High Courts05 Jul 1962
The State Vs Nadu Badyakar
Calcutta High Court · AIR 1963 Cal 562 : (1963) CriLJ 498 : 67 CWN 494
Bengal Criminal Law (Industrial Areas) Amendment Act, 1942 — Section 3Constitution of India, 1950 — Article 14, 19
COURT ARCHIVE
Calcutta High Court judgments, 1962
288 judgments · page 7 of 15
High Courts04 Jul 1962Dismissed
Sm. Prativa Pal alias Sm. Prativa Rani Pal Vs Janhabi Charan Chatterjee alias J.C. Chatterjee
Calcutta High Court · AIR 1963 Cal 470 : 67 CWN 522
Civil Procedure Code, 1908 (CPC) — Section 100, 101West Bengal Premises Tenancy Act, 1956 — Section 40(2), 40(2A)
High Courts04 Jul 1962Dismissed
Lalchand Bhur and Another Vs Sm. Sushila Sundari Dassi and Others
Calcutta High Court · AIR 1962 Cal 623 : (1962) 1 CALLT 374
Hindu Succession Act, 1956 — Section 14(1)
High Courts28 Jun 1962
Dwijendra Lal Sen Gupta Vs Harekrishna Konar
Calcutta High Court · AIR 1963 Cal 218 : 66 CWN 917
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 170, 82, 90, 99
High Courts28 Jun 1962
Remington Rand of India Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · 66 CWN 882
Bengal Finance (Sales Tax) (Delhi Validation of Appointments and Proceedings) Act, 1971 — Section 3Income Tax Act, 1918 — Section 10(3), 11(1), 11(1), 11(3), 11(3)(b)
High Courts26 Jun 1962Dismissed
National Company Ltd. Vs Biseswarilal and Co.
Calcutta High Court · 66 CWN 1078
Arbitration Act, 1940 — Section 19, 34, 35Civil Procedure Code, 1908 (CPC) — Section 24, 9
High Courts26 Jun 1962Dismissed
Bimal Behari Sarkar and Others Vs State of West Bengal and Others
Calcutta High Court · 66 CWN 912
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, 121, 141Constitution of India, 1950 — Article 226, 226(1)West Bengal Estates Acquisition Act, 1953 — Section 5A
High Courts22 Jun 1962
C. H. W. (HUDDERSFIELD) LTD. Vs INLAND REVENUE COMMISSIONER SPENCER Vs INLAND REVENUE COMMISSIONERS GARSIDE Vs INLAND REVENUE COMMISSIONERS
Calcutta High Court · (1965) 58 ITR 444
Income Tax Act, 1952 — Section 245
High Courts21 Jun 1962
Sohanlal Serowgie Vs Gambhirmull Serowgie
Calcutta High Court · 67 CWN 417 : (1970) 2 ILR (Cal) 136
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 6 Rule 17, 151
High Courts20 Jun 1962
Rabindra Chandra Chanda and Another Vs The State
Calcutta High Court · AIR 1963 Cal 252 : (1963) CriLJ 578 : 66 CWN 1021
Criminal Procedure Code, 1898 (CrPC) — Section 514, 516
High Courts18 Jun 1962Allowed
Mitra Mukherjee and Co. and Another Vs Ajit Kumar Sarkar
Calcutta High Court · AIR 1963 Cal 9 : (1963) 1 CALLT 280 : 66 CWN 1061 : 66 CWN 1060
Civil Procedure Code, 1908 (CPC) — Section 105
High Courts15 Jun 1962
Abdulla Mullick Vs Masher Ali
Calcutta High Court · (1962) 06 CAL CK 0013
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 20(2), 57
High Courts12 Jun 1962
Harilal Saha and Others Vs Satya Bala Dasi and Another
Calcutta High Court · 67 CWN 870
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts12 Jun 1962
Osman Ali Vs Dy. Secretary Home (Passport) Dept. Govt. of West Bengal and Others
Calcutta High Court · (1963) CriLJ 210
Citizenship Act, 1955 — Section 8, 9Constitution of India, 1950 — Article 226, 5Foreigners Act, 1946 — Section 3
High Courts08 Jun 1962
B.N. Elias and Co. (Private) Ltd. Vs Third Industrial Tribunal and Others
Calcutta High Court · (1962) 2 LLJ 436
Industrial Disputes Act, 1947 — Section 2, 25F, 25P
High Courts08 Jun 1962
BISWA RANJAN SARVADHIKARY Vs Income Tax OFFICER, F-WARD, DISTRICT II(2), CALCUTTA, AND ANOTHER.
Calcutta High Court · (1963) 47 ITR 927
Income Tax Act, 1961 — Section 9(3)
High Courts07 Jun 1962
New Punjab Calcutta Transport Co. (Private) Ltd. Vs Commissioner of Police, Calcutta
Calcutta High Court · 66 CWN 1029
Constitution of India, 1950 — Article 13, 19, 19(1)(g), 19(6), 226
High Courts04 Jun 1962
Kaviraj Sudhindranath Sen Vs Jibandas Agarwalla
Calcutta High Court · AIR 1963 Cal 467
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 22 Rule 4(4)
High Courts04 Jun 1962
Ultadanga Oil Mill and Another Vs The Corporation of Calcutta
Calcutta High Court · (1962) 06 CAL CK 0012
Prevention of Food Adulteration Act, 1954 — Section 11, 16, 7
High Courts01 Jun 1962
Modern Engineering Co. Vs Mohan Charan Mallick
Calcutta High Court · AIR 1963 Cal 12 : 67 CWN 54
Limitation Act, 1908 — Article 116, 132, 68