High Courts10 May 1962Allowed
Shree Bajrang Jute Mills Ltd. Vs Fulchand Kanhaiyalal Co. and Another
Calcutta High Court · AIR 1963 Cal 140
Arbitration Act, 1940 — Section 33, 34
COURT ARCHIVE
Calcutta High Court judgments, 1962
288 judgments · page 9 of 15
High Courts09 May 1962
Bengal Border Transport (Private) Ltd. Vs Chairman, Regional Transport Authority and Another
Calcutta High Court · AIR 1963 Cal 592
Motor Vehicles Act, 1939 — Section 43, 46, 47
High Courts09 May 1962Dismissed
Union of India Vs N.P. Singh
Calcutta High Court · 66 CWN 977 : 66 CWN 1074
Arbitration Act, 1940 — Section 17, 33, 39, 39(1)(vi)
High Courts09 May 1962Dismissed
Union of India (UOI) Vs N.P. Singh
Calcutta High Court · AIR 1963 Cal 1 : 66 CWN 1074
Arbitration Act, 1940 — Section 17, 33, 39
High Courts03 May 1962
Prafulla Kumar Sen Vs Calcutta State Transport Corporation and Others
Calcutta High Court · AIR 1963 Cal 116 : 67 CWN 361 : (1962) 5 FLR 57
Constitution of India, 1950 — Article 226, 311Road Transport Corporations Act, 1950 — Section 14, 15, 3, 34, 4
High Courts30 Apr 1962Dismissed
Kalipada Maity and Others Vs Sukumar Bose
Calcutta High Court · AIR 1962 Cal 639
Criminal Procedure Code, 1898 (CrPC) — Section 479APenal Code, 1860 (IPC) — Section 193
High Courts30 Apr 1962Dismissed
Radharani Roy and Others Vs State of West Bengal
Calcutta High Court · 67 CWN 215
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11
High Courts19 Apr 1962Allowed
Union of India (UOI) Vs Bharat Charcoal Co. Ltd.
Calcutta High Court · AIR 1962 Cal 510
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts19 Apr 1962Allowed
In Re: Bengal Textiles Association (in Liquidation)
Calcutta High Court · AIR 1963 Cal 122
Provincial Insolvency Act, 1920 — Section 28, 28A
High Courts19 Apr 1962
Ray (R.) Vs Dalvi (V.G.) and Others
Calcutta High Court · (1962) 2 LLJ 562
Civil Procedure Code, 1908 (CPC) — Section 120, 20Constitution of India, 1950 — Article 10, 16, 4
High Courts19 Apr 1962Allowed
Rivers Steam Navigation Co. Ltd. and Another Vs Inland Steam Navigation Workers'' Union
Calcutta High Court · AIR 1963 Cal 114 : (1964) 9 FLR 225
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 36A
High Courts19 Apr 1962
Kedar Nath Agarwal Vs Jay Engineering Works Ltd. and Others
Calcutta High Court · 66 CWN 1049
Companies Act, 1956 — Section 41, 81, 81(c)Trusts Act, 1882 — Section 94
High Courts18 Apr 1962
Chittaranjan Das Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 191 : (1963) CriLJ 424
Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 177, 180, 190(1)
High Courts18 Apr 1962
Panday (S.N.) Vs State of West Bangal and Others
Calcutta High Court · (1962) 2 LLJ 457
Constitution of India, 1950 — Article 14, 19Industrial Disputes Act, 1947 — Section 10, 12
High Courts18 Apr 1962Dismissed
Amarendra Nath Nath and Others Vs State of West Bengal and Others
Calcutta High Court · 67 CWN 647
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 13, 3(e), 4, 41
High Courts17 Apr 1962
Union of India (UOI) Vs Manmul Jain
Calcutta High Court · AIR 1962 Cal 635 : 66 CWN 970
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(1)Civil Procedure Code, 1908 (CPC) — Section 11, 9, 96
High Courts17 Apr 1962
Durgasree Stores Vs Board of Revenue, West Bengal and Another
Calcutta High Court · AIR 1963 Cal 409 : 67 CWN 179 : (1964) 15 STC 186
Bengal Finance (Sales Tax) Act, 1941 — Section 21, 5(2)Constitution of India, 1950 — Article 227
High Courts17 Apr 1962Allowed
Prabartak Commercial Corporation Vs Ramsahaimull More Ltd.
Calcutta High Court · AIR 1963 Cal 137
Arbitration Act, 1940 — Section 30Arbitration Rules, 1940 — Rule 1(2), 1(5)
High Courts17 Apr 1962
Jumrati Vs S.B. Banerjee
Calcutta High Court · AIR 1962 Cal 525 : 67 CWN 1 : 66 CWN 891
West Bengal Premises Tenancy Act, 1956 — Section 16(3), 8, 8(1)
High Courts17 Apr 1962
Sm. Siba Rani Devi and Others Vs Ramendra Nath Mukherjee and Others
Calcutta High Court · AIR 1963 Cal 46 : 66 CWN 828
Court fees Act, 1870 — Article 17, 17(VA), 7