High Courts11 Dec 1959Allowed
Lakshmi Narain Ramnivas Vs Mannesman Export G.M.B.H. and Others
Calcutta High Court · AIR 1960 Cal 733
Arbitration Act, 1940 — Section 2, 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,917 of 3,204
High Courts10 Dec 1959Dismissed
Gobinda Chakravartty Vs State of West Bengal and Others
Calcutta High Court · 64 CWN 823
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3
High Courts09 Dec 1959
Wahad Baksh Seikh Vs Hadisa Bibi
Calcutta High Court · AIR 1960 Cal 303 : 64 CWN 511
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts09 Dec 1959
HAJI HAMED HAJI ABDULLA Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1961) 43 ITR 599
Income Tax Act, 1961 — Section 4(3)(vii)
High Courts07 Dec 1959
Dalchand Kothari Vs State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 10
Transfer of Property Act, 1882 — Section 106
High Courts04 Dec 1959Allowed
Jamaitrai Bishansarup Vs Rai Bahadur Motilal Chamaria
Calcutta High Court · AIR 1960 Cal 536 : (1961) 1 ILR (Cal) 6
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1
High Courts02 Dec 1959
Commissioner of Agricultural Income Tax, West Bengal Vs Nuddea Farms Ltd.
Calcutta High Court · (1961) 1 ILR (Cal) 1
Bengal Agricultural Income Tax Act, 1944 — Section 26, 26(1), 26(2), 3, 5Income Tax Act, 1961 — Section 24, 24(7), 26, 34
High Courts02 Dec 1959Dismissed
Cooch Behar Commercial Company Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 455
Contract Act, 1872 — Section 151, 152Railways Act, 1890 — Section 72
High Courts02 Dec 1959Dismissed
Protap Properties Private Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1960 Cal 296
Constitution of India, 1950 — Article 245West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 19, 6West Bengal Cinemas (Regulation) Act, 1954 — Section 4, 5, 9, 9(2)
High Courts02 Dec 1959Allowed
Rup Chand Mullick and Another Vs Madan Mohan Dutt and Others
Calcutta High Court · AIR 1960 Cal 351 : (1960) 1 CALLT 307 : 66 CWN 92
Bengal Money Lenders Act, 1940 — Section 2(4)Evidence Act, 1872 — Section 134Limitation Act, 1908 — Section 3
High Courts01 Dec 1959
Prahlad Chandra Dey Vs Gobinda Chandra Dey and Others
Calcutta High Court · 67 CWN 452
West Bengal Estates Acquisition Act, 1953 — Section 49, 52, 5B
High Courts30 Nov 1959Allowed
State of West Bengal Vs Fatik Naskar
Calcutta High Court · (1961) 2 ILR (Cal) 161
Criminal Procedure Code, 1898 (CrPC) — Section 303, 470, 471Penal Code, 1860 (IPC) — Section 302, 84
High Courts30 Nov 1959
Supdt. and Remembrancer of Legal Affairs, Govt. of West Bengal Vs Fatik Naskar
Calcutta High Court · (1961) CriLJ 202
Penal Code, 1860 (IPC) — Section 302, 84
High Courts27 Nov 1959Dismissed
Kalipada Banerjee Vs Sree Bank Ltd. (In Liquidation)
Calcutta High Court · AIR 1960 Cal 258a : (1960) 30 CompCas 234 : 64 CWN 207
Banking Companies Act, 1949 — Section 45FLimitation Act, 1908 — Article 85
High Courts26 Nov 1959
Monika Das Gupta Vs Promode Kumar Roy
Calcutta High Court · AIR 1960 Cal 577
City Civil Court Act, 1953 — Section 5Civil Procedure Code, 1908 (CPC) — Section 15, 2, 6Hindu Marriage Act, 1955 — Section 19, 3
High Courts26 Nov 1959Dismissed
Mooljee Sicka and Co. Vs Second Additional Income Tax Officer V(I) and Others
Calcutta High Court · AIR 1960 Cal 492 : (1960) 40 ITR 163
Income Tax Act, 1922 — Section 34(I)
High Courts26 Nov 1959
Haripada Bhowmick Vs Krishna Chand Arora and Ors
Calcutta High Court · 64 CWN 199
Evidence Act, 1872 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 16, 16(3), 16(8)
High Courts25 Nov 1959
Panchanan Pramanik and Others Vs Kishori Mohan Banerjee and Others
Calcutta High Court · 64 CWN 83
West Bengal Estates Acquisition Act, 1953 — Section 46
High Courts25 Nov 1959Allowed
Sm. Jarat Kumari Dassi and Others Vs Shaligram Subhkaran Khemani and Another
Calcutta High Court · AIR 1960 Cal 489 : (1960) 1 CALLT 159 : 64 CWN 488
Civil Procedure Code, 1908 (CPC) — Section 11Trusts Act, 1882 — Section 44, 76
High Courts25 Nov 1959Dismissed
Indian Iron and Steel Co Ltd. Vs Ganesh Chandra Bose
Calcutta High Court · 64 CWN 365
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Non-Agricultural Tenancy Act, 1949 — Section 7, 9(1), 90