66 CWN 191

Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 30

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High Courts31 May 1961Allowed

A.C. Bhattacherjee Vs Arun Krishna Roy and Others

Calcutta High Court · 65 CWN 1175

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High Courts30 May 1961

Harun Rashid alias Haroun Al Rashid Vs State

Calcutta High Court · (1962) 1 ILR (Cal) 392

Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 173, 173(4), 207(3)Evidence Act, 1872 — Section 3General Clauses Act, 1897 — Section 3(16)

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High Courts30 May 1961