High Courts14 Aug 1959Dismissed
Atul Chandra Sarkar Vs East Bengal Commercial Bank Ltd. and Another
Calcutta High Court · AIR 1960 Cal 309 : (1960) 1 CALLT 289
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 11
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,920 of 3,204
High Courts13 Aug 1959
Purnanando Patra Vs Collector of Central Excise, Calcutta and Another
Calcutta High Court · AIR 1960 Cal 314
Central Civil Services (Temporary Service) Rules, 1949 — Rule 2, 3, 5Constitution of India, 1950 — Article 310, 311, 311(2)
High Courts12 Aug 1959Dismissed
Maharaja Probirendra Mohun Tagore Vs State of Bihar and Another
Calcutta High Court · AIR 1959 Cal 767
Bengal Settled Estate Act, 1904 — Section 10, 29Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226
High Courts12 Aug 1959Dismissed
Motilal Chamaria Vs Lal Chand Dugar
Calcutta High Court · AIR 1960 Cal 6 : 65 CWN 55
Arbitration Act, 1940 — Section 37(3), 37(5)Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 5(1)Limitation Act, 1908 — Section 3
High Courts12 Aug 1959
S.M. Nawab Ariff Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1960 Cal 159 : 64 CWN 1
Calcutta Municipal Act, 1951 — Section 237, 245, 251Constitution of India, 1950 — Article 13, 14
High Courts10 Aug 1959Dismissed
British Bank of Middle East Vs Almal Brothers
Calcutta High Court · 66 CWN 285
Negotiable Instruments Act, 1881 (NI) — Section 131, 46, 47, 9
High Courts07 Aug 1959
A.K. Raha (Engineers) Ltd. Vs State of Punjab
Calcutta High Court · AIR 1961 Cal 166
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 2, 20, 80
High Courts06 Aug 1959Allowed
Bhaskar Mukherjee and Another Vs Nilmoni Nath
Calcutta High Court · AIR 1962 Cal 285
High Courts06 Aug 1959Dismissed
Kasiswar Mitra Vs Additional District Magistrate 24, parganas and Others
Calcutta High Court · 63 CWN 969
Representation of the People Act, 1951 — Section 73
High Courts05 Aug 1959Dismissed
Surpat Singh and Others Vs State of West Bengal and Others
Calcutta High Court · 63 CWN 751
Constitution of India, 1950 — Article 14, 19, 31, 31(2), 31ATransfer of Property Act, 1882 — Section 73(2)West Bengal Premises Tenancy Act, 1956 — Section 40
High Courts04 Aug 1959Allowed
Tarini Kumar Panday Vs The State
Calcutta High Court · AIR 1960 Cal 318
Constitution of India, 1950 — Article 20, 20(3)Evidence Act, 1872 — Section 47
High Courts04 Aug 1959
Tarini Kumar Pandey Vs The State
Calcutta High Court · AIR 1960 Cal 318
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 420, 466
High Courts03 Aug 1959
Jhumarmull Sethia Vs Champalal Bothra
Calcutta High Court · AIR 1960 Cal 61 : 63 CWN 832
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 6 Rule 17, Order 9 Rule 13
High Courts31 Jul 1959
Suwalal Jain Vs Clive Mills Co. Ltd.
Calcutta High Court · AIR 1960 Cal 90
Arbitration Act, 1940 — Section 13, 2Contract Act, 1872 — Section 23Forward Contracts (Regulation) Act, 1952 — Section 17, 2
High Courts31 Jul 1959Dismissed
Gobinda Prosad Dawn and Another Vs Rajani Kanta Dawn and Another
Calcutta High Court · AIR 1960 Cal 512 : 63 CWN 981
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(4)
High Courts30 Jul 1959
Jahar Lal Chandra and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1960 Cal 58 : (1960) CriLJ 59
Criminal Procedure Code, 1898 (CrPC) — Section 435, 435(1), 436
High Courts30 Jul 1959Dismissed
K.C. Das and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1960 Cal 408 : (1960) 2 LLJ 505
Industrial Disputes Act, 1947 — Section 2
High Courts28 Jul 1959
Bhusan Jana and Another Vs Bhuban Chandra Bera
Calcutta High Court · AIR 1959 Cal 758 : 63 CWN 905
West Bengal Bargadars Act, 1950 — Section 12(1), 19(2), 2, 6(2)West Bengal Bargadars Rules, 1950 — Rule 8(1)
High Courts28 Jul 1959
Gobind Ram Tilokchand Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 400
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 31, 15(2)
High Courts27 Jul 1959
Dhirendra Nath Hazra Vs Collector of Excise and Others
Calcutta High Court · 63 CWN 857
Bengal Excise Act, 1909 — Section 8