High Courts22 Dec 1964
Kinkar Ray Vs The State
Calcutta High Court · AIR 1965 Cal 635 : (1965) CriLJ 741
Railways Act, 1890 — Section 100, 120
COURT ARCHIVE
Calcutta High Court judgments, 1964
244 judgments · page 1 of 13
High Courts18 Dec 1964
Rupchand Mahato Vs Charubala Mahatani
Calcutta High Court · AIR 1966 Cal 83 : (1966) CriLJ 143 : 70 CWN 53
Criminal Procedure Code, 1898 (CrPC) — Section 488(1), 488(3)
High Courts18 Dec 1964Allowed
Abdul Khaleque Vs Medaswar Hossain
Calcutta High Court · AIR 1967 Cal 56
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 34 Rule 4Transfer of Property Act, 1882 — Section 73(2), 73(3), 78West Bengal Estates Acquisition Act, 1953 — Section 3
High Courts18 Dec 1964Allowed
Best and Co. Vs Additional Collector of Customs and Another
Calcutta High Court · AIR 1965 Cal 478 : (1965) CriLJ 465
Imports (Control) Order, 1955 — Rule 5(2)Imports and Exports (Control) Act, 1947 — Section 3(2), 5Sea Customs Act, 1878 — Section 167(8), 19
High Courts17 Dec 1964Dismissed
Bijoy Ballav Kundu and Another Vs Tapeti Ranjan Kundu
Calcutta High Court · AIR 1965 Cal 628 : 69 CWN 309
Arbitration Act, 1940 — Section 2
High Courts17 Dec 1964Dismissed
Rani Bala Debi Vs Kamal Krishna Nath
Calcutta High Court · 69 CWN 511
West Bengal Premises Tenancy Act, 1956 — Section 17(4), 21
High Courts17 Dec 1964
RUNGTA SONS (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1967) 2 ILR (Cal) 507 : (1966) 62 ITR 468
Income Tax Act, 1922 — Section 66(1)
High Courts16 Dec 1964
Corporation of Calcutta Vs Messrs. India Exchange Ltd.
Calcutta High Court · 69 CWN 237
Calcutta Municipal Act, 1951 — Section 168(1), 183
High Courts16 Dec 1964
Shellac Industries Ltd. Vs Their Workmen
Calcutta High Court · AIR 1966 Cal 371
General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1), 33B, 7, 7(1)
High Courts16 Dec 1964Dismissed
Upendranath Boral Vs Dulalchand Sen and Another
Calcutta High Court · 69 CWN 455
Arbitration Act, 1940 — Section 17, 25Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts16 Dec 1964
Shellac Industries, Ltd. Vs Their workmen (by Shellac Industries Workers'' Union)
Calcutta High Court · (1967) 1 LLJ 492
Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 15, 17, 33B, 7
High Courts14 Dec 1964
The Women''s Co-operative Industrial Home Ltd. Vs The Registrar, Co-operative Societies, West Bengal and Others
Calcutta High Court · 69 CWN 203
Bengal Co-operative Societies Act, 1940 — Section 24
High Courts10 Dec 1964
BANKIM CH. DATTA AND OTHERS Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1970) 2 ILR (Cal) 508 : (1966) 62 ITR 239
Income Tax Act, 1961 — Section 66(1)
High Courts10 Dec 1964Allowed
Eastern Railway Employees'' Congress Vs General Manager, Eastern Railway and Others
Calcutta High Court · AIR 1965 Cal 389 : (1966) 2 LLJ 849
Constitution of India, 1950 — Article 19, 19(1), 19(4), 226Government of India Act, 1935 — Section 241(2)Railway Establishment Code, 1951 — Rule 1, 3
High Courts10 Dec 1964
AIRWAYS (INDIA) LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1966) 62 ITR 281
Finance Act, 1920 — Section 52Income Tax Act, 1961 — Section 10(2)(xv), 66(1)
High Courts10 Dec 1964
Shaffiuddin and Others Vs Gopal Chandra Banerjee and Others
Calcutta High Court · 69 CWN 842
Calcutta Suburban Police Act, 1866 — Section 1, 1(2)(b)Calcutta Thika Tenancy Act, 1949 — Section 1(2), 2, 2(5), 2(5)(a), 2(6)Constitution of India, 1950 — Article 227
High Courts08 Dec 1964Dismissed
Ganesh Chandra Mukherjee Vs Bhargabi Debi and Others
Calcutta High Court · 69 CWN 541
Calcutta Municipal Act, 1951 — Section 191West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i)
High Courts08 Dec 1964
KALAWATI DEVI HARLALKA Vs COMMISSIONER OF Income Tax, WEST BENGAL, AND ANOTHERS.
Calcutta High Court · (1966) 62 ITR 544
Income Tax Act, 1922 — Section 23(3), 33B
High Courts08 Dec 1964Allowed
Balai Lal Pal Vs The State of West Bengal
Calcutta High Court · 70 CWN 363
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 1Land Acquisition Act, 1894 — Section 23, 23(1), 28, 34
High Courts08 Dec 1964Dismissed
Md. Bashir Vs Abdul Fazl Siddiqui
Calcutta High Court · AIR 1965 Cal 209
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2