COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,912 of 3,204

High Courts21 Mar 1960Allowed

Krishna Chandra Pramanik Vs Lakshman Chandra Mahato and Others

Calcutta High Court · 64 CWN 566

Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 6Transfer of Property Act, 1882 — Section 108(p)

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High Courts21 Mar 1960

Calcutta Tramways Co. Ltd. Vs Corporation of Calcutta

Calcutta High Court · AIR 1961 Cal 121 : (1961) CriLJ 248 : 65 CWN 346 : (1961) 1 ILR (Cal) 537

Calcutta Municipal Act, 1951 — Section 437(1)Constitution of India, 1950 — Article 19(1), 19(6)

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High Courts21 Mar 1960Dismissed

Gopal Chandra Nandi Vs Union of India (UOI)

Calcutta High Court · (1961) 1 ILR (Cal) 522

Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 55, 55(2), 56, 56(1), 56(2)

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High Courts18 Mar 1960

SM. JABARANI GUNIN AND OTHERS Vs UNION OF INDIA AND ANOTHER

Calcutta High Court · (1961) 42 ITR 104

Transfer of Property Act, 1882 — Section 128

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High Courts18 Mar 1960Dismissed

Upendra Nath Naskar and Others Vs Satya Charan Gangopadhya and Others

Calcutta High Court · AIR 1961 Cal 151 : (1961) 1 ILR (Cal) 519

Civil Procedure Code, 1908 (CPC) — Section 66Evidence Act, 1872 — Section 116

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High Courts18 Mar 1960

DUPLE MOTOR BODIES LTD. Vs INLAND REVENUE COMMISSIONERS. DUPLE MOTOR BODIES LTD. v. OSTIME (INSPECTOR OF TAXES).

Calcutta High Court · (1961) 43 ITR 65

Income Tax Act, 1952 — Section 127

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High Courts17 Mar 1960Allowed

Brojendra Kumar Saha Vs Union of India (UOI)

Calcutta High Court · AIR 1961 Cal 217 : 65 CWN 670 : (1961) 1 ILR (Cal) 501

Central Excise Rules, 1944 — Rule 11, 8, 97Central Excises and Salt Act, 1944 — Section 37(1), 37(2), 38Sea Customs Act, 1878 — Section 23

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High Courts16 Mar 1960Dismissed

Champabati Devi Vs The State of West Bengal

Calcutta High Court · (1961) 1 ILR (Cal) 491

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 150, 37, 38, 47Defence of India Act, 1971 — Section 19Defence of India Rules, 1962 — Rule 20

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High Courts16 Mar 1960Dismissed

Hemanta Kumar Mitter Vs Anil Kumar Basu Chodhury

Calcutta High Court · (1961) 1 ILR (Cal) 638

Bengal Tenancy Act, 1885 — Section 102, 104, 104H, 104H(3), 111A

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High Courts15 Mar 1960Dismissed

Abinash Chandra Mondal Vs Matilal Mukherjee and Others

Calcutta High Court · AIR 1961 Cal 172

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, Order 21 Rule 93

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High Courts14 Mar 1960Allowed

Bireswar Chowdhury Vs Chandra Nath Basu

Calcutta High Court · 65 CWN 144 : (1961) 1 ILR (Cal) 485

Calcutta Thika Tenancy Act, 1949 — Section 3, 4, 5, 6Constitution of India, 1950 — Article 227

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High Courts14 Mar 1960

Kalipada Mandal and Others Vs The State of West Bengal and Others

Calcutta High Court · 64 CWN 561

West Bengal Estates Acquisition Act, 1953 — Section 39, 44, 44(1), 44(3), 45

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High Courts14 Mar 1960Dismissed

Ballygunge Estates Limited Vs Sachindra Nath Mukherjee

Calcutta High Court · (1961) 1 ILR (Cal) 453

Transfer of Property Act, 1882 — Section 114

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High Courts10 Mar 1960

INLAND REVENUE COMMISSIONERS Vs COLLCO DEALINGS LTD. INLAND REVENUE COMMISSIONERS v. LUCBOR DEALINGS LTD.

Calcutta High Court · (1961) 43 ITR 125

Finance Act, 1955 — Section 4, 4(2)Income Tax Act, 1952 — Section 349

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High Courts10 Mar 1960

M. M. ISPAHANI LTD. Vs UNION OF INDIA AND OTHERS

Calcutta High Court · (1961) 43 ITR 58

Evidence Act, 1872 — Section 76Income Tax Act, 1961 — Section 34(1A)

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High Courts08 Mar 1960

Workmen represented by West Bengal Metal Workers Union Vs Jeewanlal (1929) Ltd. and Others

Calcutta High Court · AIR 1960 Cal 556 : 64 CWN 708 : (1960) 1 FLR 487 : (1961) 2 LLJ 23

Industrial Disputes Act, 1947 — Section 25H

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High Courts04 Mar 1960

Rajendra Collieries Ltd. Vs Coal Controller and Another

Calcutta High Court · AIR 1960 Cal 736

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4, 7, 9

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High Courts04 Mar 1960Allowed

Kanji Govindji Vs Ruttonjee Jeevandas

Calcutta High Court · (1961) 1 ILR (Cal) 469

English Sale of Goods Act, 1979 — Section 16

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High Courts04 Mar 1960Dismissed

Keipasindhu Dinda Vs Sristidhar Garu

Calcutta High Court · (1961) 1 ILR (Cal) 461

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High Courts02 Mar 1960

Saradindu Chanda Vs Chief Presidency Magistrate, Calcutta and Another

Calcutta High Court · AIR 1960 Cal 570 : (1960) CriLJ 1198

Criminal Procedure Code, 1898 (CrPC) — Section 190, 204

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