High Courts08 Jul 1960Allowed
Narayan Chandra Nag and Others Vs Dinatarini Debi and Another
Calcutta High Court · AIR 1961 Cal 643
Civil Procedure Code, 1908 (CPC) — Section 148, 47
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,908 of 3,204
High Courts08 Jul 1960Dismissed
Financiers and Fibre Dealers Ltd. Vs Sankarlal Sardar
Calcutta High Court · AIR 1961 Cal 46
High Courts06 Jul 1960Dismissed
K.D. Banerji Vs Life Insurance Corporation of India
Calcutta High Court · AIR 1961 Cal 285
Constitution of India, 1950 — Article 14Life Insurance Corporation Act, 1956 — Section 11, 11(1), 11(2), 49(2)
High Courts04 Jul 1960Allowed
Jiwanlal and Co. and Others Vs Manot and Co., Ltd.
Calcutta High Court · 64 CWN 932
Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108, 108(e), 111
High Courts04 Jul 1960Allowed
Anil Kumar Upadhaya Vs P.K. Sarkar and Others
Calcutta High Court · AIR 1961 Cal 60 : (1961) 3 FLR 139 : (1961) 2 ILR (Cal) 321 : (1961) 2 LLJ 459
Industrial Disputes Act, 1947 — Section 11, 18, 18(3)
High Courts01 Jul 1960Dismissed
Paschim Banga Malbahi Cycle Mazdoor Union and Others Vs Commissioner of Police, Calcutta and Others
Calcutta High Court · AIR 1961 Cal 125 : 65 CWN 213 : (1961) 2 ILR (Cal) 594
Calcutta Municipal Act, 1959 — Section 610Calcutta Suburban Police Act, 1866 — Section 38A, 61AConstitution of India, 1950 — Article 14, 15, 19, 19(1), 245
High Courts01 Jul 1960
Sanat Kumar Mitra Vs Hem Chandra Dey and Others
Calcutta High Court · AIR 1961 Cal 411
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 92Limitation Act, 1908 — Article 134A, 91Official Trustees Act, 1913 — Section 7(5)
High Courts28 Jun 1960Dismissed
Ananda Moyee Debi Vs Durgesh Nandini Debi
Calcutta High Court · (1961) 2 ILR (Cal) 27
Transfer of Property Act, 1882 — Section 52
High Courts27 Jun 1960
L.M. Das Vs State of West Bengal
Calcutta High Court · AIR 1961 Cal 456
Arbitration Act, 1940 — Section 30
High Courts27 Jun 1960
Biswanath Prasad Khaitan Vs New Central Jute Mills Co., Ltd.
Calcutta High Court · 64 CWN 970
Companies Act, 1956 — Section 173Income Tax Act, 1961 — Section 131(1), 132, 166, 186, 210
High Courts24 Jun 1960
INLAND REVENUE COMMISSIONERS Vs JACKSON.
Calcutta High Court · (1962) 44 ITR 386
High Courts23 Jun 1960Allowed
Workmen of Kettlewell Bullen and Co. Ltd. and Another Vs Kettlewell Bullen and Co. Ltd. and Others
Calcutta High Court · AIR 1961 Cal 315 : 64 CWN 950 : (1960) 1 FLR 384 : (1961) 2 ILR (Cal) 35 : (1960) 2 LLJ 189
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 17(2), 2
High Courts17 Jun 1960
Gambhirmull Mahabirprasad Vs The Indian Bank Ltd. and Another
Calcutta High Court · AIR 1963 Cal 163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 7, 35Contract Act, 1872 — Section 182, 192, 194, 195, 211Sales of Goods Act, 1930 — Section 23, 25
High Courts16 Jun 1960Allowed
N.R. Mukherjee and Others Vs Arnold Hartman Just and Others
Calcutta High Court · AIR 1961 Cal 95 : (1961) 1 CALLT 316 : (1961) 1 ILR (Cal) 938
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts16 Jun 1960Dismissed
General Secretary, Eastern Zone Insurance Employees'' Association Vs Zonal Manager, Eastern Zone, Life Insurance Corporation and Others
Calcutta High Court · AIR 1962 Cal 45 : 65 CWN 23 : (1961) 1 LLJ 59
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36Life Insurance Corporation Act, 1956 — Section 22(1)
High Courts16 Jun 1960
Rampher Jaiswal Vs Ram Subhag Shaw
Calcutta High Court · 64 CWN 880
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(i), 17, 17(1), 17(3)
High Courts15 Jun 1960Dismissed
Pannalal Paul and Others Vs Sm. Padmabati Paul and Others
Calcutta High Court · AIR 1960 Cal 693 : 64 CWN 816 : (1961) 1 ILR (Cal) 931
Arbitration Act, 1940 — Section 30Partnership Act, 1932 — Section 4, 40, 46, 48
High Courts13 Jun 1960
Dr. P. Bhattachryya Vs Sm Lakhpati Devi
Calcutta High Court · 64 CWN 763
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3)
High Courts13 Jun 1960
Nrishingha Murari Chakravarty Vs District Magistrate and Collector, Hooghly
Calcutta High Court · AIR 1961 Cal 225 : 65 CWN 129 : (1961) 2 FLR 246 : (1961) 1 LLJ 181
Constitution of India, 1950 — Article 311West Bengal Subordinate Civil Services Rules — Rule 7