High Courts11 May 1960
Peare Lal Show Vs The State
Calcutta High Court · AIR 1961 Cal 531 : (1961) CriLJ 462 : (1961) 1 ILR (Cal) 707
Constitution of India, 1950 — Article 20(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,910 of 3,204
High Courts10 May 1960Dismissed
Panchanan Mondal Vs Tarapada Mondal and Others
Calcutta High Court · AIR 1961 Cal 193 : 65 CWN 661 : (1961) 1 ILR (Cal) 619
Civil Procedure Code, 1908 (CPC) — Section 16Transfer of Property Act, 1882 — Section 118, 54
High Courts10 May 1960Allowed
Saibalini Saha Vs Snehalata Bose
Calcutta High Court · 65 CWN 690 : (1961) 1 ILR (Cal) 699
Evidence Act, 1872 — Section 114, 16, 32General Clauses Act, 1897 — Section 27
High Courts06 May 1960Dismissed
Bajranglal Agarwala Vs Union of India (UOI)
Calcutta High Court · (1961) 1 ILR (Cal) 691
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 May 1960
A.C. Estates Vs Serajuddin and Company
Calcutta High Court · (1961) 1 ILR (Cal) 684
West Bengal Premises Tenancy Act, 1956 — Section 10, 16(2), 16(3), 2
High Courts05 May 1960
Britannia Engineering Company Ltd. and Another Vs Basu Mazumdar and Others
Calcutta High Court · 65 CWN 636 : (1961) 2 LLJ 310
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 36A
High Courts05 May 1960Allowed
State Medical Faculty of West Bengal Vs Kshiti Bhusan Dutt and Others
Calcutta High Court · AIR 1961 Cal 31 : 64 CWN 842 : (1961) 1 ILR (Cal) 667
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 42, 54
High Courts05 May 1960
Sultan Ahmad Vs Deputy Commissioner of Police, Spl. Branch and Civil Authority for Calcutta and Suburbs and Others
Calcutta High Court · AIR 1960 Cal 740
Constitution of India, 1950 — Article 226, 5
High Courts04 May 1960
Sm. Susama Sinha Vs Sm. Kamala Bala Dutt
Calcutta High Court · (1961) 1 ILR (Cal) 791
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3), 17(5)
High Courts03 May 1960
Ram Prasad Karnani and Co. Vs Champalal Sethia and Another
Calcutta High Court · 66 CWN 51
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts03 May 1960Allowed
Sanat Kumar Ganguly Vs Gulfan and Others
Calcutta High Court · 65 CWN 45
Bengal General Clauses Act, 1899 — Section 3(23)Calcutta Improvement Act, 1911 — Section 121, 122, 122(a), 123, 123(a)Calcutta Thika Tenancy Act, 1949 — Section 30, 30(b), 30(b)(iv), 30(c)
High Courts29 Apr 1960Dismissed
Calcutta Electric Supply Corporation Ltd. Vs Employees State Insurance Corporation
Calcutta High Court · AIR 1961 Cal 248 : (1961) 1 ILR (Cal) 651 : (1961) 2 LLJ 30
Employees State Insurance Act, 1948 — Section 2(12), 2(9), 73A, 73F, 87
High Courts29 Apr 1960Dismissed
Nirmal Kumar Sikdar Vs Chief Electoral Officer and Others
Calcutta High Court · AIR 1961 Cal 289
Constitution of India, 1950 — Article 226, 25, 326, 329Representation of the People (Preparation of Electoral Rolls) Rules, 1950 — Rule 27ARepresentation of the People Act, 1950 — Section 28
High Courts29 Apr 1960
Indian Iron and Steel Co. Ltd. Vs Baker Ali
Calcutta High Court · (1960) 04 CAL CK 0010
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 9, 9(1)(b)(iii)
High Courts29 Apr 1960
Sailabala Dasi Vs Sailabala Dasi
Calcutta High Court · AIR 1961 Cal 26 : 64 CWN 605
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Land Acquisition Act, 1894 — Section 32, 32(1), 32(1)(b)
High Courts29 Apr 1960Dismissed
Madan Lal Arora Vs The State
Calcutta High Court · AIR 1961 Cal 240 : (1961) CriLJ 488 : (1961) 1 ILR (Cal) 598
Criminal Procedure Code, 1898 (CrPC) — Section 190, 225, 232, 237, 342Essential Commodities Act, 1955 — Section 10, 3, 7Penal Code, 1860 (IPC) — Section 482, 485
High Courts29 Apr 1960Dismissed
Rajabala Dei Vs Titaram Pal
Calcutta High Court · (1961) 1 ILR (Cal) 589
Trusts Act, 1882 — Section 90, 94
High Courts29 Apr 1960
Saila Bala Dasi Vs Saila Bala Dasi
Calcutta High Court · AIR 1961 Cal 26 : 64 CWN 605
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Land Acquisition Act, 1894 — Section 32
High Courts28 Apr 1960
Rohini Nandan Goswami Vs Ocean Accident and Guarantee Corporation Ltd.
Calcutta High Court · AIR 1960 Cal 696
High Courts27 Apr 1960Allowed
Union of India (UOI) Vs K.P. Mandal
Calcutta High Court · AIR 1961 Cal 118
Arbitration Act, 1940 — Section 17, 30