High Courts26 Apr 1960
Hanufa Bibi Vs Mokshed Ali Mondal and Another
Calcutta High Court · AIR 1961 Cal 59 : 64 CWN 786
Majority Act, 1875 — Section 2
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,911 of 3,204
High Courts26 Apr 1960Dismissed
Shib Nath Mukherjee, Judgment-debtor Vs Life Insurance Corporation of India, Decree-holder
Calcutta High Court · AIR 1961 Cal 170 : 65 CWN 766
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1), 13(2)Civil Procedure Code, 1908 (CPC) — Section 37
High Courts11 Apr 1960Allowed
Santosh Kumar Adya Vs Jatindra Nath Banerjee
Calcutta High Court · (1961) 1 ILR (Cal) 583
Specific Relief Act, 1963 — Section 27, 43
High Courts08 Apr 1960
Commissioner of Income Tax Vs Rajeshwari Distributors (P.) Ltd.
Calcutta High Court · (1981) 5 TAXMAN 162
High Courts07 Apr 1960
B.N. Elias and Co. Private Ltd. Vs The Authority appointed under the Payment of Wages Act and Others
Calcutta High Court · AIR 1960 Cal 603 : (1961) 3 FLR 334 : (1961) 2 LLJ 297
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FPayment of Wages Act, 1936 — Section 15(2), 2, 5
High Courts06 Apr 1960Dismissed
Gostha Behari Gorain Vs Banarashi Lal Marwari
Calcutta High Court · (1961) 1 ILR (Cal) 569
General Clauses Act, 1897 — Section 8West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11, 11(1)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 14(4), 17(3), 18(5), 32(4)
High Courts06 Apr 1960Allowed
Mohan Kali Biswas Vs Government of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 577
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 2, 3(1), 3(2)
High Courts31 Mar 1960
Naib Transport Private Ltd. Vs J.N. Talukdar
Calcutta High Court · (1961) 1 ILR (Cal) 555
Constitution of India, 1950 — Article 166(2), 226Motor Vehicles Act, 1939 — Section 42, 43, 44, 45, 46
High Courts28 Mar 1960
Jitendra Nath Rakshit Vs Sudhir Kumar Rakshit
Calcutta High Court · 65 CWN 738
West Bengal Estates Acquisition Act, 1953 — Section 39, 44
High Courts25 Mar 1960Allowed
Jamuna Bala Dasi Vs Monmatha Nath Banerjee
Calcutta High Court · 64 CWN 678
Civil Procedure Code, 1908 (CPC) — Section 107Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 16, 20, 23, 24, 29
High Courts25 Mar 1960Dismissed
Tulsi Charan Surul Vs Kangali Charan Dey and Another
Calcutta High Court · 64 CWN 539
Civil Procedure Code, 1908 (CPC) — Section 18, 37, 38, 47
High Courts25 Mar 1960
Bhikamchand Bagri, Calcutta Vs Commissioner of Income Tax (Central), Calcutta
Calcutta High Court · AIR 1960 Cal 681 : (1962) 44 ITR 746
Income Tax Act, 1922 — Section 10, 2(4), 33, 33(6), 66
High Courts25 Mar 1960
Sitaram Agarwalla Vs Additional Collector of Customs, Calcutta and Others
Calcutta High Court · AIR 1960 Cal 676 : (1960) CriLJ 1441
Sea Customs Act, 1878 — Section 167(8)
High Courts24 Mar 1960
Rajib Lochan Banerjee Vs Anil kumar Ghosh
Calcutta High Court · 64 CWN 685
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3), 5, 5(b)
High Courts24 Mar 1960
Dulal Chandra Saha Vs Monmotha Nath Banerjee
Calcutta High Court · (1961) 1 ILR (Cal) 543
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 23, 24Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 107Limitation Act, 1963 — Section 5
High Courts24 Mar 1960Allowed
Sm. Mini Sardarin Vs P.B. Banerjee
Calcutta High Court · (1961) 1 ILR (Cal) 550
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 438Penal Code, 1860 (IPC) — Section 19, 323, 500
High Courts24 Mar 1960
TRUSTEES OF TOLLEMACHE SETTLED ESTATES Vs COUGHTRIE (INSPECTOR OF TAXES).
Calcutta High Court · (1961) 43 ITR 448
Income Tax Act, 1952 — Section 175
High Courts22 Mar 1960
Sudarshan Kundu Vs State
Calcutta High Court · (1961) 1 ILR (Cal) 541
Bengal Excise Act, 1909 — Section 2(9), 46, 48, 52, 53Penal Code, 1860 (IPC) — Section 225
High Courts22 Mar 1960
UNION OF INDIA Vs SATYANARAYAN KHAN AND OTHERS.
Calcutta High Court · (1961) 1 ILR (Cal) 644 : (1961) 42 ITR 42
Bengal Public Demands Recovery Act, 1913 — Section 7Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(1)(b)
High Courts21 Mar 1960
Purna Chandra Tewari Vs Saogat Ali Mallick and Others
Calcutta High Court · AIR 1960 Cal 715 : (1960) CriLJ 1445 : (1961) 1 ILR (Cal) 533
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(4), 439