High Courts25 Nov 1959Dismissed
Ajit Kumar Chatterjee and Ors Vs Electoral Registeration Officer, Bhatar and Ors
Calcutta High Court · 64 CWN 205
West Bengal Panchayat Act, 1957 — Section 7
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,918 of 3,204
High Courts24 Nov 1959Dismissed
Indian Standard Wagon Co. Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1960 Cal 424 : (1960) 11 STC 47
Constitution of India, 1950 — Article 19(1), 226, 286(1)West Bengal Finance (Sales Tax) Act, 1941 — Section 4
High Courts20 Nov 1959
PHILIPSON-STOW AND OTHERS Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1963) 49 ITR 6
Finance Act, 1894 — Section 2(2)
High Courts19 Nov 1959
National Tobacco Co. of India Ltd. and Others Vs Fourth Industrial Tribunal and Others
Calcutta High Court · AIR 1960 Cal 249 : 64 CWN 304 : (1960) 1 FLR 229 : (1960) 2 LLJ 175
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 10, 15, 2, 33, 33A
High Courts18 Nov 1959
Sk. Abu Bakkar and Others Vs Sm. Parimal Prova Sarkar and Another
Calcutta High Court · AIR 1962 Cal 519 : 66 CWN 43
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), 150, 24
High Courts18 Nov 1959Dismissed
Ram Baran Prosad and Another Vs Ram Mohit Hazra and Another
Calcutta High Court · AIR 1961 Cal 152 : 64 CWN 416
Contract Act, 1872 — Section 37, 40Specific Relief Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 40
High Courts18 Nov 1959Dismissed
Ram Baran Prasad and Another Vs Ram. Mohit Hazra and Another
Calcutta High Court · AIR 1961 Cal 152 : 64 CWN 416
Contract Act, 1872 — Section 37Transfer of Property Act, 1882 — Section 40
High Courts18 Nov 1959
Tarak Nath Gangopadhyaya Vs Kali Sankar Bandopadhyaya and Others
Calcutta High Court · AIR 1960 Cal 440
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 114
High Courts18 Nov 1959Dismissed
Dilip Narayan Roy Chowdhury Vs Amarendra Kumar Dutta
Calcutta High Court · 64 CWN 284
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 16, 16(2), 16(3), 30, 30(5)
High Courts23 Sept 1959
Lalchand Chowdhury Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 270
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115, 31
High Courts23 Sept 1959
Nirmala Bala Ghosh and Another Vs Balai Chand Ghosh
Calcutta High Court · 64 CWN 546
High Courts23 Sept 1959
Kassim and Ismael (India) Ltd. Vs Great Eastern Shipping Co. Ltd.
Calcutta High Court · AIR 1960 Cal 320
High Courts22 Sept 1959Dismissed
Dip Narain Singh Vs Kanai Lal Goswami and Others
Calcutta High Court · 64 CWN 293
Transfer of Property Act, 1882 — Section 105, 107West Bengal Non-Agricultural Tenancy Act, 1949 — Section 7, 7(4), 7(5), 71, 9
High Courts22 Sept 1959
Provat Chandra Coomar and Others Vs Rabindra Nath Coomar and Others
Calcutta High Court · AIR 1960 Cal 291
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9, 151Limitation Act, 1908 — Section 5
High Courts21 Sept 1959
Sarat Kumar Paul Vs Sudhir Kumar Paul and Others
Calcutta High Court · AIR 1960 Cal 231
Calcutta High Court (Original Side) Rules, 1914 — Rule 46, 89, 92Partnership Act, 1932 — Section 48
High Courts21 Sept 1959
Kalipada Ghosh Vs Tulsidas Dutt and Others
Calcutta High Court · AIR 1960 Cal 467
Partition Act, 1893 — Section 4
High Courts21 Sept 1959Dismissed
Jnan Chand Chugh Vs Jugal Kishore Agarwal and Others
Calcutta High Court · AIR 1960 Cal 331
Civil Procedure Code, 1908 (CPC) — Section 11, 120, 21Registration Act, 1908 — Section 2(6)Transfer of Property Act, 1882 — Section 2, 3, 3(26), 8
High Courts21 Sept 1959Allowed
Kalipada Singha Roy Vs Dandy Swami Hrishikesh Asram
Calcutta High Court · AIR 1961 Cal 379
Bengal Tenancy Act, 1885 — Article 6, 184, 185Limitation Act, 1908 — Section 19, 29(2)
High Courts15 Sept 1959Dismissed
Lakhinarayan Ramniwas Vs Lloyd Triestino Societa Per Azinni Di Navigaziene Sede in Triesta and Others
Calcutta High Court · AIR 1960 Cal 155 : (1960) 1 CALLT 236
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 10Contract Act, 1872 — Section 28Specific Relief Act, 1877 — Section 21
High Courts15 Sept 1959
Harbans Singh Chohan Vs The State
Calcutta High Court · AIR 1960 Cal 722 : (1960) CriLJ 1577
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(4), 215, 435, 439Evidence Act, 1872 — Section 24