High Courts22 Jan 1960
Matuk Lal Sao and Others Vs Smt. Drawpati Devi
Calcutta High Court · AIR 1961 Cal 103 : 64 CWN 528
Arbitration Act, 1940 — Section 16, 17, 30, 39(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,915 of 3,204
High Courts22 Jan 1960Allowed
Matuk Lal Sao Vs Drawpati Devi
Calcutta High Court · (1961) 1 ILR (Cal) 222
Arbitration Act, 1940 — Section 17, 39(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Jan 1960Allowed
Sushila Bala Dasi and Others Vs Bibhuti Bhusan Pandit and Others
Calcutta High Court · AIR 1961 Cal 180 : (1961) 1 ILR (Cal) 219
High Courts21 Jan 1960Allowed
Karuna Sindhu Dhar and Another Vs Panna Lal Paramanik and Another
Calcutta High Court · 65 CWN 802
Land Acquisition Act, 1894 — Section 18, 20, 21, 30
High Courts21 Jan 1960
Burn and Company Ltd. Vs The Second Labour Court of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 145
Industrial Disputes Act, 1947 — Section 33
High Courts21 Jan 1960Allowed
Suresh Chandra Banerjee and Another Vs United Bank of India Ltd. and Another
Calcutta High Court · AIR 1961 Cal 534 : (1961) 1 CALLT 457 : 65 CWN 535 : (1961) 1 ILR (Cal) 631
Calcutta High Court Civil Rules, 1935 — Rule 21Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 48 Rule 3, Order 9 Rule 13, 121, 122
High Courts21 Jan 1960
Abbas Ali Vs The Commissioners of Titaghar Municipality
Calcutta High Court · (1961) 1 ILR (Cal) 337
Bengal Municipal Act, 1932 — Section 23, 23(2), 529A
High Courts20 Jan 1960
Ram Charitar Singh and Another Vs Nagendra Chandra Sett and Another
Calcutta High Court · AIR 1960 Cal 574 : 64 CWN 223 : (1961) 1 ILR (Cal) 334
Limitation Act, 1908 — Section 5
High Courts20 Jan 1960Allowed
Govinda Chandra Nityagopal Shaha Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 571
Railways Act, 1890 — Section 77
High Courts19 Jan 1960Allowed
Commissioners for the Port of Calcutta Vs Mst. Kaniz Fatema
Calcutta High Court · AIR 1961 Cal 310 : (1960) 1 FLR 343 : (1961) 1 ILR (Cal) 135 : (1960) 2 LLJ 334
Workmens Compensation Act, 1923 — Section 3(1)
High Courts18 Jan 1960Allowed
Ananta Kumar Saha Vs Charu Chandra Mukherjee
Calcutta High Court · (1961) 1 ILR (Cal) 208
High Courts15 Jan 1960
Patubala Dasi Vs Land Acquisition Collector of Burdwan and Others
Calcutta High Court · 65 CWN 1038
Land Acquisition Act, 1894 — Section 12, 18
High Courts15 Jan 1960
Moyalal Rostagir Alias Maya Lall Rustogi Vs The State
Calcutta High Court · 66 CWN 269 : (1961) 1 ILR (Cal) 130
Railway Stores (Unlawful Possession) Act, 1955 — Section 3
High Courts15 Jan 1960
Bhattacharyya Rubber Works Private Ltd. Vs Bhattacharjee Rubber Works Workers'' Union and Others
Calcutta High Court · AIR 1960 Cal 356 : 64 CWN 695 : 64 CWN 694 : (1960) 2 LLJ 198
Industrial Disputes Act, 1947 — Section 25FFF, 25FFF(1)
High Courts14 Jan 1960Dismissed
P.C. Mahanti Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 403 : 64 CWN 381 : (1961) 1 ILR (Cal) 196
Civil Procedure Code, 1908 (CPC) — Section 80Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8Independence Pakistan Courts (Pending Proceedings) Act, 1952 — Section 3, 4
High Courts13 Jan 1960Allowed
Sm. Ashalata Biswas Vs Sudhir Kumar Addya
Calcutta High Court · (1961) 1 ILR (Cal) 125
Calcutta Thika Tenancy Act, 1949 — Section 27, 27(5), 4Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts12 Jan 1960Allowed
Union of India (UOI) Vs Mouji Lal Shaw and Others
Calcutta High Court · AIR 1960 Cal 729 : 64 CWN 475
Contract Act, 1872 — Section 73Government of India Act, 1935 — Section 175(3)Sales of Goods Act, 1930 — Section 57, 64(2)
High Courts12 Jan 1960
Nisith Chandra Ghose Vs State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 119
Criminal Procedure Code, 1898 (CrPC) — Section 177, 182Essential Commodities Act, 1955 — Section 11, 14, 7Penal Code, 1860 (IPC) — Section 21
High Courts12 Jan 1960
Thakurdas Majhi Vs Chand Majhi and Another
Calcutta High Court · AIR 1960 Cal 538
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8, Order 5 Rule 1, 115
High Courts11 Jan 1960Partly Allowed
Sachindra Nath Biswas Vs Sm. Banamala Biswas and Another
Calcutta High Court · AIR 1960 Cal 575 : (1960) 1 CALLT 61 : 64 CWN 225 : (1961) 1 ILR (Cal) 113
Hindu Marriage Act, 1955 — Section 13(1), 25(1)