High Courts06 Jan 1960
Union of India (UOI) Vs Jugalkishore Champalal
Calcutta High Court · (1961) 1 ILR (Cal) 190
Presidency Small Cause Courts Act, 1882 — Section 38
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,916 of 3,204
High Courts05 Jan 1960
Jagadish Prosad Bhakat Vs Rampurhat Municipality
Calcutta High Court · (1961) 2 ILR (Cal) 167
Bengal Municipal Act, 1932 — Section 51Prevention of Food Adulteration Act, 1954 — Section 15, 16, 2(8), 20, 25
High Courts05 Jan 1960Dismissed
T. Somraju Vs General Manager, Eastern Railway
Calcutta High Court · AIR 1961 Cal 297 : (1961) 3 FLR 5 : (1961) 2 LLJ 467
Workmens Compensation Act, 1923 — Section 3(1)
High Courts05 Jan 1960
Jagadish Chandra Bhadra Vs Budge Budge Municipality
Calcutta High Court · (1962) 2 LLJ 549
Constitution of India, 1950 — Article 310, 311
High Courts04 Jan 1960
Mrinalini Debi Vs Satyendra Nath Das
Calcutta High Court · (1961) 1 ILR (Cal) 160
Limitation Act, 1963 — Article 113, 15, 9
High Courts04 Jan 1960
Alfred Morris Deane Vs Commissioner of Police, Calcutta and Others
Calcutta High Court · AIR 1960 Cal 664 : (1960) CriLJ 1432 : 64 CWN 348
Constitution of India, 1950 — Article 15, 226
High Courts04 Jan 1960
Ajit Kumar Bhunia Vs Sm. Kanan Bala Deyi
Calcutta High Court · AIR 1960 Cal 565 : (1960) 1 CALLT 68 : 64 CWN 246 : (1961) 1 ILR (Cal) 177
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 4, 6, 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 233
High Courts04 Jan 1960
Trilok Nath Mehra Vs Commissioner of Police and Others
Calcutta High Court · (1960) CriLJ 1436 : 64 CWN 1017
Constitution of India, 1950 — Article 15, 154, 162, 166, 258
High Courts01 Jan 1960
Heman Lal Gupta Vs Narayan Shaw
Calcutta High Court · (1961) 1 ILR (Cal) 214
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1, 115
High Courts24 Dec 1959
Balmer Lawrie and Co. Ltd. Vs Commissioner of Income Tax, Calcutta
Calcutta High Court · AIR 1960 Cal 360 : (1961) 1 ILR (Cal) 110 : (1960) 39 ITR 751
Income Tax Act, 1922 — Section 10(1), 10(2), 18A, 18A(1), 18A(6)
High Courts23 Dec 1959Dismissed
Sm. Radharani Mitra and Others Vs Sm. Kanaklata Roy and Others
Calcutta High Court · AIR 1960 Cal 533
Limitation Act, 1908 — Article 144
High Courts23 Dec 1959Dismissed
Dibakar Dutta Vs Chandi Charan Bose
Calcutta High Court · (1961) 1 ILR (Cal) 47
Limitation Act, 1963 — Article 124, 144, 10
High Courts23 Dec 1959Allowed
Ajit Chandra Majumdar Vs Akhil Chandra Majumdar
Calcutta High Court · AIR 1960 Cal 551 : 64 CWN 576 : (1961) 1 ILR (Cal) 63
Succession Act, 1925 — Section 276, 61
High Courts22 Dec 1959
Birendra Kumar Datta Vs Commissioner of Income Tax, Calcutta
Calcutta High Court · AIR 1960 Cal 323 : (1961) 1 ILR (Cal) 53 : (1961) 42 ITR 661
Income Tax Act, 1922 — Section 41, 41(1), 66, 9
High Courts18 Dec 1959Dismissed
State of West Bengal Vs Jiwanmall Babu and Another
Calcutta High Court · AIR 1960 Cal 673
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Dec 1959
Ramlal Roshanlal and Co. Vs B.C. Paul and Sons (P) Ltd.
Calcutta High Court · AIR 1960 Cal 547
Evidence Act, 1872 — Section 115, 30
High Courts18 Dec 1959
Subhas Chandra Bhattacharjee and Others Vs Panceu Rani Dutta, Landlord
Calcutta High Court · 64 CWN 438
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)
High Courts17 Dec 1959Allowed
Smt. Prova Rani Adhikari Vs Smt. Lalit Mohini Mitra
Calcutta High Court · AIR 1960 Cal 541 : (1961) 1 ILR (Cal) 30
Transfer of Property Act, 1882 — Section 53A
High Courts17 Dec 1959
Balai Chand Majumdar Vs Commissioners of Naihati Municipality
Calcutta High Court · (1961) 1 ILR (Cal) 36
Bengal Municipal Act, 1932 — Section 15, 16, 17, 18, 19Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 1959Dismissed
Banshidhar Jash Vs Maharaj Shri Somesh Chandra Nandy
Calcutta High Court · (1961) 1 ILR (Cal) 18
Bengal Tenancy Act, 1885 — Section 181Civil Procedure Code, 1908 (CPC) — Section 47, 47(3)