High Courts10 Feb 1960Dismissed
Biswanath Agarwalla Vs Sm. Dhapur Debi Jejodia and Others
Calcutta High Court · AIR 1960 Cal 494
Evidence Act, 1872 — Section 18, 19, 20, 21, 65Registration Act, 1908 — Section 58 , 59, 60, 61
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,914 of 3,204
High Courts10 Feb 1960
SRI GANESH PROPERTIES LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1962) 44 ITR 606
Income Tax Act, 1961 — Section 9
High Courts09 Feb 1960Dismissed
Ranjit Ghosh Vs Damodar Valley Corporation and Others
Calcutta High Court · AIR 1960 Cal 549 : (1960) 1 CALLT 395
Constitution of India, 1950 — Article 12, 311Damodar Valley Corporation Act, 1948 — Section 51
High Courts09 Feb 1960
Sasanka Sekhar Sinha Vs Gouribala Sinha
Calcutta High Court · (1961) 1 ILR (Cal) 354
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D)
High Courts08 Feb 1960
Sarat K. Mitra Vs Hem Ch. Dey and Others
Calcutta High Court · AIR 1960 Cal 558
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts08 Feb 1960
Baidya Nath De Vs Commissioner of Income Tax, West Bengal, Calcutta
Calcutta High Court · AIR 1960 Cal 423 : (1961) 1 ILR (Cal) 351 : (1960) 40 ITR 175
Income Tax Act, 1922 — Section 16(3)
High Courts05 Feb 1960
National Tobacco Co. of India Ltd. Vs Collector of Central Excise and Others
Calcutta High Court · AIR 1961 Cal 477
Central Excises and Salt Act, 1944 — Section 4
High Courts05 Feb 1960Dismissed
Gopiram Onkarmall Vs Sewantilal Punam Chand
Calcutta High Court · AIR 1960 Cal 580 : (1960) 1 CALLT 401 : 65 CWN 483
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103
High Courts04 Feb 1960Allowed
Jugal Charan Mondal, Judgment-debtor Vs Sm. Pankajini Dasi, Decree-holder
Calcutta High Court · AIR 1961 Cal 183 : (1961) 1 ILR (Cal) 341
Civil Procedure Code, 1908 (CPC) — Section 38, 47
High Courts29 Jan 1960
Krishna Kishore Mukherji Vs Commissoners of the Naihati Municipality
Calcutta High Court · (1961) 1 ILR (Cal) 284
Bengal Municipal Act, 1932 — Section 129, 134, 215, 3(21)Constitution of India, 1950 — Article 226
High Courts29 Jan 1960
P. Srinibash Naidu Vs The State of West Bengal and Others
Calcutta High Court · AIR 1962 Cal 162 : (1961) 1 ILR (Cal) 276
Constitution of India, 1950 — Article 134, 136, 166(2), 166(3), 22(5)Preventive Detention Act, 1950 — Section 10, 3
High Courts29 Jan 1960Dismissed
Union of India Vs Maliram
Calcutta High Court · 64 CWN 371
Civil Procedure Code, 1908 (CPC) — Section 115, 77, 80Government of India Act, 1915 — Section 32Limitation Act, 1963 — Section 14, 14(1)
High Courts28 Jan 1960
Rajani Kanta Maity Vs The State
Calcutta High Court · (1961) 1 ILR (Cal) 273
Penal Code, 1860 (IPC) — Section 424West Bengal Land Reforms Act, 1955 — Section 16
High Courts27 Jan 1960Dismissed
Niranjan Agarwalla Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 391 : (1960) 1 CALLT 317 : 64 CWN 502 : (1961) 1 ILR (Cal) 261
Civil Procedure Code, 1908 (CPC) — Section 20, 80
High Courts27 Jan 1960
Kamal Dhari Pandey Vs The State
Calcutta High Court · (1961) 2 ILR (Cal) 170
Public Gambling Act, 1867 — Section 1, 4, 5, 6
High Courts27 Jan 1960
The Imperial Tobacco Company of India Ltd. Vs Commercial Tax Officer, Bhowanipore Charge
Calcutta High Court · (1961) 1 ILR (Cal) 251
Bengal Finance (Sales Tax) Act, 1941 — Section 23, 24(A), 4, 5, 5(2)West Bengal Sales Tax Rules, 1995 — Rule 3
High Courts22 Jan 1960Dismissed
Rai Mohan Choudhury Vs S.K. Dutta Gupta and Another
Calcutta High Court · 64 CWN 603
West Bengal Premises Tenancy Act, 1956 — Section 16(2), 16(3)
High Courts22 Jan 1960
COMMISSIONER OF AGRICULTURAL Income Tax, WEST BENGAL Vs ANNAPURNA FARMING AND FISHERIES LTD.
Calcutta High Court · 64 CWN 702 : (1961) 1 ILR (Cal) 155 : (1962) 44 ITR 640
Bengal Agricultural Income Tax Act, 1944 — Section 7(9)
High Courts22 Jan 1960Allowed
Nalini Kanto Bhattacharjee Vs Mohan Chand Biswas
Calcutta High Court · AIR 1960 Cal 477 : 64 CWN 422 : (1961) 1 ILR (Cal) 233
Bengal Money Lenders Act, 1940 — Section 34, 34(1)Bengal Money Lenders Rules, 1940 — Rule 24(1)Limitation Act, 1908 — Article 181
High Courts22 Jan 1960
Shree Shew Sakti Oil Mills Ltd. Vs Judge, Second Industrial Tribunal and Others
Calcutta High Court · AIR 1961 Cal 227 : (1961) 1 CALLT 63 : 65 CWN 478 : (1961) 2 FLR 407 : (1961) 2 LLJ 36
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 22Industrial Disputes Act, 1947 — Section 33B