High Courts15 Sept 1960
Kumar Pramatha Nath Roy Vs Jahar Lal Mukherjee
Calcutta High Court · AIR 1961 Cal 499 : 65 CWN 273 : 65 CWN 272
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,904 of 3,204
High Courts15 Sept 1960
S.N. Bhattacharjee (landlord) dead and in his place M.M. Chakravarti Official Receiver, High Court Vs Union of India (UOI)
Calcutta High Court · AIR 1961 Cal 432 : (1961) 1 CALLT 411 : 65 CWN 315
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 17(2), 17(3), 9
High Courts15 Sept 1960
Deepak Industries Ltd. Vs S.R. Ghosh
Calcutta High Court · (1961) 2 ILR (Cal) 512
Industrial Disputes Act, 1947 — Section 10, 10, 10A, 18(3), 19(2)
High Courts15 Sept 1960
R. Ray Vs V.G. Dalvi and Others
Calcutta High Court · AIR 1963 Cal 380 : (1963) 1 CALLT 404 : 65 CWN 191 : 65 CWN 190 : (1962) 5 FLR 154
Calcutta City Civil Court Act, 1953 — Section 5, 5(1), 6, 7, 9Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Sept 1960
Burdwan Real Properties Private Ltd. and Another Vs Lal Behari Kapuria
Calcutta High Court · AIR 1961 Cal 398 : 65 CWN 259 : (1961) 2 ILR (Cal) 520
West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts15 Sept 1960
Shib Krishna Das Vs Panchanan Ganguly and Others
Calcutta High Court · AIR 1961 Cal 346 : (1961) 1 CALLT 106 : 65 CWN 576 : (1961) 2 ILR (Cal) 688
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 44 Rule 1, Order 44 Rule 1(2)
High Courts14 Sept 1960
Satya BrataRoy Vs Santosh Kumar Bose
Calcutta High Court · 65 CWN 592
West Bengal Premises Tenancy Act, 1956 — Section 12, 12(1)(i), 14, 17, 40
High Courts13 Sept 1960
Sri Swadesh Bhusan Ghose Vs Chief Commercial Superintendent, E. Rly. and Others
Calcutta High Court · AIR 1961 Cal 93 : 65 CWN 94 : (1961) 1 LLJ 55
Constitution of India, 1950 — Article 311(2)Railways Act, 1890 — Section 47
High Courts13 Sept 1960
R. Doraiswami Vs Madhabilata Ghosh
Calcutta High Court · (1961) 2 ILR (Cal) 536
Constitution of India, 1950 — Article 227Distress Amending Act, 1908 — Section 6West Bengal Premises Tenancy Act, 1956 — Section 16, 16(2), 16(3), 16(5), 28
High Courts13 Sept 1960Dismissed
Kedar Nath Saharia Vs The State
Calcutta High Court · AIR 1962 Cal 410
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Essential Commodities Act, 1955 — Section 11Penal Code, 1860 (IPC) — Section 21
High Courts12 Sept 1960
Bechni Mahali Vs Sheikh Gafoor
Calcutta High Court · (1961) 2 ILR (Cal) 437
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), Order 39 Rule 2(4)
High Courts12 Sept 1960
Laxminarayan Tamkorwalla Vs Udairam Khemka
Calcutta High Court · (1961) 2 ILR (Cal) 430
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 9 Rule 5Constitution of India, 1950 — Article 226
High Courts12 Sept 1960
Kashemali Gomasta Vs The State
Calcutta High Court · (1961) 2 ILR (Cal) 544
Criminal Procedure Code, 1898 (CrPC) — Section 161, 178, 190Penal Code, 1860 (IPC) — Section 109, 148, 149, 304
High Courts12 Sept 1960Dismissed
Laxminarayan Tamkorwalla Vs Udairam Khemka and Others
Calcutta High Court · AIR 1961 Cal 386
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5
High Courts09 Sept 1960Allowed
Sankar Prasad Sarkar Vs Panchu Gopal Sarkar
Calcutta High Court · (1961) 2 ILR (Cal) 421
Bengal Tenancy Act, 1885 — Section 26F, 26F(1)
High Courts09 Sept 1960Dismissed
Kanailal Kundu Vs Baidyanath Ghose and Another
Calcutta High Court · AIR 1962 Cal 622
Bengal Money Lenders Act, 1940 — Section 1(3), 34, 34(1)Chandernagore (Assimilation of Law) Act, 1955 — Section 3Chandernagore Merger Act, 1954 — Section 17
High Courts09 Sept 1960
Dharma Das Biswas Vs The State
Calcutta High Court · (1961) 2 ILR (Cal) 424
Criminal Procedure Code, 1898 (CrPC) — Section 148, 149, 173, 190, 192Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts08 Sept 1960
Gouri Bala Choudhury Vs Kusum Kumari Dasi
Calcutta High Court · (1961) 2 ILR (Cal) 546
Bengal Tenancy Act, 1885 — Section 22(2)Limitation Act, 1963 — Article 115, 120
High Courts08 Sept 1960Allowed
Heinrich Fuchs Vs Additional Collector of Customs
Calcutta High Court · (1961) 2 ILR (Cal) 414
Imports and Exports (Control) Act, 1947 — Section 3(2), 5Penal Code, 1860 (IPC) — Section 379, 75Sea Customs Act, 1878 — Section 167(5), 167(73), 167(75), 167(8), 167(81)
High Courts07 Sept 1960Allowed
Mahaluxmi Bank Ltd. Vs Registrar of Companies, West Bengal
Calcutta High Court · AIR 1961 Cal 666 : (1961) 31 CompCas 287 : 65 CWN 99
Banking Companies Act, 1949 — Section 49C, 5(1), 6Companies Act, 1913 — Section 12, 13, 14Companies Act, 1956 — Section 17