High Courts18 Jun 1963
Moulvi Yar Mohammad Vs Corporation of Calcutta and Others
Calcutta High Court · (1966) 2 LLJ 719
COURT ARCHIVE
Calcutta High Court judgments, 1963
234 judgments · page 7 of 12
High Courts14 Jun 1963Allowed
Chhaya Debi Vs Lahoriram Prashar
Calcutta High Court · 67 CWN 819
Civil Procedure Code, 1908 (CPC) — Section 115, 47, 57Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114, 16
High Courts13 Jun 1963
Karam Chand Thappar and Bros. Vs Commissioner of Income Tax
Calcutta High Court · AIR 1965 Cal 343 : (1965) 1 CALLT 374 : (1965) 55 ITR 427
Income Tax Act, 1922 — Section 10(2), 66
High Courts12 Jun 1963Dismissed
Girija Shankar Sen Gupta Vs Zonal Manager, Eastern Zone, Life Insurance Corporation of India and Others
Calcutta High Court · AIR 1963 Cal 574 : 67 CWN 811
Constitution of India, 1950 — Article 14, 16, 226Life Insurance Corporation Act, 1956 — Section 11, 11(1), 11(2), 48, 49
High Courts07 Jun 1963Allowed
Sriniwas Fatehpuria Private Ltd. Vs N.C. Chatterjee and Others
Calcutta High Court · AIR 1963 Cal 548
Industrial Disputes Act, 1947 — Section 10
High Courts07 Jun 1963Allowed
Ram Chandra Chaudhuri Vs Secretary to Govt. of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 265 : (1964) 1 CALLT 437 : (1967) 15 FLR 294 : (1968) 2 LLJ 376
Constitution of India, 1950 — Article 166(1), 226, 311, 311(2), 320West Bengal Police Act, 1952 — Section 3
High Courts05 Jun 1963Dismissed
Ranjit Chandra Mitter Vs Union of India (UOI)
Calcutta High Court · AIR 1963 Cal 594
Arbitration Act, 1940 — Section 41
High Courts28 May 1963
Joti Jiban Ghosh Vs State
Calcutta High Court · AIR 1964 Cal 59 : (1964) CriLJ 184
Criminal Procedure Code, 1898 (CrPC) — Section 172, 173(4), 251A(3)
High Courts28 May 1963Partly Allowed
Brahma Swaroop Gupta Vs Diwan Chand Minotra
Calcutta High Court · AIR 1963 Cal 583 : 67 CWN 947
Arbitration Act, 1940 — Section 16, 16(1), 16(3), 29Contract Act, 1872 — Section 51, 52
High Courts24 May 1963
Mrs. Agnes Cecillia Gome (Gannon) Vs Lancelot Ashley Gome
Calcutta High Court · AIR 1964 Cal 28 : 67 CWN 740
Divorce Act, 1869 — Section 10, 14, 17, 7
High Courts24 May 1963
Tarapada Sarkar Vs Nepal Gazi and Others
Calcutta High Court · AIR 1965 Cal 354
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148
High Courts24 May 1963Dismissed
Samunder Singh and Others Vs State
Calcutta High Court · AIR 1965 Cal 598 : (1965) CriLJ 713
Criminal Procedure Code, 1898 (CrPC) — Section 164, 236, 237, 238, 337Evidence Act, 1872 — Section 10, 114, 133Penal Code, 1860 (IPC) — Section 120B, 395, 396
High Courts24 May 1963Dismissed
Natendra N. Chowdhury and Another Vs The Institute of Engineers India and Others
Calcutta High Court · AIR 1964 Cal 73 : 67 CWN 960 : (1967) 1 ILR (Cal) 662
Constitution of India, 1950 — Article 372
High Courts24 May 1963Dismissed
Narendra N. Chowdhury and Another Vs The Institute of Engineers India and Others
Calcutta High Court · 67 CWN 960
Constitution of India, 1950 — Article 372
High Courts24 May 1963
Susanta Kumar Mitra Vs Sm. Himangshu Prova Mitra
Calcutta High Court · AIR 1964 Cal 33 : (1964) 1 CALLT 167 : 68 CWN 683
Divorce Act, 1869 — Section 10, 11
High Courts23 May 1963
Jagadish Singh and Others Vs Life Insurance Corporation of India and Others
Calcutta High Court · 67 CWN 855
Citizenship Act, 1955 — Section 9(2)Life Insurance Corporation Act, 1956 — Section 11, 11(1), 7
High Courts22 May 1963
Sm. Labanya Ray Vs Rai Saheb Phanindra Mohan Mukherjee and Others
Calcutta High Court · 68 CWN 611
Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 14, 14, 15, 16, 17
High Courts16 May 1963
Priyatosh Mazumdar on behalf of Jogeshwar Mazumdar Detenu Vs State of W. Bengal and Others
Calcutta High Court · AIR 1963 Cal 589 : (1963) CriLJ 499
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 3, 7
High Courts14 May 1963Allowed
Chairman, Rishra Municipality Vs The State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 384 : (1964) CriLJ 281
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 23(1), 7
High Courts14 May 1963Dismissed
Malati Bala De Vs Dhanapati Dutta
Calcutta High Court · (1967) 2 ILR (Cal) 684
Succession Act, 1925 — Section 283(1)