High Courts27 Jul 1962Dismissed
Protap Chandra Koyal Vs Kalicharan Acharya
Calcutta High Court · AIR 1963 Cal 468
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3)Specific Relief Act, 1877 — Section 19
COURT ARCHIVE
Calcutta High Court judgments, 1962
288 judgments · page 6 of 15
High Courts26 Jul 1962
Nitya Gopal De Vs The State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 340
Constitution of India, 1950 — Article 226Foreigners Act, 1946 — Section 3West Bengal Panchayat Act, 1957 — Section 117, 27, 55, 7
High Courts25 Jul 1962Allowed
Messrs. Tailors Priya, a firm Vs Messrs. Gulabchand Danraj, a firm
Calcutta High Court · (1962) 07 CAL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 8(1)Negotiable Instruments Act, 1881 (NI) — Section 123, 124, 129, 13, 13(1)
High Courts25 Jul 1962
Tailors Priya, a firm Vs Gulabchand Danraj, a firm
Calcutta High Court · AIR 1963 Cal 36
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2Limitation Act, 1908 — Article 159Negotiable Instruments Act, 1881 (NI) — Section 123, 124, 129, 13, 130
High Courts23 Jul 1962
Bajoria Agency (Private) Ltd. Vs Deputy Iron and Steel Controller and Others
Calcutta High Court · AIR 1963 Cal 355 : 67 CWN 120
Constitution of India, 1950 — Article 245Essential Commodities Act, 1955 — Section 3, 5Iron and Steel (Control) Order, 1956 — Rule 11
High Courts20 Jul 1962Dismissed
Dasarath Gayen Vs Satyanarayan Ghosh and Others
Calcutta High Court · AIR 1963 Cal 325 : (1963) 1 CALLT 10 : 67 CWN 110
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 25, 29, 43Specific Relief Act, 1877 — Section 16, 21
High Courts20 Jul 1962
Hiralal Shah Vs Commissioner of Police, Calcutta
Calcutta High Court · 67 CWN 165
Calcutta Police Act, 1866 — Section 39(1)(b), 39(2), 61A, 62, 62(1)Calcutta Suburban Police Act, 1866 — Section 38A, 39Constitution of India, 1950 — Article 19(1)(a), 19(1)(g), 19(6)
High Courts20 Jul 1962
Lalta Prosad Goenka Vs Biratnagore Jute Mills Ltd.
Calcutta High Court · 67 CWN 266
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 21 Rule 53, 47Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 17, 18, 18(3B), 18(3B), 18(7)
High Courts20 Jul 1962Allowed
Sm. Benarashi Debi and Others Vs Mackintosh Burn Ltd. and Others
Calcutta High Court · AIR 1963 Cal 258
Legal Practitioners Act, 1879 — Section 5
High Courts18 Jul 1962Dismissed
Tons Jute Co. Ltd. Vs Kissenlal Bangur
Calcutta High Court · AIR 1963 Cal 322
Arbitration Act, 1940 — Section 30Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 5
High Courts17 Jul 1962Allowed
Kanti Chandra Banerjee and Another Vs Pranati Sarkar
Calcutta High Court · 67 CWN 617
Criminal Procedure Code, 1898 (CrPC) — Section 100Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 108
High Courts16 Jul 1962
Gillanders Arbuthnot and Co. Ltd. Vs The Commercial Tax Officer and Another
Calcutta High Court · AIR 1964 Cal 477 : 68 CWN 1
Bengal Finance (Sales Tax) Act, 1941 — Section 2Constitution of India, 1950 — Article 286(1), 286(2)
High Courts13 Jul 1962Dismissed
Sm. Tara Nevatia Vs Sripati Charan Dhur and Others
Calcutta High Court · 67 CWN 18
High Courts12 Jul 1962
Sm. Malati De Vs Dhanapati Dutta and Others
Calcutta High Court · 66 CWN 879
Succession Act, 1925 — Section 283(1)(c), 299
High Courts12 Jul 1962
Sm. Malati De and Another Vs Dhanapati Dutta and Others
Calcutta High Court · AIR 1964 Cal 41 : (1964) 1 CALLT 292 : 66 CWN 879
Succession Act, 1925 — Section 283(1), 299
High Courts12 Jul 1962
Shamlal Sen Private Ltd. Vs Collector of Customs
Calcutta High Court · 66 CWN 948
Constitution of India, 1950 — Article 226
High Courts11 Jul 1962Allowed
Mohammad Safique Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1963 Cal 399
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 114Railways Act, 1890 — Section 74C
High Courts06 Jul 1962Allowed
Raghuvanshi Private Ltd. Vs Rupchand Gupta and Another
Calcutta High Court · 66 CWN 1010
Calcutta Thika Tenancy Act, 1949 — Section 2(5), 3Transfer of Property Act, 1882 — Section 115
High Courts05 Jul 1962Dismissed
Hindusthan Flash Light Mfg. Co. Ltd. Vs Great American Insurance Co. Ltd.
Calcutta High Court · AIR 1963 Cal 149
Arbitration Act, 1940 — Section 8, 8(1)
High Courts05 Jul 1962Dismissed
Satyendra Nath Bose Vs Bibhuti Bhusan Bhar and Others
Calcutta High Court · AIR 1963 Cal 104 : (1963) 1 CALLT 318
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11(3), Order 21 Rule 17, 73, 73(1)