High Courts10 Jun 1960Partly Allowed
Sri Gurupada Haldar Vs Sri Haripada Mukherjee and Others
Calcutta High Court · AIR 1962 Cal 263 : (1962) 1 CALLT 320 : (1961) 2 ILR (Cal) 80
Transfer of Property Act, 1882 — Section 108
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,909 of 3,204
High Courts10 Jun 1960
Basanta Kumar Sen and Another Vs Collector of Land Customs, Calcutta and Others
Calcutta High Court · AIR 1961 Cal 86 : (1961) CriLJ 237 : (1961) 1 ILR (Cal) 919
Constitution of India, 1950 — Article 20(3)Penal Code, 1860 (IPC) — Section 193, 228Sea Customs Act, 1878 — Section 171A, 178A
High Courts08 Jun 1960Dismissed
Mahadeo Prosad Shaw Vs Calcutta Dyeing and Cleaning Co.
Calcutta High Court · AIR 1961 Cal 70
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108
High Courts08 Jun 1960Allowed
Satish Chandra Kar Vs Sm. Kadambini Dasi
Calcutta High Court · (1961) 1 ILR (Cal) 907
High Courts08 Jun 1960
Director of Supplies and Disposals Vs Member, Board of Revenue, Government of West Bengal
Calcutta High Court · (1960) 11 STC 589
Bengal Finance (Sales Tax) Act, 1941 — Section 21, 21(2)(b)
High Courts05 Jun 1960
Sarju and Another Vs The State of West Bengal
Calcutta High Court · (1961) CriLJ 71
Evidence Act, 1872 — Section 145, 157, 9General Clauses Act, 1897 — Section 4Penal Code, 1860 (IPC) — Section 395, 412
High Courts03 Jun 1960Dismissed
East Asiatic Co. (India) Private Ltd. Vs Fourth Industrial Tribunal, West Bengal and Others
Calcutta High Court · AIR 1961 Cal 160 : (1961) 2 FLR 334 : (1961) 1 ILR (Cal) 899 : (1961) 1 LLJ 720
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts01 Jun 1960
Mihir Kumar Gooha Vs Registrar of Trade Unions, West Bengal, Calcutta
Calcutta High Court · AIR 1961 Cal 165 : 64 CWN 1065 : (1960) 1 FLR 446 : (1961) 1 LLJ 50
Trade Unions Act, 1926 — Section 11(1), 11(3)
High Courts01 Jun 1960Dismissed
Ganga Kumar Vs Chintamoni Roy
Calcutta High Court · 65 CWN 639 : (1961) 1 ILR (Cal) 623
Constitution of India, 1950 — Article 227Thika Tenancy Act, 1949 — Section 3, 44, 5, 6, 66Transfer of Property Act, 1882 — Section 106, 114
High Courts31 May 1960Allowed
Ganon Dunkerley and Company Ltd. Vs Western India Theatres Ltd.
Calcutta High Court · (1961) 1 CALLT 71 : 65 CWN 504 : (1961) 1 ILR (Cal) 750
Contract Act, 1872 — Section 230, 233Limitation Act, 1908 — Article 109, 110, 115, 116, 120
High Courts27 May 1960
Nand Kishore Choudhury Vs Howrah Municipality
Calcutta High Court · (1961) 1 ILR (Cal) 748
Calcutta Municipal Act, 1923 — Section 175, 385, 386, 492, 503Calcutta Municipal Rules, 1951 — Rule 12, 12(1), 13, 14, 15
High Courts27 May 1960
Anil Chandra Ganguly and Others Vs Sati Prosanna Bhowmick
Calcutta High Court · 64 CWN 689
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3), 22(3), 23
High Courts26 May 1960
State Vs Dhanpat Mahato
Calcutta High Court · (1961) 1 ILR (Cal) 744
Criminal Procedure Code, 1898 (CrPC) — Section 293Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 May 1960
Kamal Kumar Nag Choudhury Vs Parbati Charan Kundu and Others
Calcutta High Court · AIR 1961 Cal 81 : 64 CWN 788
Bengal Tenancy Act, 1885 — Section 174(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Section 18
High Courts24 May 1960Allowed
National Security Assurance Co. Vs R. Ratilal and Co.
Calcutta High Court · AIR 1961 Cal 48 : (1962) 32 CompCas 246 : 64 CWN 1032 : (1961) 1 ILR (Cal) 731
Stamp Act, 1899 — Article 47, 3
High Courts23 May 1960
Kumar Dutta Vs State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 849
Bengal Municipal Act, 1932 — Section 548(1)Calcutta Municipal (Amendment) Act, 1960 — Section 3Calcutta Municipal Act, 1923 — Section 10, 19, 6
High Courts19 May 1960Dismissed
Rungta Engineering and Construction Co. Ltd. Vs Income Tax Officer, Central Circle XIII
Calcutta High Court · AIR 1960 Cal 619 : 65 CWN 61 : 65 CWN 60 : (1962) 44 ITR 315
Constitution of India, 1950 — Article 245, 245(2), 246, 248Income Tax (Amendment) Act, 1954 — Section 2Income Tax Act, 1922 — Section 29, 34(1A), 34(1B), 34(1C), 34(1D)
High Courts19 May 1960Dismissed
Jagannath Agarwalla Vs B.N. Dutta
Calcutta High Court · (1961) 1 ILR (Cal) 840
Sea Customs Act, 1878 — Section 167(5), 167(8)
High Courts16 May 1960Dismissed
The State of West Bengal Vs Bon Behari Mondal
Calcutta High Court · AIR 1961 Cal 112 : 64 CWN 722 : (1961) 1 ILR (Cal) 824
Constitution of India, 1950 — Article 31(5), 31(6)Government of India Act, 1935 — Section 299(2)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 7(1)
High Courts11 May 1960Dismissed
Sree Sree Binode Kristo Jew Vs Nanda Rani Devi
Calcutta High Court · (1961) 1 ILR (Cal) 794
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7