High Courts02 Dec 1963
Kissenlal Munhra Vs Multanmal Buchha and Others
Calcutta High Court · AIR 1964 Cal 328
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5, Order 9 Rule 11
COURT ARCHIVE
Calcutta High Court judgments, 1963
234 judgments · page 2 of 12
High Courts28 Nov 1963
Hemanta Kumar Bhattacharjee Vs Superintendent of Post Offices and Others
Calcutta High Court · (1966) 2 LLJ 538
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 262, 263
High Courts27 Nov 1963Partly Allowed
The Collector of Customs Vs The Calcutta Cycle Syndicate
Calcutta High Court · AIR 1964 Cal 225
Imports and Exports (Control) Act, 1947 — Section 3, 3(2)Sea Customs Act, 1878 — Section 163, 167(37), 167(8), 183, 19
High Courts27 Nov 1963
Abharan Chandra Saha Vs Sanat Kumar Sen
Calcutta High Court · AIR 1964 Cal 460 : 68 CWN 574
Bengal Tenancy Act, 1885 — Section 26FWest Bengal Estates Acquisition Act, 1953 — Section 59, 6, 6(2)West Bengal Estates Acquisition Rules, 1954 — Rule 4
High Courts22 Nov 1963Allowed
Paresh Nath Nundi and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 175 : (1964) 1 CALLT 357 : 68 CWN 264
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts21 Nov 1963
Commissioners For The Port of Calcutta Vs Messrs. Abdul Rahim Oosman and Co. and Another
Calcutta High Court · 68 CWN 814
Contract Act, 1872 — Section 148, 151, 152, 161Criminal Procedure Code, 1898 (CrPC) — Section 115, 197, 197(1)Government of India Act, 1935 — Section 270(1)
High Courts20 Nov 1963Allowed
Sk. Abdur Rahman Mutwalli Vs The Commissioner of Wakfs
Calcutta High Court · 68 CWN 509
Constitution of India, 1950 — Article 226
High Courts13 Nov 1963
Albert David Ltd. Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1966 Cal 101
Central Excise Rules, 1944 — Rule 8(1), 9(2)Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 3
High Courts28 Sept 1963
Madhab Chandra Charchari Vs Nalini Manna and Another
Calcutta High Court · AIR 1964 Cal 286 : (1964) CriLJ 20 : 67 CWN 1029
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 339, 340, 341
High Courts20 Sept 1963
The State Vs S. Jaseph and Another
Calcutta High Court · (1964) CriLJ 588
Penal Code, 1860 (IPC) — Section 109, 302, 323, 34
High Courts20 Sept 1963
Prasanta Kumar Sur Vs Amulya Kumar Sur
Calcutta High Court · 68 CWN 330
Criminal Procedure Code, 1898 (CrPC) — Section 431
High Courts19 Sept 1963Allowed
Commissioners for the Port of Calcutta Vs General Trading Corporation Ltd. and Another
Calcutta High Court · AIR 1964 Cal 290 : 68 CWN 410
Calcutta Port Act, 1890 — Section 142Contract Act, 1872 — Section 103, 178Limitation Act, 1963 — Section 15(2)
High Courts19 Sept 1963
In Re: Sulekha Works Ltd.
Calcutta High Court · AIR 1965 Cal 98
Companies Act, 1956 — Section 209(4), 372, 372(2), 372(4), 374Evidence Act, 1872 — Section 115
High Courts19 Sept 1963Partly Allowed
Calcutta Credit Corpn. Ltd. and Another Vs His Royal Highness Prince Peter of Greece and Others
Calcutta High Court · AIR 1964 Cal 374 : (1964) 1 CALLT 124 : 68 CWN 554
Contract Act, 1872 — Section 151, 152Evidence Act, 1872 — Section 101, 102, 103, 104, 106
High Courts19 Sept 1963
INDIAN CITY PROPERTIES LIMITED Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · (1965) 55 ITR 262
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 10(2)(iii)
High Courts19 Sept 1963
In Re: Sindhri Iron Foundry (P) Ltd.
Calcutta High Court · 68 CWN 118
Companies Act, 1956 — Section 146, 397, 398, 398(1)(b), 399Constitution of India, 1950 — Article 32
High Courts18 Sept 1963Dismissed
Thacker''s Press and Directories Ltd. Vs Gopi Nath Auddy
Calcutta High Court · (1969) 2 ILR (Cal) 482
Contract Act, 1872 — Section 74Limitation Act, 1963 — Article 181Transfer of Property Act, 1882 — Section 114, 114A
High Courts18 Sept 1963Dismissed
State of Punjab Vs A.K. Raha (Engineers) Ltd.
Calcutta High Court · AIR 1964 Cal 418
Contract Act, 1872 — Section 49
High Courts18 Sept 1963
Rash Mohan Chatterjee and Others Vs The Controller of Estate Duty, W. Bengal
Calcutta High Court · AIR 1964 Cal 160 : 68 CWN 152 : (1964) 52 ITR 1
Estate Duty Act, 1953 — Section 10
High Courts18 Sept 1963
Muneshwar Ram Vs The Second Land Acquisition Collector
Calcutta High Court · 71 CWN 292
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 26, 39, 4, 5A, 6